Pallavi Sharma vs The State Of Assam And 2 Ors
2026 Latest Caselaw 221 Gua

Gauhati High Court

Pallavi Sharma vs The State Of Assam And 2 Ors on 19 January, 2026

Author: K.R. Surana

Bench: Kalyan Rai Surana

                                                                          Page No.# 1/2

GAHC010227632025




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

                                Case No. : I.A.(Civil)/3684/2025

            PALLAVI SHARMA
            D/O SRI RAM PRASAD SARMAH, HOUSE NO. 6, B.K. KAKOTI ROAD,
            KACHARIBASTI, ULUBARI, GUWAHATI, PIN -781007, DISTRICT -KAMRUP
            (M), ASSAM.



            VERSUS

            THE STATE OF ASSAM AND 2 ORS
            REPRESENTED BY THE CHIEF SECRETARY TO THE GOVT. OF ASSAM,
            DISPUR, GUWAHATI-781006, ASSAM

            2:THE COMMISSIONER AND SECRETARY
            TO THE GOVT. OF ASSAM
             HOME (A) DEPARTMENT
             DISPUR
             GUWAHATI-781006
            ASSAM

            3:THE SECRETARY TO GOVT OF ASSAM
             HOME (A) DEPARTMENT
             DISPUR
             GUWAHATI-ASSA

Advocate for the Petitioner   : MR D K MISHRA, MS F AHMED,MR P J BORAH,MR. D
DOLEY,MR B PRASAD

Advocate for the Respondent : GA, ASSAM,




                                   BEFORE
                   HONOURABLE MR. JUSTICE KALYAN RAI SURANA
                                                                      Page No.# 2/2

                   HONOURABLE MR. JUSTICE ANJAN MONI KALITA

                                      ORDER

19.01.2026 (K.R. Surana, J) Heard Mr. B. Prasad, learned counsel for the applicant.

Issue notice returnable on 23.02.2026, on this application filed under section 5 of the Limitation Act, by which the applicant has prayed for condoning the delay of 66 days beyond the period of limitation in preferring the review petition against the impugned judgment and order dated 20.06.2025 passed by the Hon'ble Division Bench in WA 98/2020 and other connected matters.

As Mr. S.K. Hazarika, learned Govt. Advocate accepts notice on behalf of all the respondents, formal steps is dispensed with.

List the matter on 23.02.2026.

                              JUDGE                 JUDGE




Comparing Assistant