Jakir Hussain vs Ziaur Rahman And 3 Ors
2023 Latest Caselaw 607 Gua

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GAHC010263222022




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

                                Case No. : I.A.(Civil)/3837/2022

            JAKIR HUSSAIN
            S/O LATE GULAM HUSSAIN,
            RESIDENT OF VILLAGE GORSINGA BIHIA, PO PACHMILE, PS TEZPUR,
            DIST SONITPUR, ASSAM 784025



            VERSUS

            ZIAUR RAHMAN AND 3 ORS.
            S/O ZAKIR HUSSAIN,
            RESIDENT OF VILLAGE KOROIONI NEPALI, PO PACHMILE, PS TEZPUR,
            DIST SONITPUR, ASSAM 784025

            2:NEW INDIA ASSURANCE CO. LTD.
            TEZPUR BRANCH


            3:MD. GAZIZUR RAHMAN
             S/O KASEM ALI

            RESIDENT OF VILLAGE BIHIAGAON
            PO PACHMILE
            PS TEZPUR
            DIST SONITPUR
            ASSAM 78402

Advocate for the Petitioner   : MR. A K GUPTA

Advocate for the Respondent :
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                                 BEFORE
                HONOURABLE MR JUSTICE SONGKHUPCHUNG SERTO

                                         ORDER

Date : 17.02.2023

Heard Ms. S Chutia, learned counsel for the applicant.

By this application under Section 5 of the Limitation Act, 1963, the applicant has prayed for condoning a delay of 93 days in preferring the connected MAC Appeal directed against the Judgment and Award dated 13.09.2019 passed in MAC Case No. 03 of 2016 by the learned Member, MACT, Tezpur.

Issue notice to the opposite parties returnable by 5(five) weeks.

List after 4(four) weeks.

JUDGE

Comparing Assistant