Sri Pralay Sutradhar vs Sri Bhanu Das And Anr
2025 Latest Caselaw 7826 Gua

Gauhati High Court

Sri Pralay Sutradhar vs Sri Bhanu Das And Anr on 15 October, 2025

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GAHC010229042025




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

                                  Case No. : I.A.(Civil)/3316/2025

            SRI PRALAY SUTRADHAR
            SON OF THE LATE PROMOD SUTRADHAR, RESIDENT OF VILLAGE
            UDHARBOND, FT-IV, PO AND PS UDHARBOND, DISTRICT CACHAR,
            ASSAM-

            VERSUS

            SRI BHANU DAS AND ANR
            SON OF BROJOLAL DAS, R/O BHAKATPUR, PS SILCHAR, DIST. CACHAR,
            ASSAM

            2:SRI RABI BARMAN
             SON OF LATE SATHINDRA BARMAN
             R.O UKIL BAZAR
            TARAPUR
             P.S. SILCHAR
             DISTRICT CACHAR
            ASSA

Advocate for the Petitioner   : MR. A CHAMUAH,

Advocate for the Respondent : ,

                                   BEFORE
                 HONOURABLE MR. JUSTICE MRIDUL KUMAR KALITA

                                             ORDER

Date : 15.10.2025

1. Heard Mr. Y. N. Mahanta, learned counsel for the applicant.

2. This application under Section 5 of the Limitation Act, 1963 has been filed for condoning the delay of 700 days in preferring the connected MAC Appeal wherein Page No.# 2/2

the judgment and award dated 02.02.2021 passed by the learned Member, Motor Accident Claims Tribunal, Cachar in MAC Case No. 701/2017 has been impugned.

3. Issue notice to the respondents.

4. The applicant shall take steps for issuance of notice upon the respondents by registered post with A/D as well as by usual mode within seven days from the date of this order, returnable after four weeks.

5. List accordingly.

JUDGE

Comparing Assistant