Azizur Rahman vs Branch Manager
2025 Latest Caselaw 1917 Gua

Gauhati High Court

Azizur Rahman vs Branch Manager on 10 January, 2025

                                                                         Page No.# 1/2

GAHC010288462023




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

                                Case No. : I.A.(Civil)/67/2025

            AZIZUR RAHMAN
            S/O. LATE SAFIULLAH MUNSHI, R/O. VILL. SHER NAGAR, P/O. AGOMANI,
            P/S. GOLOKGANJ, DIST. DHUBRI, ASSAM.



            VERSUS

            BRANCH MANAGER, ORIENTAL INSURANCE COMPANY LIMITED AND 2
            ORS.
            DHUBRI BRANCH, P/O. AND P/S. DHUBRI, DIST. DHUBRI, ASSAM, PIN-
            783301.

            2:FARZINA KHATUN
             D/O. LATE ABDUL REZAK
             LOAN OFFICE LOAN
            WARD NO. 6
             DHUBRI
             P/O. AND P/S. DHUBRI
             DIST. DHUBRI
            ASSAM
             PIN-783301.

            3:SUBASH CH. SAHA @ SUBHASH KR. SAHA
             S/O. ASIF KR. SAHA
            WARD NO. 11
             DHUBRI
             P/O. AND P/S. DHUBRI
             DIST. DHUBRI
            ASSAM
             PIN-783301

Advocate for the Petitioner   : MR. M HOSSAIN, K U AHMED,MR J HUSSAIN
                                                                              Page No.# 2/2

Advocate for the Respondent : ,




                                    BEFORE
                       HON'BLE MR. JUSTICE ROBIN PHUKAN

                                         ORDER

10.01.2025

Heard Mr. M. Hossain, learned counsel for the applicant.

This interlocutory application under Section 5 of the Limitation Act, 1963, is preferred by the applicant for condonation of delay of 934 days in preferring the connected appeal against the impugned judgment and order dated 12.03.2019 passed by the learned Member, Motor Accident Claims Tribunal, Dhubri, in MAC Case No.64/2007.

Let notice be issued to the respondents, returnable within 4(four) weeks.

Step be taken by registered post with A/D and also by usual process within two working days from today.

List the matter after 4(four) weeks.

Sd/- Robin Phukan JUDGE

Comparing Assistant