Shri Satish Kalita vs Smt. Manima Choudhury And Anr
2022 Latest Caselaw 3994 Gua

                                                                 Page No.# 1/2

GAHC010185732019




                      THE GAUHATI HIGH COURT
  (HIGH COURT OF ASSAM, NAGALAND, MIZORAM AND ARUNACHAL PRADESH)

                        Case No. : I.A.(Civil)/2610/2019

         SHRI SATISH KALITA
         S/O- LATE JANI RAM KALITA, R/O- H/NO. 52, MAHADHAB DEB NAGAR,
         P.S. JALUKBARI, GUWAHATI, DIST.- KAMRUP(M), ASSAM- 781013.



         VERSUS

         SMT. MANIMA CHOUDHURY AND ANR
         W/O- LATE PRABIR CHOUDHURY, R/O- SHUTTLE GATE, EAST MALIGAON,
         P.S. JALUKBARI, GUWAHATI, DIST.- KAMRUP(M), ASSAM, PIN- 781013.

         2:SRI ABHILASH CHOUDHURY
          S/O- LATE PRABIR CHOUDHURY
          R/O- SHUTTLE GATE
          EAST MALIGAON
          P.S. JALUKBARI
          GUWAHATI
          DIST.- KAMRUP(M)
         ASSAM
          PIN- 781013
          RESPONDENT NO. 2 BEING A MINOR
          HE IS REP. BY HIS MOTHER
         THE RESPONDENT NO. 1
          SMT. MANINA CHOUDHURY
         W/O- LATE PRABIR CHOUDHURY
          R/O- SHUTTLE GATE
          EAST MALIGAON
          P.S. JALUKBARI
          GUWAHATI
          DIST.- KAMRUP(M)
         ASSAM
          PIN- 781013
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Advocate for the Petitioner   : MR. A RAQUIB

Advocate for the Respondent : MR. A T SARKAR (r-1,2)


                                    BEFORE
                      HONOURABLE MRS. JUSTICE MALASRI NANDI

                                           ORDER

Date : 30/09/2022

Heard Mr. A. Chetry, learned counsel for the applicant. Also heard the learned counsel for the respondents No.1 and 2.

The applicant has filed an application under Section 5 of the Limitation Act, praying for condonation of delay of 16 days in filing the connected appeal against the judgment and order dated 18.06.2018 passed in MAC Case No.912/2014 by the learned Additional District Judge No.2, Kamrup (M).

It is submitted by the learned counsel for the applicant that the grounds of delay has been mentioned in paragraph-4 of the condonation petition.

Learned counsel for the respondents has made no objection to the prayer made by the learned counsel for the applicant.

Accordingly, the prayer is allowed.

The delay of 16 days in filing the connected appeal is hereby condoned.

I.A. stands disposed of.

Registry is directed to register the connected appeal and list the matter in the admission column.

JUDGE

Comparing Assistant