Gopal Krishna Saikia vs The Assam Power Distribution Company ...
2025 Latest Caselaw 8492 Gua

Gauhati High Court

Gopal Krishna Saikia vs The Assam Power Distribution Company ... on 12 November, 2025

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GAHC010228752025




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

                              Case No. : I.A.(Civil)/3559/2025
                           In WA No.13128/2025 (Filing Number)

           GOPAL KRISHNA SAIKIA
           S/O SRI SATYANARAYAN SAIKIA,
           R/O VILL. ATHABARI, KHUWANG,
           DIST. SIVSAGAR, ASSAM, PIN 785662

           VERSUS

           1.THE ASSAM POWER DISTRIBUTION COMPANY LIMITED
           REPRESENTED BY THE MANAGING DIRECTOR,
           BIJULEE BHAWAN, PALTAN BAZAR, GUWAHATI 781001

           2:THE CHIEF GENERAL MANAGER (HRA)
           THE ASSAM POWER DISTRIBUTION CO. LTD.
            BIJULEE BHAWAN PALTAN BAZAR GUWAHATI 781001

           3:THE GENERAL MANAGER
           THE ASSAM POWER DISTRIBUTION CO. LTD.
           UPPER ASSAM ZONE NA ALI JORHAT PIN 785001

           4:THE DEPUTY GENERAL MANAGER
           THE ASSAM POWER DISTRIBUTION CO. LTD.
            SIVSAGAR ELECTRICITY CIRCLE
           SIVSAGAR DIST. SIVSAGAR PIN 78564

For the Applicant(s)   :   Mr. A.K. Baruah, Advocate.

For the Respondent(s) :    Mr. B. Choudhury, Standing Counsel, APDCL.

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-B E F O R E -

HON'BLE THE CHIEF JUSTICE MR. ASHUTOSH KUMAR HON'BLE MR. JUSTICE ARUN DEV CHOUDHURY

12.11.2025 (Ashutosh Kumar, CJ)

This Interlocutory Application has been filed by the applicant seeking condonation of delay of 34 days in preferring the connected appeal against the judgment dated 24.07.2025 passed by a learned Single Judge of this Court in WP(C) No.2071/2024.

We have heard Mr. A.K. Baruah, learned Advocate for the applicant and Mr. B. Choudhury, learned Standing Counsel, APDCL for the respondents.

After going through the averments made in the application, we are satisfied that good grounds have been assigned by the applicant for condoning the delay of 34 days in preferring the connected appeal.

We, therefore, condone the delay.

The Interlocutory Application stands disposed off.

The Registry to process the appeal and list the same on 02.02.2026 under the appropriate heading.

                       JUDGE                     CHIEF JUSTICE


Comparing Assistant