The New India Assurance Co. Ltd vs Babu Ch. Nath And 2 Ors
2023 Latest Caselaw 1174 Gua

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GAHC010052472023




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

                                Case No. : I.A.(Civil)/797/2023

            THE NEW INDIA ASSURANCE CO. LTD .
            HAVING ITS REGISTERED AND HEAD OFFICE AT NEW INDIA ASSURANCE
            BUILDING, 87 MAHATMA GANDHI ROAD FORT, MUMBAI 400001 AND
            REGIONAL OFFICE AT GUWAHATI



            VERSUS

            BABU CH. NATH AND 2 ORS .
            S/O LATE HARENDRA KUMAR NATH
            RESIDENT OF RAILWAY QUARTER NO. 106 (A) SAKUNTALA COLONY
            PANDU, GUWAHATI 12, PS JALUKBARI DIST KAMRUP, ASSAM 781013

            2:SRI PULAKESH SHARMA
             S/O TARINI SHARMA

            RESIDENT OF VILLAGE BARNADI
            PO
            PS AND DIST NALBARI ASSAM 781335

            3:SRI TAPAN BARMAN
             S/O LANKESWAR BARMAN
            RESIDENT OF VILLAGE NARAKABAR
             PO KAHIPARA
             PS AZARA
             DIST KAMRUP ASSAM 78101

Advocate for the Petitioner   : MS C BORAH

Advocate for the Respondent :
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                                    BEFORE
                      HONOURABLE MRS. JUSTICE MALASRI NANDI

                                     ORDER

22.03.2023

Heard Ms. C. Borah, learned counsel for the applicant.

The present application has been filed under Section 5 of the Limitation Act, 1963 for condonation of delay of 54 days in filing the connected appeal against the judgment dated 10.10.2022 passed by the learned MACT, Kamrup(M), Guwahati in MAC Case No.267/2015

Issue Notice to the respondents.

The appellant shall take steps for service of notice to the respondents by registered post with A/D as well as usual process returnable within 4 (four) weeks.

Steps be taken within 7 (seven) days.

List accordingly.

JUDGE

Comparing Assistant