Mansur Ali vs Yarat Ali And 2 Ors
2023 Latest Caselaw 1641 Gua

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GAHC010029862023




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

                            Case No. : I.A.(Civil)/746/2023

             MANSUR ALI
             S/O LATE ASHADULLAH,
             RESIDENT OF VILLAGE BORCHUKABAHA, PO TUKUNABORI, DIST
             MORIAON, ASSAM

             VERSUS

             YARAT ALI AND 2 ORS .
             S/O ISLAM ALI,
             RESIDENT OF VILLAGE TUKUNABORI, PS MIKIRBHETA, PS MIKIRBHETA,
             DIST MORIGAON, ASSAM

             2:THE NEW INDIA ASSURANCE CO. LTD.
              NAGAON BRANCH

            3:MD. FIROJ KHAN
             S/O MD. MANSUR ALI
            RESIDENT OF VILLAGE BORCHUKABAHA
             PO TUKUNABORI
             PS MIKIRBHETA
             DIST MORIGAON
            ASSAM
Advocate for the Petitioner : MR. J SARMAH
Advocate for the Respondent :



                                      BEFORE
                   HON'BLE MRS. JUSTICE MALASRI NANDI
                                      ORDER

26.04.2023 Heard Mr J Sarmah, learned counsel appearing for the applicant.

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This is an application filed under Section 5 of the Limitation Act, praying for condonation of delay of 549 days in filing the appeal against the Judgment and order dated 22.05.2019, passed in Mac Case No. 69 of 2013.

Issue notice to the respondents.

The applicant shall take steps upon the respondents by registered post with A/D as well as by usual process, returnable within 4 (four) weeks.

Steps be taken within 3 (three) days.

List the matter after 4 (four) weeks.

JUDGE

Comparing Assistant