Page No.# 1/2 vs Mintu Saha
2025 Latest Caselaw 2354 Gua

Gauhati High Court

Page No.# 1/2 vs Mintu Saha on 27 January, 2025

Author: Malasri Nandi

Bench: Malasri Nandi

                                                                            Page No.# 1/2

GAHC010139212024




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

                                  Case No. : I.A.(Civil)/2094/2024

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

            2: ESTATE OFFICER
             N.F. RAILWAY
            TINSUKIA
            ASSA

            VERSUS

            MINTU SAHA
            S/O- LATE KHITISH SAHA, R/O- WEST SRIPURIA, NEAR DAKHINESHWAR
            KALIBARI, TINSUKIA TOWN, P.O. SRIPURIA, P.S. AND DIST. TINSUKIA,
            ASSAM



Advocate for the Petitioner   : MR H GUPTA,

Advocate for the Respondent : ,




            In CRP No. 6315/2024 (Filing Number)

            N F Railways And Anr
            N F RAILWAYS REPRESENTED BY ITS DIVISIONAL MANAGER TINSUKIA
            DIVISON TINSUKIA ASSAM


             VERSUS
                                                                       Page No.# 2/2


           Sri Mintu Saha
           SO LATE KHITISH SAHA RO WEST SRIPURIA NEAR DAKHINESWAR
           KALIBARI TINSUKIA TOWN


           ------------
           Advocate for : HAREESH GUPTA
           Advocate for : appearing for Sri Mintu Saha



                                   BEFORE
                      HONOURABLE MRS. JUSTICE MALASRI NANDI

                                           ORDER

27.01.2025.

1. Heard Mr. H. Gupta, the learned counsel appearing for the applicant.

2. By this application under Chapter V-A, Rule 2 (2) of the Gauhati High Court Rules for condonation of delay of 09 days in preferring the connected revision petition, against the impugned judgment and order dated 09.02.2024, passed in Misc. Appeal No. 15 of 2023 by the learned Additional Sessions Judge No. 2, (FTC), Tinsukia.

3. Issue notice to the respondents.

4. Steps be taken by registered post with A/D as well as by usual process within a week from today, returnable in 4(four) weeks.

5. List the matter after 4(four) weeks.

JUDGE

Comparing Assistant