Patali Chutiya vs Oriental Insrance Com. Ltd. And 2 ...
2023 Latest Caselaw 551 Gua

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GAHC010005192023




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

                           Case No. : I.A.(Civil)/399/2023

         PATALI CHUTIYA
         W/O LT. GHANASYAM CHUTIA,
         VILL.- JALBHARI,
         P.O.- JALBHARI,
         P.S.- DHAKUWA KHANA,
         DIST.- LAKHIMPUR, ASSAM.



         VERSUS

         ORIENTAL INSRANCE COM. LTD. AND 2 ORS.
         REP. BY REGIONAL MANAGER, GAUHATI, GS ROAD, CHRISTAN BASTI
         ASSAM.

         2:BHAGYA KALITA
          S/O LT. BHARAT CH
          KALITA

         R/O B.K TOWER
         GANSEHGURI

         DIST.- KAMRUP
         GAUHATI- 06.

         3:MAHENDRA KONWAR
          S/O LAKHAN KONWAR

         VILL.- JALBHARI

         P.O.- JALBHARI

         P.S.- DHAKUWA KHANA
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            DIST.- LAKHIMPUR
            ASSAM

Advocate for the Petitioner   : B R DAS

Advocate for the Respondent :




             Linked Case :

            PATALI CHUTIYA



             VERSUS

            ORIENTAL INSRANCE COM. LTD AND 2 ORS . A



            ------------
            Advocate for : B R DAS
            Advocate for : appearing for ORIENTAL INSRANCE COM. LTD AND 2 ORS . A



                                  BEFORE
                 HONOURABLE MR JUSTICE SONGKHUPCHUNG SERTO

                                          ORDER

Date : 15.02.2023

Heard Ms. M. Bharati, learned counsel appearing for the applicant.

This is an application praying for condonation of delay of 1273 days in filing the MAC Appeal directed against the judgment and order dated 23.12.2015 passed in by the Motor Accident Claims Tribunal, Lakhimpur.

Issue notice to the respondents returnable within four weeks.

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The learned counsel for the applicant shall take steps within two days so that notice may be send through registered post with AD card attached.

JUDGE

Comparing Assistant