Gauhati High Court

Oriental Insurance Co. Ltd vs Mafija Begum And 2 Ors on 2 June, 2025

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GAHC010096202025




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

                                Case No. : I.A.(Civil)/1720/2025

            ORIENTAL INSURANCE CO. LTD.
            HAVING ITS REGISTERED OFFICE AT ORIENTAL HOUSE A 25/27 ASAF ALI
            ROAD, NEW DELHI 110002 AND REGIONAL OFFICE AT GUWAHATI 7,
            REPRESENTED BY THE REGIONAL MANAGER.



            VERSUS

            MAFIJA BEGUM AND 2 ORS
            W/O MAMTAZ ALI @ MAMTAZ , R/O VILL. NO 2 SINGRIMARI, P.O.
            KALAIGAON, P.S. KALAIGAON, DIST. UDALGURI, BTAD, ASSAM.

            2:ARVIND KUMAR BDAWATKA

             C/O OMI ENTERPRISE 354-A
             KEDAR ROAD
             OVERBRIDGE
             RCN BUILDING
             GUWAHATI 1
             KAMRUP
             ASSAM
             781001

            3:TASAR ALI

             S/O ABBAS ALI
             R/O VILL. HIRAPAR
             P.O. DHULA
             P.S. DHULA
             DIST. DARRANG
             ASSAM

Advocate for the Petitioner   : MR SISHIR DUTTA, MS S MOCHAHARI,MR. S DUTTA
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Advocate for the Respondent : ,




             Linked Case : RP(FAM.CT.)/0/0

            ORIENTAL INSURANCE COMPANY LTD
            REGISTERED OFFICE AT ORIENTAL HOUSE A 25 27 ASAF ALI ROAD NEW
            DELHI AND REGIONAL OFFICE AT GUWAHATI


             VERSUS

            MAFIJA BEGUM AND ORS
            VILLAGE NO 2 SINGRIMARI PO KALAIGAON PS KALAIGAON DISTRICT
            UDALGURI BTAD ASSAM

            2:ARVIND KUMAR BDAWATKA
            OMI ENTERPRISE 354 A KEDAR ROAD OVERBRIDGE RCN BUILDING
            GUWAHATI KAMRUP ASSAM

            3:TASAR ALI
            VILLAGE HIRAPARA PO DHULA PS DHULA DISTRICT DARRANG ASSAM
            ------------
            Advocate for : Sidhant Dutta
            Advocate for : appearing for MAFIJA BEGUM AND ORS



                                   BEFORE
                       HONOURABLE MR. JUSTICE BUDI HABUNG

                                             ORDER

Date : 02.06.2025 Heard Mr. S. Dutta, leaned counsel for the applicant.

This is an application filed under Section 5 of the Limitation Act, 1963 for condoning the delay of 30 days in filing the connected appeal against the impugned judgment and order dated 21.12.2024, passed by the learned Member, Motor Accident Claims Tribunal, Udalguri in MAC (D) Case No. 06/2019.

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Issue notice, returnable by 4 weeks.

The applicant shall take steps upon the respondents/ opposite parties by registered post with A/D as well as usual process within a week from today.

List the matter after 4 weeks.

JUDGE

Comparing Assistant