Page No.# 1/2 vs M/S Tinsukia Furniture
2025 Latest Caselaw 5745 Gua

Gauhati High Court

Page No.# 1/2 vs M/S Tinsukia Furniture on 25 June, 2025

                                                                            Page No.# 1/2

GAHC010130892025




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

                                  Case No. : I.A.(Civil)/2011/2025

            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 TINSUKIA FURNITURE
            A PROPRIETORSHIP FIRM, HAVING ITS PLACE OF BUSINESS AT A.T. ROAD,
            OPPOSITE TINSUKIA CIRCLE OFFICER, TINSUKIA AND REPRESENTED BY
            ITS PROPRIETOR SRI ABHIJIT DAS, S/O SRI ASHOK DAS, R/O WEST
            SRIPURIA, HARISAWA ROAD, P.O.- SRIPURIA, P.S. AND DIST- TINSUKIA,
            ASSAM

Advocate for the Petitioner   : MR H GUPTA (C.G.C.),

Advocate for the Respondent : ,




                                   BEFORE
                      HONOURABLE MR. JUSTICE ROBIN PHUKAN

                                             ORDER

Date : 25.06.2025

Heard Mr. Y. Barbhuiya, learned counsel appearing on behalf of Mr. H. Gupta, learned counsel for the applicants.

Page No.# 2/2

This interlocutory application under Section 5 of the Limitation Act, 1963, is preferred by the applicants, for condonation of delay of 11 days in filling Civil Revision Petition against the impugned Judgment and Order dated 09.02.2024, passed in Misc. Appeal No. 18/2023, passed by the learned Additional Sessions Judge, No. 2 (FTC), Tinsukia in the connected Civil Revision petition.

Perused the application and the documents placed on record.

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

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

List the matter after 4 (four) weeks.

JUDGE

Comparing Assistant