Pankaj Kumar Jhunjhunwala vs Kanhayalal Surana And Sons And Anr
2024 Latest Caselaw 8248 Gua

Gauhati High Court

Pankaj Kumar Jhunjhunwala vs Kanhayalal Surana And Sons And Anr on 11 November, 2024

Author: Malasri Nandi

Bench: Malasri Nandi

                                                                         Page No.# 1/3

GAHC010234052024




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

                                Case No. : I.A.(Crl.)/1055/2024

            PANKAJ KUMAR JHUNJHUNWALA
            S/O SHRI NARAYAN PRASAD JHUNJHUNWALA, R/O H.M. TOWER, 1ST
            FLOOR, S.C. GOSWAMI ROAD, PAN BAZAR, GUWAHATI, PIN-781001, DIST-
            KAMRUP (M), GUWAHATI, ASSAM



            VERSUS

            KANHAYALAL SURANA AND SONS AND ANR
            12 M.S. ROAD, FANCY BAZAR, GUWAHATI, DIST-KAMRUP, ASSAM,
            REPRESENTED BY SMTI, SANGEETA SETHIA, D/O LATE KANHAIYALAL
            SURANA, R/O HOUSE NO. 32, INDIA TEXTILE MARKET, RING ROAD,
            SURAT, GUJARAT-395002

            2:THE STATE OF ASSAM
             REPRESENTED BY THE PUBLIC PROSECUTOR
            ASSA

Advocate for the Petitioner   : MR. P DEKA, MR A DAS,MR R HOQUE,MR. A CHETIA

Advocate for the Respondent : PP, ASSAM,




             Linked Case :

            PANKAJ KUMAR JHUNJHUNWALA



             VERSUS
                                                                      Page No.# 2/3


          KANHAYALAL SURANA AND SONS AND ANR (H)



          ------------
          Advocate for : MR. P DEKA
          Advocate for : appearing for KANHAYALAL SURANA AND SONS AND ANR (H)



           Linked Case :

          PANKAJ KUMAR JHUNJHUNWALA



           VERSUS

          KANHAYALAL SURANA AND SONS AND ANR (H)



          ------------
          Advocate for : MR. P DEKA
          Advocate for : appearing for KANHAYALAL SURANA AND SONS AND ANR (H)



                                BEFORE
                   HONOURABLE MRS. JUSTICE MALASRI NANDI

                                     ORDER

Date : 11.11. 2024 Heard Mr. P. Deka, learned counsel for the applicant and Mr. D. Das, learned Addl. Public Prosecutor for the State respondent No.1.

This is an application under Section 5 of the Limitation Act, 1963 for condoning the delay of 36 (thirty six) days for preferring the connected Criminal Revision Petition against the impugned judgment and order dated 29.06.2024, passed by the learned Addl. Sessions Judge (FTC) No. 3, Kamrup (M), Guwahati in Crl. A. 52/ 2022.

Page No.# 3/3

Issue notice to the respondent No. 2.

Steps be taken within 3 days by registered post with A/D as well as usual process, returnable within 4 weeks.

No formal notice is required to be issued upon the respondent No.1 as the respondent No. 1 is duly represented by Mr. D. Das, learned Addl. PP.

List the matter after 4 weeks.

JUDGE

Comparing Assistant