Islam Uddin vs Sahida Sultana
2024 Latest Caselaw 413 Gua

Gauhati High Court

Islam Uddin vs Sahida Sultana on 24 January, 2024

Author: Malasri Nandi

Bench: Malasri Nandi

                                                                  Page No.# 1/2

GAHC010013472024




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

                                Case No. : I.A.(Civil)/205/2024

            ISLAM UDDIN
            S/O ABDUR RAKIB
            RESIDENT OF VILLAGE MAJISHPUR, PO MARJATKANDI, PS BADARPUR,
            DIST KARIMGANJ, ASSAM 788701



            VERSUS

            SAHIDA SULTANA
            W/O ISLAM UDDIN
            D/O SAFIQUR RAHMAN
            RESIDENT OF VILLAGE BUNDASHIL, PO AND PS BADARPUR, DIST
            KARIMGANJ, ASSAM 788808



Advocate for the Petitioner   : MR. A T SARKAR

Advocate for the Respondent :




                                  BEFORE
                     HONOURABLE MRS. JUSTICE MALASRI NANDI

                                           ORDER

24.01.2024

Heard the learned counsel for the petitioner.

Page No.# 2/2

This is an application under Section 5 of the Limitation Act, praying for condoning the delay of 132 days in filing the appeal against the judgment and decree dated 30.08.2023 passed by the learned Civil Judge, Karimganj, Assam in Title Appeal No. 11/2022.

Issue notice to the respondent by registered A/D post as well as usual process, returnable within 4 (four) weeks.

List the matter after 4(four) weeks.

JUDGE

Comparing Assistant