Page No.# 1/3 vs Mantul Kumar Nath
2023 Latest Caselaw 1828 Gua

                                                                    Page No.# 1/3

GAHC010121542022




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

                                Case No. : I.A.(Civil)/1175/2023

            PANKAJA SAIKIA AND ANR.
            W/O SRI HEROK KEOT,
            C/O ARUP NATH,
            RESIDENT OF GHARPORA CHUBARI, TEZPUR, DIST SONITPUR, ASSAM

            2: SRI JAYANTA SAIKIA
             S/O LATE BENUDHAR SAIKIA
            RESIDENT OF DA BESERIA
             PO BESERIA
             PS TEZPUR
             DIST SONITPUR
            ASSA

            VERSUS

            MANTUL KUMAR NATH
            S/O LATE DHARMESH NATH,
            RESIDENT OF GHARPORA CHABURI, TEZPUR, SONITPUR, ASSAM



Advocate for the Petitioner   : MR. S SAHU

Advocate for the Respondent :




             Linked Case :

            PANKAJA SAIKIA AND ANR.
                                                                      Page No.# 2/3


              VERSUS

           MANTUL KUMAR NATH E



           ------------
           Advocate for : MR. S SAHU
           Advocate for : appearing for MANTUL KUMAR NATH E



                                  BEFORE
                 HONOURABLE MR. JUSTICE ARUN DEV CHOUDHURY

                                        ORDER

08.05.2023.

Heard Mr. S. Sahu, learned counsel for the applicant.

This is an application filed under Section 5 of the Limitation Act, 1963 for condonation of delay of 707 days in filing the connected Second Appeal against the Judgment and Decree dated 26.04.2018 passed by the learned Additional District Judge, Sonitpur, dismissing the appeal of the appellants/defendants and upholding the Judgment and Decree dated 02.05.2017 passed by the learned Civil Judge, Tezpur, Sonitpur in Money Suit No. 13/2014.

Issue notice returnable after six weeks.

Applicant to take steps for issuance of notice upon the respondents by way of registered post with A/D as well as by usual process within a period of 5 (five) days from today.

List this matter after six weeks.

Page No.# 3/3

JUDGE

Comparing Assistant