Jamal Uddin @ Jamal Udani vs Arun Das And 2 Ors
2024 Latest Caselaw 8515 Gua

Gauhati High Court

Jamal Uddin @ Jamal Udani vs Arun Das And 2 Ors on 20 November, 2024

Author: Malasri Nandi

Bench: Malasri Nandi

                                                                   Page No.# 1/2

GAHC010237102024




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

                           Case No. : I.A.(Civil)/3507/2024

          JAMAL UDDIN @ JAMAL UDANI
          S/O. AMUD ALI, VILL.- KHANAMUKH MAZARTIKA, P/O. KALIABHUMURA,
          P/S. TEZPUR, DIST. SONITPUR, ASSAM.

          VERSUS

          ARUN DAS AND 2 ORS
          S/O/ SIBOO DAS, VILL.- JYOTI AGARWALLA ROAD BAMUNCHUBURI, P/O
          AND P/S. TEZPUR, DIST. SONITPUR, ASSAM.

          2:SARUJIT ALI
           S/O. MD. HYDER ALI
          VILL.- LIKHAGAON
           P/O. AND P/S. TEZPUR
           DIST. SONITPUR
          ASSAM.

          3:NATIONAL INSURANCE CO.
          TEZPUR BRANCH
           P/O AND P/S. TEZPUR
           DIST. SONITPUR
          ASSAM
           PIN-78400

Advocate for the Petitioner : MR. K BHATTACHARJEE, ABBASH U AHMED,MS. A BARMAN
Advocate for the Respondent : ,


                                BEFORE
                   HONOURABLE MRS. JUSTICE MALASRI NANDI

                                      ORDER

20.11.2024 Page No.# 2/2

Heard Ms. A. Barman, learned counsel for the applicant.

This is an application under Section 5 of the Limitation Act, 1963 praying for condonation of delay for a period of 63 days in filing the appeal against the judgment dated 07.06.2024.

Issue notice to the respondents by registered A/D post and usual process, returnable within 4(four) weeks. Steps be taken within seven days.

List the matter accordingly after 4(four) weeks.

JUDGE

Comparing Assistant