Cholamandalam Ms General Insurance ... vs Swapna Paul @ Swapna Rani Paul @ Swapna ...
2024 Latest Caselaw 8018 Gua

Gauhati High Court

Cholamandalam Ms General Insurance ... vs Swapna Paul @ Swapna Rani Paul @ Swapna ... on 4 November, 2024

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GAHC010225002024




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

                        Case No. : I.A.(Civil)/3337/2024

         CHOLAMANDALAM MS GENERAL INSURANCE COMPANY LTD
         HAVING ITS REGISTERED OFFICE AND HEAD OFFICE AT DARE HOUSE
         2ND FLOOR, NO. 2, N.S.C BOSE ROAD, CHENNAI 600001 AND ITS BRANCH
         OFFICE AT AASTHA PLAZA, 4TH FLOOR, OPP. TO SB DEORAH COLLEGE
         GS ROAD, GUWAHATI



         VERSUS

         SWAPNA PAUL @ SWAPNA RANI PAUL @ SWAPNA RANI DAS @ RINA
         PAUL AND ORS
         W/O LATE SADHAN PAUL
         RESIDENT OF VILLAGE AND PO BORJALENGA, PS SILCHAR, DIST
         CACHAR, ASSAM 788117

         2:SRI SUBRAJIT PAUL
          S/O LATE SADHAN PAUL
         RESIDENT OF VILLAGE AND PO BORJALENGA
          PS SILCHAR
          DIST CACHAR
         ASSAM 788117
         TO BE REP. BY RES. NO. 1

         3:SRI BILTU PAUL
          S/O LATE SADHAN PAUL
         RESIDENT OF VILLAGE AND PO BORJALENGA
          PS SILCHAR
          DIST CACHAR
         ASSAM 788117
         TO BE REP. BY RES. NO. 1

         4:AZAD HIND TEA TRIBES YOUTH CLUB
          REPRESENTED BY THE PRESIDENT
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             AZAD HIND TEA TRIBES YOUTH CLUB
             VILLAGE AND PO DERBI T.E
             PS SILCHAR
             DIST CACHAR
             ASSAM
             788112

            5:MD. FAZRUL ISLAM LASKAR
             S/O MD. ALI LASKAR

            RESIDENT OF VILLAGE BASKAI
            PO AND PS DHOLAI
            DIST CACHAR
            ASSAM 788114

            6:SRI SIBU DAS

             S/O MAHADEV DAS
             RESIDENT OF KACHULUKUWA MADHAB NAGAR
             PO
             PS AND DIST NAGAON
             PRESENTLY RESIDENT OF VILLAGE PO AND PS GINJIYA
             DIST BISWANATH
             ASSA

Advocate for the Petitioner    : MR. R GOSWAMI, MS. P BORTHAKUR,MS. M SAIKIA

Advocate for the Respondent : ,




                                        BEFORE
                              HONOURABLE MR. JUSTICE K. SEMA

                                          ORDER

Date : 04.11.2024 Heard Ms. M. Saikia, learned counsel for the applicant. The application has been filed under Section 5 of the Limitation Act, 1963 seeking for condonation of delay of 14 days in filing the connected MAC Appeal against the impugned Judgment and Award dated 19.02.2024 passed by the learned Member, MACT, Cachar in MAC Case No.372/2018.

Issue notice to the respondents returnable after 4(four) weeks.

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The learned counsel for the applicant shall take steps for service of notice upon the respondents by registered post with A/D within a period of 7 days from today.

JUDGE

Comparing Assistant