New India Assurance Co. Ltd vs Musstt. Jily Begum And 2 Ors
2021 Latest Caselaw 2308 Gua

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GAHC010006932015




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

                                   Case No. : MC/45/2015

            NEW INDIA ASSURANCE CO. LTD.
            A COMPANY REGISTERED AND INCORPORATED UNDER THE COMPAIES
            ACT, 1956 HAVING ITS REGISTERED AND HEAD OFFICE AT 87, MAHATMA
            GANDHI ROAD, FORT MUMBAI 400001 AND ONE OF ITS REGIONAL
            OFFICE AT G.S. ROAD, BHANGAGARH, GUWAHATI 781005 AND
            REPRESENTED BY ITS CHIEF REGIONAL MANAGER.



            VERSUS

            MUSSTT. JILY BEGUM and 2 ORS,
            W/O MD. S.A. AHMED, R/O VLL. KACHARIGAON, MOUZA-BHAIRABPAD,
            P.S. TEZPUR, DIST. SONITPUR, ASSAM.

            2:MD. IMANUDDIN

             S/O MD. A. MATALIB
             VILL. KAMARCHUBARI
             P.S. TEZPUR
             P.O. PITHAKHOWA
             SONITPUR
             ASSAM

            3:SYED ALTAF HUSSAIN

             S/O SYED AMIR HUSSAIN
             VILL. BESSERIA
             P.S. TEZPUR
             DIST. SONITPUR
             ASSAM

Advocate for the Petitioner   : MS.S ROY
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Advocate for the Respondent : MS.J DASR-1




                                     BEFORE
                    HONOURABLE MR. JUSTICE PARTHIVJYOTI SAIKIA

                                           ORDER

Date : 24-09-2021

Heard the learned counsel Mr. RC Paul appearing for the applicant. Also heard the learned counsel Mr. PP Borthakur appearing for the respondents.

Mr. Borthakur submits that he has no objection if the delay of 49 days in filing the appeal against the judgment and award dated 10-07-2014 passed in MAC Case No. 398/2007 is condoned. Accordingly, the delay stands condoned.

The interlocutory application stands disposed of.

JUDGE

Comparing Assistant