Page No.# 1/2 vs Shyamanta Basumatary And Anr
2024 Latest Caselaw 5585 Gua

Gauhati High Court

Page No.# 1/2 vs Shyamanta Basumatary And Anr on 5 August, 2024

                                                                  Page No.# 1/2

GAHC010114562024




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

                        Case No. : I.A.(Civil)/1895/2024

         NILIMA BISHWAS AND 4 ORS
         W/O LATE NALINI BISWAS RESIDENT OF VILLAGE NAZIRAKHAT, PO AND
         PS SONAPUR, DIST KAMRUP ASSAM 782402

         2: CHAMPA BISHWAS
          D/O LATE NALINI BISWAS RESIDENT OF VILLAGE NAZIRAKHAT
          PO AND PS SONAPUR
          DIST KAMRUP ASSAM 782402

         3: JYOTIKA BISHWAS
          D/O LATE NALINI BISWAS RESIDENT OF VILLAGE NAZIRAKHAT
          PO AND PS SONAPUR
          DIST KAMRUP ASSAM 782402

         4: KAMAL KRISHNA BISHWAS
          S/O LATE NALINI BISWAS RESIDENT OF VILLAGE NAZIRAKHAT
          PO AND PS SONAPUR
          DIST KAMRUP ASSAM 782402

         5: DIPANKAR BISWAS
          S/O LATE NALINI BISWAS RESIDENT OF VILLAGE NAZIRAKHAT
          PO AND PS SONAPUR
          DIST KAMRUP ASSAM 78240

         VERSUS

         SHYAMANTA BASUMATARY AND ANR
         S/O LATE RATNA BASUMATARY,
         RESIDENT OF VILLAGE NEC COLONY, PWD RUBBER BAGAN ,PO TEZPUR,
         DIST SONITPUR, ASSAM 784001

         2:UNITED INDIA INSURANCE COMPANY LTD.
          REGIONAL OFFICE
          GUWAHATI
                                                                               Page No.# 2/2

              GS ROAD
              CHRISTIAN BASTI
              PO GUWAHATI 781005
              DIST. KAMRUP M ASSA

Advocate for the Petitioner   : MR. A R AGARWALA, MR ADITYA AGARWALA

Advocate for the Respondent : ,




                                    BEFORE
                       HON'BLE MR. JUSTICE ROBIN PHUKAN

                                         ORDER

05.08.2024

Heard Mr. A.R. Agarwala, learned counsel for the applicants.

This application under Section 5 of the Limitation Act is preferred by the applicants for condonation of delay of 734 days in preferring connected appeal against the judgment and award dated 13.08.2021 passed by the learned Member, Motor Accident Claims Tribunal No.2, Kamrup(M), Guwahati, in MAC Case No.2592/2017.

Let notice be issued to the respondents, returnable in 4(four) weeks.

Step be taken by registered post with A/D and also by usual process within a week from today.

List the matter after 4(four) weeks.

Sd/- Robin Phukan JUDGE

Comparing Assistant