ASHOK DAS Vs. CHAMIKA DAS

JUDGEMENT

(1.) Heard Mr. K. Bhattacharjee, the learned counsel for the applicant and Mr. P. Saikia, learned legal aid counsel for the respondent.

(2.) This is an application under Sec. 5 of the Limitation Act for condoning the delay of 12 days in preferring the connected criminal revision petition against the judgment and order dtd. 1/7/2023, passed by the learned Principal Judge, Family Court, Guwahati in FC (Crl.) Case No. 23/2019.

(3.) It is submitted by the learned counsel for the applicant that the impugned order was passed ex-party and he was not aware of the order and on coming to know about the passing of order by the trial court, he applied for certified copy and thereafter he made contact with advocate and the counsel was not in a position to file connected revision within time, which cause delay of 12 days in preferring the connected revision petition.