Page No.# 1/3 vs Icici Lombard General Insurance Co Ltd ...
2024 Latest Caselaw 8337 Gua

Gauhati High Court

Page No.# 1/3 vs Icici Lombard General Insurance Co Ltd ... on 13 November, 2024

                                                                       Page No.# 1/3

GAHC010232112024




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

                               Case No. : I.A.(Civil)/3422/2024

            SURABHI DAS @ DEKA AND 2 ORS
            W/O. LATE AMARJYOTI DEKA

            2: RUPJYOTI DEKA
             S/O. LATE AMARJYOTI DEKA

            3: HARIPRIYA DEKA
            W/O. LATE AMARJYOTI DEKA
            ALL ARE RESIDENT OF- VILL. BORAGAON
             KACHMAI
             P/S. NAGAON SADAR
             DIST.- NAGAON
            ASSAM

            VERSUS

            ICICI LOMBARD GENERAL INSURANCE CO LTD AND 2 ORS
            MADHAB TOWER, 3RD FLOOR, RUKMINIGAON, G.S. ROAD, P/O.
            GUWAHATI-781022, DIST. KAMRUP(M), ASSAM.

            2:SANJIBKUMAR DEKA
             S/O. NABIN CH. DEKA
            VILL. KACHAMARI BORAGAON
             P/O. KACHAMARI-782002
             DIST. NAGAON.

            3:KRISHNA KANTA RAJBONGSHI
             S/O. RAM CHANDRA DEKA
            VILL. BORAGAON
             P/O. KACHAMARI-782002
             DIST. NAGAON

Advocate for the Petitioner   : MR. A R AGARWALA, MR ADITYA AGARWALA
                                                                         Page No.# 2/3

Advocate for the Respondent : ,




             Linked Case :

            SURABHI DAS @ DEKA AND 2 ORS



             VERSUS

            ICICI LOMBARD GENERAL INSURANCE CO LTD AND 2 ORS



            ------------
            Advocate for : MR. A R AGARWALA
            Advocate for : appearing for ICICI LOMBARD GENERAL INSURANCE CO LTD
            AND 2 ORS



                                       BEFORE
                             HONOURABLE MR. JUSTICE K. SEMA

                                        ORDER

13.11.2024 Heard Mr. A. R. Agarwala, learned counsel for the appellant.

This application has been filed under Section 5 of the Limitation Act, 1963 for condoning the delay of 113 days in preferring the connected appeal against the Judgment and Order dated 17.01.2024 passed by the learned Member, Motor Accident Claims Tribunal No. 3, Kamrup,(M), Guwahati in MAC Case No. 1634/2018.

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

Learned counsel for the appellant shall take steps for service of notice upon the respondents by registered post with A/D within a period of 7 Page No.# 3/3

days from today.

JUDGE

Comparing Assistant