The New India Assurance Co. Ltd vs Manggali Roy And Anr
2023 Latest Caselaw 1539 Gua

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GAHC010064572023




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

                                Case No. : I.A.(Civil)/930/2023

            THE NEW INDIA ASSURANCE CO. LTD.
            A COMPANY REGISTERED UNDER THE COMPANIES ACT, 1956.
            REPRESENTED BBY ITS REGIONAL MANAGER, G.S ROAD,GUWAHATI 07



            VERSUS

            MANGGALI ROY AND ANR.
            W/O LATE JOGESH ROY @ JOGESH CHANDRA ROY,
            RESIDENT OF VILLAGE MENIPUR PAT I, PO SHILDUBI, PS SILCHAR DIST
            CACHAR, ASSAM 788112

            2:KABUL HUSSAIN BARBHUIYA
             S/O LATE SAKAT ALI BARBHUIYA
             RESIDENT OF VILLAGE DHONEHARI PART II
             PO SHILDUBI
             PS SONAI
             DIST CACHAR
            ASSAM 78811

Advocate for the Petitioner   : MR. A ACHARYA

Advocate for the Respondent :
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                                       BEFORE
                             HONOURABLE MR. JUSTICE K. SEMA

                                             ORDER

Date : --19.04.2023 Heard Mr. A. Acharya, learned counsel appearing for the applicant. This application has been filed under Section 5 of the Limitation Act for condoning the delay of 20 days against the judgment and order dated 30.11.2022 passed by the learned Member, MACT, Cachar, Silchar in MAC Case No. 532/2018.

Issue notice to the respondents returnable within 4 weeks. The learned counsel for the applicant shall take steps for service of notice upon the respondents by registered A/D post as well as usual process within a period of 7 days from today. List the matter after 4 weeks.

JUDGE

Comparing Assistant