New India Assurance Co. Ltd vs Md. Khairul Islam And Anr
2022 Latest Caselaw 486 Gua

                                                                       Page No.# 1/2

GAHC010049552015




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

                                  Case No. : MC/672/2015

            NEW INDIA ASSURANCE CO. LTD.
            HAVING ITS REGISTERED AND HEAD OFFICE AT NEW INDIA ASSURANCE
            BUILDING 87 MAHATMA GANDHI ROAD, FORT, MUMBAI 400001 AND
            REGIONAL OFFICE AT GUWAHATI-5



            VERSUS

            MD. KHAIRUL ISLAM and ANR,
            S/O MD. LT. HABIBUR RAHMAN, R/O 1 NO. DOLABARI, P.O. TEZPUR, P.S.
            TEZPUR, DIST. SONITPUR, ASSAM.

            2:MILI MAHANTA SAIKIA

             W/O SRI PRASANTA SAIKIA
             C/O ABDUL RAJEK
             S/O NEK ABDUL HAI
             R/O 1 NO. DOLABARI
             P.O. TEZPUR
             P.S. TEZPUR
             DIST. SONITPUR
             ASSAM OWNER OF VEHICLE NO. AS-01/DD-405

Advocate for the Petitioner   : MR.S DUTTA

Advocate for the Respondent :




                                   BEFORE
                  HONOURABLE MR. JUSTICE PARTHIVJYOTI SAIKIA

                                         ORDER

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Date : 11-02-2022

Heard Ms. M. Choudhury, learned counsel for the applicant.

The necessary affidavit in respect of paper publication of the notice upon the respondent has been filed.

Service is complete.

None appears for the respondent.

This is an application under Section 5 of the Limitation Act praying for condonation of 31 days delay in preferring the connected appeal.

The reason for delay has been mentioned in paragraph-5 of the application. Late receipt of the certified copy of the judgment and further official process, the delay has occurred.

This court is of the opinion that the delay has been satisfactorily explained. Therefore, the delay stands condoned.

The registry shall register the connected appeal and list of admission hearing after two weeks.

The Misc. Case is disposed of.

JUDGE

Comparing Assistant