Hrishikesh Das @ Rishikesh Das vs Ashish Tandaria And Anr
2025 Latest Caselaw 2068 Gua

Gauhati High Court

Hrishikesh Das @ Rishikesh Das vs Ashish Tandaria And Anr on 6 August, 2025

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GAHC010113442025




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

                                  Case No. : I.A.(Civil)/2457/2025

            HRISHIKESH DAS @ RISHIKESH DAS
            S/O. LT. RAJUKUMAR DAS, R/O. VILL.- VILLAGE KHARGHULI,
            UZANBAZAR, PO KACHARI, PANBAZAR, PS LATASIL AMBARI, DISTRICT
            KAMRUP M, ASSAM-781001



            VERSUS

            ASHISH TANDARIA AND ANR.
            S/O. S. THAPA, R/O. VILLAGE NAZIRA TOWN, PO AND PS NAZIRA,
            DISTRICT SIBSAGAR, ASSAM

            2:THE NATIONAL INSURANCE COMPANY LTD.
             REPRESENTED BY ITS REGIONAL MANAGER
             REGIONAL OFFICE AT BHANGAGARH
             G.S ROAD
             GUWAHATI
             KAMRUP M
            ASSA

Advocate for the Petitioner   : MR. R C PAUL,

Advocate for the Respondent : ,




                                   BEFORE
                      HONOURABLE MR. JUSTICE ROBIN PHUKAN

                                             ORDER

Date : 06.08.2025

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

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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 78 days in preferring the connected appeal against the judgment and award dated 05.12.2024, passed by the learned Member, Motor Accident Claims Tribunal No. 3, Kamrup(M), Guwahati, in MAC Case No. 2130/2017.

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