Page No.# 1/3 vs Md Kamaluddin Ahmed And 4 Ors
2025 Latest Caselaw 1480 Gua

Gauhati High Court

Page No.# 1/3 vs Md Kamaluddin Ahmed And 4 Ors on 25 July, 2025

                                                                   Page No.# 1/3

GAHC010164042025




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

                         Case No. : I.A.(Civil)/2357/2025

         ASSAM STATE TRANSPORT CORPORATION AND 2 ORS
         REPRESENTED BY THE MANAGING DIRECTOR, HAVING ITS OFFICE AT
         ASTC COMPLEX, PALTAN BAZAR, GUWAHATI 78108, KAMRUP (M),
         ASSAM.

         2: THE MANAGING DIRECTOR

          ASSAM STATE TRANSPORT CORPORATION
          HAVING ITS OFFICE AT ASTC COMPLEX
          PALTAN BAZAR
          GUWAHATI 781008
          KAMRUP (M)
          ASSAM.

         3: THE STATION SUPERINTENDENT

          ASSAM STATE TRANSPORT CORPORATION
          MORAN
          DIST. DIBRUGARH
          ASSAM

         VERSUS

         MD KAMALUDDIN AHMED AND 4 ORS
         S/O LATE PAJIRUDDIN AHMED, R/O MORAN TOWN, P.O., P.S. MORAN,
         DIST. DIBRUGARH, ASSAM, PIN 785675

         2:NURUN NESSA

          W/O LATE PAJIRUDDIN AHMED

         3:ZAMALUDDIN

          S/O LATE PAJIRUDDIN AHMED
                                                                       Page No.# 2/3



              4:SMTI. HULIN AHMED

              D/O LATE PAJIRUDDIN AHMED


              5:SMTI. ALIN AHMED

              D/O LATE PAJIRUDDIN AHMED
              ALL ARE R/O MORAN TOWN
              P.O. AND P.S. MORAN
              DIST. DIBRUGARH
              ASSAM

Advocate for the Petitioner   : MR. A CHAMUAH, MR. R BHUYAN

Advocate for the Respondent : ,




                                   BEFORE
                      HONOURABLE MR. JUSTICE ROBIN PHUKAN

                                        ORDER

Date : 25.07.2025

Heard Mr. A. Chamua, learned counsel for the applicant. Also heard Mr. B. K. Das, learned counsel for the respondent Nos. 1, 4 and

5.

This application under Order 41 Rule 3A read with Section 151 of the Code of Civil Procedure, along with Sections 5 and 14 of the Limitation Act, 1963, is preferred by the appliant for condonation of delay of 633 days in preferring an appeal against the impugned judgment dated 22.03.2018 passed by the learned Civil Judge, Dibrugarh, in Title Appeal No.11/2013.

Let notice be issued to the respondents, returnable on 30.07.2025.

Page No.# 3/3

Since Mr. Das, learned counsel entered appearance on behalf of the respondent Nos. 1, 4 and 5, no formal notice is required to be issued; however, an extra requisite copy of the petition be furnished to him during the course of the day.

List the matter on 30.07.2025 at 2:00 p.m.

Mr. Das, learned counsel for the respondent No.1, 4 and 5, also pointed out that the respondent Nos. 2 and 3 have already suffered demise, and Mr. Chamua, learned counsel for the applicant, submits that he will take necessary step for impleadment of legal heirs of the respondent No. 2 and 3.

JUDGE

Comparing Assistant