Page No.# 1/2 vs Hiteswar Sarma And 2 Ors
2023 Latest Caselaw 611 Gua

                                                                           Page No.# 1/2

GAHC010202412022




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

                           Case No. : I.A.(Civil)/3028/2022

         GAIL (INDIA) LTD. AND ANR
         BARAUNI - GUWAHATI PIPELINE (BGPL) PROJECT, HAVING ITS OFFICE AT
         5TH FLOOR, MEGHA PLAZA, BASISTHA CHARIALI GUWAHATI 781029
         REPRESENTED BY DEPUTY GENERAL MANAGER (CONSTRUCTION )

         2: THE DEPUTY GENERAL MANAGER (CONSTRUCTION )
          GAIL (INDIA) LIMITED 5TH FLOOR
          MEGHA PLAZA
          BASISTHA CHARIALI GUWAHATI 78102

         VERSUS

         HITESWAR SARMA AND 2 ORS.
         S/O LATE DHANESWAR SARMA,
         RESIDENT OF VILLAGE RADHAKUCHI, KAMALPUR, PO KARORA B.OL,
         DIST KAMRUP ASSAMM

         2:THE COMPETENT AUTHORITY (ASSAM)
          FOR BGPL PROJECT
          5TH FLOOR MEGHA PLAZA
          BASISTHA CHARIALI GUWAHATI 781029

         3:THE DEPUTY COMMISSIONER
          KAMRUP ASSA



          For the applicants          :     Mr. P.J. Saikia, Senior Advocate
                                            Mr. D.S. Deka, Advocate
          For the respondent No.1     :     Mr. S. Borthakur, Advocate

For the respondent Nos.2 & 3: Mr. N. Das, Government Advocate, Assam.

Page No.# 2/2

-BEFORE-

HON'BLE THE CHIEF JUSTICE HON'BLE MR. JUSTICE SOUMITRA SAIKIA 17-02-2023

This is an application seeking condonation of delay of 179 days that occurred in filing the connected appeal against the judgment and order dated 07.02.2022 passed by the learned Single Judge in WP(C) 3784/2020.

Learned counsel for the respondent No.1 has raised objection to the condonation of delay by filing an affidavit.

Having heard the learned counsel for the parties and after perusal of the materials on record and the grounds urged by the learned senior counsel for the applicants in support of the prayer for condonation of delay, we are of the view that the delay in filing the appeal has been sufficiently explained and accordingly, the delay is hereby condoned.

This interlocutory application is allowed. Registry is directed to register and number the connected appeal and list the same for admission after two weeks.

                          JUDGE                           CHIEF JUSTICE



Comparing Assistant