The New India Assurance Co Ltd vs Kalpana Biswas And 7 Ors
2024 Latest Caselaw 8258 Gua

Gauhati High Court

The New India Assurance Co Ltd vs Kalpana Biswas And 7 Ors on 11 November, 2024

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GAHC010225912024




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

                        Case No. : I.A.(Civil)/3412/2024

         THE NEW INDIA ASSURANCE CO LTD
         HAVING ITS REGISTERED AND HEAD OFFICE AT NEW INDIA ASSURANCE
         BUILDING, 87 MAHATMA GANDHI ROAD, FORT, MUMBAI-400001 AND
         ONE OF THE REGIONAL OFFICE AT STAR CITY COMPLEX, 5TH FLOOR,
         M.S.S PATH, LACHIT NAGAR, GUWAHATI-781007, AND VARIOUS
         DIVISIONAL, BRANCH AND MICRO OFFICES THROUGHOUT THE
         COUNTRY.
         VERSUS
         KALPANA BISWAS AND 7 ORS
         W/O. LATE MADEN BISWAS.

         2:JAGANNATH BISWAS
          S/O. LATE MADEN BISWAS.

         3:MANORANJAN BISWAS
          S/O. LATE MADEN BISWAS.

         4:HIRAMONI BISWAS
          D/O. LATE MADEN BISWAS.

         5:SANDHYA BISWAS
          D/O. LATE MADEN BISWAS.

         6:BABITA BISWAS
          D/O. LATE MADEN BISWAS.
         ALL ARE R/O. VILL.- DHANEKHOWA
          P/S. ULUONI
          DIST. NAGAON
         ASSAM
          PIN-782120

         7:SIDDHARTHA CHOUDHURY
          S/O. LATE PULIN CHOUDHURY
          C/O. JURI BARUAH
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             F/NO. 301
             MEGHMALLAR HOUSE
             RUKMINIGAON
             P/S. DISPUR
             DIST. KAMRUP(M)
             ASSAM
             PIN-781022.

            8:KASHIMUDIN
             S/O. MAHIBOT UDDIN
             R/O. DIPOTA
             P/O. AND P/S. TEZPUR
             DIST. SONITPUR
            ASSAM
             PIN-784150

Advocate for the Petitioner    : MR. A J SAIKIA, MR. S. PEGU,M CHETIA

Advocate for the Respondent : ,




                                        BEFORE
                              HONOURABLE MR. JUSTICE K. SEMA
                                        ORDER

Date : 11.11.2024 Heard Mr. A. J. Saikia, learned counsel for the applicant. This application has been filed under Section 5 of the Limitation Act, 1963, praying for condoning the delay of 57 days in preferring the connected Appeal against the Judgment and Order dated 27.05.2024 in MAC Case No.88/2019 passed by learned Member, MACT, Naogaon, Assam.

Issue notice to the respondents returnable in 4 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