Gauhati High Court - Aizawl
Sh. Modi Rattan Chakma @ Moti Rattan ... vs Smt. Gullo Chakma on 6 March, 2026
Page No.# 1/2
GAHC030001242026
THE GAUHATI HIGH COURT
(HIGH COURT OF ASSAM, NAGALAND, MIZORAM AND ARUNACHAL PRADESH)
Case No. : I.A.(Civil)/47/2026
Sh. Modi Rattan Chakma @ Moti Rattan Chakma
S/o Ranjan Chakma, R/o Mondirasora, CADC, Lawngtlai District, Mizoram
VERSUS
Smt. Gullo Chakma
W/o Modi Rattan Chakma, Kamalanagar-III, CADC, Lawngtlai District, Mizoram
Advocate for the Petitioner : Mr. C Lalfakzuala
Advocate for the Respondent :
Linked Case : RFA/6/2026
Sh. Modi Rattan Chakma @ Moti Rattan Chakma
S/o Ranjan Chakma
R/o Mondirasora
CADC
Lawngtlai District
VERSUS
Smt. Gullo Chakma
W/o Modi Rattan Chakma
R/o Kamalanagar-III
CADC
Lawngtlai District
Page No.# 2/2
Advocate for the Petitioner : Mr. C Lalfakzuala
Advocate for the Respondent :
BEFORE
HONOURABLE MR. JUSTICE BUDI HABUNG
ORDER
06.03.2026 Heard Ms. K. Nukei Sandy Rose, learned counsel for the applicant.
This is an application filed under Section 5 of the Limitation Act, 1963 read with Order 41 Rule 3-A CPC for condonation of delay of 253 days in filing the connected appeal against the impugned Judgment & Order dated 21.03.2025 passed by the learned District Council Court, CADC, Kamalanagar in Suit/Case No. 64/2024.
Issue notice, returnable by 3 (three) weeks.
The applicant shall take steps for service of notice upon the respondent by speed post as well as by usual process within a week from today.
List the matter after 3 (three) weeks.
JUDGE Comparing Assistant