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Oriental Insurance Co. Ltd vs Srimati Baruah And 3 Ors
2023 Latest Caselaw 303 Gua

Citation : 2023 Latest Caselaw 303 Gua
Judgement Date : 25 January, 2023

Gauhati High Court
Oriental Insurance Co. Ltd vs Srimati Baruah And 3 Ors on 25 January, 2023
                                                                  Page No.# 1/2

GAHC010012202023




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

                         Case No. : I.A.(Civil)/157/2023

         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

         SRIMATI BARUAH AND 3 ORS.
         W/O SRI JIBENDRA NARAYAN BARUAH
         RESIDENT OF GHANKURSHA, NORTH SALMARA, PS ABHAYAPURI, DIST
         BONGAIGAON, ASSAM, 783384

         2:SRI JIBENDRA NARAYAN BARUAH
          S/O LATE BIRENDRA NARAYAN BARUAH
         RESIDENT OF GHANKURSHA
          NORTH SALMARA
          PS ABHAYAPURI
          DIST BONGAIGAON
         ASSAM
          783384

         3:ABDUR RAHIM
          S/O MD. HOSSAIN MIA

         RESIDENT OF VILLAGE BARHANGRAM
         PO NAYANSUKH PS FARAKKA
         DIST MURSIDABAD
         WEST BENGAL
         742212

         4:GOBARDHAN SAHA
          S/O LATE SANTOSH SAHA
                                                                      Page No.# 2/2

            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. 257/2021.

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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