Rofiquel @ Rafiqul Islam vs New India Assurance Company Ltd And 2 Ors
2024 Latest Caselaw 8039 Gua

Gauhati High Court

Rofiquel @ Rafiqul Islam vs New India Assurance Company Ltd And 2 Ors on 4 November, 2024

                                                                       Page No.# 1/2

GAHC010219582024




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

                                  Case No. : I.A.(Civil)/3295/2024

            ROFIQUEL @ RAFIQUL ISLAM
            S/O. LATE FAZAR ALI @FAZARAT ALI @ FAJAR ALI, VILL.- KATONIGAON,
            P/O. THELAMARA-784149, DIST. SONITPUR, ASSAM.



            VERSUS

            NEW INDIA ASSURANCE COMPANY LTD AND 2 ORS
            STAR CITY COMPLEX, 5TH FLOOR, G.S. ROAD, LACHIT NAGAR, P/O.
            GUWAHATI-781007, DIST. KAMRUP(M), ASSAM.

            2:PEMA JABISOW
             S/O. LABI DUSUSOW
            VILL.- UPPER BHALUKPONG
             P/O. BHALUKPONG-790114
            WEST KAMENG
            A.P.

            3:MD. SADDIK ALI
             S/O. LATE JASUMUDDIN SEKH
            VILL. AND P/O. THELAMARA-784149
             DIST.- SONITPUR
            ASSAM

Advocate for the Petitioner   : MR. A R AGARWALA, MR ADITYA AGARWALA

Advocate for the Respondent : ,
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                                 BEFORE
                       HONOURABLE MR. JUSTICE K. SEMA

                                     ORDER

Date : 04.11.2024 Heard Mr. A. R. Agarwala, learned counsel for the applicant. The application has been filed under Section 5 of the Limitation Act, 1963 for condonation of delay of 213 days in preferring the connected appeal against the impugned Judgment and Order dated 06.12.2023 passed by the learned Member Motor Accident Claims Tribunal No.1, Kamrup (M), Guwahati in MAC Case No.1495/2016.

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