Gauhati High Court
On The Death Of Nur Mohammad His Legal ... vs On The Death Of Abdul Ahad His Legal Heirs ... on 18 January, 2019
Author: Suman Shyam
Bench: Suman Shyam
Page No.# 1/3
GAHC010159652018
THE GAUHATI HIGH COURT
(HIGH COURT OF ASSAM, NAGALAND, MIZORAM AND ARUNACHAL PRADESH)
Case No. : I.A.(Civil) 2669/2018
1:ON THE DEATH OF NUR MOHAMMAD HIS LEGAL HEIRS NUR MAHAL
NESSA @ NUR MAHAN NESSA AND 8 ORS
W/O LATE NUR MOHAMMAD, R/O NEW MARKET, MANKACHAR, DIST.
SOUTH SALMARA MANKACHAR, ASSAM, PIN CODE 783131
2: SAHINUR ISLAM @ SAHINA ISLAM
S/O LATE NUR MOHAMMAD
R/O NEW MARKET
MANKACHAR
DIST. SOUTH SALMARA MANKACHAR
ASSAM
PIN CODE 783131
3: HASINA HOQUE
D/O LATE NUR MOHAMMAD
R/O NEW MARKET
MANKACHAR
DIST. SOUTH SALMARA MANKACHAR
ASSAM
PIN CODE 783131
4: REHANA BEGUM
D/O LATE NUR MOHAMMAD
R/O NEW MARKET
MANKACHAR
DIST. SOUTH SALMARA MANKACHAR
ASSAM
PIN CODE 783131
5: SABURA BEGUM
D/O LATE NUR MOHAMMAD
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R/O NEW MARKET
MANKACHAR
DIST. SOUTH SALMARA MANKACHAR
ASSAM
PIN CODE 783131
6: PINKI BEGUM
D/O LATE NUR MOHAMMAD
R/O NEW MARKET
MANKACHAR
DIST. SOUTH SALMARA MANKACHAR
ASSAM
PIN CODE 783131
7: NAJMA BANU
D/O LATE NUR MOHAMMAD
R/O NEW MARKET
MANKACHAR
DIST. SOUTH SALMARA MANKACHAR
ASSAM
PIN CODE 783131
8: RUPSANA BEGUM
D/O LATE NUR MOHAMMAD
R/O NEW MARKET
MANKACHAR
DIST. SOUTH SALMARA MANKACHAR
ASSAM
PIN CODE 783131
9: ABDUR ROUF
S/O ABDUR RAHIM
R/O NEW MARKET
MANKACHAR
DIST. SOUTH SALMARA MANKACHAR
ASSAM
PIN 78313
VERSUS
1:ON THE DEATH OF ABDUL AHAD HIS LEGAL HEIRS SALEKA KHATUN
AND ANR
R/O NEW MARKET, P.O. MANKACHAR, DIST. SOUTH SALMARA,
MANKACHAR, ASSAM, PIN 783131
2:ARIFA BEGUM
R/O NEW MARKET
P.O. MANKACHAR
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DIST. SOUTH SALMARA
MANKACHAR
ASSAM
PIN 78313
Advocate for the Petitioner : MR G P BHOWMIK
Advocate for the Respondent : MR. B BANERJEE
BEFORE
HONOURABLE MR. JUSTICE SUMAN SHYAM
ORDER
Date : 18-01-2019 Heard Mr. G.P. Bhowmik, learned senior counsel assisted by Mr. H. Rahman, learned counsel for the applicants. Also heard Mr. B. Banerjee, learned senior counsel assisted by Mr. A. Mobaraque, learned counsel for the opposite parites. This IA has been filed with a prayer to condone the delay of 45 days in filing the connected review petition.
I have perused the statements made in the application. Mr. Banerjee submits that he does not have any instruction to oppose the prayer or for filing any written objection.
In view of the above and considering the explanation furnished by the applicants, I am of the view that the review petitioner was prevented by sufficient cause from preferring the review petition within the prescribed period of limitation.
In view of the above, the delay of 45 days stands condoned. Registry to list the review petition for order. IA stands disposed of.
JUDGE Sukhamay Comparing Assistant