Chandan Kalita vs Ashish Tandaria And Anr
2025 Latest Caselaw 2064 Gua

Gauhati High Court

Chandan Kalita vs Ashish Tandaria And Anr on 6 August, 2025

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GAHC010112192025




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

                                  Case No. : I.A.(Civil)/2545/2025

            CHANDAN KALITA
            S/O. BIJOY KALITA
            R/O. VILL.- KHARGULI, UZANBAZAR
            P/O. PANBAZARP/S. LATASIL
            DIST. KAMRUP (M)
            ASSAM
            PIN-781001



            VERSUS

            ASHISH TANDARIA AND ANR.
            S/O. S. TANDA
            R/O. VILL.- NAZIRA TOWN
            WARD NO. 8
            P/O. AND P/S. NAZIR
            DISTRICT SIBSAGAR, ASSAM

            2:THE NATIONAL INSURANCE COMPANY LTD.
             REPRESENTED BY ITS REGIONAL MANAGER
             REGIONAL OFFICE BHANGAGARH
             GS ROAD
             GUWAHATI
             KAMRUP M
            ASSAM-0

Advocate for the Petitioner   : MR. R C PAUL,

Advocate for the Respondent : ,
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                                   BEFORE
                      HONOURABLE MR. JUSTICE ROBIN PHUKAN

                                        ORDER

Date : 06.08.2025

Heard Mr. R.C. Paul, learned counsel for the applicant.

This interlocutory application, under Section 5 of the Limitation Act, 1963, read with Section 173(1) of the M.V. Act, is preferred by the applicant for condonation of delay of 19 days in preferring the connected appeal against the judgment and award dated 01.02.2025, passed by the learned Member, Motor Accident Claims Tribunal No. 3, Kamrup(M), Guwahati, in MAC Case No. 2132/2017.

Let notice be issued to the opposite parties, returnable in four weeks.

Steps be taken upon the opposite parties, by way of registered post with A/D as well as by usual process within a week from today.

List the matter after four weeks.

JUDGE

Comparing Assistant