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The New India Assurance Co. Ltd vs Sima Das And Anr
2025 Latest Caselaw 5500 Gua

Citation : 2025 Latest Caselaw 5500 Gua
Judgement Date : 18 June, 2025

Gauhati High Court

The New India Assurance Co. Ltd vs Sima Das And Anr on 18 June, 2025

                                                                            Page No.# 1/2

GAHC010122622025




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

                                  Case No. : I.A.(Civil)/1959/2025

            THE NEW INDIA ASSURANCE CO. LTD.
            A COMPANY REGD. UNDER THE COMPANIES ACT, 1956. REP. BY ITS
            REGIONAL MANAGER, G. S ROAD GHY-07



            VERSUS

            SIMA DAS AND ANR.
            W/O. LT. DIPAK DAS, R/O VILL KIRNNAKHAL PART I, PO KATIGORAH, PS
            KATIGORAH, DIST. CACHAR, ASSAM, PIN-788006.

            2:ABDUL NOOR BARBHUIYA
             S/O. LT. SAFIQUR RAHMAN BARBHUIYA
             R/O VILL BERENGA PART II
             PO AND P/S. BERENGA PART II
             DIST. CACHAR
             SILCHAR-788006

Advocate for the Petitioner   : MR. A ACHARYA, MRS B ACHARYA

Advocate for the Respondent : ,




                                   BEFORE
                      HONOURABLE MR. JUSTICE ROBIN PHUKAN

                                             ORDER

Date : 18.06.2025

Heard Mr. A. Charya, learned counsel for the applicant.

Page No.# 2/2

2. This interlocutory application, under Section 5 of the Limitation Act, is preferred by the applicant for condonation of delay of 94 days in preferring the connected appeal against the judgment and award dated 29.11.2024, passed by the learned Member, Motor Accident Claims Tribunal, Cachar, in MAC Case No. 880/2014.

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

4. 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.

5. List the matter after four weeks.

JUDGE

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