Sampa Nath vs Smti Pronoti Nath And 5 Ors
2025 Latest Caselaw 1406 Gua

Gauhati High Court

Sampa Nath vs Smti Pronoti Nath And 5 Ors on 23 July, 2025

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GAHC010154162025




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

                          Case No. : I.A.(Civil)/2253/2025

         SAMPA NATH
         D/O LATE SOMIRON CHANDRA NATH, R/O PALLYSREE LANE, TARAPUR
         VII, P.O. TARAPUR, PROGONA BARAKPAR, DIST. CACHAR, ASSAM.



         VERSUS

         SMTI PRONOTI NATH AND 5 ORS
         W/O LATE SOMIRON CH. NATH, R/O PALLYSREE LANE, TARAPUR VII, P.O.
         TARAPUR, PROGONA BARAKPAR, DIST. CACHAR, ASSAM, PIN 788003

         2:MISS POMPI NATH
         W/O LATE SOMIRON CH. NATH
          R/O PALLYSREE LANE
         TARAPUR VII
          P.O. TARAPUR
          PROGONA BARAKPAR
          DIST. CACHAR
         ASSAM
          PIN 788003

         3:SAMOR DEB

          S/O LATE SODOY CHANDRA DEB
          R/O PALLYSREE LANE
          TARAPUR VII
          P.O. TARAPUR
          PROGONA BARAKPAR
          DIST. CACHAR
          ASSAM
          PIN 788003

         4:SONTOSH NATH
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             S/O LATE SOMIRON CH. NATH
             R/O PALLYSREE LANE
             TARAPUR VII
             P.O. TARAPUR
             PROGONA BARAKPAR
             DIST. CACHAR
             ASSAM
             PIN 788003

            5:BIDHAN CHANDRA NATH

             S/O LATE BHARAT NATH

            6:BIPASA NATH

             D/O BIDHAN CHANDRA NATH
             R/O MISSION ROAD
             SUDHANGSHY PHARMACY
             P.O. AND P.S. KARIMGANJ
             DIST. CACHAR
             ASSAM
             PIN 788710
            (DEFENDANT NO. 6 IS A MINOR AND REPRESENTED BY HER NATURAL
            GUARDIAN I.E. HER FATHER
             THE DEFENDANT NO. 5

Advocate for the Petitioner   : MR. I ALAM, MR. T SK

Advocate for the Respondent : ,




                                   BEFORE
                      HONOURABLE MR. JUSTICE ROBIN PHUKAN

                                          ORDER

Date : 23.07.2025

Heard Mr. I. Alam, learned counsel for the applicant.

This interlocutory application, under Section 5 of the Limitation Act, 1963, is preferred for condonation of delay of 72 days, in filing the first appeal preferred against the impugned judgment and order dated 30.08.2024, passed Page No.# 3/3

in T.S. No. 65/2014, passed by the learned Civil Judge (Senior Division), at Cachar, Silchar.

Issue notice to the opposite parties, returnable in 4 (four) weeks.

Steps be taken upon opposite parties by registered post with A/D as well as usual within a period of one week from today.

List the matter after 4 (four) weeks.

JUDGE

Comparing Assistant