Gauhati High Court
Projek Rabha @ Prajeet Rabha vs National Insurance Company ... on 2 January, 2023
Page No.# 1/2
GAHC010263372022
THE GAUHATI HIGH COURT
(HIGH COURT OF ASSAM, NAGALAND, MIZORAM AND ARUNACHAL PRADESH)
Case No. : I.A.(Civil)/3841/2022
PROJEK RABHA @ PRAJEET RABHA
S/O LATE JABLEN RABHA,
VILL.- SUWAMARI,
P.O.- SUWAMARI,
DIST.- NORTH GARO HILLS, MEGHALAYA.
VERSUS
NATIONAL INSURANCE COMPANY LIMITED AND 2 ORS .
REP. BY ITS DIVISIONAL MANAGER, BONGAIGAON DIVISION,
P.O.- BAONGAIGAON,
P.S.- BONGAIGAON IN THE DISTRICT OF BANFGAIGAON, ASSAM- 783380.
2:MAROMI TALUKDAR
W/O ABALA TALUKDAR
R/O CHHAYGAON
P.O.- CHHAYGAON UNDER CHHAYGAON P.S. IN THE DIST. OF KAMRUP
ASSAM- 781124.
3:ANANTA NATH
S/O LATE PRABIN NATH
R/O BATAKUCHI
P.O.- CHHAYGAON UNDER CHHAYGAON P.S. IN THE DIST. OF KAMRUP
ASSAM- 781124
Advocate for the Petitioner : MR. DITUL DAS
Advocate for the Respondent :
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BEFORE
HONOURABLE MRS. JUSTICE MALASRI NANDI
ORDER
Date : 02-01-2023 Heard Mr. D Das, learned counsel for the applicant. This is an application under Section 5 of the Limitation Act, 1963 praying for condonation of delay of 64 days in filing the connected MAC Appeal against the judgment and order dated 13.05.2019, passed by the learned Member, MACT, Goalpara in MAC Case No. 02/2017.
Issue notice to the respondents.
The applicant shall take steps for service of notice to the opposite parties with registered post with A/D as well as usual process, returnable within 4 (four) weeks.
List the matter accordingly.
JUDGE Comparing Assistant