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Sakuntala Sonowal vs Oriental Insrance Com. Ltd. And 2 ...
2023 Latest Caselaw 555 Gua

Citation : 2023 Latest Caselaw 555 Gua
Judgement Date : 15 February, 2023

Gauhati High Court
Sakuntala Sonowal vs Oriental Insrance Com. Ltd. And 2 ... on 15 February, 2023
                                                                  Page No.# 1/3

GAHC010005242023




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

                                Case No. : I.A.(Civil)/390/2023

            SAKUNTALA SONOWAL
            W/O PUSPA SONOWAL,
            VILL.- GAGALDUBI BORKHELIYA,
            P.O. AND P.S.- BOGINODI,
            DIST.- LAKHIMPUR, ASSAM.



            VERSUS

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

            2:MANGALSING PAYENG
             S/O MADAN PAYENG

            VILL.- BIHDIYA GAON

            P.O. AND P.S.- BOGINODI

            DIST.- LAKHIMPUR.

            3:PALLAB CHUTIA
             S/O KRISHNA CHUTIA

            VILL.- JANAKAILAN GAON

            P.S.- SILAPATHAR

            DIST.- DHEMAJI
            ASSAM

Advocate for the Petitioner   : MS M BHARATI
                                                                           Page No.# 2/3


Advocate for the Respondent :




             Linked Case :

            SAKUNTALA SONOWAL



             VERSUS

            ORIENTAL INSRANCE COM. LTD AND 2 ORS . B



            ------------
            Advocate for : MS M BHARATI
            Advocate for : appearing for ORIENTAL INSRANCE COM. LTD AND 2 ORS . B



                                 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 1695 days in filing the MAC Appeal directed against the judgment and order dated 19.02.2016 passed in MACT Case No. 5 of 2014 by the Motor Accident Claims Tribunal, Lakhimpur.

Issue notice to the respondents returnable within four weeks.

The learned counsel for the applicant shall take steps within two days so Page No.# 3/3

that notice may be send through registered post with AD card attached.

JUDGE

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