Oriental Insurance Company Ltd vs Mehnash @ Mehnaz @ Mehnaj Sultana And 2 ...
2024 Latest Caselaw 3828 Gua

Gauhati High Court

Oriental Insurance Company Ltd vs Mehnash @ Mehnaz @ Mehnaj Sultana And 2 ... on 31 May, 2024

                                                                     Page No.# 1/2

GAHC010132652023




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

                                Case No. : I.A.(Civil)/1736/2023

            ORIENTAL INSURANCE COMPANY LTD.
            HAVING ITS REGISTERED OFFICE AT ORIENTAL HOUSE, A 25/27, ASAF ALI
            ROAD, NEW DELHI 110002 AND REGIONAL OFFICE AT GUWAHATI 7,
            REPRESENTED BY THE REGIONAL MANAGER.

            VERSUS

            MEHNASH @ MEHNAZ @ MEHNAJ SULTANA AND 2 ORS.
            D/O AYUB @ AYOB ALI,
            RESIDENT OF LAWGAON @ LAOGAN, PS SADAR, DIST NAGAON, ASSAM

            2:ASROB @ ARSAB ALI
             S/O AKJAR ALI

            RESIDENT OF LAWGAON
            PS NAGAON SADAR
            DIST NAGAON
            ASSAM

            3:KAMAL UDDIN
             S/O NAZIM UDDIN
            RESIDENT OF ITAPARA
             PS NAGAON
             SADAR
             DIST NAGAON
            ASSA

Advocate for the Petitioner   : MR SISHIR DUTTA

Advocate for the Respondent : MR. A R AGARWALA (r-1)
                                                                     Page No.# 2/2


            Linked Case :

           ORIENTAL INSURANCE COMPANY LTD.

            VERSUS

           MEHNASH @ MEHNAZ @ MEHNAJ SULATANA AND 2 ORS. E

           ------------
            Advocate for : MR SISHIR DUTTA
           Advocate for : appearing for MEHNASH @ MEHNAZ @ MEHNAJ SULATANA
           AND 2 ORS. E



                                    BEFORE
                      HONOURABLE MRS. JUSTICE MARLI VANKUNG

                                     ORDER

Date : 31.05.2024 Heard Ms. S. Musahari, learned counsel for the applicant. This is an application under Section 173 second proviso of the Motor Vehicle Act, 1988 read with Section 5 of the Limitation Act for condonation of delay of 63 days in filing the Appeal against the Judgment and Order dated 11.01.2023 passed by the learned Member, Motor Accident Claims Tribunal No.2, Kamrup (Metro), Guwahati in MAC Case No. 2676/2018.

Issue notice to the respondents through registered post with A/D within 3(three) days returnable by 3(three) weeks as well as through usual process.

List the matter after 3(three) weeks.

JUDGE

Comparing Assistant