Md. Janik Ali vs The Divisional Manager
2022 Latest Caselaw 1447 Gua

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GAHC010301462019




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

                              Case No. : I.A.(Civil)/4185/2019

            MD. JANIK ALI
            S/O MAMUD ALI, R/O HURAKUCHI, (KARBALA), P.O. GOBINDAPUR, P.S.
            AND DIST. GOALPARA, ASSAM



            VERSUS

            THE DIVISIONAL MANAGER, ORIENTAL INSURANCE CO. LTD. AND 2 ORS
            BONGAIGAON DIVISION, P.O. AND P.S. BONGAIGAON, DIST. GOALPARA,
            ASSAM.

            2:SAIFUL ALI
             S/O JASIMUDDIN ALI
             R/O VILLAGE PANCHARATNA
             P.O. GOBINDAPUR
             P.S. AND DISTRICT GOALPARA
            ASSAM
             PIN 783101(OWNER)

            3:MOFIDUL HOQUE
             S/O SHARBESH ALI
             R/O VILL HURAKAKUCHI
             GOBINDAPUR
             P.S. AND DISTRICT GOALPARA
            ASSAM
             PIN 78310

Advocate for the Petitioner   : MR H DAS

Advocate for the Respondent : MR. R C PAUL

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BEFORE HON'BLE MR. JUSTICE HITESH KUMAR SARMA

05-05-2022

Heard Mr. H. Das, learned counsel for the applicant/appellant.

Also heard Mr. R.C. Paul, learned counsel for Respondent No.1.

The name of Mr. S. Dutta has been shown as an advocate for the respondent in the cause list. The name of Mr. S. Dutta, learned counsel, be deleted form the cause list when the matter is listed on the next date.

The name of Mr. R.C. Paul, learned counsel be only reflected in the cause list for the respondent while the matter is listed next.

This is an application under Section 5 of the Limitation Act for condonation of delay in filing the connected MAC Appeal against the judgment and order dated 22.07.2019 passed in MAC Case no.328 of 2017 by the learned Member, MACT, Goalpara.

I have perused the application. It is found that the delay in filing the connected appeal is 31 days. The delay has been duly explained and is found to be sufficient for condonation of delay in filing the connected MAC Appeal.

Learned counsel for Respondent No.1 has also agreed to the condonation of delay.

Accordingly, the prayer for condonation of delay in filing the connected Page No.# 3/3

MAC Appeal is allowed.

The interlocutory application stands disposed of accordingly.

Registry to register the connected MAC Appeal and list the the same before this Court for appropriate orders.

JUDGE

Comparing Assistant