Biren Kalita vs Rashmi Periwal (Rathi) And Anr
2023 Latest Caselaw 2078 Gua

                                                                      Page No.# 1/2

GAHC010073642023




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

                                Case No. : I.A.(Civil)/1354/2023

            BIREN KALITA
            S/O LATE SURENDRA KALITA,
            R/O H/NO. 5, SANTIPUR HILL SIDE,
            P.S.- BHARALUMUKH, DIST.- KAMRUP (M), ASSAM.



            VERSUS

            RASHMI PERIWAL (RATHI) AND ANR.
            W/O RAKESH PERIWAL,
            C/O RAJEN THAKURIA OF VILLAGE SANTIPUR, J.P. AGARWALA ROAD, 1ST
            BYE LANE, P.S.-BHARALUMUKH, DIST.- KAMRUP (M), ASSAM, PIN- 781009.

            2:ORIENTAL INSURANCE CO. LTD.
             HAVING ITS REGIONAL OFFICE AT ULUBARI
             DIST.- KAMRUP (M)
            ASSAM
             PIN- 781007. (REP. BY ITS CHIEF REGINAL MANAGER)

Advocate for the Petitioner   : MR D MONDAL

Advocate for the Respondent :




                                  BEFORE
                 HONOURABLE MR. JUSTICE ARUN DEV CHOUDHURY

                                           ORDER

19.05.2023.

Heard Mr. D. Mondal, learned counsel for the applicant.

Page No.# 2/2

This is an application filed under Section 5 of the Limitation Act, 1963 for condonation of delay of 71 days in filing the connected MAC Appeal against the Judgment and Award dated 19.10.2022 passed by the learned Member, MACT No. 3, Kamrup (M) in MAC Case No. 253/2017.

Issue notice returnable after six weeks.

Applicant to take steps for issuance of notice upon the respondent 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