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Oriental Insurance Co. Ltd vs Sona Das And 2 Ors
2023 Latest Caselaw 302 Gua

Citation : 2023 Latest Caselaw 302 Gua
Judgement Date : 25 January, 2023

Gauhati High Court
Oriental Insurance Co. Ltd vs Sona Das And 2 Ors on 25 January, 2023
                                                                     Page No.# 1/2

GAHC010012172023




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

                                Case No. : I.A.(Civil)/175/2023

            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

            SONA DAS AND 2 ORS.
            D/O SUKLESWAR RAY, R/O VILL-BORBHILA, P.O. AND P.S.- MANIKPUR,
            DIST-BONGAIGAON, ASSAM, PIN-783392

            2:ABDUR RAHIM
             S/O MD. HOSSAIN MIA
             R/O VILL- BARHANGRAM
             P.O.-NAYANSUKH
             P.S.-FARAKKA
             DIST- MURSIDABAD
            WEST BENGAL
             PIN-742212 (OWNER OF TRUCK NO. WB-57/B-4589)

            3:GOBARDHAN SAHA
             S/O LT. SONTOSH SAHA
             R/O KHEGUREAGHAT
             P.S.-FARAKKA
             DIST- MURSIDABAD
            WEST BENGAL
             PIN-742212 (DRIVER OF TRUCK NO. WB-57/B-4589

Advocate for the Petitioner   : MR SISHIR DUTTA

Advocate for the Respondent :
                                                                      Page No.# 2/2




                                     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. 260/2021.

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 today.

JUDGE

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