Bibekananda Das vs Smti Manjula Das
2025 Latest Caselaw 4807 Gua

Gauhati High Court

Bibekananda Das vs Smti Manjula Das on 22 August, 2025

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GAHC010164932025




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

                                Case No. : I.A.(Civil)/2390/2025

            BIBEKANANDA DAS
            S/O TEPURAM DAS,
            RESIDENT OF VILLAGE SONSOA GAON, PS JAMUGURI MOUZA PUB
            BORBHOGIA, DIST SONITPUR, ASSAM



            VERSUS

            SMTI MANJULA DAS
            D/O LATE NARAM DAS,
            RESIDENT OF VILLAGE JAMUGURI,BORPHUKHURIPAR, PS JAMUGURI,
            MOUZA PUB BORBHOGIA, DIST SONITPUR, ASSAM



Advocate for the Petitioner   : MISS. M BORAH, MR. B B BORAH,MS L BARUAH

Advocate for the Respondent : MR. J SARMAH,




             Linked Case : Mat.App./34/2018

            SMTI MANJULA DAS
            D/O R/O VILL. JAMUGURI
            BORPHUKHURIPAR
            P.S. JAMUGURI
            MOUZA PUB BORBHOGIA
            DIST. SONITPUR
            ASSAM.
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               VERSUS

              BIBEKANANDA DAS
              S/O TEPURAM DAS
              R/O VILL. SONSOA GAON
              P.S. JAMUGURI
              MOUZA PUB BORBHOIA
              DIST. SONITPUR
              ASSAM
              PIN 784001


              ------------
              Advocate for : MR. J SARMA
              Advocate for : MISS. M BORAH appearing for BIBEKANANDA DAS



                                    BEFORE
                HONOURABLE MRS. JUSTICE YARENJUNGLA LONGKUMER

                                           ORDER

Date : 22.08.2025

1. Heard Ms. L Baruah, learned counsel for the petitioner. Also heard Mr. J Sarmah, learned counsel for the respondent No 1-4.

2. The applicant/respondent herein is the respondent in the connected Mat.App./34/2018.

3. This is an application praying for grant of some time to the applicant to pay the balance amount of Rs. 3,00,000/- out of Rs. 8,00,000/- which was directed to be paid vide judgment and order dated 25.11.2024 passed in Mat.App./34/2018 (disposed).

4. Ms. L Baruah, learned counsel for the petitioner submits that the applicant/respondent was directed to pay an amount of Rs. 8,00,000/- in three installments within a period of 6 months by the order dated 25.11.2024 in Mat.App./34/2018.

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5. It is stated that the applicant/respondent has already paid Rs. 5,00,000/- out of the amount of Rs. 8,00,000/- and the balance amount of Rs. 3,00,000/- is remaining.

6. The applicant/respondent submits that he has been suffering from health problems due to which he had been admitted in hospital and various nursing homes and he had to also bear a huge amount towards bills of the private hospitals. It is therefore, prayed that this Court may allow him some more time to pay the remaining balance of Rs. 3,00,000/- to the respondent.

7. The learned counsel for the respondent has prayed that the matter may be listed in the month of September. However, this Court is of the view that for the ends of justice, the applicant/respondent is allowed some more time and the matter be listed on 13.10.2025 before which date the amount of Rs. 3,00,000/- shall be deposited.

JUDGE

Comparing Assistant