Subansiri Filling Station Of ... vs Hasina Begum And 2 Ors
2023 Latest Caselaw 389 Gua

                                                                  Page No.# 1/3

GAHC010266382022




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

                                Case No. : I.A.(Civil)/234/2023

            SUBANSIRI FILLING STATION OF MILANPUR
            P.O.- PATHALIPAM, LAKHIMPUR,
            P.S.- LAKHIMPUR,
            DIST.- LAKHIMPUR, ASSAM- 787053.
            REP. BY THE PROPRIETOR NARUTTAM CHANGMAI.



            VERSUS

            HASINA BEGUM AND 2 ORS.
            W/O LT. RAHMAN ALI,
            R/O MODERTOLI MIKIRGAON,
            P.S.- DOBOKA, DIST.- NAGAON, ASSAM-782440.

            2:DOMBOR BAHADUR THAPA
             S/O DAL BAHADUR THAPA

            R/O BARMOTA

            P.O.- NAHARBARI

            P.S.- JAMUGURIHAT
             SONITPUR
            ASSAM- 784182.

            3:THE ORIENTAL INSURANCE CO. LTD.
             KHANAPARA BRANCH
             SABITRI BUILDING
             SIX MILE
             GUWAHATI
            ASSAM- 781022

Advocate for the Petitioner   : MR. K R BORA
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Advocate for the Respondent :




             Linked Case :

             SUBANSIRI FILLING STATION OF MILANPUR



             VERSUS

             HASINA BEGUM AND 2 ORS. A



             ------------
             Advocate for : MR. K R BORA
             Advocate for : appearing for HASINA BEGUM AND 2 ORS. A



                                  BEFORE
                 HONOURABLE MR. JUSTICE ARUN DEV CHOUDHURY

                                         ORDER

03.02.2023

Heard Mr. K. R. Bora, learned counsel for the applicant.

This is an application filed under Section 5 of the Limitation Act, 1963 for condonation of delay of 200 days in preferring the connected appeal against the judgment and award dated 18.02.2022 passed by the learned Member, MACT, Nagaon in MAC Case No. 55/2018.

Issue notice returnable after four weeks.

The applicant shall take steps for issuance of notice upon the respondents Page No.# 3/3

by way of registered post with A/D as well as by usual process within a period of 5 (five) days from today.

List this matter after four weeks on a date to be fixed by the Registry.

JUDGE

Comparing Assistant