Oriental Insurance Co. Ltd vs Niharendra Narayan Baruah And 4 ...
2023 Latest Caselaw 297 Gua

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GAHC010012162023




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

                         Case No. : I.A.(Civil)/153/2023

         ORIENTAL INSURANCE CO. LTD.
         HAVING ITS REGISTERED OFFICE AT ORIENTAL HOUSE, A-25/27, ASAF ALI
         ROAD, NEW DELHI 110002, AND REGIONAL OFFICE AT GUWAHATI 7,
         REPRESENTED BY THE REGIONAL MANAGER,



         VERSUS

         NIHARENDRA NARAYAN BARUAH AND 4 ORS.
         S/O LATE JOTINDRA NARAYAN BARUAH
         RESIDENT OF GHANKURSHA, NORTH SALMARA, PS ABHAYAPURI, DIST
         BONGAIGAON, ASSAM, 783384

         2:SRI ROHAN BARUAH

          S/O LATE JAYANTA NARAYAN BARUAH

         RESIDENT OF GHANKURSHA
         NORTH SALMARA
         PS ABHAYAPURI
         DIST BONGAIGAON
         ASSAM
         783384

         3:SRI NILIM BARUAH
          S/O LATE JAYANTA NARAYAN BARUAH

         RESIDENT OF GHANKURSHA
         NORTH SALMARA
         PS ABHAYAPURI
         DIST BONGAIGAON
         ASSAM
         783384
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            4:ABDUR RAHIM
             S/O MD. BARHANGRAM
             PO NAYANSUKH PS FARAKKA
             DIST MURSIDABAD
            WEST BENGAL
             742212

            5:GOBARDHAN SAHA
             S/O LATE SANTOSH SAHA

            RESIDENT OF KHEGUREAGHAT
            PS FARAKKA
            DIST MURSIDABAD
            WEST BENGAL
            74221

Advocate for the Petitioner   : MS. M CHOUDHURY

Advocate for the Respondent :




                                        BEFORE
                  THE HON'BLE MR JUSTICE ARUN DEV CHOUDHURY
                                   ORDER

25. 01. 2023

Heard Ms. M Choudhury, learned counsel for the petitioner.

The present application is filed under Section 5 of the Limitation Act praying for condonation of delay of 26 days in preferring the connected review petition against the judgment and order dated 24.08.2022 passed in MAC Appeal No. 258/2021.

Issue notice, returnable after six weeks.

Applicant to take steps for service of notice upon the respondents by way of registered post with A/D and by usual process within a period of five days from Page No.# 3/3

today.

JUDGE

Comparing Assistant