Page No.# 1/3 vs Abdul Hoque And Anr
2024 Latest Caselaw 3198 Gua

Gauhati High Court

Page No.# 1/3 vs Abdul Hoque And Anr on 10 May, 2024

Author: Devashis Baruah

Bench: Devashis Baruah

                                                                     Page No.# 1/3

GAHC010196182023




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

                                Case No. : I.A.(Civil)/2618/2023

            GUTTO AND COMPANY PVT. LTD. AND ANR.
            HAVING ITS OFFICE AT JANIGANJ BAZAR AT SILCHAR, DIST.- CACHAR,
            ASSAM.

            2: THE MANAGER
             KALINAGAR TEA ESTATE
             P.O.- KALINAGAR
             P.S.- RAMKRISHNANAGAR
             PIN- 788710
             DIST.- KARIMGANJ
            ASSAM

            VERSUS

            ABDUL HOQUE AND ANR.
            S/O LATE MIACHAND ALI,
            VILL.- NAPITCHERRA, KALINAGAR TEA ESTATE, P.O.- BIDYANAGAR, P.S.-
            RAMKRISHNANAGAR, PIN- 788710, DIST.- KARIMGANJ, ASSAM.

            2:MONIR UDDIN
             S/O HAJI ABDUL MONAF

            VILL.- NAPITCHERRA
            KALINAGAR TEA ESTATE
            P.O.- BIDYANAGAR
            P.S.- RAMKRISHNANAGAR
            PIN- 788710
            DIST.- KARIMGANJ
            ASSAM

Advocate for the Petitioner   : MR. S C BISWAS

Advocate for the Respondent :
                                                                    Page No.# 2/3




           Linked Case :

          GUTTO AND COMPANY PVT AND ANR.



           VERSUS

          ABDUL HOQUE AND ANR. B



           ------------

Advocate for the applicant(s): Mr. A Ikbal


Advocate for the respondent(s): X X



                                  BEFORE
                  HON'BLE MR. JUSTICE DEVASHIS BARUAH
                                      ORDER

10.05.2024

This is an application under Section 5 of the Limitation Act, 1963 for condonation of delay of 6 days in filing the accompanying appeal against the judgment and decree dated 03.04.2023 passed in Money Appeal No.1/2019.

2. This Court has taken note of that inspite of notice been served upon the respondents, none has appeared, when the matter was taken up.

3. This Court taking into account the cause shown in the instant application Page No.# 3/3

considers it to be sufficient to condone the delay of 6 days in filing the accompanying appeal.

4. Accordingly, the delay of 6 days stands condoned.

5. Interlocutory application stands disposed of.

6. Registry shall register the accompanying appeal and list the appeal in the column under Order XLI Rule 11 of the CPC, on a date to be fixed by the Registry.

JUDGE

Comparing Assistant