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The New India Assurance Co. Ltd vs Madhurjya Bora And 7 Ors
2023 Latest Caselaw 1575 Gua

Citation : 2023 Latest Caselaw 1575 Gua
Judgement Date : 21 April, 2023

Gauhati High Court
The New India Assurance Co. Ltd vs Madhurjya Bora And 7 Ors on 21 April, 2023
                                                              Page No.# 1/3

GAHC010006802023




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

                        Case No. : I.A.(Civil)/1015/2023

         THE NEW INDIA ASSURANCE CO. LTD
         HAVING ITS REGISTERED AND HEAD OFFICE AT NEW INDIA ASSURANCE
         BUILDING, 87, MAHATMA GANDHI ROAD, FORT MUMBAI 400001 AND
         ONE OF THE REGIONAL OFFICE AT STAR CITY COMPLEX 5TH FLOOR,
         M.S.S PATH LACHIT NAGAR, GUWAHATI 781007 AND VARIOUS
         DIVISIONAL BRANCH AND MICRO OFFICES THROUGHOUT THE
         COUNTRY



         VERSUS

         MADHURJYA BORA AND 7 ORS .
         S/O SHRI BROJEN BORA
         RESIDENT OF BORHULA, BOSAGAON, PO BORHULA, DIST JORHAT,
         ASSAM 785631

         2:SHRI ASHOK KUMAR SINGH
          S/O LATE BAHADUR PRASAD SINGH
          RESIDENT OF VILLAGE JASAULITOLA PHATIN
          PS KATHALIYA
          DIST MUZAFFARPUR
          BIHAR
          843124

         3:SHRI BHOGIRATH RAI
          SON OF LATE DURGA RAI
          RESIDENT OF VILLAGE MARWARIPATTY
          PS AND DIST DIBRUGARH
         ASSAM 786001

         4:SHRIRAM GENERAL INSURANCE COMPANY LIMITED.
          B.R ARCADE
          3RD FLOOR
                                                              Page No.# 2/3

             OPP. TO PRIYA PALACE HOTEL
             21 JANA PATH
             ULUBARI
             PS PALTAN BAZAR
             GUWAHATI
             DIST KAMRUP M ASSAM 781007

            5:SRI BIJU CHETIA
             S/O SRI TANKESWAR CHETIA

            RESIDENT OF VILLAGE JAMIRA GOHAIN GAON
            PO AND PS BARBARUAH
            DIST DIBRUGARH
            ASSAM 786007

            6:SRI PRABHUDAYAL BERIWAL
             S/O S.P BERIWAL

            RESIDENT OF JYOTINAGAR
            PO JALANNAGAR
            PS AND DIST DIBRUGARH
            ASSAM 786005

            7:SRI SEWJI SINGH
             S/O MAHENDRA SINGH
            RESIDENT OF KESHUBOUR BOMDOM GAON
             PO AND PS MAUZAFFARPUR
             DIST MAUZAFFARPUR
             BIHAR
             842001

            8:THE UNITED INDIA INSURANCE COMPANY LIMITED
             GUWAHATI REGIONAL OFFICE
            CHIBBER HOUSE
             M.S.S PATH
             DISPUR GUWAHATI
             KAMRUP M ASSAM 78100

Advocate for the Petitioner   : MR. A J SAIKIA

Advocate for the Respondent :




                                  BEFORE
                 HONOURABLE MR. JUSTICE ARUN DEV CHOUDHURY
                                                                         Page No.# 3/3

                                      ORDER

21.04.2023

Heard Mr. A. J. Saikia, learned counsel for the applicant.

This is an application filed under Section 5 of the Limitation Act, 1963 for condonation of delay of 98 days in preferring the connected appeal against the judgment and order dated 27.06.2022 passed by the learned Member, MACT cum Additional District Judge (FTC), Dibrugarh, in MAC Case No. 45/2014.

Issue notice returnable after four weeks.

The applicant shall take steps for issuance of notice upon the respondents by way of registered post with A/D as well as by usual process within a period of 5 (five) days from today.

List this matter after six weeks on a date to be fixed by the Registry.

JUDGE

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