Hanif Ali vs The National Insurance Company Ltd And 2 ...
2024 Latest Caselaw 5260 Gua

Gauhati High Court

Hanif Ali vs The National Insurance Company Ltd And 2 ... on 29 July, 2024

Author: Malasri Nandi

Bench: Malasri Nandi

                                                                     Page No.# 1/2

GAHC010035712024




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

                                Case No. : I.A.(Civil)/650/2024

            HANIF ALI
            S/O SYED ALI
            VILLAGE BANGLIPARA, PO JANIA, PS AND DIST BARPETA ASSAM



            VERSUS

            THE NATIONAL INSURANCE COMPANY LTD AND 2 ORS
            A COMPANY REGISTERED AND INCORPATED UNDER THE COMPANIES
            ACT, 1956 HAVING ITS REGISTERED OFFICE AT 3, MIDDLETON STREET,
            KALKATA AND ONE OF ITS REGIONAL OFFICE AT G.S. ROAD,
            BHANGAGARH, GUWAHATI, REPRESENTED BY ITS REGIONAL
            MANAGER, GUWAHATI, ASSAM.

            2:SRI DINESH TALUKDAR @ DINESH CH. TALUKDAR
             S/O LATE HARENDRA NATH TALUKDAR
             R/O BLOCK D
             ROOM NO. D-102
             HOUSING COMPLEX
             NATBOMA
             P.O. and P.S. HATIGAON
             GUWAHATI 781038
             DIST. KAMRUP M
            ASSAM.

            3:MIZANUR RAHMAN
             S/O SHAJAHAN ALI
            VILLAGE TATELITOL
             PO BARPULLAH PS AND DIST BARPETA
            ASSA

Advocate for the Petitioner   : MR. R ALI
                                                                         Page No.# 2/2

Advocate for the Respondent :




                                   BEFORE
                      HONOURABLE MRS. JUSTICE MALASRI NANDI

                                        ORDER

Date : 29.07.2024

Heard Mr. H.A.Ahmed, learned counsel for the applicant.

By filing this interlocutory application under Section 5 of the Limitation Act, 963, the applicant has prayed for condoning a delay of 381 days in preferring the connected review petition against the Judgment and Order dated 04.01.2023 passed by this Court in MAC Appeal No. 468/20219.

Issue notice to the opposite parties.

Applicant to take steps for service of notice on opposite parties by registered post with A/D as well as by usual process returnable within four weeks. Steps within 5 days.

List after 04(four) weeks.

JUDGE

Comparing Assistant