Page No.# 1/2 vs Chandra Shekhar
2023 Latest Caselaw 2165 Gua

                                                                        Page No.# 1/2

GAHC010155882022




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

                          Case No. : I.A.(Civil)/2375/2022
                                In WA 9390/2022
                                 (Filing Number)

         THE UNION OF INDIA AND 2 ORS.
         TO BE REPRESENTED BY THE SECRETARY TO THE GOVERNMENT OF
         INDIA, MINISTRY OF HOME AFFAIRS, NEW DELHI-110001.

         2: THE DIRECTOR GENERAL
         ASSAM RIFLES
          LAITKOR
          SHILLONG
          MEGHALAYA.

         3: THE COMMANDANT
          13TH ASSAM RIFLES
          HEADQUARTERS COMPANY
          C/O- 99 APO
          PIN- 932013

         VERSUS

         CHANDRA SHEKHAR
         PRESENTLY RESIDING AT JAYANAGAR, KHANAPARA, GUWAHATI-781022
         AND WITH PERMANENT ADDRESS AT VILLAGE- AND P.O. MAJHWARI, P.O.
         SIMARI, DIST. BUXAR, BIHAR.


         For the Applicants     :   Mr. B. Chakravarty, Central Government
                                    Counsel.
         For the Respondent :       None.

Page No.# 2/2

-B E F O R E -

HON'BLE THE CHIEF JUSTICE HON'BLE MRS. JUSTICE MITALI THAKURIA

24.05.2023

The affidavit of service placed on record by the applicants indicates that the notice issued to the respondent was served to his mother at the correct address available on record. No one has appeared on behalf of the respondent despite service of notice.

The present application has been filed by the Union of India seeking condonation of delay of 32 days occasioned in filing the connected writ appeal which is directed against the judgment and order dated 03.06.2022 passed by the learned Single Judge in WP(C) No. 441/2018.

As no one has appeared to oppose the prayer for condonation of delay and considering the grounds set out in the application for condonation of delay to be germane, the same is accepted.

The application is allowed and delay is condoned. Registry shall number the connected appeal and list the same for admission after a week.

                      JUDGE                              CHIEF JUSTICE




Comparing Assistant