Shoriful Islam vs The Divisional Manager And 2 Ors
2024 Latest Caselaw 15 Gua

Gauhati High Court

Shoriful Islam vs The Divisional Manager And 2 Ors on 3 January, 2024

Author: Malasri Nandi

Bench: Malasri Nandi

                                                                   Page No.# 1/3

GAHC010109012023




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

                                Case No. : I.A.(Civil)/1394/2023

            SHORIFUL ISLAM
            S/O ABDUL HAKIM
            RESIDENT OF VILLAGE NO. 2 TUPAMARI, PO BADLA BAZAR, PS NAGAR
            BERA, DIST KAMRUP , ASASM



            VERSUS

            THE DIVISIONAL MANAGER AND 2 ORS.
            ORIENTAL INSURANCE CO. LTD. ULUBARI, GUWAHATI 7

            2:BRAHMAPUTRA RIVER VALLEY PVT. LTD.
             7204 PEACE ENCLAVE 3RD FLOOR
             BLOCK 3 E
             ULUBARI
             GUWAHATI 7

            3:GAUTAM BORO
             S/O CHABIN BORO

            VILLAGE SANTIPUR
            PO TOPATALI PS KHETRI
            DIST KAMRUP
            ASSA

Advocate for the Petitioner   : MR H DAS

Advocate for the Respondent : MR. B BARMAN (R-3,2)
                                                                       Page No.# 2/3




                                  BEFORE
                    HONOURABLE MRS. JUSTICE MALASRI NANDI

                                     ORDER

Date : 03.01.2024 Heard Mr. H.Das, learned counsel for the applicant and Mr. D. Deka, learned counsel for opposite party No.1. Also heard Mr. B.Barman, learned counsel for opposite party Nos. 2 and 3. By this application under Section 5 of the Limitation Act, 1963, the applicant has prayed for condonation of delay of 19 days in preferring the connected MAC appeal against the Judgment and Order, dated 10.01.2023 in MAC Case No.447/2019 passed by the learned Member, MACT, Goalpara.

The learned counsel for the opposite party has no objection to the prayer of the applicant.

Having heard the learned counsel for the parties and on perusal of the grounds cited in the instant application particularly the averments made in paragraphs Nos. 4 and 5, this court finds satisfactory grounds for condoning the delay of 19 days in preferring the connected MAC Appeal.

Accordingly, the delay of 19 days in preferring the connected MAC Appeal is hereby condoned.

The interlocutory application is disposed of. Registry to register the connected MAC Appeal and list the same for admission.

JUDGE Page No.# 3/3

Comparing Assistant