Cholamandal Ms General Insurance Co Ltd vs Anjana Das @ Anjana Mandal And Anr
2024 Latest Caselaw 6279 Gua

Gauhati High Court

Cholamandal Ms General Insurance Co Ltd vs Anjana Das @ Anjana Mandal And Anr on 28 August, 2024

                                                                     Page No.# 1/2

GAHC010165952024




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

                                  Case No. : I.A.(Civil)/2518/2024

            CHOLAMANDAL MS GENERAL INSURANCE CO LTD
            HAVING ITS BRANCH OFFICE AT AASTHA PLAZA, OPPOSITE OF S.B.
            DEORAH COLLEGE, 4TH FLOOR, BORA SERVICE, GUWAHATI, DIST.-
            KAMRUP (M), ASSAM (REPRESENTED BY IT'S DEPUTY MANAGER CLAIMS
            LEGAL MR. KAIFI ANAM).



            VERSUS

            ANJANA DAS @ ANJANA MANDAL AND ANR
            W/O- LT. GOBIND MANDAL, R/O. ROBBER BAGAN, BYE LANE-2, P.O. AND
            P.S.- TEZPUR, DIST.- SONITPUR, ASSAM, PIN-784001.

            2:SUBRATA SARKAR @ PINTU SARKAR
             S/O.-SUNIL CHANDRA SARKAR
             R/O. ROBBER BAGAN
             BYE LANE-2
             P.O. AND P.S.- TEZPUR
             DIST.- SONITPUR
            ASSAM
             PIN-784001

Advocate for the Petitioner   : MR. A BHATTACHARYYA,

Advocate for the Respondent : ,
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                                   BEFORE
                      HONOURABLE MR. JUSTICE ROBIN PHUKAN

                                     ORDER

Date : 28.08.2024

Heard Mr. A. Bhattcharyya, learned counsel for the applicant.

2. This interlocutory application, under Section 5 of the Limitation Act, is preferred for condonation of delay of 45 days in filing the connected appeal against a judgment and award dated 11.03.2024, in MAC Case No. 68/2022, passed by the learned Member, Motor Accident Claims Tribunal, Sonitpur, Tezpur.

3. Issue notice returnable in four weeks.

4. Steps be taken upon the respondents by way of registered post with A/D as well as by usual process within two working days from today.

5. List the matter after four weeks.

JUDGE

Comparing Assistant