Napolion Kathar Alias Napoleen Kathar vs Paritosh Biswas
2025 Latest Caselaw 7515 Gua

Gauhati High Court

Napolion Kathar Alias Napoleen Kathar vs Paritosh Biswas on 19 September, 2025

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GAHC010206822025




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

                                  Case No. : I.A.(Civil)/3029/2025

            NAPOLION KATHAR ALIAS NAPOLEEN KATHAR
            S/O- HARSING KATHAR, R/O- VILL.- RONGNIHANG, WARD NO. 8, NEAR
            OLD ASTC OFFICE, P.S. DIPHU, DIST. KARBI ANGLONG, ASSAM



            VERSUS

            PARITOSH BISWAS
            S/O- LATE PARIRNATH BISWAS @ PRIYANATH BISWAS, R/O- DAKHIN
            JUWAR BAGAN (RAJAGAON), P.S. KACHUA, DIST. NAGAON, ASSAM



Advocate for the Petitioner   : MR. N HAQUE, MR. A K AZAD,MR. S R BARBHUIYA,MR M
HUSSAIN

Advocate for the Respondent : ,




             Linked Case : RP(FAM.CT.)/0/0

            NAPOLION KATHAR
            ASSAM


             VERSUS

            PARITOSH BISWAS
            ASSAM
                                                                           Page No.# 2/3


           ------------
           Advocate for : ABDUL KARIM AZAD
           Advocate for : appearing for PARITOSH BISWAS



           Linked Case : C.APPLN/0/0

           NEPOLIAN KATHAR ALIAS NEPOLEAN KATHAR
           ASSAM


           VERSUS

           PARITOSH BISWAS
           ASSAM


           ------------
           Advocate for : ABDUL KARIM AZAD
           Advocate for : appearing for PARITOSH BISWAS



                                       BEFORE
               HON'BLE MRS. JUSTICE MITALI THAKURIA

                                       ORDER

19-09-2025

Heard Mr. A. K. Azad, learned counsel for the applicant/appellant.

This application under Section 5 of the Limitation Act has been for condonation of delay of 381 days in preferring the connected MAC Appeal against the judgment and award dated 04.05.2024, passed by the learned Member, MACT, Sankardev Nagar, Hojai in MAC Case No. 117(H)/2016.

Issue notice to the respondent.

The applicant/appellant shall take steps for service of notice on the respondent by Registered post with A/D as well as through usual process within a period of one Page No.# 3/3

week from today.

List this matter after the ensuing Puja Vacation, on date to be fixed by the Registry.

JUDGE

Comparing Assistant