Page No.# 1/3 vs Puneswar Boro @ Mula Boro
2023 Latest Caselaw 2683 Gua

                                                             Page No.# 1/3

GAHC010141152023




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

                      Case No. : I.A.(Civil)/1901/2023 In
                               RSA/7595/2023

         HEMCHAND @ HEMCHANDRA AGARWAL AND 3 ORS.
         S/O LATE SITA RAM AGARWALA @ AGARWAL
         RESIDENT OF VILLAGE BEMPHOR, PO TOPATALI, PS KHETRI,DIST
         KAMRUP M ASSAM
         TO BE REPRESENTED BY THEIR DULY CONSTITUTED AND LAWFULLY
         APPOINTED ATTORNEY
         MRS. LALITA AGARWAL @ LALITA DAS AGARWAL, AGED ABOUT 34
         YEARS, W/O BANCHILAL AGARWAL RESIDENT OF VILLAGE NIBIRA
         (BANGALBOURI) PO DHUPGURI, PS KHETRI,DIST KAMRUP, ASSAM

         2: SRI KAPURCHAND AGARWALA @ AGARWAL
          S/O LATE SITA RAM AGARWALA @ AGARWAL
         RESIDENT OF VILLAGE BEMPHOR
          PO TOPATALI
          PS KHETRI
         DIST KAMRUP M ASSAM
         TO BE REPRESENTED BY THEIR DULY CONSTITUTED AND LAWFULLY
         APPOINTED ATTORNEY
         MRS. LALITA AGARWAL @ LALITA DAS AGARWAL
          AGED ABOUT 34 YEARS
          W/O BANCHILAL AGARWAL RESIDENT OF VILLAGE NIBIRA
         (BANGALBOURI) PO DHUPGURI
          PS KHETRI
         DIST KAMRUP
          ASSAM

         3: SRI BHAGIRATH AGARWALA @ AGARWAL
          S/O LATE SITA RAM AGARWALA @ AGARWAL
         RESIDENT OF VILLAGE BEMPHOR
          PO TOPATALI
          PS KHETRI
         DIST KAMRUP M ASSAM
         TO BE REPRESENTED BY THEIR DULY CONSTITUTED AND LAWFULLY
                                                                          Page No.# 2/3

             APPOINTED ATTORNEY
             MRS. LALITA AGARWAL @ LALITA DAS AGARWAL
              AGED ABOUT 34 YEARS
              W/O BANCHILAL AGARWAL RESIDENT OF VILLAGE NIBIRA
             (BANGALBOURI) PO DHUPGURI
              PS KHETRI
             DIST KAMRUP
              ASSAM

             4: SRI BANCHILAL AGARWALA @ AGARWAL
              S/O LATE DULAL AGARWALA @ AGARWAL
             RESIDENT OF VILLAGE BEMPHOR
              PO TOPATALI
              PS KHETRI
             DIST KAMRUP M ASSAM
             TO BE REPRESENTED BY THEIR DULY CONSTITUTED AND LAWFULLY
             APPOINTED ATTORNEY
             MRS. LALITA AGARWAL @ LALITA DAS AGARWAL
              AGED ABOUT 34 YEARS
              W/O BANCHILAL AGARWAL RESIDENT OF VILLAGE NIBIRA
             (BANGALBOURI) PO DHUPGURI
              PS KHETRI
             DIST KAMRUP
              ASSA

             VERSUS

             PUNESWAR BORO @ MULA BORO
             S/O LATE PUWA RAM BORO,
             RESIDENT OF VILLAGE AND PO TOPATALI, PS KHETRI,DIST KAMRUP M
             ASSAM 7782403



Advocate for the Petitioner   : MS. A. MEDHI

Advocate for the Respondent :


                                   BEFORE
                  HONOURABLE MR. JUSTICE SANJAY KUMAR MEDHI

                                          ORDER

17.07.2023 Heard Shri LR Mazumdar, learned counsel for the applicants-appellants.

Page No.# 3/3

This interlocutory application has been filed under Section 5 of the Limitation Act, 1963 for condonation of delay of 70 days in preferring the second appeal against the judgment dated 16.12.2022 and decree dated 06.01.2023 passed by the learned Civil Judge No. 3, Kamrup (M), Guwahati in Title Appeal No.10/2020.

Issue Notice.

Let steps for service of notice upon the sole respondent be taken by registered post with A/D within 3 days.

List this case after 3 weeks.

JUDGE

Comparing Assistant