Dulal Chandra Ghosh Dulal Ghosh vs Union Of India
2024 Latest Caselaw 3254 Gua

Gauhati High Court

Dulal Chandra Ghosh Dulal Ghosh vs Union Of India on 13 May, 2024

Author: Devashis Baruah

Bench: Devashis Baruah

                                                              Page No.# 1/3

GAHC010125652023




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

                        Case No. : I.A.(Civil)/1634/2023

         DULAL CHANDRA GHOSH DULAL GHOSH
         SON OF RAMESH GHOSH , RESIDENT OF VILLAGE URIAMGURI, TEZPUR,
         DIST SONITPUR, ASASM



         VERSUS

         UNION OF INDIA
         REPRESENTED BY THE SECRETARY TO THE MINISTRY OF ROAD
         TRANSPORT AND HIGHWAYS, GOVT. OF INDIA, TRANSPORT BHAWAN 1,
         PARLIAMENT STREET, NEW DELHI 110001

         2:NATIONAL HIGHWAYS AND INFRASTRUCTURE DEVELOPMENT
         CORPORATION LIMITED(NHIDCL)
         A FULLY OWNED COMPANY OFTHE MINISTRY OF ROAD TRANSPORT
         AND HIGHWAYS
          GOVT. OF INDIA
          REPRESENTED BY ITS MANAGING DIRECTOR
          HAVING ITS CORPORATE OFFICE AT 3RD FLOOR
          PTI BUILDING
          4 PARLIAMENT STREET
          NEW DELHI 110001

         3:THE DEPUTY GENERAL MANAGER (PROJECT)
          NATIONAL HIGHWAYS AND INFRASTRUCTURE DEVELOPMENT
         CORPORATION LIMITED(NHIDCL)
          PROJECT MONITORING UNIT TEZPUR
          HAVING ITS OFFICE AT SARAF TOWER
          1ST FLOOR
          OPP. DON BOSCO SCHOOL
          MAZGAON
         TEZPUR
          DIST SONITPUR
                                                        Page No.# 2/3

ASSAM 784001

4:THE DEPUTY COMMISSIONER/COLLECTOR
 SONITPUR
TEZPUR
 DIST SONITPUR
ASSAM
 784001

5:THE COMPETENT AUTHORITY CUM ADDITIONAL DEPUTY
COMMISSIONER
 LAND ACQUISITION
 SONITPUR
 DIST SONITPUR
ASSAM
 784001

6:THE CIRCLE OFFICER

TEZPUR REVENUE CIRCLE
TEZPUR
DIST SONITPUR
ASSAM
784001

7:THE EXECUTIVE ENGINEER

PWD( BUILDING) SONITPUR
DIST SONITPUR
ASSAM 7840
Linked Case :

DULAL CHANDRA GHOSH DULAL GHOSH
URIAMGURI
TEZPUR
DISTRICT SONITPUR

VERSUS

UNION OF INDIA
REPRESENTED BY THE SECRETARY TO THE MINISTRY OF ROAD
TRANSPORT AND HIGHWAYS
GOVERMENT OF INDIA
TRANSPORT BHAWAN
1
PARLIAMENT STREET
NEW DELHI-110001
                                                                        Page No.# 3/3

For the applicant (s)       : Mr. T. Chakraborty, Advocate

For the respondent (s)   : Mrs. K. Phukan, Govt. Advocate

                                 BEFORE
                  HON'BLE MR. JUSTICE DEVASHIS BARUAH
                                ORDER

13.05.2024

This is an application under Section 5 of the Limitation Act, 1963 for condoning the delay of 84 days in preferring the Appeal under Section 37 of the Arbitration and Conciliation Act, 1996 against the judgment dated 07.12.2022 passed in Misc.(Arb) No.02/2022 by the learned District Judge, Sonitpur.

2. This Court has duly perused the grounds stated in the said application to explain the delay in preferring the accompanying Appeal. The grounds which have been mentioned in paragraph Nos.15 to 21 in the opinion of this Court constitute a sufficient cause for condoning the delay of 84 days. Accordingly, the delay of 84 days in preferring the accompanying Appeal stands condoned.

3. The accompanying Appeal be registered and listed for admission in the last week of May.

4. In view of the above, the instant Interlocutory Application stands disposed of.

JUDGE

Comparing Assistant