New India Assurance Company Ltd vs Shibani Saha And 4 Ors
2025 Latest Caselaw 1059 Gua

Gauhati High Court

New India Assurance Company Ltd vs Shibani Saha And 4 Ors on 15 July, 2025

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GAHC010235822024




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

                        Case No. : I.A.(Civil)/2195/2025

         NEW INDIA ASSURANCE COMPANY LTD
         (A CENTRAL GOVT. UNDERTAKING) HAVING ITS REGIONAL OFFICE AT
         GUWAHATI, STARCITY COMPLEX, G.S. ROAD, LACHITNAGAR, GUWAHATI
         781007 REPRESENTED BY THE MANAGER, GAUHATI REGIONAL OFFICE,
         LACHITNAGAR, GUWAHATI 781007



         VERSUS

         SHIBANI SAHA AND 4 ORS
         W/O LATE RATANLAL SAHA,

         2:SMT. RANJEETA DAS SAHA

          W/O LATE RAJU SAHA


         3:MASTER HARSHEET SAHA

          S/O LATE RAJU SAHA
          ALL ARE R/O VILL. NAAKHOLA GRANT
          P.O. JAGIROAD
          P.S. MAYONG
          DIST. MORIGAON
          ASSAM
          PIN 782410

         4:AZAD ALI

          S/O JOHURUDDIN
          R/O VILL. KHARUBHAJ
          P.O. RAJMITA
          LAKHIPUR
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             DIST. GOALPARA
             ASSAM
             PIN 783129

            5:SHAHADOT HUSSAIN

             S/O AKRAM ALI
             C/O AKBAR ALI
             R/O H.NO. 21
             SRIMANTAPUR
             GUWAHATI
             P.O. INDRAPUR
             BHANGAGARH
             DIST. KAMRUP (M)
             ASSAM
             PIN 78100

Advocate for the Petitioner   : MS. R D MOZUMDAR, MR. S P SHARMA,MS. C MOZUMDAR

Advocate for the Respondent : ,




                                   BEFORE
                      HONOURABLE MR. JUSTICE ROBIN PHUKAN

                                        ORDER

Date : 15.07.2025

Heard Ms. R.D. Mozumdar, learned counsel for the applicant.

This interlocutory application is preferred by the applicant for condonation of delay of 15 days in preferring the connected appeal against the judgment and award dated 24.07.2024, passed by the learned Member, Motor Accident Claims Tribunal No. 1, Kamrup(M), Guwahati, in MAC Case No. 1060/2018.

Let notice be issued to the opposite parties, returnable in four weeks.

Steps be taken upon the opposite parties by way of registered post with A/D as well as by usual process within a week from today.

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List the matter after four weeks.

JUDGE

Comparing Assistant