Gauhati High Court
The Oriental Insurance Co. Ltd vs Praneswar Rabha And 3 Ors on 23 July, 2025
Page No.# 1/2
GAHC010153022025
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THE GAUHATI HIGH COURT
(HIGH COURT OF ASSAM, NAGALAND, MIZORAM AND ARUNACHAL PRADESH)
Case No. : I.A.(Civil)/2245/2025
THE ORIENTAL INSURANCE CO. LTD.
A CO. REGISTERED UNDER THE COMPANIES ACT, 1956 REPRESENTED BY
ITS REGIONAL MANAGER, ULUBARI, GUWAHATI 7
VERSUS
PRANESWAR RABHA AND 3 ORS
S/O HALI RAM RABHA,
2:BONIKA RABHA @ BONITA RABHA
W/O PRANESWAR RABHA
BOTH ARE R/O VILL. TOPLAKHOWA
P.O. LELA
P.S. DUDHNOI
DIST. GOALPARA
ASSAM
PIN 783124
3:NUREZA BEGUM
W/O SHAHIDUL MIAH
4:SHAHIDUL MIAH
S/O SIRAJUL ISLAM
BOTTH ARE R/O GOALPARA TOWN
WARD NO. 16
BAPUJI NAGAR
P.O. BALADMARI
P.S. AND DIST. GOALPARA
ASSAM
PIN 78310
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Advocate for the Petitioner : MR. S K GOSWAMI, MR. R SHARMA
Advocate for the Respondent : ,
BEFORE
HONOURABLE MR. JUSTICE ROBIN PHUKAN
ORDER
Date : 23.07.2025 Heard Mr. S.K. Goswami, learned counsel for the applicant.
This interlocutory application, under Section 5 of the Limitation Act, 1963, is preferred by the applicant for condonation of delay of 1144 days, in preferring appeal against the judgment and award dated 20.12.2021, passed by the learned Member, Motor Accident Claims Tribunal at Goalpara in M.A.C. Case No. 321/20217.
Issue notice to the opposite parties, returnable in 4 (four) weeks.
Steps be taken upon opposite parties by registered post with A/D as well as usual within a period of one week from today.
List the matter after 4 (four) weeks.
JUDGE Comparing Assistant