Page No.# 1/3 vs The Manager North East Transmission Co ...
2025 Latest Caselaw 7970 Gua

Gauhati High Court

Page No.# 1/3 vs The Manager North East Transmission Co ... on 23 October, 2025

Author: Devashis Baruah

Bench: Devashis Baruah

                                                                       Page No.# 1/3

GAHC010153032025




                                                                 2025:GAU-AS:14101

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

                             Case No. : I.A.(Civil)/2229/2025

          POWER GRID CORPORATION OF INDIA LTD
          A COMPANY INCORPORATED UNDER THE COMPANIES ACT, 1956,
          REPRESENTED BY THE CHIEF MANAGER, SHRI NINGTHOUJAM
          MANTOSH SINGH, AGED ABOUT 44 YEARS, HAVING ITS OFFICE AT NER
          BADARPUR GHAT, P.O.-BADARPUR GHAT, P.S.-PANCHGRAM, DIST-
          HAILAKANDI, PIN-788806, ASSAM,



          VERSUS

          THE MANAGER NORTH EAST TRANSMISSION CO LTD
          RANGIRKARI, SILCHAR, ASSAM

          2:THE DISTRICT COMMISSIONER
           HAILAKANDI
           HAILAKANDI
          ASSAM

          3:SWOPON KUMAR DAS
           S/O LATE NARENDRA CHANDRA DAS
          VILL-BARBOND PART II
           P.S.-LALA
           P.O.-BARBOND
           DIST-HAILAKANDI
          ASSAM
           PIN-78816

     For the Applicant(s)      : Mr. T. Marngar, Advocate

     For the Respondent(s)     : Mr. N.C. Das, Sr. Advocate
                                 Mr. M. Chetia, Govt. Advocate
                                 Mr. A. Das, Advocate
                                                                Page No.# 2/3




                                 BEFORE
                  HONOURABLE MR. JUSTICE DEVASHIS BARUAH

                                 ORDER

Date : 23.10.2025

Heard Mr. T. Marngar, the learned counsel appearing on behalf of the applicant. Mr. N.C. Das, the learned Senior Counsel assisted by Mr. A. Das, the learned counsel appears on behalf of the respondent No. 1 and Mr. M. Chetia, the learned Government Advocate appears on behalf of the respondent No. 2.

2. This is an application filed seeking extension of time for filing a review application as per the leave granted by this Court vide the judgment and order dated 25.03.2025 passed in CRP No. 102/2023 along with a set of other revision petitions.

3. The learned counsel appearing on behalf of the applicant submitted that though this Court had passed the judgment and order on 25.03.2025, but was intimated to the applicant only on 23.04.2025, as would appear from a perusal of the forwarding letter issued by the counsel who earlier represented the applicant.

4. Taking into account the above, it is the opinion of this Court that the applicant herein is required to be granted some Page No.# 3/3

additional time for filing the review application.

5. Accordingly, this Court permits the applicant to file the review application on or before 24.11.2025. It is also observed that the review so permitted is in consonance with the judgment of the Supreme Court in the case of Grindlays Bank Ltd. Vs. Central Government Industrial Tribunal & Others reported in AIR 1981 SC 606.

6. With the above, the instant Interlocutory Application stands disposed of.

JUDGE

Comparing Assistant