Page No.# 1/3 vs Amiya Kumar Rabha And 5 Ors
2023 Latest Caselaw 1817 Gua

                                                                Page No.# 1/3

GAHC010058652023




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

                         Case No. : I.A.(Civil)/1174/2023

         SBI GENERAL INSURANCE COMPANY LIMITED .
         HAVING ITS REGISTERED OFFICE AND HEAD OFFICE AT NATRAJ BY
         RUSTIMJEE 101, JUNCTION OF MV ROADS AND WESTERN EXPRESS
         HIGHWAY, ANDHERI (EAST) MUMBAI 400069 ITS REGIONAL OFFICE 4TH
         FLOOR, B BLOCK, APPEJAY HOUSE NO. 15, PARK STREET, KOLKATA,
         700016 WEST BENGAL, AND ITS BRANCH OFFIC AT 2ND FLOOR, LAKSHMI
         DARSHAN, OPP. BORA SERVICE STATION, ULUBARI GS ROAD, GUWAHATI
         781007. REPRESENTED BY ITS. SR. EXECUTIVE LITIGATION AND TP



         VERSUS

         AMIYA KUMAR RABHA AND 5 ORS .
         S/O LATE BHABENDRA CH. RABHA, RESIDENT OF VILLAGE CHOTO MIA,
         PS DUDHNOI, GOALPARA, ASSAM 783122

         2:THE DIVISIONAL MANAGER

          NEW INDIA ASSURANCE COMPANY LIMITED

         BONGAIGAON DIVISION
         BONGAIGAON
         ASSAM

         3:SRI BABUL CH. DAS

          SON OF SRI PRAKASH CH. DAS

         RESIDENT OF VILLAGE PACHANIA
         PO PACHANIA
         DIST BONGAIGAON
         ASSAM 783382
                                                                      Page No.# 2/3

            4:SRI BUDHADEB MANDAL
             S/O G. MANDAL
             RESIDENT OF 11 NO. BALUCHAR
             PO AND DIST DHUBRI
            ASSAM 783301

            5:SRI SWAJAL KARMAKAR

            S/O PRAN GOPAL KARMAKAR
            RESIDENT OF LAKHIPUR
            PO LAKHIPUR
            DIST GOALPARA
            ASSAM 788103

            6:TAZMAHAL HOQUE
             S/O SOLEMAN SARKAR

            RESIDENT OF GOALPARA TOWN
            PO GOALPARA
            PS GOALPARA
            DIST GOALPARA
            ASSAM 78810

Advocate for the Petitioner   : MR T KALITA

Advocate for the Respondent :




                                  BEFORE
                 HONOURABLE MR. JUSTICE ARUN DEV CHOUDHURY

                                         ORDER

08.05.2023.

Heard Mr. T. Kalita, learned counsel for the applicant.

This is an application filed under Section 5 of the Limitation Act, 1963 for condonation of delay of 229 days in filing the connected MAC Appeal against the Judgment and Order dated 08.03.2022 passed by the learned Member, MACT, Goalpara in MAC Case No. 111/2015.

Page No.# 3/3

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