Page No.# 1/3 vs Sri Jagannath Datta
2025 Latest Caselaw 1665 Gua

Gauhati High Court

Page No.# 1/3 vs Sri Jagannath Datta on 1 August, 2025

                                                                  Page No.# 1/3

GAHC010156192025




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

                        Case No. : I.A.(Civil)/2385/2025

         THE UNION OF INDIA AND 2 ORS
         REPRESENTED BY THE SECY., GOVT. OF INDIA, MINISTRY OF DEFENCE,
         SENA BHAWAN, NEW DELHI 110011.

         2: THE DEPUTY CONTROLLER OF DEFENCE ACCOUNTS

          NARENGI
          P.O. UDAYAN VIHAR
          GUWAHATI
          DIST. KAMRUP (M)
          ASSAM 781027

         3: THE DEPUTY CONTROLLER OF DEFENCE ACCOUNTS

          AREA ACCOUNTS OFFICE
          BIVAR ROAD
          SHILLONG
          MEGHALAYA
          PIN 79300

         VERSUS


         SRI JAGANNATH DATTA,
         S/O LATE JYOTISH CHANDRA DATTA, HOUSE NO. 119, CHACHAL PATH,
         VIP ROAD, SIX MILE, GUWAHATI, ASSAM, PIN 781022

         2:THE PRINCIPAL REGISTRAR

          ARMED FORCES TRIBUNAL (PRINCIPAL BENCH)
          WEST BLOCK-VIII
          SECTOR-1
          RK PURAM
          NEW DELHI 110066
                                                                          Page No.# 2/3


            3:THE REGISTRAR IN CHARGE

             ARMED FORCES TRIBUNAL
             (REGIONAL BENCH)
             2ND FLOOR
             ASSAM POLICE HOUSING CORPORATION LTD.
             BEHIND ASSAM POLICE HEADQUARTERS
             DR. BK. KAKATI ROAD
             REHABARI
             GUWAHATI
             ASSAM 78000


Advocate for the Petitioner   : MS. B SARMA,

Advocate for the Respondent : MR. A R TAHBILDAR,




                                  BEFORE
                       HONOURABLE THE CHIEF JUSTICE
                 HONOURABLE MR. JUSTICE ARUN DEV CHOUDHURY

                                         ORDER

01.08.2025 (Ashutosh Kumar, CJ)

This Interlocutory Application has been filed by the applicants

seeking condonation of delay of 74 days in preferring an appeal

against the judgment and order dated 03.04.2025 passed by a

learned Single Judge of this Court in WP(C) No.5517/2024.

Issue notice.

Notice to respondent No.1 is accepted by Mr. A. R. Tahbildar,

learned counsel.

Let the response to this petition be filed positively by the next Page No.# 3/3

date.

Re-notify on 29.08.2025.

                               JUDGE           CHIEF JUSTICE



Comparing Assistant