Giriga Ray vs The National Insurance Company ...
2023 Latest Caselaw 1316 Gua

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GAHC010061092023




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

                          Case No. : I.A.(Civil)/868/2023

         GIRIGA RAY
         W/O LATE MANI KT. RAY,
         VILL.- MADANG PART- I,
         P.O.- DHANUBHANGA,
         P.S.- DHUPDHARA, PIN- , DIST.- GOALPARA, ASSAM.



         VERSUS

         THE NATIONAL INSURANCE COMPANY LTD. AND 2 ORS.
         HAVING ITS REGISTERED OFFICE AND HEAD OFFICE AT 3, MIDDLETON
         STREET, KOLKATA- 700071 AND REGIONAL OFFICE AT G.S. ROAD,
         BHANGAGARH, GUWAHATI- 5, REPRESENTED BY ITS REGIONAL
         MANAGER, REGIONAL OFFICE, GUWAHATI.

         2:SWARNA PRABHA DEY
         W/O SIBUSANKAR DEY

         VILL.- HAHID BAZAR

         P.O.- BOKO

         P.S.- BOKO

         DIST.- KAMRUP
         ASSAM.

         3:JYOTINMOY DEY
          S/O SIBU SANKAR DEY

         VILL.- ARADONGA

         P.S.- ARADONGA
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            DIST.- WEST KHASI HILLS
            MEGHALAYA

Advocate for the Petitioner   : MR H DAS

Advocate for the Respondent :




             Linked Case :

            GIRIJA RAY



             VERSUS

            THE NATIONAL INSURANCE COMPANY LTD. AND 2 ORS B



             ------------
            Advocate for : MR H DAS
            Advocate for : appearing for THE NATIONAL INSURANCE COMPANY LTD. AND
            2 ORS B



                                   BEFORE
                     HONOURABLE MRS. JUSTICE MALASRI NANDI

                                           ORDER

Date : 29.03.2023

Heard Mr. H. Das, learned counsel for the applicant.

The present application has been filed under Section 5 of the Limitation Act, 1963 for condonation of delay of 1396 days in filing the connected appeal against the judgment and order dated 28.02.2017 passed by the learned Member, MACT, Gaolpara in MAC Case No. 97/2014.

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Issue notice.

The applicant shall take step(s) for service of notice upon the respondents by registered post with AD as well as other usual service returnable within 4(four) weeks. The steps be taken within 7(seven) days.

List accordingly.

JUDGE

Comparing Assistant