Selina Marak vs The New India Assurance Company ...
2023 Latest Caselaw 654 Gua

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GAHC010002082023




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

                          Case No. : I.A.(Civil)/65/2023

         SELINA MARAK
         W/O LATE SEMISON MARAK,
         PERMANENT RESIDENT OF RONGAP MIKILSIMGRE (KERA),
         P.S.- WILLIAMNAGAR,
         DIST.- EAST GARO HILLS, MEGHALAYA.
         TEMPORARILY RESIDING AT-
         VILL.- PAIKAN,
         P.S.- KRISHNAI,
         DIST.- GOALPARA, ASSAM.



         VERSUS

         THE NEW INDIA ASSURANCE COMPANY LTD. AND 2 ORS.
         MAIN ROAD, BONGAIGAON, ASSAM, PIN- 783380, TO BE REPRESENTED
         BY ITS DIVISIONAL MANAGER.

         2:HIRAN ALI
          S/O LATE TORAB ALI

         R/O WARD NO. 13
         MILIJULI PATH
         PACHIM BORAGAON NEAR GANESH MANDIR
         GUWAHATI- 781033

         DIST.- KAMRUP (M)
         ASSAM.

         3:MD. NAZAMUDDIN
          S/O LATE SHAFIUDDIN

         R/O SURYASEN COLONY
         WARD NO. 1
                                                                         Page No.# 2/3

             MALLAGURI
             PRADHANNAGAR
             SILIGURI
             DIST.- JALPAIGURI
             WEST BENGAL- 734004

Advocate for the Petitioner   : MR. DITUL DAS

Advocate for the Respondent :




             Linked Case :

             SELINA MARAK



             VERSUS

             THE NEW INDIA ASSURANCE COMPANY LTD. AND 2 ORS. H



              ------------
             Advocate for : MR. DITUL DAS
             Advocate for : appearing for THE NEW INDIA ASSURANCE COMPANY LTD. AND
             2 ORS. H



                                  BEFORE
                 HONOURABLE MR. JUSTICE ARUN DEV CHOUDHURY

                                         ORDER

20.02.2023

Heard Mr. D. Das, learned counsel for the applicant.

This application is filed under Section 5 of the Limitation Act, 1963, for condonation of delay of 128 days in preferring the connected appeal against the judgment and order dated 24.09.2019, passed by the learned Member, MACT, Page No.# 3/3

Goalpara in MAC Case No. 117/2018.

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 three days from today.

JUDGE

Comparing Assistant