Page No.# 1/3 vs The Oriental Insurance Co Ltd
2025 Latest Caselaw 4797 Gua

Gauhati High Court

Page No.# 1/3 vs The Oriental Insurance Co Ltd on 22 August, 2025

                                                                            Page No.# 1/3

GAHC010120682025




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

                                  Case No. : I.A.(Civil)/1931/2025

            SMTI PURNIMA KUMARI
            WIFE OF LATE MAHESH KUMAR

            2: SRI KAUSHIK KUMAR
             SON OF LATE MAHESH KUMAR

            3: SRI BIKASH KUMAR
             SON OF LATE MAHESH KUMAR

            4: SISHI KUMAR
             MOTHER OF LATE MAHESH KUMAR
            ALL ARE RESIDENT OF BONGRA
             SALESULA
             PALASBARI
             KAMRUP ASSA

            VERSUS

            THE ORIENTAL INSURANCE CO LTD
            A CENTAL GOVT. UNDERTAKING, HAVING ITS REGIONAL OFFICE AT
            GUWAHATI, G.S. ROAD, ULUBARI, GUWAHATI 781007 REPRESENTED BY
            THE DEPUTY MANAGER, GAUHATI REGIONAL OFFICE, ULUBARI,
            GUWAHATI 781007



Advocate for the Petitioner   : MRS A BUJARBARUAH, MS. A SARMA

Advocate for the Respondent : ,
                                                     Page No.# 2/3

Linked Case : MACApp./132/2020

THE ORIENTAL INSURANCE CO. LTD.
A CENTAL GOVT. UNDERTAKING
HAVING ITS REGIONAL OFFICE AT GUWAHATI
G.S. ROAD
ULUBARI
GUWAHATI 781007 REPRESENTED BY THE DEPUTY MANAGER
GAUHATI REGIONAL OFFICE
ULUBARI
GUWAHATI 781007


VERSUS

SMT. PURNIMA KUMARI and 5 ORS

W/O LATE MAHESH KUMAR

2:KAUSHIK KUMAR
S/O LATE MAHESH KUMAR

3:BIKASH KUMAR
S/O LATE MAHESH KUMAR

4:SISHI KUMAR
MOTHER OF MAHESH KUMAR
ALL ARE R/O BONGRA
SALESULA
P.S.PALASHBARI
DIST. KAMRUP
ASSAM.

5:BASANTA DAS

S/O LT. SRI HARI CHARAN DAS
R/O MIRZA
P.S. PALASHBARI
DIST.KAMRUP
ASSAM.

6:MD. NARESH SUTRADHAR
S/O LT. RAMA SUTRADHAR
R/O SAKTIGARH
P.S. DISPUR
GUWAHATI
DIST. KAMRUP
ASSAM.
                                                                             Page No.# 3/3

            ------------
           Advocate for : MS. C MOZUMDAR
           Advocate for : MRS A BUJARBARUAH appearing for SMT. PURNIMA KUMARI
           and 5 ORS




                                  BEFORE
                      HONOURABLE MR. JUSTICE BUDI HABUNG

                                      ORDER

Date : 22.08.2025

Heard Ms. A. Sarma, learned counsel for the applicant.

This is an application preferred by the applicant, herein, under Section 5 of the Limitation Act, 1963, praying for condonation of delay of 87 days in preferring the connected review petition.

It is seen that the copy of the judgment annexed as Annexure-1 to this interlocutory application, is not a complete set of judgment.

As prayed for, the learned counsel for the applicant is permitted to replace the same by appending a complete set of judgment in front of the AO(J), FA Section.

Issue notice, returnable in 3 weeks.

The applicant shall take necessary steps for causing service of notice upon the Opposite Parties by registered post with A/D within a week from today.

List it after 3(three) weeks on a date to be fixed by the Registry.

JUDGE

Comparing Assistant