The Supreme Industries vs Tea Board Of India
2023 Latest Caselaw 1283 Gua

                                                                  Page No.# 1/3

GAHC010289112018




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

                               Case No. : I.A.(Civil)/4413/2018

            THE SUPREME INDUSTRIES
            A CO. REGISTERED UNDER THE COMPANIES ACT, 1956 HAVING ITS
            REGISTERED OFFICE AT 612, RAHEJA CHAMBERS 6TH FLOOR, NARIMAN
            POINT, MUMBAI-21



            VERSUS

            TEA BOARD OF INDIA
            14 BTM SARANI, KOLKATA 700001

            2:ASSTT. DIRECTOR OF TEA DEVELOPMENT
             NORTH EAST ZONAL OFFICE
            TEA BOARD OF INDIA
             HOUSEFED COMPLEX
             GUWAHATI 781006

            4:LAXMINARAYAN SELF HELP GROUP
            TULUNGIA
             P.O. NORTH SALMARA
             DIST. BONGAIGAON
            ASSAM
             PIN 783380

            5:PAHARI SELF HELP GROUP
             DHULAURA
             P.O. KHARAGPUR
             DIST. BONGAIGAON
            ASSAM
             PIN 78338

Advocate for the Petitioner   : MR. S P CHOUDHURY
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Advocate for the Respondent : MR T RAJBONGSHI




           Linked Case :

           THE SUPREME INDUSTRIES LTD.



           VERSUS

           TEA BOARD OF INDIA AND 11 ORS



           ------------
           Advocate for :
           Advocate for : appearing for TEA BOARD OF INDIA AND 11 ORS



                                  BEFORE
                    HONOURABLE MRS. JUSTICE MALASRI NANDI

                                       ORDER

Date : 29.03.2023

Heard Ms. B. Devi, learned counsel appears on behalf of Mr. S.P. Choudhury, learned counsel for the applicant. Also heard Mr. N.J. Gogoi, learned counsel for the respondent Nos. 1 and 2.

The present application has been filed under Section 5 of the Limitation Act, 1963 for condonation of delay of 9 days in preferring the appeal against the judgment and decree dated 22.09.2017 passed by the learned Civil Judge, No. 3, Kamrup(M) in Money Suit No. 128/2010 whereby the suit was dismissed.

The ground of delay has been satisfactorily explained by the applicant and also the learned counsel for the respondent Nos. 1 and 2 has no objection Page No.# 3/3

regarding the prayer of the applicant. Considering all, the delay of 9 days in filing the connected appeal stands condoned.

The Registry shall register the connected appeal and list it in admission column.

The I/A stands disposed of.

JUDGE

Comparing Assistant