Bhairab Kumar Nath And Ors vs Ranju Gogoi Bhagawati And 3 Ors
2025 Latest Caselaw 7284 Gua

Gauhati High Court

Bhairab Kumar Nath And Ors vs Ranju Gogoi Bhagawati And 3 Ors on 15 September, 2025

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GAHC010180152025




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

                        Case No. : I.A.(Civil)/2932/2025

         1: BHAIRAB KUMAR NATH AND ORS
         OVERSEER (CIVIL) OFFICE OF THE EXECUTIVE ENGINEER, INDUSTRIES
         AND COMMERCE DEPTT., INDUSTRIAL ESTATE, BAMUNIMAIDAM, P.O.
         BAMUNIMAIDAM, GUWAHATI 781021, KAMRUP (M), ASSAM.

         2: APURBA KUMAR KALITA
         OVERSEER (CIVIL) OFFICE OF THE EXECUTIVE ENGINEER INDUSTRIES
         AND COMMERCE DEPTT. INDUSTRIAL ESTATE BAMUNIMAIDAM P.O.
         BAMUNIMAIDAM GUWAHATI 781021 KAMRUP (M) ASSAM.

         3: RAJIB KUMAR SAIKIA
         OVERSEER (CIVIL) OFFICE OF THE EXECUTIVE ENGINEER INDUSTRIES
         AND COMMERCE DEPTT. INDUSTRIAL ESTATE BAMUNIMAIDAM P.O.
         BAMUNIMAIDAM GUWAHATI 781021 KAMRUP (M) ASSAM

                     VERSUS

         1: RANJU GOGOI BHAGAWATI AND 3 ORS
         W/O PRAHLAD SHANKAR BHAGAWATI, OVERSEER (CIVIL), OFFICE OF
         THE EXECUTIVE ENGINEER, INDUSTRIES AND COMMERCE DEPTT.,
         INDUSTRIAL ESTATE, BAMUNIMAIDAM, P.O. BAMUNIMAIDAM,
         GUWAHATI 781021, KAMRUP (M), ASSAM.

         2:DWIPUL KUMAR DEKA
         S/O HARENDRA NATH HALOI OVERSEER (CIVIL) OFFICE OF THE
         EXECUTIVE ENGINEER INDUSTRIES AND COMMERCE DEPTT.
         INDUSTRIAL ESTATE BAMUNIMAIDAM P.O. BAMUNIMAIDAM GUWAHATI
         781021 KAMRUP (M) ASSAM.

         3:THE STATE OF ASSAM REPRESENTTED BY THE COMMISSIONER AND
         SECY. TO THE GOVT. OF ASSAM INDUSTRIES AND COMMERCE DEPTT.
         ASSAM SECRETARIAT DISPUR GUWAHATI 781006

         4:THE COMMISSIONER INDUSTRIES AND COMMERCE UDYOG BHAWAN
         BAMUNIMAIDAM P.O. BAMUNIMAIDAM GUWAHATI 781021 KAMRUP (M)
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For the Applicant/Appellant(s)   : Mr. B. Chakravarty, Advocate.

For the Respondent(s)            : Mr. A. Ahmed, Advocate for respondent Nos.1 & 2.

-B E F O R E -

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

15.09.2025 (Ashutosh Kumar, CJ)

This Interlocutory Application has been filed by the applicants/ appellants seeking condonation of delay of 168 days in preferring the connected appeal against the judgment dated 21.01.2025 passed by a learned Single Judge of this Court in WP(C) No.286/2023.

We have heard Mr. B. Chakravarty, learned Advocate for the applicants/appellants and Mr. A. Ahmed, learned Advocate for the respondent Nos.1 & 2.

After going through the averments made in the application, we are satisfied that good grounds have been assigned by the applicants/appellants for condoning the delay of 168 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 17.10.2025 under the appropriate heading.

                       JUDGE                              CHIEF JUSTICE




Comparing Assistant