Animul Islam vs Sushila Devi Sharma And 2 Ors
2021 Latest Caselaw 2138 Gua

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GAHC010081982021




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

                                Case No. : I.A.(Civil)/1276/2021

            ANIMUL ISLAM
            S/O- MD. SARIF UDDIN AHMED, R/O- VILL.- BANPURA, P.S. MUKALMUA,
            DIST.- NALBARI, ASSAM


            VERSUS

            SUSHILA DEVI SHARMA AND 2 ORS
            W/O- KAILASH CHAND SARMA, C/O- MAA SARASWATI TRANSPORT, B.R.
            PHUKAN, MACHKHOWA, H/NO. 54, WARD NO. 19, GUWAHATI, DIST.-
            KAMRUP(M), ASSAM

            2:MD. MATLEB ALI
             S/O- LATE JAFAR ALI
             R/O- VILL.- GOSSAIGAON
             DIST.- KOKRAJHAR (BTC)
            ASSAM

            3:THE REGIONAL MANAGER
             M/S. ORIENTAL INSURANCE COMPANY LIMITED
             ULUBARI
             GUWAHATI. (INSURER OF THE VEHICLE NO. AS-01-S/8081

Advocate for the Petitioner   : MRS. S ROY

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

                                      ORDER

Date : 09.09.2021 Heard Mrs. S. Roy, learned counsel for the applicant.

This is an application filed under second proviso to Section 173 of the M.V. Act, 1988, for condonation of delay of 551 days in preferring the connected MAC Appeal which has been directed against the judgment and order dated 12.06.2018 passed by the learned Member, Motor Accident Claims Tribunal No. 2, Kamrup(M), Guwahati, Assam in MAC Case No. 2354/2014.

Issue notice, Returnable after 4(four) weeks.

Steps on respondents by registered post with A/D as well as by usual process be taken within 7(seven) working days from today.

List this matter after 4(four) weeks.

JUDGE

Comparing Assistant