Icici Lombard Insurance Company ... vs Parul Talukdar And 3 Ors
2023 Latest Caselaw 933 Gua

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GAHC010037122023




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

                        Case No. : I.A.(Civil)/624/2023

         ICICI LOMBARD INSURANCE COMPANY LTD .
         HAVING ITS REGISTERED OFFICE AND HEAD OFFICE AT ICICI BANK
         TOWERS, BANDRA KURLA COMPLEX, MUMBAI 400051 ITS ZONAL OFFICE
         AT APEEJAY HOUSE, 15 PARK STREET, 7TH FLOOR. KOLKATA 700016 AND
         A BRANCH OFFICE AT KAMAKHYA TOWER 3RD FLOOR, OFFICE NO. 305
         AND 305 G S ROAD, GUWAHATI 781005, ASSAM



         VERSUS

         PARUL TALUKDAR AND 3 ORS .
         W/O LATE DINESH TALUKDAR,
         RESIDENT OF VILLAGE BELTOLA TINAILI, PS BASISTHA, DIST KAMRUP M
         ASSAM 781028

         2:MISS GEETANJALI TALUKDAR

          D/O LATE DINESH TALUKDAR

         RESIDENT OF VILLAGE BELTOLA TINAILI
         PS BASISTHA
         DIST KAMRUP M ASSAM 781028

         3:SRI NABAJIT SARMA
          S/O LATE PRAFULLA SARMAH

         RESIDENT OF VILLAGE BARNARDDI
         PS BARNARDDI
         PS BELSWAR
         DIST NALBARI
         ASSAM 781304

         4:SAFIKUR RAHMAN
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             S/O MD. AZIZUR RAHMAN

            RESIDENT OF VILLAGE CHURCHURI

            PO BARMARDDI
            PS BELSWAR
            DIST NALBARI
            ASSAMM 78130

Advocate for the Petitioner   : MR. R GOSWAMI

Advocate for the Respondent : MR A BRAHMA




                                    BEFORE
                     HONOURABLE MR. JUSTICE SOUMITRA SAIKIA

                                        ORDER

10.03.2023

Heard Mr. R. Goswami, learned counsel for the applicant.

This interlocutory application has been filed by the applicant praying for condonation of delay of 10 days that had occurred in preferring the connected appeal against the Judgment and Award dated 07.11.2022 passed by the MACT, Kamrup(M) in MAC Case No. 2151/2015.

Let Notices be issued, Returnable in four weeks.

Since Mr. A. Brahma, learned counsel appears for the respondents No. 1 & 2, Notices are waived. However, extra copies of the interlocutory application along with annexures be served on him within a period of one week from today.

Steps for service of notice on the respondents No. 3 & 4 by registered post Page No.# 3/3

with A/D within a period of one week from today.

List after four weeks.

JUDGE

Comparing Assistant