Oriental Insurance Co. Ltd vs Mantu Deka And 3 Ors
2024 Latest Caselaw 415 Gua

Gauhati High Court

Oriental Insurance Co. Ltd vs Mantu Deka And 3 Ors on 24 January, 2024

Author: Malasri Nandi

Bench: Malasri Nandi

                                                                  Page No.# 1/2

GAHC010012252024




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

                         Case No. : I.A.(Civil)/209/2024

         ORIENTAL INSURANCE CO. LTD
         HAVING ITS REGISTERED OFFICE AT ORIENTAL HOUSE, A 25/27 ASAF ALI
         RAOD, NEW DELHI 110002 AND REGIONAL OFFICE AT GUWAHATI 07,
         REPRESENTED BY THE REGIONAL MANAGER



         VERSUS

         MANTU DEKA AND 3 ORS.
         RESIDENT OF VILLAGE RADHAKUCHI, PO KARARA, PS BAIHATA
         CHARIALI, DIST KAMRUP , ASSAM 781381

         2:SRI GAGAN DEKA
          RESIDENT OF VILLAGE RADHAKUCHI
          PO KARARA
          PS BAIHATA CHARIALI
          DIST KAMRUP M ASSAM 781381

         3:MD. FIROJ ALI
          S/O MD. KHORSAN ALI

         RESIDENT OF VILLAGE JATIYA BHANGRA
         PO LOCH
         PS BAIHATA CHARIALI
         DIST KAMRUP M ASSAM 781381

         4:MD. SAMSUL ALI
          S/O MD. RAHMAN ALI

         RESIDENT OF VILLAGE JATIYA BHANGRA
         PO LOCH
         PS BAIHATA CHARIALI
         DIST KAMRUP M ASSAM 78138
                                                                       Page No.# 2/2


Advocate for the Petitioner   : MR SISHIR DUTTA

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 5 of the Limitation Act read with Section 173(1) Proviso of Motor Vehicle Act, 1988 (as amended), praying for condonation of delay of 10 days in preferring the appeal against the judgment dated 09.10.2023 passed by the learned Member, MACT, No.3, Kamrup (M), Assam in MAC Case No. 484 of 2019.

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

List the matter after 4(four) weeks.

JUDGE

Comparing Assistant