Sri Ajit Debnath @ Ajit Nath @ Ashit ... vs M/S Icici Lombard General ...
2022 Latest Caselaw 2676 Gua

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GAHC010056602020




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

                                Case No. : I.A.(Civil)/1048/2020

            SRI AJIT DEBNATH @ AJIT NATH @ ASHIT DEY
            S/O- LT. ASWINI DEY, R/O- VILL- BALITARA, P.O. BALITARA, P.S.
            GHAGRAPAR, DIST.- NALBARI, ASSAM, PIN- 781349



            VERSUS

            M/S ICICI LOMBARD GENERAL INSURANCE CO. LTD. AND ANR
            REP. BY REGIONAL MANAGER, REGIONAL OFFICE- G.S.ROAD, RUKMINI
            GAON, GHY-22 (THE INSURER OF THE VEHICLE) P/ NO.
            3003/29781058/1137/000, VALID UPTO- 8/11/2016

            2:KANAI DEBNATH
             S/O- NARAYAN DEBNATH
             R/O- VILL- BALITARA
             P.O. BALITARA
             P.S. GHAGRAPAR
             DIST.- NALBARI
            ASSAM
             PIN- 781349. (THE OWNER CUM DRIVER OF THE OFFENDING VEHICLE
            NO. AS-/BU/6492 SCOOTI D/L NO. 2393/NB/2008
            VALID UPTO 16/4/3

Advocate for the Petitioner   : MR J MOLLAH

Advocate for the Respondent :




             Linked Case :
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           SRI AJIT DEBNATH @ AJIT NATH @ ASHIT DEY



            VERSUS

           M/S ICICI LOMBARD GENERAL INSURANCE CO. LTD. AND ANR



           ------------
           Advocate for :
           Advocate for : appearing for M/S ICICI LOMBARD GENERAL INSURANCE CO.
           LTD. AND ANR



                                     BEFORE
                      HONOURABLE MR. JUSTICE SOUMITRA SAIKIA

                                     ORDER

02.08.2022 Heard Mr. J. Mollah, learned counsel for the applicant. This I.A. has been filed seeking condonation of delay of 99 days in preferring the accompanying appeal which is preferred by the applicant against the impugned Judgment dated 28.08.2019 passed in MACT Case No. 2076/2016 by the MACT No. 3, Kamrup(Metro) at Guwahati. Issue notice to the respondents, returnable in three weeks. The learned counsel for the applicant shall take steps for service of notice on the respondents by registered post with A/D within a period of one week from today.

List the matter again after three weeks.

JUDGE

Comparing Assistant