Puranda Bora @ Purandra Bora @ ... vs Rabi Kanta Bora And Anr
2025 Latest Caselaw 2119 Gua

Gauhati High Court

Puranda Bora @ Purandra Bora @ ... vs Rabi Kanta Bora And Anr on 20 January, 2025

Author: Devashis Baruah

Bench: Devashis Baruah

                                                                       Page No.# 1/2

GAHC010269892024




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

                               Case No. : I.A.(Civil)/99/2025

           PURANDA BORA @ PURANDRA BORA @ PURNAKANTA BORA
           S/O LATE KUSHADHAJ BORA, RESIDENT OF NORTH HAIBORGAON,
           MOUZA HAIBORGAON, PS NAGAON SADAR DIST NAGAON ASSAM

           VERSUS

           RABI KANTA BORA AND ANR
           S/O ANANDA RAM BORA,
           RESIDENT OF VILLAGE OWONNA, MOUZA KHATOWAL, DIST NAGAON,
           ASSAM

           2:SHRI SARAT CH. SARMAH

            RETIRED DEPUTY REGISTRAR AND ADVOCATE
            NAGAON ADVOCATE ASSOCIATION
            RESIDENT OF VILLAGE AMOLAPATTY
            MOUZA NAGAON TOWN
            DIST NAGAON
            ASSA

      For the Applicant(s)             : Mr. M. Hussain, Advocate

      For the Respondent(s)            : None appears.




                                   BEFORE
                    HONOURABLE MR. JUSTICE DEVASHIS BARUAH

                                         ORDER

Date : 20.01.2025

This is an application filed under Section 5 of the Limitation Act, 1963 Page No.# 2/2

for condoning the delay of 347 days in filing the accompanying appeal against the judgment and decree dated 22.09.2023 passed by the Court of the learned Civil Judge (Sr. Division), Nagaon in Title Appeal No.28/2018.

2. Issue notice making it returnable by 4 (four) weeks.

3. The Applicant is directed to take steps upon the Respondents by way of Registered Post with A/D as well as through usual process within 3 (three) days.

4. List accordingly.

JUDGE

Comparing Assistant