Rejiya Ahmed vs The National Insurance Co. Ltd And ...
2022 Latest Caselaw 4961 Gua

                                                                   Page No.# 1/2

GAHC010197432018




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

                         Case No. : I.A.(Civil)/3242/2018
                            in MACApp. 812/2018

         REJIYA AHMED
         W/O MD. ABDUL LATIF RESIDENT OF NALBARI TOWN, RAJNAGAR, WARD
         NO. 11 PO AND PS NALBARI, DIST NALBARI, 781335, ASSAM

         VERSUS

         THE NATIONAL INSURANCE CO. LTD AND 2 ORS
         GUWAHATI DIVISIONAL OFFICE MALIGAON GHY-12 INSURER OF
         VEHICLE NO AS-01-BB/8543 (TATA SUMO) POLICY NO
         55270031156360162934, VALID UPTO 09.01.2017 REPRESENTED BY THE
         BRANCH MANAGER, NATIONAL INSURANCE CO. LTD. NALBARI
         BRANCH, HAJO ROAD, NALBARI

         2:GITIKA BHATTACHARJYA
         W/O SAILEN BHATTA
         R/O HOUSE NO 189
          2ND BY LANE
          DAKHINGAON ROAD
          KAHILIPARA
         DIST KAMRUP M GUWAHATI 19
         ASSAM
         OWNER OF VEHICLE NO AS-01-BB/8543(TATA SUMO)

         3:SAILEN BHATTA
          S/O LATE NAGEN BHATTA
         R/O HOUSE NO 189
          2ND BY LANE
          DAKHINGAON ROAD
          KAHILIPARA
         DIST KAMRUP M GUWAHATI 19
         ASSAM
         DRIVER OF VEHICLE NO AS-01-BB/8543(TATA SUMO)
         DRIVING LICENCE NO AS-0120010076579
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            VALID UPTO 07.07.202

Advocate for the Petitioner   : MR. J KALITA

Advocate for the Respondent : MS R DEVI


                                    BEFORE
                      HONOURABLE MR. JUSTICE AJIT BORTHAKUR

                                          ORDER

Date : 14.12.2022

Heard Mr. J. Kalita, learned counsel for the applicant/appellant as well as Mr. K. K. Bhatra, learned counsel for the respondent.

By this application filed under Section 5 of the Limitation Act, the applicant has prayed for condoning the delay of 202 days in preferring the connected appeal against the Judgment and Order, dated 31.10.2017 passed in MAC Case No. 56/2016 by the learned Member, MACT, Nalbari.

Upon hearing the learned counsel for both sides and considering the grounds cited in the petition, the delay of 202 days in preferring the connected appeal is hereby condoned.

Registry to register the connected appeal and list the same.

This interlocutory application accordingly stands disposed of.

JUDGE

Comparing Assistant