Hassan Ullah @ Hasan Ullah vs Aminul Hoque And 2 Ors
2023 Latest Caselaw 1178 Gua

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GAHC010055922023




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

                                Case No. : I.A.(Civil)/793/2023

             HASSAN ULLAH @ HASAN ULLAH
             S/O FOZAR ALI,
             RESIDENT OF 138 NO. 2 DALANER ALGA, PO BAGRIBARI, PS GAURIPUR,
             DIST DHUBRI, ASSAM
             VERSUS
             AMINUL HOQUE AND 2 ORS.
             S/O JAMIJUL HOQUE
             RESIDENT OF VILLAGE TAMAKU BARI PART II, PS BAGRIBARI, DIST
             DHUBRI, ASSAM
             2:AMINUL HOQUE
              S/O JAMIJUL HOQUE
             RESIDENT OF VILLAGE TAMAKU BARI PART II
              PS BAGRIBARI
              DIST DHUBRI
             ASSAM
             3:DIVISIONAL MANAGER
              NATIONAL INSURANCE CO. LTD. BONGAIGAON
             ASSA

Advocate for the Petitioner   : MR A HAWARI

Advocate for the Respondent :




                                  BEFORE
                     HONOURABLE MRS. JUSTICE MALASRI NANDI

                                           ORDER

22.03.2023

Heard Mr. A. Hawari, learned counsel for the applicant.

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The present application has been filed under Section 5 of the Limitation Act, 1963 for condonation of delay of 41 days in filing the connected appeal against the judgment and order dated 29.10.2022 passed by the learned MACT, Barpeta in MAC Case No.138/2021..

Issue Notice to the respondents.

The appellant shall take steps for service of notice to the respondents by registered post with A/D as well as usual process returnable within 4 (four) weeks.

Steps be taken within 7 (seven) days.

List accordingly.

JUDGE

Comparing Assistant