Gauhati High Court
Page No.# 1/5 vs Smti Renubala Saha And 25 Ors on 17 September, 2025
Page No.# 1/5
GAHC010267072022
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THE GAUHATI HIGH COURT
(HIGH COURT OF ASSAM, NAGALAND, MIZORAM AND ARUNACHAL PRADESH)
Case No. : I.A.(Civil)/243/2023
BIMAL CHANDRA SAHA and 4 ORS.
S/O LT. NISHI KANTA SAHA
2: SRI SATYAJIT SAHA
SON OF SRI BIMAL CHANDRA SAHA ON DEATH OF HARENDRA
CHANDRA SAHA
THE DEFENDANT/ JUDGMENT DEBTOR NO.2
HIS LEGAL REPRESENTATIVES
VIZ.
3: SMTI. SUCHITRA SAHA
W/O HARENDRA CHANDRA SAHA
4: SRI DIPAK SAHA
S/O HARENDRA CHANDRA SAHA
5: SMTI. MITU SAHA
D/O LATE HARENDRA CHANDRA SAHA
R/O BILASIPARA TOWN
WARD NO. 12
P.O. AND P.S. BILASIPARA
DISTRICT DHUBRI
ASSAM
PIN 783348
VERSUS
SMTI RENUBALA SAHA and 25 ORS
W/O LATE KHAGENDRA MOHAN SAHA,
2:SRI BADAL CHANDRA SAHA
S/O LATE KHAGENDRA MOHAN SAHA
3:SRI RABI SAHA
Page No.# 2/5
S/O LATE KHAGENDRA MOHAN SAHA
4:SMTI SANDHYA SAHA
D/O LATE KHAGENDRA MOHAN SAHA
ALL RESIDENTS OF BILASIPARA TOWN
WARD NO. 12 NEW
P.O. AND P.S. BILASIPARA
DISTRICT DHUBRI
ASSAM
PIN-783348
5:KHURIDHAR BOTHRA
S/O LATE HASHTIMAL BOTHRA
ON DEATH OF SHOHANLAL BOTHRA
THE DEFENDANT/JUDGMENT DEBTOR NO. 5
HIS LEGAL REPRESENTATIVES
VIZ.
6:SIDHAKARAN BOTHRA
S/O LATE HASHTIMAL BOTHRA
7:HULASH BOTHRA
S/O SHOHANLAL BOTHRA
8:RADHAKISHAN BOTHRA
S/O SHOHANLAL BOTHRA
9:DHANRAJ BOTHRA
S/O SHOHANLAL BOTHRA
10:MADAN BOTHRA
S/O SHOHANLAL BOTHRA
11:PRAKASH BOTHRA
S/O SHOHANLAL BOTHRA
12:PAWAN BOTHRA
S/O SHOHANLAL BOTHRA
13:PARESH BOTHRA
S/O SHOHANLAL BOTHRA
14:SARASWATI BOTHRA
D/O SHOHANLAL BOTHRA
Page No.# 3/5
15:SUMITA BOTHRA
D/O SHOHANLAL BOTHRA
16:BABY BOTHRA
D/O SHOHANLAL BOTHRA
17:ON DEATH OF TOLARAM BOTHRA
THE DEFENDANT JUDGEMENT DEBTOR NO. 6
HIS LEGAL REPRESENTATIVES
VIZ
SUSHILA DEVI BOTHRA
W/O TOLARAM BOTHRA.
18:RAJKUMAR BOTHRA @ RAJESH BABU
S/O TOLARAM BOTHRA
19:RAJMATI BOTHRA
D/O TOLARAM BOTHRA
20:KABITA BOTHRA
D/O TOLARAM BOTHRA
21:KANTI BOTHRA
D/O TOLARAM BOTHRA
22:BISWAJIT SAHA
S/O SRI BIMAL CH. SAHA.. ALL NO. 5 TO 22 ARE RESIDENTS OF
BILAIPARA TOWN
WARD NO. 12(NEW)
P.O. AND P.S. BILASIPARA
DISTRICT DHUBRI
ASSAM
PIN 78348.
23:THE STATE OF ASSAM
REPRESENTED BY THE COLLECTOR
DHUBRI DISTRICT
DHUBRI
P.O. DHUBRI
ASSAM
PIN 783301.
24:THE SETTLEMENT OFFICER
DHUBRI DISTRICT
DHUBRI
Page No.# 4/5
P.O. DHUBRI
ASSAM
PIN 783301.
25:THE ASSISTANT SETTLEMENT OFFICER
BILASIPARA CIRCLE
GAURIPUR
P.O. AND P.S. GAURIPUR
DISTRICT DHUBRI
ASSAM
PIN 783331.
26:BILASIPARA TOWN COMMITTEE
REPRESENTED BY ITS CHAIRMAN
P.O. AND P.S. BILASIPARA
DISTRICT DHUBRI
ASSAM
PIN 783348
Advocate for the Petitioner : MR. P PATHAK, MR. A NARZARI,MS. S T BOKTH
Advocate for the Respondent : ,
Linked Case : CRP/76/2014
BIMAL CHANDRA SAHA and 4 ORS.
S/O LT. NISHI KANTA SAHA
VERSUS
SMTI RENUBALA SAHA and 25 ORS
------------
Advocate for : MR.R HAZARIKA
Advocate for : MR D C NATHR-1 to 4 appearing for SMTI RENUBALA SAHA and
25 ORS
Page No.# 5/5
BEFORE
HON'BLE MRS. JUSTICE MITALI THAKURIA
ORDER
17-09-2025
Heard Mr. A. Narzary, learned counsel for the applicant.
This is an application filed under Section 5 of the Limitation Act for
condonation of delay of 80 days in filing the restoration petition pursuant to the
order of dismissal for non-prosecution dated 31.08.2022, passed by this Court in
CRP No. 76/2014.
Issue notice to the respondents.
The applicant shall take steps for service of notice on the respondents by
Registered post with A/D as well as through usual process within a period of
one week from today.
List this matter after the ensuing Puja Vacation, on a date to be fixed by the
Registry.
JUDGE
Comparing Assistant
