Page No.# 1/2 vs M/S Gohain Brother
2025 Latest Caselaw 2307 Gua

Gauhati High Court

Page No.# 1/2 vs M/S Gohain Brother on 24 January, 2025

Author: Malasri Nandi

Bench: Malasri Nandi

                                                                            Page No.# 1/2

GAHC010139192024




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

                                  Case No. : I.A.(Civil)/2091/2024

            N.F. RAILWAY AND ANR
            REPRESENTED BY THE DIVISIONAL MANAGER, TINSUKIA DIVISION,
            TINSUKIA, ASSAM

            2: ESTATE OFFICER
             N.F. RAILWAY
            TINSUKIA
            ASSA

            VERSUS

            M/S GOHAIN BROTHER
            A PROPRIETORSHIP FIRM HAVING ITS PLACE OF BUSINESS AT A.T. ROAD,
            OPP. TINSUKIA REVENUE CIRCLE OFFICE ,TINSUKIA AND REPRESENTED
            BY ITS PROPRIETOR SRI BHARAT GOHAIN, S/O- SRI PESBOR GOHAIN,
            R/O- KAPTANCHUK GAON, P.O. LAIPULI, P.S. AND DIST. TINSUKIA, ASSAM



Advocate for the Petitioner   : MR H GUPTA,

Advocate for the Respondent : ,




                                  BEFORE
                     HONOURABLE MRS. JUSTICE MALASRI NANDI

                                             ORDER

Date : 24.01.2025

Heard Mr. H. Gupta, learned counsel for the petitioner.

Page No.# 2/2

This is an application under Chapter V-A, Rule 2(2) of the Gauhati High Court Rules for condonation of delay of 21 days in preferring civil revision against impugned judgment and order dated 09.02.2024 passed in Misc Appeal no.19 of 2023.

Issue notice to the sole respondent returnable in 4 weeks by registered post with AD as well as usual process.

List accordingly.

JUDGE

Comparing Assistant