Oriental Insurance Company Ltd vs Afrin Haque And Anr
2025 Latest Caselaw 1691 Gua

Gauhati High Court

Oriental Insurance Company Ltd vs Afrin Haque And Anr on 1 August, 2025

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GAHC010132202024




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

                                  Case No. : I.A.(Civil)/2427/2025

            ORIENTAL INSURANCE COMPANY LTD.
            A CENTRAL GOVT. UNDERTAKING HAVING ITS REGIONAL OFFICE AT
            GUWAHATI, G.S. ROAD, ULUBARI, GUWAHATI-781007 REP. BY THE
            MANAGER, GAUHATI REGIONAL OFFICE, ULUBARI, GUWAHATI-781007.

            VERSUS

            AFRIN HAQUE AND ANR.
            W/O. LT. HAMID ANSARI, R/O. RONGBONG, P/O. KANAIGHAT, P/S. AND
            DIST. GOLAGHAT, ASSAM, PIN-785699

            2:BABUL HUSSAIN
             S/O. MD. SARIFUDDIN HUSSAIN
             R/O. 5 NO. RONGBONG
             P/O. KANAIGHAT
             P/S. AND DIST. GOLAGHAT
            ASSAM
             PIN-785699

Advocate for the Petitioner   : MR. S P SHARMA, MS. C MOZUMDAR,MS. R D MOZUMDAR

Advocate for the Respondent : ,




                                    BEFORE
                       HON'BLE MR. JUSTICE ROBIN PHUKAN

                                              ORDER

01.08.2025

Heard Ms. R.D. Mozumdar, learned counsel for the applicant.

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This interlocutory application under Section 173 of the M.V. Act read with Section 5 of the Limitation Act is preferred by the applicant for condonation of delay of 301 days in preferring connected appeal against the judgment and award dated 31.05.2023 passed by the learned Member, Motor Accident Claims Tribunal (MACT), Golaghat, in MAC Case No.50/2016.

Issue notice, 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