Babibul Islam @ Babidul Islam vs Alia Khatun
2024 Latest Caselaw 5589 Gua

Gauhati High Court

Babibul Islam @ Babidul Islam vs Alia Khatun on 5 August, 2024

Author: Malasri Nandi

Bench: Malasri Nandi

                                                                    Page No.# 1/2

GAHC010154692024




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

                                  Case No. : I.A.(Crl.)/702/2024

            BABIBUL ISLAM @ BABIDUL ISLAM
            S/O SHARAP ALI, VILL-TEMURE DONGRA, P.S.-BARPETA, P.O.-PAHUMARA,
            DIST- BARPETA (ASSAM), PIN-781308



            VERSUS

            ALIA KHATUN
            D/O ALIM UDDIN, VILL- TEDHARAGAON, P.O.-MANDIA, DIST- BARPETA
            (ASSAM), PIN-781308



Advocate for the Petitioner   : MR. A ROSHID, MS. T BEGUM

Advocate for the Respondent : ,




             Linked Case :

            BABIBUL ISLAM @ BABIDUL ISLAM
            S/O SHARAP ALI
            VILL-TEMURE DONGRA
            P.S.-BARPETA
            P.O.-PAHUMARA
            DIST- BARPETA (ASSAM)
            PIN-781308


             VERSUS
                                                                             Page No.# 2/2


            ALIA KHATUN
            D/O ALIM UDDIN
            VILL- TEDHARAGAON
            P.O.-MANDIA
            DIST- BARPETA (ASSAM)
            PIN-781308


            ------------
            Advocate for : MR. A ROSHID
            Advocate for : appearing for ALIA KHATUN



                                    BEFORE
                      HONOURABLE MRS. JUSTICE MALASRI NANDI

                                         ORDER

Date : 05.08.2024

Heard Ms. T. Begum, learned counsel for the applicant.

This is an application filed under Section 5 of the Limitation Act, 1963 for condonation of delay of 123 days in preferring the connected criminal revision petition against the impugned ex-parte judgment and order dated 22.12.2023 passed by the learned Principal Judge, Family Court, Barpeta in F.C.(Crl.) No. 262/2023.

Issue notice.

The applicant shall take step(s) for service of notice upon the sole respondent by registered post with AD as well as other usual service returnable within 4(four) weeks. The steps be taken within 7(seven) days.

List accordingly.

JUDGE

Comparing Assistant