Icici Lombard General Insurance ... vs Pallabi Rajkhowa @ Pallabi ...
2023 Latest Caselaw 1810 Gua

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GAHC010091692023




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

                           Case No. : I.A.(Civil)/1160/2023

         ICICI LOMBARD GENERAL 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 306, G.S. ROAD, GUWAHATI- 781005, ASSAM.



         VERSUS

         PALLABI RAJKHOWA @ PALLABI BAISHYA RAJKHOWA AND 2 ORS.
         W/O LATE UMESH RAJKHOWA,
         R/O SAMAGURI, BILPAR,
         P.S.- SAMAGURI,
         DIST.- NAGAON, ASSAM, PIN- 782140.

         2:TULU PROVA RAJKHOWA
         W/O LATE BHABEN RAJKHOWA

         VILL.- SAMAGURI GRANT

         P.S.- SAMAGURI

         DIST.- NAGAON
         ASSAM
         PIN- 782140.

         3:IMRAN HUSSAIN
          S/O ABDUL HASHIM

         C/O A RAHMAN

         VILL.- JURIAPAR
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              PANJABARI

            P.O.- PANJABARI

            P.S.- PANJABARI

            DIST.- KAMRUP (M)
            ASSAM
            PIN- 781037

Advocate for the Petitioner   : MS. P BORTHAKUR

Advocate for the Respondent :




              Linked Case :

            ICICI LOMBARD GENERAL INSURANCE COMPANY LTD



              VERSUS

            PALLABI RAJKHOWA AND 2ORS. E



            ------------
            Advocate for : MS. P BORTHAKUR
            Advocate for : appearing for PALLABI RAJKHOWA AND 2ORS. E



                                   BEFORE
                  HONOURABLE MR. JUSTICE ARUN DEV CHOUDHURY

                                        ORDER

08.05.2023.

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

This is an application filed under Section 5 of the Limitation Act, 1963 for Page No.# 3/3

condonation of delay of 3 (three) days in filing the connected MAC Appeal against the Judgment and Award dated 03.01.2023 passed by the learned Member, MACT No. 2, Kamrup (M) at Guwahati in MAC Case No. 530/2018.

Issue notice returnable after six weeks.

Applicant to take steps for issuance of notice upon the respondents by way of registered post with A/D as well as by usual process within a period of 5 (five) days from today.

List this matter after six weeks.

JUDGE

Comparing Assistant