The Reliance General Insurance ... vs Rina Roy And 2 Ors
2023 Latest Caselaw 300 Gua

                                                                   Page No.# 1/2

GAHC010260292022




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

                           Case No. : I.A.(Civil)/111/2023

         THE RELIANCE GENERAL INSURANCE CO. LTD
         HAVING ITS REGISTERED OFFICE AT 19, RELIANCE CENTRE, WALCHAND
         HIRACHAND MARG, BALLARD ESTATE, MUMBAI 400001 AND
         CORPORATE OFFICE AT 570, RECTIFIER HOUSE, NAGAUM CROSS, NEXT
         TO ROYAL INDUSTRIES ESTATE, WADALA (W), MUMBAI 400031 AND ONE
         OF THE BRANCH OFFICES AT PRAG PLAZA, 5TH FLOOR, M.S.S. PATH, (G.S.
         ROAD), BHANGAGARH GUWAHATI- 781005.



         VERSUS

         RINA ROY AND 2 ORS.
         W/O UDAY ROY.

         2:UDAY ROY
          S/O LATE PRATAP CHANDRA ROY

         VILL.- NO. 1 SALBARI

         P.S.- NOONMATI

         DIST.- KAMRUP (METRO)
         ASSAM
         PIN- 781020.

         3:KAMESWAR SAHA
          S/O BIMAL SAHA

         R/O HOUSE NO. 12 WARD NO. 47
         LUIT NAGAR P.S. NOONMATI
         GUWAHATI DIST.- KAMRUP (M)
         ASSAM
         PIN- 781021
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Advocate for the Petitioner   : MR. A J SAIKIA

Advocate for the Respondent :




                                          BEFORE
                  THE HON'BLE MR JUSTICE ARUN DEV CHOUDHURY
                                   ORDER

25. 01. 2023

This is an application praying for condonation of 137 days in preferring the connected MFA filed against the judgment and order dated 30.05.2022 passed by the learned Commissioner in W.C. case No. 25/2018.

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 today.

JUDGE

Comparing Assistant