Nahar Hussain Sadial vs The New India Insurance Co. Ltd And ...
2022 Latest Caselaw 3054 Gua

                                                                      Page No.# 1/2

GAHC010019112020




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

                                Case No. : I.A.(Civil)/624/2020

            NAHAR HUSSAIN SADIAL
            S/O JAYANAL ABEDIN SADIOL @ JAYNAL ABEDIN SADIAL, R/O BILPAR
            ROAD, PT.-X, P.S. SILCHAR, DIST. CACHAR, ASSAM, PIN 781005.


            VERSUS

            THE NEW INDIA INSURANCE CO. LTD AND 2 ORS
            CAPITAL TRAVELS BUILDING, CLUB ROAD, P.O. AND P.S. SILCHAR, DIST.
            CACHAR, ASSAM,PIN 788001. INSURER OF OFFENDING MOTOR CYCLE
            BEARING NO. AS-11-H-3259.

            2:JAMAL UDDIN SADIAL
             S/O JOYNAL ABEDIN SADIOL OF BILPAR ROAD
             SILCHAR
             PT-X
             P.S. SILCHAR
             DIST. CACHAR
            ASSAM
            PIN 788005. OWNER OF OFFENDING MOTOR CYCLE BEARING NO. AS-11-
            H-3259.

            3:GULAM SIDDIQUE CHOUDHURY
             S/O GULAM AKBAR CHOUDHURY OF KOTHAL POINT
             HAILAKANDI ROAD
             P.S. SILCHAR
             CACHAR
            ASSAM
             PIN 788005. DRIVER OF OFFENDING MOTOR CYCLE BEARING NO. AS-11-
            H-3259

Advocate for the Petitioner   : MR. S NATH

Advocate for the Respondent :
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                                     BEFORE
                      HONOURABLE MR. JUSTICE SOUMITRA SAIKIA

                                      ORDER

Date : 17.08.2022 Heard Mr. S. Nath, learned counsel for the applicant.

This I.A. has been filed seeking condonation of delay of 158 days that has occurred in filing the connected appeal against the Judgment and Order dated 22.05.2019 passed by Member, Motor Accident Claims Tribunal, Cachar, Assam in MAC No. 1399/2016.

Issue Notice, Returnable after 4(four) weeks.

The applicant is directed to take steps by registered post with A/D as well as by usual process.

List this matter after 4(four) weeks.

JUDGE

Comparing Assistant