New India Assurance Company Ltd vs Smti. Binita Patowary And 2 Ors
2021 Latest Caselaw 2374 Gua

                                                                       Page No.# 1/2

GAHC010052882021




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

                                Case No. : MACApp./82/2021

            NEW INDIA ASSURANCE COMPANY LTD.
            HAVING ITS REGISTERED OFFICE AND HEAD OFFICE AT 87, M.G. ROAD,
            FORT, MUMBAI AND ITS REGIONAL OFFICE AT STAR CITY COMPLEX, 5TH
            FLOOR, LACHIT NAGAR NEAR HANUMAN MANDIR, G.S. ROAD,
            GUWAHATI- 781007.



            VERSUS

            SMTI. BINITA PATOWARY AND 2 ORS.
            W/O- SRI MUKUL BARMAN, R/O- VILL.- FULGURI, P.O. PANIGAON, P.S.
            BELSOR, DIST.- NALBARI, ASSAM, PIN- 781303.

            2:NAYANJYOTI HALOI
             S/O- SRI BHARAT CH. HALOI
             R/O- H/NO. 29
            WARD NO. 55
             JAYANAGAR CHARIALI
             P.O. BELTOLA
             GUWAHATI
             DIST.- KAMRUP(M)
            ASSAM
             PIN- 781022.

            3:KULADIP TALUKDAR
             S/O- LATE RANIMOHAN TALUKDAR
             R/O- VILL.- KAITHALKUCHI
             P.S. BELSOR
             DIST.- NALBARI
            ASSAM
             PIN- 781370

Advocate for the Petitioner   : MR. R GOSWAMI
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Advocate for the Respondent :




                                   BEFORE
                  HONOURABLE MR. JUSTICE PARTHIVJYOTI SAIKIA

                                          ORDER

Date : --29.10.2021

Heard Mr. R. Goswami, the learned counsel appearing for the appellant. Also heard Mr. D. Mondal, the learned counsel appearing for the respondent/claimant. Mr. Goswami submits that he has filed an objection u/s 5 of the Limitation Act but the petition is not tagged with the record. Mr. Goswami submits that the above appeal might not have been listed because of the Hon'ble Supreme Court Judgment pertaining to condonation of delay in the pandemic condition.

Mr. Mondal on the other hand submits that he has no objection if any such delay is condoned.

List the matter immediately after the ensuing puja vacation for admission.

JUDGE

Comparing Assistant