The District Medical Officer Changlang vs Nirmala Kurmi And 4 Ors
2025 Latest Caselaw 8409 Gua

Gauhati High Court

The District Medical Officer Changlang vs Nirmala Kurmi And 4 Ors on 10 November, 2025

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GAHC010224492025




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

                                  Case No. : I.A.(Civil)/3543/2025

            THE DISTRICT MEDICAL OFFICER CHANGLANG
            RESIDENT OF PO AND PS CHANGLANG ARUNACHAL PRADESH-791121

            VERSUS

            NIRMALA KURMI AND 4 ORS
            WIFE OF LATE DURGA KURMI PERMANENT RESIDENT OF GOPANAR
            HABI GAON PO MAMORANI PS DIGBOI DISTRICT TINSUKIA ASSAM

            2:LIPIKA KURMI
             DAUGHTER OF LATE DURGA KURMI PERMANENT RESIDENT OF
            GOPANAR HABI GAON PO MAMORANI PS DIGBOI DISTRICT TINSUKIA
            ASSAM

            3:PARISMITA KURMI
             DAUGHTER OF LATE DURGA KURMI PERMANENT RESIDENT OF
            GOPANAR HABI GAON PO MAMORANI PS DIGBOI DISTRICT TINSUKIA
            ASSAM

            4:SUSMITA KURMI
             DAUGHTER OF LATE DURGA KURMI PERMANENT RESIDENT OF
            GOPANAR HABI GAON PO MAMORANI PS DIGBOI DISTRICT TINSUKIA
            ASSAM

            5:SANU KURMI
            WIFE OF LATE SUTU KURMI PERMANENT RESIDENT OF GOPANAR HABI
            GAON PO MAMORANI PS DIGBOI DISTRICT TINSUKIA ASSA

Advocate for the Petitioner   : MR A CHANDRAN, MR M R ADHIKARI

Advocate for the Respondent : ,
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          Linked Case : RP(FAM.CT.)/0/0

         THE DISTRICT MEDICAL OFFICER CHANGLANG
         RESIDENT OF PO AND PS CHANGLANG ARUNACHAL PRADESH


          VERSUS

         SMT NIRMALA KURMI AND 4 ORS
         WIFE OF LATE DURGA KURMI PERMANENT RESIDENT OF GOPANAR HABI
         GAON PO MAMORANI PS DIGBOI DISTRICT TINSUKIA ASSAM

         2:MISS LIPIKA KURMI
         DAUGHTER OF LATE DURGA KURMI PERMANENT RESIDENT OF GOPANAR
         HABI GAON PO MAMORANI PS DIGBOI DISTRICT TINSUKIA ASSAM

         3:MISS PARISMITA KURMI
         DAUGHTER OF LATE DURGA KURMI PERMANENT RESIDENT OF GOPANAR
         HABI GAON PO MAMORANI PS DIGBOI DISTRICT TINSUKIA ASSAM

         4:MISS SUSMITA KURMI
         DAUGHTER OF LATE DURGA KURMI PERMANENT RESIDENT OF GOPANAR
         HABI GAON PO MAMORANI PS DIGBOI DISTRICT TINSUKIA ASSAM

         5:SMT SANU KURMI
         WIFE OF LATE SUTU KURMI PERMANENT RESIDENT OF GOPANAR HABI
         GAON PO MAMORANI PS DIGBOI DISTRICT TINSUKIA ASSAM
         ------------
         Advocate for : ARUN CHANDRAN
         Advocate for : appearing for SMT NIRMALA KURMI AND 4 ORS



                                      BEFORE
             HON'BLE MRS. JUSTICE MITALI THAKURIA

                                          ORDER

10-11-2025

Heard Mr. M. R. Adhikari, learned counsel for the applicant/appellant.

This is an application filed under Section 5 of the Limitation Act, 1963 praying for condonation of delay of 496 days in filing the connected appeal Page No.# 3/3

against the judgment and award dated 15.02.2024, passed in MAC Case No. 28/2018, by the learned Additional Member-1, MACT, Margherita.

Issue notice to the respondents.

The applicant/appellant shall take steps for service of notice on the respondents through usual process.

List this matte after 4 (four) weeks, on a date to be fixed by the Registry.

JUDGE

Comparing Assistant