Maru Taro vs Mridul Deori And Anr
2025 Latest Caselaw 5505 Gua

Gauhati High Court

Maru Taro vs Mridul Deori And Anr on 18 June, 2025

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GAHC010129452025




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

                                  Case No. : I.A.(Civil)/1958/2025

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



            VERSUS

            MRIDUL DEORI AND ANR.
            SON OF MILON DEORI, RESIDENT OF VILLAGE GAI DEORI, P/S.
            SILAPATHAR, DIST. DHEMAJI, ASSAM-787057.

            2:MON BAHADUR DORJEE
             SON OF HORKA BAHADUR DORJEE
             RESIDENT OF VILLAGE BEDATI
             P/S. BEHALI
             DIST. BISWANTH CHARIALI
            ASSAM-78417

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

Advocate for the Respondent : ,




                                   BEFORE
                      HONOURABLE MR. JUSTICE ROBIN PHUKAN

                                             ORDER

Date : 18.06.2025

Heard Mr. P. Bhardwaj, learned counsel for the applicant.

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2. This interlocutory application, under Section 5 of the Limitation Act, is preferred by the applicant for condonation of delay of 4 days in preferring the connected appeal against the judgment and award dated 01.03.2025, passed by the learned Member, Motor Accident Claims Tribunal, Dhemaji, in MAC Case No. 15/2022.

3. Let notice be issued to the opposite parties, returnable in four weeks.

4. 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.

5. List the matter after four weeks.

JUDGE

Comparing Assistant