Tata Aig General Insurance Company ... vs Akkash Ali @ Akash Ali And 2 Ors
2025 Latest Caselaw 1668 Gua

Gauhati High Court

Tata Aig General Insurance Company ... vs Akkash Ali @ Akash Ali And 2 Ors on 1 August, 2025

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GAHC010147932025




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

                                  Case No. : I.A.(Civil)/2429/2025

            TATA AIG GENERAL INSURANCE COMPANY LIMITED
            HAVING ITS REGD. HEAD OFFICE AT PENINSULA BUSINESS PARK, TOWER
            A, 15TH FLOOR, G.K. MARG, LOWER PAREL, MUMBAI-400013,
            MAHARASHTRA, AND HAVING ONE OF ITS BRANCH OFFICE AT 3RD
            FLOOR, MAYUR GARDEN, OPP HDFC BANK, G. S. ROAD, GUWAHATI-
            781005, ASSAM.



            VERSUS

            AKKASH ALI @ AKASH ALI AND 2 ORS.
            S/O. MD. NURUL HOQUE, R/O VILL SIVASTHAN (GARUMUR NO 1), P/S.
            SAMAGURI, PIN-782140, DIST. NAGAON, ASSAM.

            2:ASHADUL HOQUE
             S/O. AKKASH ALI
             R/O. GARUMARA GAON
             P/S. SAMAGURI
             PIN-782140
             DIST. NAGAON
            ASSAM.

            3:SOHIDUL ISLAM
             S/O. MD. ABUL HUSSAIN
             P/O. KHALIHAMARI
             P/S. SAMAGURI
             PIN-782140
             DIST. NAGAON
            ASSAM

Advocate for the Petitioner   : A K BHATTACHARYYA, MR. K K BHATTA

Advocate for the Respondent : ,
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            Linked Case : RP(FAM.CT.)/0/0

           TATA AIG GENERAL INSURANCE COMPANY LIMITED
           BRANCH OFFICE AT 3RD FLOOR MAYUR GARDEN OPP HDFC BANK G S
           ROAD GHY


            VERSUS

           MD AKKASH ALI ALIAS AKASH ALI
           R/O VILL SIVATHAN GARUMUR NO 1 PS SANAGURI

           2:MD SOHIDUL ISLAM
           R/O KHALIHAMARI PS SAMAGURI
            ------------
           Advocate for : ALOK KUMAR BHATTACHARYYA
           Advocate for : appearing for MD AKKASH ALI ALIAS AKASH ALI




                                  BEFORE
                     HONOURABLE MR. JUSTICE ROBIN PHUKAN

                                            ORDER

01.08.2025 Heard Mr. K. K. Bhatta, learned counsel for the applicant.

This interlocutory application is preferred by the applicant for condonation of 34 days delay in preferring the connected appeal against the judgment and award dated 11.07.2024, passed by the learned Member, MACT, Nagaon, in MAC Case No. 66/2020.

Let Notice be issued to the opposite parties, returnable in 4 (four) weeks.

Steps be taken upon the opposite parties by way of registered post with A/D as well as by usual process within a week from today.

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List the matter after 4 (four) weeks.

JUDGE

Comparing Assistant