Pekram vs Bishesar Ratre
2021 Latest Caselaw 2068 Chatt

                                 1
                                                       MCC No.333 of 2021

                                                                 NAFR
      HIGH COURT OF CHHATTISGARH, BILASPUR

         Proceedings through video conferencing

                       MCC No. 333 of 2021

1. Pekram S/o Jagannathiya Kurre Aged About 40 Years R/o Village
   Sardhabhatha, Tahsil And Police Station Bilaigarh District (Revenue
   And Civil) Balodabazar Bhatapara Chhattisgarh.

2. Smt. Rammati W/o Pekram Kurre Aged About 39 Years R/o Village
   Sardhabhatha, Tahsil And Police Station Bilaigarh District (Revenue
   And Civil ) Balodabazar Bhatapara Chhattisgarh.

                                                        ---- Applicants

                              Versus

1. Bishesar Ratre S/o Ramgopal Ratre Aged About 24 Years Caste -
   Satnami R/o Village Hirri, Tahsil Sarangarh, District (Revenue And
   Civil) Raigarh Chhattisgarh. (Owner Of The Motor Cycle Platina No.
   C.G. 13 H 1322)., District : Raigarh, Chhattisgarh

2. Ifcco Tokya General Insurace Company Limited R/o 3rd Floor, Shop
   No. 345-347, Lalganga Shoping Mal, G.I. Road Raipur District
   (Revenue And Civil) Raipur Chhattisgarh. (Insurer Of The Motor Cycle
   Platina No. C.G. 13 H 1322)., District : Raipur, Chhattisgarh

                                                     ---- Respondents




                     This is an office reference



   Hon'ble Shri Prashant Kumar Mishra, Ag. Chief Justice
              Hon'ble Shri Parth Prateem Sahu, J.

Order on Board By Hon'ble Shri Prashant Kumar Mishra, Ag.Chief Justice.

MCC No.333 of 2021

31/08/2021

1. This office reference has been registered pursuant to letter dated 29-06-2021 of 1st Additional Motor Accident Claim Tribunal, Baloda Bazar (C.G.) seeking extension of time for deciding claim case No.22/2013 which was directed to be decided as expeditiously as possible, at any rate within a period of four months from the date of receipt of the judgment. This order was passed by this Court in MAC No.479/2015.

2. Considering the prayer, the time allowed for deciding the claim case is extended for a further period of three months, from the date of receipt of copy of this order.

3. Accordingly, the MCC stands disposed of.

                     SD/-                                    SD/-
           (Prashant Kumar Mishra)                 (Parth Prateem Sahu)
               Acting Chief Justice                        Judge




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