Abhijit Hazarika vs Legal Heirs Of Lt. Nimai Basak
2023 Latest Caselaw 756 Gua

                                                                   Page No.# 1/2

GAHC010241592022




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

                                Case No. : I.A.(Civil)/3697/2022

            ABHIJIT HAZARIKA
            S/O KIRON HAZARIKA,
            RESIDENT OF DADHARA, BAMUN CHUBURI, PO TEZPUR,MOUZA
            BHAIRABPAD, DIST SONITPUR, ASSAM



            VERSUS

            LEGAL HEIRS OF LT. NIMAI BASAK, BOLAI BASAK AND ANR.
            S/O HARIDAS BASAK,
            RESIDENT OF C/O BASAK ELECTRICAL WORKS, MURATETELI, PO
            TEZPUR, MOUZA BHAIRABPAD, DIST SONITPUR, ASSAM 784001

            2:SRI KANAI BASAK
             S/O HARIDAS BASAK

            RESIDENT OF C/O BASAK ELECTRICAL WORKS
            MURATETELI
            PO TEZPUR
            MOUZA BHAIRABPAD
            DIST SONITPUR
            ASSAM 78400

Advocate for the Petitioner   : MR. B CHAKRAVARTY

Advocate for the Respondent :




             Linked Case :
                                                                          Page No.# 2/2

           ABHIJIT HAZARIKA



            VERSUS

           LEGAL HEIRS OF LT. NIMAI BASAK
           BOLAI BASAK AND ANR. B



           ------------
           Advocate for : MR. B CHAKRAVARTY
           Advocate for : appearing for LEGAL HEIRS OF LT. NIMAI BASAK
           BOLAI BASAK AND ANR. B



                                 BEFORE
                HONOURABLE MR. JUSTICE ARUN DEV CHOUDHURY

                                       ORDER

Date : 24.02. 2023 Heard Mr. B. Chakravorty, learned counsel for the applicant.

The present is an application for condoning the delay of 115 days in preferring the connected regular second appeal against the judgment and decree dated 03.06.2017 and 04.06.2017 passed by the learned Civil Judge, Sonitpur, Tezpur in Title Appeal No. 13/2012.

Issue notice upon the respondents, returnable after 4 weeks.

The petitioner is to take steps for issuance of notice through the registered post with A/D and by usual mode within 10 days from today.

List the matter thereafter.

JUDGE

Comparing Assistant