Oriental Insurance Company Ltd vs Minu Deka And 2 Ors
2024 Latest Caselaw 412 Gua

Gauhati High Court

Oriental Insurance Company Ltd vs Minu Deka And 2 Ors on 24 January, 2024

Author: Malasri Nandi

Bench: Malasri Nandi

                                                                Page No.# 1/2

GAHC010293382023




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

                        Case No. : I.A.(Civil)/207/2024

         ORIENTAL INSURANCE COMPANY LTD
         A CENTRAL GOVT. UNDERTAKING HAVING ITS REGIONAL OFFICE AT
         GUWAHATI, GS ROAD, ULUBARI, GUWAHATI 781007, REPRESENTED BY
         THE DEPUTY MANAGER, GUWAHATI REGIONAL OFFICE, ULUBARI,
         GUWAHATI 781007



         VERSUS

         MINU DEKA AND 2 ORS
         W/O LATE BENUDHAR DEKA,
         RESIDENT OF VILLAGE AGDOLA, PO AND PS BAIHATA CHARIALI, DIST
         KAMRUP, ASSAM 781381

         2:MISS RINKI DEKA
          D/O LATE BENUDHAR DEKA

         RESIDENT OF VILLAGE AGDOLA
         PO AND PS BAIHATA CHARIALI
         DIST KAMRUP
         ASSAM 781381

         3:MR. ASHOK ULLAH
          S/O LATE ABDUL RAHIM
         RESIDENT OF VILLAGE BASHBERA
          PO BASHBERA
          DIST SONITPUR
         ASSAM
          784506

         4:MD. SAIDUL ISLAM
          S/O MD. MUSLEMUDDIN
                                                                      Page No.# 2/2

            RESIDENT OF VILLAGE DIGHALDOL
            PO BESHBARA
            DIST SONITPUR
            ASSAM 78450

Advocate for the Petitioner   : MS. R D MOZUMDAR

Advocate for the Respondent :




                                   BEFORE
                      HONOURABLE MRS. JUSTICE MALASRI NANDI

                                        ORDER

24.01.2024

Heard the learned counsel for the petitioner.

This is an application under Section 173 of the M.V. Act read with Section 5 of the Limitation Act, praying for condoning the delay of 78 days in filing the appeal against the judgment and award dated 14.07.2023 passed by the learned Member, MACT No.1, Kamrup(M), Guwahati in MAC Case No. 1519/2017.

Issue notice to the respondents by registered A/D post as well as usual process, returnable within 4 (four) weeks.

List the matter after 4(four) weeks.

JUDGE

Comparing Assistant