Gauhati High Court - Aizawl
Sh. Onish Moy Chakma vs Smt. Badhi Chakma on 2 April, 2026
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GAHC030001762026
THE GAUHATI HIGH COURT
(HIGH COURT OF ASSAM, NAGALAND, MIZORAM AND ARUNACHAL PRADESH)
Case No. : I.A.(Civil)/61/2026
Sh. Onish Moy Chakma
S/o Sonadhan Chakma, Resident of Kamalanagar-I, Chakma Autonomous District
Council (CADC), Lawngtlai District, Mizoram
VERSUS
Smt. Badhi Chakma
W/o Dipen Chakma, Resident of Kamalanagar-IV, Chakma Autonomous District
Council (CADC), Lawngtlai District, Mizoram
Advocate for the Petitioner : Mr. Samuel L Pachuau
Advocate for the Respondent :
Linked Case : RFA/9/2026
Sh. Onish Moy Chakma
S/o Sonadhan Chakma
Resident of Kamalanagar-I
Chakma Autonomous District Council (CADC)
Lawngtlai District
Mizoram.
VERSUS
Smt. Badhi Chakma
W/o Dipen Chakma
Resident of Kamalanagar-IV
Chakma Autonomous District Council (CADC)
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Lawngtlai District
Mizoram.
Advocate for the Petitioner : Mr. Samuel L Pachuau
Advocate for the Respondent :
BEFORE
HON'BLE MR. JUSTICE RAJESH MAZUMDAR
ORDER
02.04.2026 This is an application filed under Section 5 of the Limitation Act for condonation of a delay of 10 days in preferring the connected appeal against the impugned Judgment & Order dated 15.12.2025, passed by District Council Court, Chakma Autonomous District Council.
Issue notice to the sole respondent by way of speed post. The petitioner is to take steps within a period of 3(three) working days from today.
List this matter again on 06.05.2026, along with the service report on the sole respondent.
JUDGE Comparing Assistant