Ramjan Ali vs Rezina Begum
2025 Latest Caselaw 2477 Gua

Gauhati High Court

Ramjan Ali vs Rezina Begum on 29 January, 2025

                                                                         Page No.# 1/2

GAHC010013072025




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

                                  Case No. : I.A.(Crl.)/62/2025

            RAMJAN ALI
            S/O AJIJUL HAQUE
            R/O BARSAJAI,MASJID PATH,
            BHETAPARA P.S. HATIGAON,
            DIST.KAMRUP (M), ASSAM



            VERSUS

            REZINA BEGUM
            D/O ANOWAR ALI
            R/OBARNALI PATH,
            HOUSE NO. 14, BHETAPARA, P.S.HATIGAON,
            DIST.KAMRUP (M),ASSAM-781028



Advocate for the Petitioner   : MR M CHOUDHURY, MR P J DAS,MR. P AHMED,MS. J
HAZARIKA

Advocate for the Respondent : ,


                                  BEFORE
                 HONOURABLE MR. JUSTICE ARUN DEV CHOUDHURY

                                            ORDER

Date : 29.01.2025

Heard Mr. M Choudhury, learned counsel for the petitioner. This is an application under section 5 of the Limitation Act, Page No.# 2/2

1963 praying for condoning the delay of 22 days in preferring the connected Criminal Revision Petition against the Judgment and Order dated 31.08.2024, passed by the learned Principal Judge, Family Court No.111, Kamrup (M), Guwahati in F.C (Crl) Case No.32/2022.

Issue notice returnable by four weeks. Steps for service of notice upon the respondent be taken by way of Registered Post with A.D as well as through usual process within five days.

JUDGE

Comparing Assistant