Soruj Kumar Sutradhar vs Uddipak Kr Gogoi And 6 Ors
2025 Latest Caselaw 9202 Gua

Gauhati High Court

Soruj Kumar Sutradhar vs Uddipak Kr Gogoi And 6 Ors on 10 December, 2025

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GAHC010259052025




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

                             Case No. : I.A.(Civil)/3993/2025

           SORUJ KUMAR SUTRADHAR
           S/O LATE HARI CHARAN SUTRADHAR, R/O TANGLA,
           HOSPITAL ROAD, WARD NO. 3, DIST. UDALGURI, BTAD, ASSAM 784521
                        VERSUS
           1: UDDIPAK KR GOGOI AND 6 ORS
           S/O LATE SOMESWAR GOGOI, R/O VILL. RANGCHALI, P.O. AND P.S.
           BORHOOLA, JORHAT, ASSAM, PIN 785631.
           2:THE STATE OFASSAM REPRESENED BY THE LEGAL REMEMBRANCER
           CUM SECY. TO THE GOVT. OF ASSAM JUDICIAL DEPTT. ASSAM
           SECRETARIAT GUWAHATI ASSAM PIN 781001.
           3:THE GAUHATI HIGH COURT
           REPRESENTED BY REGISTRAR GENERAL GUWAHATI 781001.
           4:THE REGISTRAR GENEAL
           GAUHATI HIGH COURT GUWAHATI 781001.
           5:THE REGISTRAR (VIGILANCE)
           GAUHATI HIGH COURT GUWAHATI 781001.
           6:THE DIST. AND SESSION JUDGE UDALGURI
           P.O. AND P.S. UDALGURI DIST. UDALGURI ASSAM PIN784509.
           7:THE SELECTION COMMITTEE FOR THE POST OF HEAD ASSTT.
           REPRESENTED BY DIST. AND SESSION JUDGE UDALGURI DIST.
           UDALGURI ASSAM 78450

For the Applicant(s)    : Mr. S.P. Sharma, Advocate.

For the Respondent(s)   : Mr. S. Baruah, Govt. Advocate, Assam for respondent No.2.

: Mr. H.K. Das, Standing Counsel, Gauhati High Court for respondent Nos.3 to 7.

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-B E F O R E -

HON'BLE THE CHIEF JUSTICE MR. ASHUTOSH KUMAR HON'BLE MR. JUSTICE ARUN DEV CHOUDHURY 10.12.2025 (Ashutosh Kumar, CJ)

This interlocutory application has been filed by the applicant/ appellant seeking condonation of delay of 40 days in preferring the connected appeal against the judgment & order dated 10.09.2025 passed by a learned Single Judge of this Court in WP(C) No.662/2025.

Notice to respondent No.2 is accepted by Mr. S. Baruah, learned Government Advocate, Assam and notice to respondent Nos.3 to 7 is accepted by Mr. H.K. Das, learned Standing Counsel, Gauhati High Court.

Let notice be issued to the respondent No.1 on steps being taken by the applicant/appellant within a period of 2(two) weeks by both modes, i.e. by registered post with A/D as well as by usual process, returnable on 25.02.2026.

The learned counsel for the respondent Nos.2 to 7 may file their respective response to the instant interlocutory application, if so deemed necessary by the next date.

                       JUDGE                  CHIEF JUSTICE

Mukut




Comparing Assistant