Bharat Basumatary vs Md Rekibul Choudhury And 2 Ors
2023 Latest Caselaw 2490 Gua

                                                              Page No.# 1/3

GAHC010092662023




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

                           Case No. : I.A.(Civil)/1151/2023

         BHARAT BASUMATARY
         S/O DEEP BASUMATARY,
         VILL.- RADHALA,
         P.S.- CHANGSARI, DIST.- KAMRUP, ASSAM.



         VERSUS

         MD REKIBUL CHOUDHURY AND 2 ORS.
         S/O UMAR ALI,
         VILL.- PUB-CHECHAMUKH,
         P.S.- HAJO,
         P.O.- PACHARIYA,
         DIST.- KAMRUP, ASSAM, PIN- 787031.

         2:SACHAIN CH DAS
          S/O LATE GERARAM DAS

         VILL.- MANAKUCHI

         P.S.- HAJO

         P.O.- MONAKUCHI
          DIST.- KAMRUP
         ASSAM- 781381.

         3:THE REGIONAL MANAGER
          M/S NEW INDIA ASSURANCE CO. LTD.
          G.S. ROAD
          RELIANCE TREND BUILDING

         LACHITNAGAR
         P.O.- ULUBARI
                                                                           Page No.# 2/3

             GUWAHATI- 7
             ASSAM

Advocate for the Petitioner   : MR K BHATTACHARJEE

Advocate for the Respondent :




             Linked Case :

             SRI BHARAT BASUMATARY



             VERSUS

             MD REKIBUL CHOUDHURY AND 2 ORS. E



             ------------
             Advocate for : MR K BHATTACHARJEE
             Advocate for : appearing for MD REKIBUL CHOUDHURY AND 2 ORS. E



                                   BEFORE
                    HONOURABLE MRS. JUSTICE MITALI THAKURIA
                                    ORDER

12.06.2023 Heard Ms. B. Talukdar, learned counsel for the applicant/appellant.

This application is filed under Section 5 of the Limitation Act, read with Section 173(1) of M.V. Act, 1988, praying for condonation of delay of 170 days in preferring appeal against the judgment and order dated 05.08.2022, passed by the learned Member, Motor Accident Claims Tribunal No.3, Guwahati in MAC Case No.350/2018.

Page No.# 3/3

Issue notice, returnable within 4(four) weeks.

The learned counsel for the applicant/appellant shall take steps for service of notice upon respondents by registered post with A/D as well as usual process within three days from today.

List the matter after 4(four) weeks.

In the meantime, the Registry is hereby asked to reflect the name of Mr. K. Bhattacharjee, learned conducting counsel in the causelist.

JUDGE

Comparing Assistant