Icici Lombard General Insurance ... vs Anamika Roy Chakravartty And Ors
2025 Latest Caselaw 3548 Gua

Gauhati High Court

Icici Lombard General Insurance ... vs Anamika Roy Chakravartty And Ors on 27 February, 2025

Author: Malasri Nandi

Bench: Malasri Nandi

                                                                  Page No.# 1/3

GAHC010026532025




                                                           undefined

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

                         Case No. : I.A.(Civil)/502/2025

         ICICI LOMBARD GENERAL INSURANCE COMPANY LTD
         HAVING ITS REGISTERED OFFICE AND HEAD OFFICE AT ICICI BANK
         TOWERS, BANDRA KURLA COMPLEX, MUMBAI 400051, ITS ZONAL
         OFFICE AT APEEJAY HOUSE, 15 PARK STREET, 7TH FLOOR, KOLKATA-
         700016, AND BRANCH OFFICE AT KAMAKHYA TOWER 3RD FLOOR, OFFICE
         NO. 305 AND 306, G.S. ROAD, GUWAHATI, ASSAM.

         VERSUS

         ANAMIKA ROY CHAKRAVARTTY AND ORS
         W/O. LT. NAYANJYOTI CHAKRAVARTTY

         2:LINAYA CHAKRAVARTTY
          D/O. LT. NAYANJYOTI CHAKRAVARTTY

         3:CHARU DEVI
          M/O. LT. NAYANJYOTI CHAKRAVARTTY

         4:BHABESH CH. CHAKRAVARTTY
          F/O. LT. NAYANJYOTI CHAKRAVARTTY
         ALL ARE R/O. VILL.- JOURNALIST COLONY
          H/NO.-18/A JANAKPUR
          KAHILIPARA
          P/S. DISPUR
          GUWAHATI
          DIST. KAMRUP (M)
         ASSAM
          PIN-781005.

         5:SYED MONTAZ HUSSAIN
          S/O. LT. SYED AMIR ALI
          C/O. GAUTAM PATGIRI
          CHITRABAN PATH
          KALYANI NAGAR
                                                                         Page No.# 2/3

             KAHILIPARA
             P/S. DISPUR
             GUWAHATI
             DIST. KAMRUP(M0
             ASSAM
             PIN-781005

            6:ANOWAR ALI
             S/O. EMAN ALI
             R/O. VILL.- CHORABARI
             P/O. KHEPANIKUCHI
             P/S. HAJO
             DIST. KAMRUP
            ASSAM
             PIN-781102

Advocate for the Petitioner   : MS. M SAIKIA, MS. P BORTHAKUR,MR. R GOSWAMI

Advocate for the Respondent : ,

             Linked Case : C.APPLN/0/0

            ICICI LOMBARD GENERAL INSURANCE COMPANY LTD
            GUWAHATI


             VERSUS

            ANAMIKA ROY CHAKRAVARTTY AND ORS
            GUWAHATI


            ------------
            Advocate for : MONDAKINI SAIKIA
            Advocate for : appearing for ANAMIKA ROY CHAKRAVARTTY AND ORS



             Linked Case :

            ICICI LOMBARD GENERAL INSURANCE CO LTD



             VERSUS

            ANAMIKA ROY CHAKRAVARTTY AND 5 ORS
                                                                                  Page No.# 3/3




            ------------
            Advocate for : MR. R GOSWAMI
            Advocate for : appearing for ANAMIKA ROY CHAKRAVARTTY AND 5 ORS



                                   BEFORE
                      HONOURABLE MRS. JUSTICE MALASRI NANDI

                                              ORDER

Date : 27.02. 2025 Heard Ms. P. Borthakur, learned counsel for the applicant.

This is an application under Section 5 of the Limitation Act, 1963 read with Section 173 of the M.V. Act, 1988 for condoning the delay of 17 days in preferring the connected appeal against the judgment and award dated 19.06.2024, passed by the learned Member, MACT, Kamrup (M), Guwahati in MAC Case No. 630/2020.

Issue notice to the opposite parties.

The notice is made returnable within 4 (four) weeks.

The applicant shall take steps for service of notice by registered post with A/D as well as usual process.

Steps be taken within 3 (three) days.

List accordingly.

JUDGE

Comparing Assistant