National Insurance Company Limited vs Manju Begum 2 Ors
2025 Latest Caselaw 5856 Gua

Gauhati High Court

National Insurance Company Limited vs Manju Begum 2 Ors on 27 June, 2025

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GAHC010111332025




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

                                  Case No. : I.A.(Civil)/2091/2025

            NATIONAL INSURANCE COMPANY LIMITED
            HAVING ITS REGD. OFFICE AND HEAD OFFICE AT 3, MIDDLETON STREET,
            KOLKATA AND ITS REGIONAL OFFICE AT BHANGAGARH, G.S. ROAD,
            GUWAHATI-781005 REP BY THE CHIEF REGIONAL MANAGER, GUWAHATI
            REGIONAL OFFICE.



            VERSUS

            MANJU BEGUM 2 ORS.
            W/O. MD. SAMSUL HOQUE, R/O. VILL.- MOWAMARI, P/S. SAMAGURI, DIST.
            NAGAON, ASSAM-782140

            2:SAFAR UDDIN
             S/O. AHMED ALI
             C/O. TALIL UDDIN BHETAPARA ROAD
             NEAR MASJID
             KAMRUP
            ASSAM-781038.

            3:JIABUR RAHMAN
             S/O. JAINAL ABDIN
             R/O. VILL. NO. 2 BHATIAKHALI
             P/S. RUPAHIHAT
             DIST. NAGAON
            ASSAM-782125

Advocate for the Petitioner   : MR T KALITA, MR. A KAKATI

Advocate for the Respondent : ,
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                                   BEFORE
                      HONOURABLE MR. JUSTICE ROBIN PHUKAN

                                      ORDER

Date : 27.06.2025

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

2. This interlocutory application, under Section 5 of the Limitation Act, 1963, read with Section 173 of the M.V. Act, is preferred by the applicant for condoning the delay of 7 days in preferring the connected appeal against the judgment and award dated 27.01.2025, in MAC Case No. 379/2021, passed by the learned Member, MACT, Nagaon.

3. Perused the application and the documents placed on record.

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

5. 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.

6. List the matter after four weeks.

JUDGE

Comparing Assistant