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2024 Latest Caselaw 3977 Gua

Gauhati High Court

Page No.# 1/3 vs Page No.# 2/3 on 5 June, 2024

                                                                     Page No.# 1/3

GAHC010228742023




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

                         Case No. : I.A.(Civil)/3134/2023

         SHEFALI BHOWMIK AND 3 ORS.
         W/O LATE RANJIT BHOWMIK,
         R/O ADABARI RLY. COLONY, P.O.- PANDU, P.S.- JALUKBARI, DIST.-
         KAMRUP (METRO), ASSAM.

         2: PUJA BHOWMIK
          D/O LATE RANJIT BHOWMIK

         R/O ADABARI RLY. COLONY
         P.O.- PANDU
         P.S.- JALUKBARI
         DIST.- KAMRUP (METRO)
         ASSAM.

         3: SUDIP BHOWMIK
          S/O LATE RANJIT BHOWMIK

         R/O ADABARI RLY. COLONY
         P.O.- PANDU
         P.S.- JALUKBARI
         DIST.- KAMRUP (METRO)
         ASSAM.

         4: PRITI BHOWMIK
          D/O LATE RANJIT BHOWMIK

         R/O ADABARI RLY. COLONY
         P.O.- PANDU
         P.S.- JALUKBARI
         DIST.- KAMRUP (METRO)
         ASSAM

         VERSUS
                                                                             Page No.# 2/3

            THE DIVISIONAL MANAGER AND 2 ORS.
            ICICI LOMBARD GENERAL INSURANCE COMPANY LTD., DIVISIONAL
            OFFICE- 510, 5TH FLOOR, AMAZE SHOPPING MALL OPPOSITE
            OVERBRIDGE, A.T. ROAD PANBAZAR, GUWAHATI- 781001.

            2:RAJU DAS
             S/O SRI KONOK DAS

            R/O LOKHRA SABIL MARKET
            P.O.- SAWKUCHI
            PIN- 781029
            P.S.- BASISTHA CHARIALI
            DIST.- KAMRUP (METRO)
            ASSAM.

            3:KISHOR DAS
             S/O LATE HARESHWAR DAS

            R/O A-3 BORTOLA
            P.O.- KAPLABARI
            PIN- 781138
            P.S.- MUKALMUA
            DIST.- NALBARI
            ASSAM

Advocate for the Petitioner   : MR. S ALIM

Advocate for the Respondent :




                                    BEFORE
                      HONOURABLE MRS. JUSTICE MARLI VANKUNG

                                             ORDER

Date : --05.06.2024 Heard Mr. S. Alim, learned counsel for the applicant.

The is an application under Section 5 of the Limitation Act, 1963 for condonation of delay of 260 days in preferring the appeal against the judgment and order of award dated 13.10.2022 passed by the Member, MACT No. 3, Kamrup (M), Guwahati in MAC Case No. 1376/2016.

Issue notice to the respondents returnable by 3 weeks.

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The applicant shall take steps for service of notice upon the respondents through registered post with A/D as well as usual process within 3 days.

List it after 3 weeks.

JUDGE

Comparing Assistant