Page No.# 1/3 vs Mr Rupal Malakar And 2 Ors
2025 Latest Caselaw 2855 Gua

Gauhati High Court

Page No.# 1/3 vs Mr Rupal Malakar And 2 Ors on 5 February, 2025

Author: Devashis Baruah

Bench: Devashis Baruah

                                                                 Page No.# 1/3

GAHC010279542024




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

                           Case No. : I.A.(Civil)/184/2025

         SMT SUNITI RANI DAS AND ANR
         W/O LATE KULENDRA DAS,
         RESIDENT OF VILLAGE BAKRIHAWAR PART I, PO AND PS PANCHGRAM,
         DIST HAILAKANDI, ASSAM 788802

         2: SRI KAUSHIK DAS

          S/O LATE KULENDRA DAS

         RESIDENT OF VILLAGE BAKRIHAWAR PART I
         PO AND PS PANCHGRAM
         DIST HAILAKANDI
         ASSAM 78880

         VERSUS

         MR RUPAL MALAKAR AND 2 ORS
         S/O NIRMAL MALAKAR,
         RESIDENT OF VILLAGE CHHOTODUDPATIL, SILCHAR, PO
         CHHOTODUDPATIL, PS SILCHAR, DIST CACHAR, ASSAM 788002

         2:THE ORIENTAL INSURANCE CO. LTD.
          REPRESENTED BY THE BRANCH MANAGER
          PWD ROAD
         TOWN CLUB BUILDING
         TARAPUR SILCHAR
          DIST. CACHAR ASSAM 788001

         3:SRI PINTU DAS

          S/O LATE NALINI DAS

         RESIDENT OF VILLAGE GOMBIRA COLONY
         PO AND PS RATABARI
                                                                           Page No.# 2/3

             DIST KARIMGANJ
             ASSAM 78873

Advocate for the Petitioner   : MR. M H LASKAR, M. HOSSAIN,MR. S ROY

Advocate for the Respondent : ,




             Linked Case :

            SMT SUNITI RANI DAS AND ANR
            S/O DIBAKAR BURAGOHAIN

            R/O MISSION COMPOUND

            P.O.- JORHAT
             P.S.- JORHAT
             DIST.- JORHAT
            ASSAM
             PIN- 785014.


             VERSUS

            MR RUPAL MALAKAR AND TWO ORS
            NEW DELHI-1



            For the Applicant(s)                 : Mr. S. Roy, Advocate



            For the Respondent(s)               : None appears.



                                     BEFORE
                        HON'BLE MR. JUSTICE DEVASHIS BARUAH


                                             ORDER

Page No.# 3/3

05.02.2025

This is an application filed under Section 173 of the Motor Vehicles Act, 1988 read with Section 5 of the Limitation Act, 1963 for condoning the delay of 210 days in filing the accompanying appeal against the judgment and order dated 26.02.2024 passed by the learned Member, Motor Accident Claims Tribunal, Hailakandi in MAC Case No.77/2020.

2. Issue notice making it returnable by 4 (four) weeks.

3. The Applicants are directed to take steps upon the Respondents by way of Registered Post with A/D as well as through usual process within 3 (three) days.

4. List accordingly.

JUDGE

Comparing Assistant