Page No.# 1/6 vs The Institute Of Chartered ...
2023 Latest Caselaw 1286 Gua

                                                                    Page No.# 1/6

GAHC010090132019




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

                         Case No. : I.A.(Civil)/1415/2019

         SRI KRISHNA KATHAR AND 15 ORS.
         S/O- LATE BHOLA MIKIR, R/O- GORIAGHULI, P.O. TEPESIA, P.S. SONAPUR,
         DIST.- KAMRUP (M), ASSAM.

         2: SRI KOREN KATHAR
          S/O- LATE BHOLA MIKIR
          R/O- GORIAGHULI
          P.O. TEPESIA
          P.S. SONAPUR
          DIST.- KAMRUP (M)
         ASSAM.

         3: SMT. PROCHITA KATHAR
          D/O- LATE BHOLA MIKIR
          R/O- TALONI
          P.S. KHETRI
          DIST.- KAMRUP (M)
         ASSAM.

         4: SMT. PUTU KATHAR
         W/O- SRI BIJOYA RAHANG

         R/O- RANGPHAR
         P.O. NARTAP
         P.S. SONAPUR
         DIST.- KAMRUP(M)
         ASSAM.

         5: SRI SUREN KATHAR
          S/O- LATE PAHAGU MIKIR

         R/O- GORIAGHULI
         P.O. TEPESIA
         P.S. SONAPUR
                                Page No.# 2/6

DIST.- KAMRUP(M)
ASSAM.

6: SRI NARESWAR KATHAR
 R/O- GORIAGHULI
 P.O. TEPESIA
 P.S. SONAPUR
 DIST.- KAMRUP(M)
ASSAM.

7: SRI RANJIT KATHAR
 R/O- GORIAGHULI
 P.O. TEPESIA
 P.S. SONAPUR
 DIST.- KAMRUP(M)
ASSAM.

8: SRI PADUMI KATHAR
 R/O- GORIAGHULI
 P.O. TEPESIA
 P.S. SONAPUR
 DIST.- KAMRUP(M)
ASSAM.

9: SMT. SITA KATHAR
 D/O- LATE PAHAGU MIKIR

R/O- GORIAGHULI
P.O. TEPESIA
P.S. SONAPUR
DIST.- KAMRUP(M)
ASSAM.

10: SMT. RITA KATHAR
 R/O- GORIAGHULI
 P.O. TEPESIA
 P.S. SONAPUR
 DIST.- KAMRUP(M)
ASSAM.

11: SMT. MINATI TUMUNG
 R/O- GORIAGHULI
 P.O. TEPESIA
 P.S. SONAPUR
 DIST.- KAMRUP(M)
ASSAM.

12: SRI ARNAV KATHAR (MINOR)
                                                          Page No.# 3/6


R/O- GORIAGHULI
P.O. TEPESIA
P.S. SONAPUR
DIST.- KAMRUP(M)
ASSAM.

13: SRI PADMESWAR KATHAR
 R/O- GORIAGHULI
 P.O. TEPESIA
 P.S. SONAPUR
 DIST.- KAMRUP(M)
ASSAM.

14: SRI PULIN KATHAR
 R/O- GORIAGHULI
 P.O. TEPESIA
 P.S. SONAPUR
 DIST.- KAMRUP(M)
ASSAM.

15: REBIKA KATHAR
 R/O- GORIAGHULI
 P.O. TEPESIA
 P.S. SONAPUR
 DIST.- KAMRUP(M)
ASSAM.

16: SRI BULAN MIKIR
 S/O- LATE PAHAGU MIKIR

R/O- GORIAGHULI
P.O. TEPESIA
P.S. SONAPUR
DIST.- KAMRUP(M)
ASSAM

VERSUS

THE INSTITUTE OF CHARTERED FINANCIAL ANALYSTS OF INDIA AND 3
ORS
A SOCIETY REGISTERED UNDER THE ANDHRA PRADESH (TELANGANA
AREA) PUBLIC SOCIETIES REGISTRATION CERTIFICATE NO. 1602 OF 1984
AND HAVING ITS OFFICE AT 52 NAGARJUNA HILLS, PANJAGUTTA,
HYDERABAD, ANDHRA PRADESH, INDIA, REP. BY ITS REGISTRAR, SRI
E.N. MURTHY, S/O- SRI MANGA CHARYULA, R/O- LALITHA MANKSION
CHIKKADPALLY, HYDERABAD, ANDHRA PRADESH.
                                                                   Page No.# 4/6

            2:SRI G. RAMACHANDRA MURTHY
             S/O- LATE G.S.N. MURTHY
             CONSTITUTED ATTORNEY OF THE INSTITUTE OF INDIA
             R/O- 52
             NAGARJUNA HILLS
             PANJAGUTTA
             HYDERABAD
            ANDHRA PRADESH
             PIN- 760082.

            3:SRI RAJU DOLOI
             S/O- LATE GADAB DOLOI

            R/O- NAGIRAKHAT (KARCHIA)
            P.O. TEPESIA
            P.S. SONAPUR
            DIST.- KAMRUP (M)
            ASSAM
            PIN- 782401.

            4:SRI SAKI DAS
             S/O- LATE BALO DAS

            R/O- NAGIRAKHAT (KARCHIA)
            P.O. TEPESIA
            P.S. SONAPUR
            DIST.- KAMRUP (M)
            ASSAM
            PIN- 782401

Advocate for the Petitioner   : MR. R K JAIN

Advocate for the Respondent :




             Linked Case :

            SRI KRISHNA KATHAR AND 15 ORS



             VERSUS

            THE INSTITUTE OF CHARTERED FINANCIAL ANALYSTS OF INDIA AND 3
                                                                        Page No.# 5/6

          ORS



          ------------
          Advocate for :
          Advocate for : appearing for THE INSTITUTE OF CHARTERED FINANCIAL
          ANALYSTS OF INDIA AND 3 ORS



                                  BEFORE
                    HONOURABLE MRS. JUSTICE MALASRI NANDI

                                     ORDER

Date : 29.03.2023

Heard Mr. R.K. Jain, learned counsel for the applicants. As per office note dated 27.01.2023, notice was served regarding the respondent No. 2 who is the constituted attorney of respondent No.1. Regarding respondent Nos. 3 and 4, notices have been duly served.

None appears on behalf of the respondents.

The present application has been filed under Section 5 of the Limitation Act, 1963 for condonation of delay of 13 days in preferring the connected appeal against the judgment and order dated 29.10.2018 passed by the learned Civil Judge No. 3, Kamrup(M), Guwahati in Title Suit No. 265/2013.

Mr. Jain, learned counsel for the applicants submits that the delay occurred in filing the connected appeal is not intentional. He further submits that detailed ground of delay has been explained in the para Nos. 3 and 4 of the petition. I have perused the same.

It appears that the delay has been satisfactorily explained by the applicants and also the learned counsel for the respondents did not appear to Page No.# 6/6

raise any objection regarding the prayer of the applicants. Considering all, the delay of 13 days is condoned.

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

The I/A stands disposed of.

JUDGE

Comparing Assistant