Oriental Insurance Company Limited vs Archana Rabongshi And 7 Ors
2025 Latest Caselaw 2955 Gua

Gauhati High Court

Oriental Insurance Company Limited vs Archana Rabongshi And 7 Ors on 7 February, 2025

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GAHC010267002024




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

                         Case No. : I.A.(Civil)/219/2025

         ORIENTAL INSURANCE COMPANY LIMITED
         HAVING ITS REGISTERED OFFICE AT ORIENTAL HOUSE, A-25/27, ASAF ALI
         ROAD, NEW DELHI-110002,AND REGIONAL OFFICE AT GUWAHATI-7, REP.
         BY THE REGIONAL MANAGER.



         VERSUS

         ARCHANA RABONGSHI AND 7 ORS
         W/O. MANORANJAN RAJBONSHI

         2:LAKHAN RAJBONGSHI
          S/O. MANORANJAN RAJBONSHI

         3:MAHESH RAJBONGSHI
          S/O. MANORANJAN RAJBONSHI

         4:NIRMAL RAJBONGSHI
          S/O. MANORANJAN RAJBONSHI

         5:SANGITA RAJBONGSHI
          D/O. MANORANJAN RAJBONSHI

         6:LAKHI RAJBONGSHI
          D/O. MANORANJAN RAJBONSHI
         ALL ARE R/O. VILL. LASIMATARY (DOLAJANI)
          P/O. ANANDA BAZAR
          P/S.SALBARI
          DIST. BAKSA (BTAD)
         ASSAM.

         7:PUA RAM DAS
          S/O. LATE GOPI RAM DAS
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             R/O.VILL. KHAYERBARI
             P/O. SOMUAGATI
             P/S. SALBARI
             DIST. BAKSA (BTAD)
             ASSAM.

            8:BHAGABAN DAS
             S/O. LATE JAMIN DAS
             R/O. VILL. KHAYERBARI
             P/O. SOMUAGATI
             P/S. SALBARI
             DIST. BAKSA (BTAD)
            ASSAM

Advocate for the Petitioner   : MR SISHIR DUTTA, MS S MOCHAHARI,MR. S DUTTA,MR S
DUTTA

Advocate for the Respondent : ,




                                   BEFORE
                     HONOURABLE MRS. JUSTICE MARLI VANKUNG

                                         ORDER

Date : 07.02.2025

Heard Mr. S. Dutta, learned counsel for the applicant.

The instant application has filed under Section 5 of the Limitation Act for condoning delay of 20 days in filing the appeal against the judgment and order dated 21.08.2024 passed by the learned member, Motor Accident Claims Tribunal, Bajali, Pathsala in MAC Case No106/2019.

Issue notice to the respondents through registered post with A/D as well as through usual process.

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

JUDGE

Comparing Assistant