Maru Taro vs Niranjan Deori
2025 Latest Caselaw 9194 Gua

Gauhati High Court

Maru Taro vs Niranjan Deori on 10 December, 2025

                                                                          Page No.# 1/3

GAHC010136232025




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

                               Case No. : I.A.(Civil)/2056/2025

            MARU TARO
            SON OF MARU TAKIA, RESIDENT OF BACKSIDE AKASHDEEP, P/S.
            ITANAGAR, DIST. PAPUMPARE, ARUNACHAL PRADESH, PIN-791111



            VERSUS

            NIRANJAN DEORI
            FATHER OF LATE BIJU DEORI

            2:JUNBAI DEORI
             MOTHER OF LATE BIJU DEORI

            3:DEVABRAT SAIKIA
             BROTHER OF LATE BIJU DEORI

            ALL ARE RESIDENTS OF GAI DEORI GAON
            P/S. SILAPATHAR
            DIST. DHEMAJI
            ASSAM
            PIN-787057.

            4:MON BAHADUR DORJEE
             SON OF HORKA BAHADUR DORJEE
             RESIDENT OF VILLAGE BEDATI
             P/S. BEHALI
             DIST. BISWANATH CHARIALI
            ASSAM
             PIN-784176

Advocate for the Petitioner   : MR P BHARDWAJ, MR G PHUKAN

Advocate for the Respondent : MR A KHANIKAR (R-1,2), MR B DEORI(R-1,2),MR G
                                                        Page No.# 2/3

BHARADWAJ(R-1,2)




          Linked Case : RP(FAM.CT.)/0/0

         MARU TARO
         SON OF MARU TAKIA
         RESIDENT OF BACKSIDE AKASHDEEP
         ITANAGAR
         DISTRICT
         PAPUMPARE
         ARUNACHAL PRADESH


         VERSUS

         NIRANJAN DEORI
         FATHER OF LATE BIJU DEORI

         2:JUNBAI DEORI
         MOTHER OF LATE BIJU DEORI

         3:DEVABRAT SAIKIA
         BROTHER OF LATE BIJU DEORI
         ALL ARE RESIDENTS OF VILLAGE GAI DEORI GAON
         SILAPATHAR
         DHEMAJI
         ASSAM

         4:MON BAHADUR DORJEE
         SON OF HORKA BAHADUR DORJEE
         RESIDENT OF VILLAGE BEDATI
         BISWANATH CHARIALI
         ASSAM
         ------------
         Advocate for : PLABAN BHARADWAJ
         Advocate for : appearing for NIRANJAN DEORI
                                                                          Page No.# 3/3

                                 BEFORE
             HONOURABLE MRS. JUSTICE YARENJUNGLA LONGKUMER

                                          ORDER

Date : 10-12-2025

This application under section 5 of the Limitation Act has been filed praying for condonation of delay of 4 days in filing the connected MAC Appeal challenging the impugned judgment and order dated 01.03.2025 passed in MAC Case No.14/2022 by the learned Member, MACT Dhemaji.

Heard the learned counsel for the applicant Mr. G.Phukan as well as Mr. B. Deori,learned counsel for the respondent Nos.1 and 2.

This Court has perused the application and finds that sufficient cause has been shown for the delay of 4 days in filing the appeal against the judgment and order dated 01.03.2025.

Accordingly, the delay of 4 days is condoned. I.A stands allowed.

Registry shall register the appeal and list for admission next week.

JUDGE

Comparing Assistant