Smti Sabitri Devi (Verma) vs Mrs Chandrawati Pandey And 4 Ors
2024 Latest Caselaw 3818 Gua

Gauhati High Court

Smti Sabitri Devi (Verma) vs Mrs Chandrawati Pandey And 4 Ors on 31 May, 2024

Author: Devashis Baruah

Bench: Devashis Baruah

                                                               Page No.# 1/3

GAHC010032212019




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

                        Case No. : I.A.(Civil)/588/2019

         SMTI SABITRI DEVI (VERMA)
         W/O LATE KANTA PRASAD VERMA,
         RESIDENT OF NALIAPOOL BAZAR, DIBRUGARH, PO AND DIST
         DIBRUGARH, ASSAM 786001



         VERSUS

         MRS CHANDRAWATI PANDEY AND 4 ORS
         W/O LATE SACHITANAND PANDEY
         RESIDENT OF GRAHAM BAZAR, NEAR SANI MANDIR, DIBRUGARH
         TOWN, PO, PS AND DIST DIBRUGARH, 786001

         2:SRI BISHAL PANDEY
          S/O LATE SACHITANAND PANDEY
         RESIDENT OF GRAHAM BAZAR
          NEAR SANI MANDIR
          DIBRUGARH TOWN
          PO
          PS AND DIST DIBRUGARH
          786001

         3:SMTI. PUJA PANDEY
          D/O LATE SACHITANAND PANDEY
         RESIDENT OF GRAHAM BAZAR
          NEAR SANI MANDIR
          DIBRUGARH TOWN
          PO
          PS AND DIST DIBRUGARH
          786001

         4:SMTI RUPA PANDEY
          D/O LATE SACHITANAND PANDEY
                                                                        Page No.# 2/3

             RESIDENT OF GRAHAM BAZAR
             NEAR SANI MANDIR
             DIBRUGARH TOWN
             PO
             PS AND DIST DIBRUGARH
             786001

             5:SRI PREMANAND PANDEY
              S/O LATE JWALA PRASAD PANDEY

             RESIDENT OF GRAHAM BAZAR
             NEAR SANI MANDIR
             DIBRUGARH TOWN
             PO
             PS AND DIST DIBRUGARH
             78600

Advocate for the Petitioner   : MR. S P CHOUDHURY

Advocate for the Respondent :




                                   BEFORE
                    HONOURABLE MR. JUSTICE DEVASHIS BARUAH

                                        ORDER

Date : 31.05.2024

Mr. S. P. Choudhury, the learned counsel appearing on behalf of the Applicant submits that the parties have already amicably resolved their issues and as such the Applicant herein would not like to press the instant application for condonation of delay.

2. Accordingly, the instant application for condonation of delay therefore stands dismissed on withdrawal.

3. The consequential affect of the withdrawal of the instant application for condonation of delay is that the accompanying second appeal which is yet to be registered, filed against the judgment and decree dated Page No.# 3/3

13.08.2018 passed in Title Appeal No.06/2015 cannot be entertained as it has become barred by limitation.

JUDGE

Comparing Assistant