Smti Anjana Chakravarthy vs Sri Subrata Das
2026 Latest Caselaw 4865 Gua

Gauhati High Court

Smti Anjana Chakravarthy vs Sri Subrata Das on 22 May, 2026

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GAHC010037702020




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

                                     Case No. : RFA/35/2026

            SMTI ANJANA CHAKRAVARTHY
            W/O- ADHIR KUMAR CHAKRAVARTHY, R/O- QTR. NO. 205, LGBI AIRPORT
            COLONY, P.O. LGBI AIRPORT, P.S. AZARA, KAMRUP(M), GUWAHATI-15,
            ASSAM.



            VERSUS

            SRI SUBRATA DAS
            S/O- LATE RADHIKA RANJAN DAS, R/O- QTR NO. 108, GPRA, CPWD,
            KATAHBARI, PS. GORCHUK, GUWAHATI-35, KAMRUP(M), ASSAM.



Advocate for the Petitioner   : MR. A K DAS, MR. M J GOGOI,MR. S SAHU

Advocate for the Respondent : MR. R K BHUYAN, MS. A MEDHI,MS. D SONOWAL,MR. M
KASHYAP




             WITH

             Case : I.A.(Civil)/1546/2026

            SMTI ANJANA CHAKRAVARTHY
            W/O- ADHIR KUMAR CHAKRAVARTHY
            R/O- QTR. NO. 205
            LGBI AIRPORT COLONY
            P.O. LGBI AIRPORT
            P.S. AZARA
                                                                       Page No.# 2/3

        KAMRUP(M)
        GUWAHATI-15
        ASSAM


        VERSUS

        SRI SUBRATA DAS
        - S/O- LATE RADHIKA RANJAN DAS
         R/O- QTR NO. 108
         GPRA
         CPWD
         KATAHBARI
         PS. GORCHUK
         GUWAHATI-35
         KAMRUP(M)
         ASSAM.


        ------------
        Advocate for : MR. A K DAS
        Advocate for : MR. R K BHUYAN appearing for SRI SUBRATA DAS

                                             In
                                  RFA Case No. 35/2026



                               BEFORE
             HONOURABLE MR. JUSTICE MRIDUL KUMAR KALITA

                                   ORDER

22.05.2026 [1] Heard Ms. L. Thakur, the learned counsel appearing on behalf of Mr. S. Sahu, the learned counsel for the appellant, who seeks an accommodation for 2(two) weeks on the ground that a new set of counsel would be appearing for the appellant in this case. [2] On the other hand, Mr. S.A. Singh, the learned counsel for the respondent has submitted that the instant appeal has been filed after a delay of 624 Page No.# 3/3

days which was condoned by a co-ordinate bench of this court in the connected I.A.(C) No. 508/2020. He submits that while condoning the delay, by its order dated 16.11.2022; this court had imposed a cost of Rs. 7,000/- upon the present appellant.

[3] However, the said cost has not yet been deposited by the appellant. He submits that this appeal should not be admitted, unless the appellant pays the cost as was directed by this court.

[4] 2(two) week's time is granted to the appellant to comply with the order dated 16.11.2022.

                      [5]          List accordingly.




                                                                        JUDGE



Comparing Assistant