The New India Assurance Co. Ltd vs Khagen Boro And Anr
2025 Latest Caselaw 3010 Gua

Gauhati High Court

The New India Assurance Co. Ltd vs Khagen Boro And Anr on 10 February, 2025

                                                                           Page No.# 1/2

GAHC010277652024




                                                                    undefined

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

                                  Case No. : I.A.(Civil)/256/2025

            THE NEW INDIA ASSURANCE CO. LTD.
            A COMPANY REGISTERED UNDER THE COMPANIES ACT, REP. BY ITS
            REGIONAL MANAGER, BHANGAGARH, GUWAHATI-05, DIST. KAMRUP(M),
            ASSAM.



            VERSUS

            KHAGEN BORO AND ANR
            H/O. LT. DULUMONI BORO, R/O. VILL.- MURKATA (AMPUR), P/S. KHETRI,
            DIST. KAMRUP, ASSAM, PIN-782403.

            2:SAYED MAHMUD
             S/O. SAYED WAZED ALI
             R/O. VILL.- SARUMOTORIA
             H/NO. 19
            WARD NO. 51
             P/S. DISPUR
             DIST. KAMRUP(M)
            ASSAM
             PIN-781005

Advocate for the Petitioner   : MS L SHARMA,

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

                                    BEFORE
                      HONOURABLE MRS. JUSTICE MARLI VANKUNG

                                     ORDER

Date : 10.02.2025

Heard Ms. L. Sharma, learned counsel for the applicant, who has filed an instant application under Section 5 of the Limitation Act for condonation of delay of 10 days in filing an appeal against the judgment and award dated 20.08.2024 passed by the Member, MACT, Morigaon in MAC Case No.40/2016.

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

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

JUDGE

Comparing Assistant