Page No.# 1/4 vs The Assam Power Distribution Company ...
2025 Latest Caselaw 8608 Gua

Gauhati High Court

Page No.# 1/4 vs The Assam Power Distribution Company ... on 17 November, 2025

                                                                  Page No.# 1/4

GAHC010101662025




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

                        Case No. : I.A.(Civil)/1647/2025

         M/S. BHAGWAN MET PRIVATE LIMIT AND ANR.ED
         HAVING ITS REGISTERED OFFICE AT 105, B.R. TOWER, 21 JANA PATH
         LANE, ULUBARI, P.O.-GUWAHATI-781007, DISTRICT KAMRUP(M), ASSAM,
         REPRESENTED BY ONE OF ITS DIRECTOR SRI BINOD KEYAL, SON OF
         LATE SRI CLAL KAYAL

         2: BINOD KEYAL
          SON OF LATE LAL KEYAL
          R/O. KESHAV KUNJ
          SONI RAM BORA ROAD
          ULUBARI
          P/O. GUWAHATI-781007
          DIST. KAMRUP (M)
         ASSAM

         VERSUS

         THE ASSAM POWER DISTRIBUTION COMPANY LIMITED AND 3 ORS.
         REPRESENTED BY ITS CHIEF GENERAL MANAGER, BIJULEE BHAWAN,
         PALTAN BAZAR, P.O. GUWAHATI-781001, DISTRICTKAMRUP (METRO),
         ASSAM

         2:THE CHIEF ENGINEER (DISTRIBUTION)
          LOWER ASSAM POWER DISTRIBUTION COMPANY LIMITED
          BIJULEE BHAWAN
          PALTAN BAZAR
          GUWAHATI-781001.

         3:THE SUB DIVISIONAL OFFICER
          SONAPUR SUB-DIVISIONAL OFFICE
          SONAPUR
         ASSAM.

         4:THE FREDER MAINTENANCE ENGINEER
                                                                           Page No.# 2/4

             SONAPUR ELECTRICAL SUB-DIVISION
             APDCL (LAR)
             SONAPUR
             ASSAM

Advocate for the Petitioner   : MR. P SARMA, MS. P SAHARIA,MR T C DAS,MR. O P BHATI

Advocate for the Respondent : SC, APDCL,




             Linked Case : CS/0/0

            MS BHAGWAN MET PRIVATE LIMITED
            BRTOWER
            21 JANA PATH LANE
            ULUBARI
            P.O.-GUWAHATI-781007
            DISTRICTKAMRUP(M)
            ASSAM
            REPRESENTED BY ONE OF FILED BY RETITIONERS THNONGH PRORMJIT
            SONMA 2ADROUT 13/5/2025 2 ITS DIRECTORS
            SRI BINOD KEYAL
            AGED ABOUT 69 YEARS
            SON OF LATE S.L.KEYAL

            2: SRI BINOD KEYAL
            SON OF LATE S L KEYAL
             RESIDENT OF KESHAV KUNJ
             SONI RAM BORA ROAD
            VERSUS

            THE ASSAM POWER DISTRIBUTION COMPANY LIMITED
            REPRESENTED BY ITS CHIEF GENERAL MANAGER
            BIJULEE BHAWAN
            PALTAN BAZAR
            P.O. GUWAHATI-781001
            DISTRICTKAMRUP (METRO)
            ASSAM

            2:THE CHIEF ENGINEER(DISTRIBUTION)
            LOWER ASSAM POWER DISTRIBUTION COMPANY LIMITED
             BIJULEE BHAWAN
             PALTAN BAZAR
             GUWAHATI-781001
                                                                     Page No.# 3/4


            3:THE SUBDIVISIONAL OFFICER
            SONAPUR SUBDIVISIONAL OFFICE
            SONAPUR
            ASSAM

            4:THE FREDER MAINTENANCE ENGINEER
            SONAPUR ELECTRICAL SUB-DIVISION
            APDCL (LAR)
            SONAPUR
            ASSAM.
            ------------

For the Applicant(s) : Mr. O.P. Bhati, Advocate. For the Respondent(s) : Mr. B. Chaudhury, SC, APDCL

-B E F O R E -

HON'BLE THE CHIEF JUSTICE MR. ASHUTOSH KUMAR HON'BLE MR. JUSTICE N. UNNI KRISHNAN NAIR 17.11.2025 (Ashutosh Kumar, CJ)

This Interlocutory Application has been filed by the applicants/ appellants seeking condonation of delay of 2 (two) days in preferring the connected Review Petition against the the judgment dated 07.04.2025 passed by the coordinate Bench in WA No. 123/2025.

We have heard Mr. O. P. Bhati, learned Advocate for the applicants and Mr. B. Chaudhury, learned Advocate for the APDCL/respondents.

After going through the averments made in the application, we are satisfied that good grounds have been assigned by the applicants/review petitioners for condoning the delay of 2 (two) days in preferring the connected appeal.

Accordingly, we are inclined to condone the delay. The Interlocutory Application stands allowed. The Registry to process the review petition and, if the same is found Page No.# 4/4

defect-free, list the same on 28.01.2026 under the appropriate heading.

                      JUDGE           CHIEF JUSTICE




Comparing Assistant