Bijoy Chakraborty vs Mani Madhab Das And Anr
2023 Latest Caselaw 1209 Gua

                                                                      Page No.# 1/2

GAHC010058612020




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

                                Case No. : I.A.(Civil)/882/2020

            BIJOY CHAKRABORTY
            S/O- LT. HIRALAL CHAKRABORTY, R/O- BHAKARIVITA, WARD NO.6,
            BONGAIGAON TOWN, P.S. AND P.O. BONGAIGAON, DIST.- BONGAIGAON,
            ASSAM


            VERSUS

            MANI MADHAB DAS AND ANR.
            S/O- LT. NARAYAN CH. DAS, R/O- BHAKARIVITA, W/NO. 7, (NEAR ATC
            GODOWN), BONGAIGAON TOWN, P.S. AND P.O. BONGAIGAON, DIST.-
            BONGAIGAON, ASSAM

            2:PHANI DAS
             S/O- LT. NARAYAN CH. DAS
             R/O- BHAKARIVITA
            W/NO. 7
             (NEAR ATC GODOWN)
             BONGAIGAON TOWN
             P.S. AND P.O. BONGAIGAON
             DIST.- BONGAIGAON
            ASSA

Advocate for the Petitioner   : MR SISHIR DUTTA

Advocate for the Respondent :


             Linked Case :

            BIJOY CHAKRABORTY
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            VERSUS

           MANI MADHAB DAS AND ANR. (B)



           ------------
           Advocate for :
           Advocate for : appearing for MANI MADHAB DAS AND ANR. (B)



                                 BEFORE
                HONOURABLE MR. JUSTICE ARUN DEV CHOUDHURY

                                      ORDER

Date : 24.3.2023

Heard Ms. M. Borchetiya, learned counsel for the applicant petitioner.

This is an application under Section 5 of the Limitation Act, 1963 for condonation of delay of 5 days in preferring the connected Revision petition against the judgment and decree dated 13.9.2019 passed by the learned Civil Judge, Bongaigaon in Title Appeal No. 5/2019.

Issue notice returnable after six weeks.

Petitioner shall take steps for service of notice on the opposite parties by way of registered post with A/D as well as by usual process within a period of five days from today.

JUDGE

Comparing Assistant