New India Assurance Co. Ltd vs Tileimai Das And Anr
2021 Latest Caselaw 10 Gua

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GAHC010140402020




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

                                Case No. : I.A.(Civil)/2070/2020

            NEW INDIA ASSURANCE CO. LTD.
            HAVING ITS REGISTERED OFFICE AT NEW INDIA ASSURANCE BUILDING
            87, MAHATMA GANDHI ROAD, MUMBAI AND ONE OF THE NORTH EAST
            REGIONAL OFFICE AT ULUBARI, G.S. ROAD, GUWAHATI, ASSAM.

            VERSUS

            TILEIMAI DAS AND ANR.
            W/O- LATE KANMAN DAS, VILL.- GOSAIGAON, P.O. AND PS. MANGALDOI,
            DIST.- DARRANG, ASSAM.

            2:BRANCH MANAGER
             UCO BANK
             MANGALDOI BRANCH
             L.N.B. ROAD
             P.O. AND P.S. MANGALDOI
             DIST.- DARRANG
            ASSAM
             PIN- 784125

Advocate for the Petitioner   : MR. K K BHATRA

Advocate for the Respondent :

             Linked Case : MACApp./195/2015

            SMTI TILEIMAI DAS
            W/O LATE KANMAN DAS
            R/O GOSAIGAON
            P.O. MANGALDOI
            P.S. MANGALDOI
            DIST. DARRANG
            ASSAM.
                                                                               Page No. 2/3


            VERSUS

           BRANCH MANAGER UCO BANK MANGALDOI BRANCH and ANR
           UCO BANK
           MANGALDOI BRANCH
           L.N.B. ROAD
           MANGALDOI 784125

           2:REGIONAL MANAGER
           NEW INDIA ASSURANCE CO. LTD.
            N.E. REGIONAL OFFICE
            G.S. ROAD
            BHANGAGARH
            GUWAHATI 781006
            ------------
           Advocate for : MR.T J MAHANTA
           Advocate for : MS.P HUJURIR-2 appearing for BRANCH MANAGER UCO BANK
           MANGALDOI BRANCH and ANR

            Linked Case :

           NEW INDIA ASSURANCE CO. LTD.

            VERSUS

           TILEIMAI DAS AND ANR. (E)

           ------------
           Advocate for :
           Advocate for : appearing for TILEIMAI DAS AND ANR. (E)


                                   BEFORE
                  HONOURABLE MR. JUSTICE MANISH CHOUDHURY

                                          ORDER

Date : 04.01.2021

Heard Mr. R.K. Bhatra, learned counsel for the applicant. The present application has been filed under Section 5 of the Limitation Act, 1963 seeking condonation of delay of 337 days in preferring the accompanying review application against the judgment and award dated 13.03.2019 passed in MAC Appeal no. 195/2015.

Issue notice, returnable in 4 (four) weeks.

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The learned counsel for the applicant shall take steps for service of notice on the opposite parties by usual process as well as by registered post with AD within 5 (five) days from today.

List the matter after 4 (four) weeks.

JUDGE

Comparing Assistant