Oriental Insurance Co. Ltd vs Sona Das And 2 Ors
2023 Latest Caselaw 2349 Gua

                                                                     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 : MR. M KHAN (R-1)
                                                                          Page No.# 2/2




                                 BEFORE
                HONOURABLE MR. JUSTICE ARUN DEV CHOUDHURY

                                      ORDER

Date : 05-06-2023

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

Mr. M Khan, learned counsel for respondent No.1 has no objection if the delay is condoned.

Considering the submission of the learned counsel for the applicant as well as the pleadings made in paragraph 3 of the interlocutory application and after considering the same, this Court is of the considered opinion that the present applicant was prevented by sufficient cause in preferring the connected appeal within time.

Accordingly, the delay is condoned.

The I.A stands disposed of.

Registry to register the connected appeal, if same is not defective and list for Admission showing the name of Mr. M Khan, learned counsel for respondent No.1.

JUDGE

Comparing Assistant