Rabiya Khatun @ Rabija Khatun vs New India Assurance Co Ltd And 2 Ors
2024 Latest Caselaw 7862 Gua

Gauhati High Court

Rabiya Khatun @ Rabija Khatun vs New India Assurance Co Ltd And 2 Ors on 28 October, 2024

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GAHC010213732024




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

                                  Case No. : I.A.(Civil)/3267/2024


            RABIYA KHATUN @ RABIJA KHATUN
            W/O. LATE FAZAR ALI @ FAZARAT ALI @ FAJAR ALI,
            VILL. KATONIGAON,
            P/S. THELAMARA,
            DIST. SONITPUR, ASSAM.



            VERSUS

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

            2:PEMA JABISOW
             S/O. LATE LABI DUSUSOW
            VILL. UPPER BHALUKPONG
             P/O. BALUKPONG
             PIN-790114
             DIST. WEST KAMENG (A.P)

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

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

Advocate for the Respondent : ,
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                                   BEFORE
                      HON'BLE MR. JUSTICE ROBIN PHUKAN

                                         ORDER

28.10.2024

Heard Mr. A.R. Agarwala, learned counsel for the applicant.

This interlocutory application under Section 5 of the Limitation Act, is preferred by the applicant Rabia Khatun @ Rabija Khatun, for condonation of delay of 210 days in preferring the connected appeal against the impugned judgment and award dated 06.12.2023 passed by the learned Member, Motor Accident Claims Tribunal No.1, Kamrup(M) at Guwahati, in MAC Case No.1496/2016.

Perused the application and the documents enclosed therewith.

Let notice be issued to the respondents, returnable within 4(four) weeks.

Step be taken by registered post with A/D and also by usual process within a week from today.

List the matter after 4(four) weeks.

Sd/- Robin Phukan JUDGE

Comparing Assistant