Gulshan Banu @ Gulshan Parveen vs The Cholamandalam M/S. General ...
2025 Latest Caselaw 9473 Gua

Gauhati High Court

Gulshan Banu @ Gulshan Parveen vs The Cholamandalam M/S. General ... on 15 December, 2025

                                                                             Page No.# 1/3

GAHC010034392025




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

                                  Case No. : I.A.(Civil)/592/2025

            GULSHAN BANU @ GULSHAN PARVEEN
            W/O. LT. MOZIBUR RAHMAN, PERMANENTLY R/O. BARADIH BARRIYA,
            P/O. ANS P/S. KESHRIYA, DIST. EAST CHAMPARAN BIHAR, TEMP. ADD.
            WARD NO. 14, KHELMATI, NORTH LAKHIMPUR, ASSAM



            VERSUS

            THE CHOLAMANDALAM M/S. GENERAL INSURANCE COMPANY LTD.
            4TH FLOOR ASTHA PLAZA, G.S. ROAD, OPP.- S.B. DEORAH COLLEGE,
            ULUBARI, GUWAHATI, KAMRUP (M), ASSAM.



Advocate for the Petitioner   : B R DAS, MS M BHARATI

Advocate for the Respondent : ,




                                                  In
                                    MACApp. Case No. 2017/2025
                                                With
                              MACApp. Case No. 2017/2025 (Filing Number)
                                                                     Page No.# 2/3

                                BEFORE
              HONOURABLE MR. JUSTICE MRIDUL KUMAR KALITA

                                    ORDER

15.12.2025

1. Heard Mr. B.R. Das, the learned counsel for the applicant.

2. On perusal of the Office Note dated 10.12.2025, it appears that the notice to the respondent No. 1 sent by usual mode has returned after due service on the respondent No. 1. The notice issued to the respondent No. 1 is therefore, held to be duly served.

3. It also appears that by order dated 03.03.2025, the names of respondent Nos. 2 and 3 were struck off from this interlocutory application. No one has appeared for the respondent No. 1.

4. This application under Section 5 of the Limitation Act, 1963 has been filed by the applicant/claimant praying for condonation of delay of 2500 days.

5. When some queries were put by this court as to when the appellant came to know about the impugned judgment and whether she has already received the compensation awarded to her by the learned Member Motor Accident Claims Tribunal, if so, when it was received.

6. The learned counsel for the applicant has prayed for some more time to answer the said queries.

7. The prayer is allowed.

8. List this matter again 8th January, 2026.

Page No.# 3/3

JUDGE

Comparing Assistant