Citation : 2025 Latest Caselaw 9772 Gua
Judgement Date : 19 December, 2025
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GAHC010281632025
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THE GAUHATI HIGH COURT
(HIGH COURT OF ASSAM, NAGALAND, MIZORAM AND ARUNACHAL PRADESH)
Case No. : I.A.(Civil)/4157/2025
SHIMA AHMED
D/O SADAT AHMED, R/O VILL. AYRANJONGLA PART 3,
P.O. A.M. CO ROAD, PIN 783323, P.S. AND DIST. DHUBRI, ASSAM.
VERSUS
1: THE UNION OF INDIA AND 9 ORS REPRESENTED BY THE SECRETARY
TO THE GOVERNMENT OF INDIA, MINISTRY OF HEALTHAND FAMILY
WELFARE, NIRMAN BHAWAN,NEW DELHI-110011
2:THE DIRECTOR GENERAL (PH) DIRECTORATE GENERAL OF HEALTH
SERVICES GOVT. OF INDIA NIRMAN BHAWAN NEW DELHI 110011
3:THE DEPUTY DIRECTOR (ADMN.) DIRECTORATE GENERAL OF HEALTH
SERVICES GOVT. OF INDIA NIRMAN BHAWAN NEW DELHI 110011
4:THE STATE OF ASSAM REPRESENTED BY COMMISSIONER AND SECY.
TO THE GOVT. OF ASSAM HEALTH AND FAMILY WELFARE DEPTT. DISPUR
GUWAHATI 781006
5:THE JOINT SECY. TO THE GOVT. OF ASSAM HEALTH AND FAMILY
WELFARE DEPTT. DISPUR GUWAHATI 781006
6:THE DIRECTOR OF HEALTH SERVICES
ASSAM HENGRABARI GUWAHATI 781036
7:THE DIST. COMMISSIONER
DHUBRI P.O. AND DIST. DHUBRI ASSAM PIN 783301
8:JOINT DIRECTOR OF HEALTH SERVICES CUM MEMBER SECRETARY
DIST. HEALTH SOCIETY DHUBRI DIST. P.O. AND DIST. DHUBRI ASSAM
PIN 783301
9:THE SUPERINTENDENT DHUBRI CIVIL HOSPITAL DHUBRI
DIST. DHUBRI (ASSAM) PIN 783324
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10:HOSPITAL MANAGEMENT SOCIETY DHUBRI CIVIL HOSPITAL
REPRESENTED BY ITS CHAIRMAN CUM DEPUTY COMMISSIONER
DHUBRI P.O. AND DIST. DHUBRI ASSAM PIN 78330
For the Applicant(s) : Mr. H.R.A. Choudhury, Sr. Advocate, assisted by Mr. S. Alim and Mr.
A.Z. Ahmed, Advocates.
For the Respondent(s) : Mr. D. Saikia, Advocate General, Assam, assisted by Mr. D.P. Borah,
Standing Counsel, Health Department.
: Ms. K. Phukan, Central Government Counsel.
-B E F O R E -
HON'BLE THE CHIEF JUSTICE MR. ASHUTOSH KUMAR HON'BLE MR. JUSTICE ARUN DEV CHOUDHURY
19.12.2025 (Ashutosh Kumar, CJ)
This Interlocutory Application has been filed by the applicant/ appellant seeking condonation of delay of 259 days in preferring the connected appeal against the judgment & order dated 28.02.2025 passed by a learned Single Judge of this Court in WP(C) No.2188/2021.
We have heard Mr. H.R.A. Choudhury, learned Senior Advocate, assisted by Mr. S. Alim and Mr. A.Z. Ahmed, learned Advocates for the applicant; Ms. K. Phukan, learned Central Government Counsel for respondent Nos.1, 2 & 3 and Mr. D. Saikia, learned Advocate General, Assam, assisted by Mr. D.P. Borah, learned Standing Counsel, Health Department for respondent Nos.4 to 10.
After going through the averments made in the application, we are satisfied that good grounds have been assigned by the applicant/appellant for condoning the delay of 259 days in preferring the connected appeal.
We, therefore, condone the delay.
The Interlocutory Application stands disposed off.
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The Registry to process the appeal and, if found defect free, list the same on 19.01.2026 under the appropriate heading.
JUDGE CHIEF JUSTICE Comparing Assistant
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