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Jonham Johori Gb Of Diduki I vs Union Of India on 8 July, 2019

Bench: R. Banumathi, A.S. Bopanna

     ITEM NO.25                                       COURT NO.7                    SECTION XIV

                                       S U P R E M E C O U R T O F           I N D I A
                                               RECORD OF PROCEEDINGS

     Petition(s) for Special Leave to Appeal (C)No(s). 14185-14186/2019
     (Arising out of impugned final judgment and order dated 05-04-2019
     and 20.05.2019 passed in IA No. 4269/2017 in RFA No. 137 of 2017
     passed by the Gauhati High Court)

     JONHAM JOHORI GB OF DIDUKI I & ORS.                                                Petitioner(s)

                                                             VERSUS

     UNION OF INDIA & ORS.                                                              Respondent(s)
     (FOR ADMISSION and I.R. )

     Date : 08-07-2019 These petitions were called on for hearing today.

     CORAM :
                               HON'BLE MRS. JUSTICE R. BANUMATHI
                               HON'BLE MR. JUSTICE A.S. BOPANNA

     For Petitioner(s)                         Mr.   D.C.K.Hazarika,Adv.
                                               Mr.   Abhishek Sarkar,Adv.
                                               Mr.   Ashok Bannidinni, AOR
                                               Ms.   Shershta Dutta,Adv.
     For Respondent(s)

                                UPON hearing the counsel the Court made the following
                                                   O R D E R

We have heard learned counsel appearing on behalf of the petitioners and perused the relevant material.

The petitioners-plaintiffs aggrieved by the impugned order passed by the High Court of Gauhati in and by which the High Court has condoned the delay of 1289 days in filing the appeal by Union of India.

The High Court has found that the delay of 1289 days in filing the appeal has been satisfactorily explained and we do not find any reason warranting interference with the order passed by the High Court. The special leave petitions are, accordingly, dismissed.

The petitioners are at liberty to raise all the contentions on merits before the High Court in the pending matter.

16:40:03 IST Pending application(s), if any, shall also stand disposed of.

     (MADHU BALA)                                                        (PARVEEN KUMARI PASRICHA)
     COURT MASTER (SH)                                                            BRANCH OFFICER