Sri Tarun Dutta @ Arun Dutta vs Sri Anjan Gogoi And 2 Ors
2021 Latest Caselaw 1272 Gua

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GAHC010049002021




                              THE GAUHATI HIGH COURT
   (HIGH COURT OF ASSAM, NAGALAND, MIZORAM AND ARUNACHAL PRADESH)

                                Case No. : I.A.(Civil)/819/2021

            SRI TARUN DUTTA @ ARUN DUTTA
            S/O LATE BHOLA DUTTA, VILLAGE- HALOWAJAN, PS PANIGAON, DIST.
            LAKHIMPUR, ASSAM



            VERSUS

            SRI ANJAN GOGOI AND 2 ORS
            S/O LATE NRIPEN GOGOI, VILLAGE CHETIA GAON, PS NORTH
            LAKHIMPUR, DIST. LAKHIMPUR, ASSAM (OWNER OF VEHICLE NO. AS-07-
            B-8644)

            2:KUNAL GOGOI
             S/O LATE NRIPEN GOGOI
            VILLAGE- CHETIA GAON
             PS NORTH LAKHIMPUR
             DISTRICT LAKHIMPUR
            ASSAM

             (DRIVER OF VEHICLE NO. AS-07-B-8644)

            3:THE ORIENTAL INSURANCE COMPANY LTD.
             REGIONAL OFFICE
             ULUBARI
             GUWAHATI-7
             ASSAM
            (REP. BY ITS REGIONAL MANAGER)
            (INSURER OF THE VEHICLE NO. AS-07-B-8644

Advocate for the Petitioner   : MR. S K TALUKDAR

Advocate for the Respondent :
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                                     BEFORE
                      HONOURABLE MR. JUSTICE SOUMITRA SAIKIA

                                           ORDER

Date : 31.03.2021

Ms. S. T. Bokth, learned counsel for the applicant/claimant submits that the I.A. has been filed seeking condonation of delay of 506 days in filing the accompanying appeal against the Judgment and Order dated 26.07.2018 passed in MAC Case No. 2798/2015.

Issue Notice, Returnable after 4(four) weeks.

The learned counsel for the applicant will take steps on the opposite parties by registered post as well as by usual process within 1(one) week from today.

List this matter after returnable date.

JUDGE

Comparing Assistant