Kunjalata Dutta vs Apurba Sungkrung @ Apurba Chungkrung
2026 Latest Caselaw 126 Gua

Gauhati High Court

Kunjalata Dutta vs Apurba Sungkrung @ Apurba Chungkrung on 7 January, 2026

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GAHC010207272025




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

                                  Case No. : I.A.(Civil)/3199/2025

            KUNJALATA DUTTA
            D/O. LT. RANJIT DUTTA, R/O. SANTIPUR, P/O. AND P/S. DEMOW,
            SIBSAGAR, ASSAM.



            VERSUS

            APURBA SUNGKRUNG @ APURBA CHUNGKRUNG
            S/O. LT. BHUBAN SUNGKRUNG, R/O. VILL.- RAICHAI GAON, P/O. AND P/S.
            DEMOW, SIBSAGAR, ASSAM.



Advocate for the Petitioner : MR M SAHEWALLA, MS K SARMA,MS. S. TODI,MR H K
SARMA,MR G N SAHEWALLA

Advocate for the Respondent : ,




                                   BEFORE
                      HONOURABLE MR. JUSTICE ROBIN PHUKAN

                                             ORDER

07.01.2026

Heard Ms. K. Sarma, learned counsel for the applicant.

2. This interlocutory application, under Section 5 of the Limitation Act, is preferred by the applicant for condoning the delay of 50 days in preferring the Page No.# 2/2

connected review petition against the ex-parte judgment and order dated 20.06.2025, passed by this Court in CRP (IO) No. 209/2025.

3. However, on perusal of the application it appears that the judgment and order dated 20.06.2025, passed in CRP (IO) No. 209/2025 has not been enclosed therewith.

4. Accordingly, it is provided that the applicant shall file one additional affidavit to bring on record the judgment and order dated 20.06.2025, passed in CRP (IO) No. 209/2025.

5. List the matter after vacation.

JUDGE

Comparing Assistant