Abdul Matlib vs Abdul Sukkur And 4 Ors
2023 Latest Caselaw 1175 Gua

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GAHC010215532022




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

                                Case No. : I.A.(Civil)/782/2023

            ABDUL MATLIB
            S/O LATE TAIYOB ALI,
            RESIDENT OF DOLUGANG, PO BIDYANAGAR, PS RAMKRISHNA NAGAR,
            DIST KARIMGANJ, ASSAM 788166



            VERSUS

            ABDUL SUKKUR AND 4 ORS.
            S/O LATE TAIYOB ALI,
            RESIDENT OF DOLUGANG, PO BIDYANAGAR, PS RAMKRISHNA NAGAR,
            DIST KARIMGANJ, ASSAM 788166

            2:ABDUR RAHMAN
             S/O LATE TAIYOB ALI

            RESIDENT OF DOLUGANG
            PO BIDYANAGAR
            PS RAMKRISHNA NAGAR
            DIST KARIMGANJ
            ASSAM 788166

            3:THE STATE OF ASSAM
             REPRESENTED BY G.P KARIMGANJ
            ASSAM

            4:THE SUB REGISTRAR
             R.K NAGAR
             PO AND PS RAMKRISHNANAGAR
             DIST KARIMGANJ
            ASSAM 78816

Advocate for the Petitioner   : G UDDIN
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Advocate for the Respondent : ADDL. AG,ASSAM




                                    BEFORE
                      HONOURABLE MRS. JUSTICE MALASRI NANDI

                                      ORDER

22.03.2023

Heard Mr. P. Adhikari, learned counsel for the applicant.

The present application has been filed under Section 5 of the Limitation Act, 1963 for condonation of delay of 114 days in filing the connected appeal against the judgment and decree dated 30.03.2022 passed by the learned Civil Judge, Karimganj in Title Appeal No.14/2020, whereby the learned Civil Judge, Karimganj upheld and affirmed the judgment and decree dated 17.02.2020 passed by the learned Munsiff No.2, Karimganj in T.S. No.116/2012.

Issue Notice to the respondents.

The appellant shall take steps for service of notice to the respondents by registered post with A/D as well as usual process returnable within 4 (four) weeks.

Steps be taken within 7 (seven) days.

List accordingly.

JUDGE

Comparing Assistant