Page No.# 1/4 vs N.E. Parivahan And 2 Ors
2024 Latest Caselaw 5723 Gua

Gauhati High Court

Page No.# 1/4 vs N.E. Parivahan And 2 Ors on 9 August, 2024

                                                                  Page No.# 1/4

GAHC010130442022




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

                        Case No. : I.A.(Civil)/2063/2022

         BHANAMAI BORAH AND 4 ORS.
         W/O LATE HEMA BORAH
         RESIDENT OF VILLAGE BADULAHATI, WARD NO. 1 (NAGAYA) PS
         NARAYANPUR, DIST LAKHIMPUR, ASSAM, 784165

         2: MISS JURIMONI BORAH
          D/O LATE HEMA BORAH
         RESIDENT OF VILLAGE BADULAHATI
         WARD NO. 1 (NAGAYA) PS NARAYANPUR
          DIST LAKHIMPUR
         ASSAM
          784165

         3: MISS BOBI BORAH
          D/O LATE HEMA BORAH
         RESIDENT OF VILLAGE BADULAHATI
         WARD NO. 1 (NAGAYA) PS NARAYANPUR
          DIST LAKHIMPUR
         ASSAM
          784165

         4: SRI DIGANTA BORAH
          S/O LATE HEMA BORAH
         RESIDENT OF VILLAGE BADULAHATI
         WARD NO. 1 (NAGAYA) PS NARAYANPUR
          DIST LAKHIMPUR
         ASSAM
          784165

         5: MISS JUNMONI BORAH
          D/O LATE HEMA BORAH
         RESIDENT OF VILLAGE BADULAHATI
         WARD NO. 1 (NAGAYA) PS NARAYANPUR
          DIST LAKHIMPUR
                                                                          Page No.# 2/4

             ASSAM
             78416

            VERSUS

            N.E. PARIVAHAN AND 2 ORS.
            HANUMAN TOWER,
            2ND FLOOR, BASISTHA CHARIALI, PO AND PS BASISTHA, DIST KAMRUP
            M ASSAM 781028

            2:SRI BIKI PAUL
             S/O BIKASH PAUL. RESIDENT OF VILLAGE BELTOLA
            AG OFFICE
            TRINAYAN NAGAR
             PS AND PO BASISTHA
             DIST KAMRUPM ASSAM 781028

            3:RELIANCE GENERAL INSURANCE COMPANY
             REPRESENTED BY ITS REGIONAL MANAGER
            ANIL PLAZA
             5TH FLOOR
            ABC
             GS ROAD
            GUWAHATI
             DISTRICT KAMRUP M ASSAM 78100

Advocate for the Petitioner   : MR. A ACHARYA, MS. M DEVI,MR. D BANIA

Advocate for the Respondent : MR. A BHATTACHARYYA, MR. K K BHATTA(R-3)




             Linked Case :

            BHANAMAI BORAH AND 4 ORS.



             VERSUS

            N.E. PARIVAHAN AND 2 ORS. E



             ------------
                                                                      Page No.# 3/4

          Advocate for : MR. A ACHARYA
          Advocate for : appearing for N.E. PARIVAHAN AND 2 ORS. E



                                BEFORE
                    HONOURABLE MR. JUSTICE BUDI HABUNG

                                       ORDER

Date : 09-08-2024

Heard Mr. A. Acharya, learned counsel for the applicant. I have also heard Mr. K. K. Bhatta, learned counsel appearing on behalf of respondent no. 3.

This is an application filed under section 5 of the Limitation Act, for condonation of delay of 26 days in preferring the connected appeal against the judgment and award dated 28.02.2023, passed by the learned Member, MACT No. 3, Kamrup in MACT case no. 1349/2017.

The ground for delay in not preferring the connected appeal on time has been explained in para 2 of the condonation petition.

Upon consideration, this Court is satisfied that the applicant has shown sufficient cause for not preferring the connected appeal within the stipulated time. Moreover, the learned counsel for the respondent has no objection if the delay of 26 days in preferring the connected appeal is condoned.

In view of the above, the delay of 26 days in preferring the connected appeal is hereby condoned.

With the above, this IA stands disposed of.

The Office shall register the connected appeal, and list it for admission by Page No.# 4/4

reflecting the name of Mr. K. K. Bhatta as the learned counsel for the respondent no. 3.

JUDGE

Comparing Assistant