The Oriental Insurance Co Ltd vs Raju Das And Ors
2025 Latest Caselaw 2887 Gua

Gauhati High Court

The Oriental Insurance Co Ltd vs Raju Das And Ors on 5 February, 2025

Author: Devashis Baruah

Bench: Devashis Baruah

                                                                   Page No.# 1/3

GAHC010013032025




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

                                Case No. : I.A.(Civil)/183/2025

            THE ORIENTAL INSURANCE CO LTD
            A COMPANY REGISTERED UNDER THE COMPANIES ACT, 1956 . REP. BY
            ITS REGIONAL MANAGER, ULUBARI GUWAHATI 7, DIST. KAMRUP M
            ASSAM



            VERSUS

            RAJU DAS AND ORS
            S/O LATE BUDHAMAI DAS,
            RESIDENT OF VILLAGE BHATI BONGAON, PO BHATIAPAR, PS AND DIST
            SIVASAGAR, ASSAM

            2:GAUTAM KALITA
             S/O TUA RAM KALITA

            RESIDENT OF VILLAGE BELIAGHAT
            PATHALIA
            BONFAON
            PS BELIAGHAT
            AND DIST SIVASAGAR
            ASSAM

            3:PRAFULLA NEOG
             S/O LATE KANTHE NEOG

            RESIDENT OF BHARALUA GAON
            PO BHARALUA TINIALI
            PS GAURISAGAR
            DIST SIVASAGAR
            ASSA

Advocate for the Petitioner   : MR. S K GOSWAMI, MR. R SHARMA
                                                                          Page No.# 2/3


Advocate for the Respondent : ,




             Linked Case :

             THE ORIENTAL INSURANCE CO LTD



             VERSUS

             RAJU DAS AND 2 ORS


             For the Applicant(s)               : Mr. S. K. Goswami, Advocate


             For the Respondent(s)             : None appears.



                               BEFORE
               HONOURABLE MR. JUSTICE DEVASHIS BARUAH

                                       ORDER

05.02.2025

This is an application filed under Section 5 of the Limitation Act, 1963 for condoning the delay of 62 days in filing the accompanying appeal against the judgment and order dated 05.07.2024 passed by the learned Member, Motor Accident Claims Tribunal No.2, Kamrup(M) at Guwahati in MAC Case No.3022/2016.

2. Issue notice making it returnable by 4 (four) weeks.

3. The Applicant is directed to take steps upon the Respondents by Page No.# 3/3

way of Registered Post with A/D as well as through usual process within 3 (three) days.

4. List accordingly.

JUDGE

Comparing Assistant