Samsul Talukdar vs Ramicha Begum
2023 Latest Caselaw 3814 Gua

                                                                 Page No.# 1/2

GAHC010209312023




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

                                Case No. : I.A.(Crl.)/876/2023

            SAMSUL TALUKDAR
            S/O ABDUL AWAL TALUKDAR
            VILL- BARAGDIA
            P.S. BARPETA
            DIST. BARPETA, ASSAM



            VERSUS

            RAMICHA BEGUM
            D/O JAMIR ALI
            VILL- BAISHA
            P.S. SARTHEBARI
            DIST. BARPETA, ASSAM
            PIN-781307



Advocate for the Petitioner   : MR. P RAHMAN

Advocate for the Respondent :




                                   BEFORE
                      HONOURABLE MR. JUSTICE ROBIN PHUKAN

                                          ORDER

19.09.2023

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

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This application, under Section 5 of the Limitation Act is preferred by the applicant for condonation of delay of 115 days, in preferring Criminal Revision Petition against the judgment and order dated 13.02.2023, passed by the learned Principal Judge, Family Court, Barpeta in F.C. [Crl.] Case No. 189/2022. Perused the petition as well as the documents placed on record. Let notice be issued to the respondent, within a week from today, returnable in 4 weeks, by registered post with A/D and also by usual process. List the matter after 4 weeks.

JUDGE

Comparing Assistant