The Oriental Insurance Co. Ltd vs Purobi Bora And 5 Ors
2024 Latest Caselaw 6049 Gua

Gauhati High Court

The Oriental Insurance Co. Ltd vs Purobi Bora And 5 Ors on 19 August, 2024

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GAHC010128932024




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

                          Case No. : I.A.(Civil)/2355/2024

         THE ORIENTAL INSURANCE CO. LTD.
         A COMPANY REGISTERED UNDER THE COMPANIES ACT, 1956. REP BY ITS
         REGIONAL MANAGER, ULUBARI, GUWAHATI- 7.



         VERSUS

         PUROBI BORA AND 5 ORS.
         W/O LATE JYOTI BAGLARY,
         VILL.- DUMUKHI JALAURI, P.O.- BALIGAON, P.S.- HOWRAGHAT, DIST.-
         KARBI ANGLONG, ASSAM, PIN- 782481.

         2:NANDA BAGLARY
          D/O LATE JYOTI BAGLARY

         VILL.- DUMUKHI JALAURI
         P.O.- BALIGAON
         P.S.- HOWRAGHAT
         DIST.- KARBI ANGLONG
         ASSAM
         PIN- 782481.

         3:MUDI BAGLARY
         W/O JOGEN BAGLARY

         VILL.- DUMUKHI JALAURI
         P.O.- BALIGAON
         P.S.- HOWRAGHAT
         DIST.- KARBI ANGLONG
         ASSAM
         PIN- 782481.

         4:JOGEN BALARY
                                                                                         Page No.# 2/3

              S/O HABANG BAGLARY

             VILL.- DUMUKHI JALAURI
             P.O.- BALIGAON
             P.S.- HOWRAGHAT
             DIST.- KARBI ANGLONG
             ASSAM
             PIN- 782481.

             5:SAHIDUL JAMADAR
              S/O TUTA JAMADAR

             C/O ABHIJIT AUTO AGENCY (I) PVT. LTD.

             VILL.- SARUSAJAI
             N.H.- 37
             NEAR SPORTS COMPLEX
             GUWAHATI
             KAMRUP (M)
             ASSAM- 781034.

             6:MD. JAHIDUL ISLAM
              S/O JAYNAL ABDIN

             R/O NIZ BARALA
             P.S.- SARTHEBARI BARPETA
             ASSAM

Advocate for the Petitioner    : MR. S K GOSWAMI, MR. R SHARMA

Advocate for the Respondent : ,




                                     BEFORE
                     HONOURABLE MR. JUSTICE KAUSHIK GOSWAMI

                                              ORDER

Date : --19.08.2024 Heard Mr. R. Sarma, learned counsel for the applicant. This is an application seeking condonation of delay of 24 days delay in filing the accompanying appeal under Section 5 of the Limitation Act against the judgment and award dated 16.02.2024 passed by the learned Member, MACT No. 2, Kamrup (M) at Guwahati in MAC Case No. 296/2022. Issue notice returnable within 4 weeks.

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The applicant shall take steps for service of notice upon the Opposite parties/ Respondents Nos. 1 to 6 by registered post with A/D within one week from today. List after 4 weeks on a date to be fixed by the Registry.

JUDGE

Comparing Assistant