Page No.# 1/2 vs On The Death Of Shiv Ram Rabha His Legal ...
2026 Latest Caselaw 1885 Gua

Gauhati High Court

Page No.# 1/2 vs On The Death Of Shiv Ram Rabha His Legal ... on 7 March, 2026

Author: K.R. Surana

Bench: Kalyan Rai Surana

                                                                  Page No.# 1/2

GAHC010141852022




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

                        Case No. : I.A.(Civil)/2162/2022

         SMT. JEEPA RABHA and 2 ORS
         D/O LATE DEURI RABHA, W/O LATE GIRINDRA RABHA, ULUBARI,
         GUWAHATI-7, DIST. KAMRUP, ASSAM.

         2: SMT. MALATI RABHA
          DAUGHTER OF LATE DEURI RABHA
          RESIDENT OF MAIDAMGAON
          BELTOLA
          PIN 781038
          GUWAHATI
          DIST. KAMRUP
         ASSAM
          PIN 781038.

         3: SMT. DALIMI RABHA
          DAUGHTER OF LATE DEURI RABHA
          RESIDENT OF MAIDAMGAON
          BELTOLA
          GUWAHATI
          DIST. KAMRUP(M)
          PIN 781038
         ASSAM

         VERSUS

         ON THE DEATH OF SHIV RAM RABHA HIS LEGAL HEIRS AND ANR.
         RESIDENT OF MAIDAMGAON, NEAR INCOME TAX QUARTER, MOUZA
         BELTOLA, DISTRICT KAMRUP(M), ASSAM, PIN 781038.

         2:SAMITAN SURJA RABHA

          REPRESENTED BY OPPOSITE PARTY NO.1
          RESIDENT OF MAIDAMGAON
          NEAR INCOME TAX QUARTER
          MOUZA BELTOLA
          DISTRICT KAMRUP(M)
                                                                         Page No.# 2/2

             ASSAM
             PIN 78103

Advocate for the Petitioner   : MR. S K GHOSH, MS F AHMED

Advocate for the Respondent : MR. K BHATTACHARJEE,


                                   BEFORE
                   HONOURABLE MR. JUSTICE KALYAN RAI SURANA

                                         ORDER

Date : 07.03.2026 (K.R. Surana, J)

Heard Mr. S.K. Ghosh, learned counsel for the applicants.

2. This interlocutory application was filed on 19.07.2022 under section 5 of the Limitation Act for condoning the delay of 463 days beyond the period of limitation in filing the restoration application for setting aside the order dated 26.03.2019, passed in Test.App. No. 5/2011.

3. Issue notice returnable on 22.04.2026.

4. The applicants shall take steps within 2 (two) working days for service of notice on the respondents by speed post with A/D.

5. The learned counsel for the applicant is at liberty to collect the postal receipt number from the Registry and submit postal track report prior to the next date of listing.

6. List on 22.04.2026.

JUDGE

Comparing Assistant