The National Insurance Company Ltd vs Saraswati Das And 3 Ors
2025 Latest Caselaw 4349 Gua

Gauhati High Court

The National Insurance Company Ltd vs Saraswati Das And 3 Ors on 21 March, 2025

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GAHC010118862024




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

                         Case No. : I.A.(Civil)/788/2025

         THE NATIONAL INSURANCE COMPANY LTD.
         HAVING ITS REGISTERED OFFICE AT 3 MIDDLETON STREET, KOLKATA-
         700071 AND REGIONAL OFFICE AT G.S. ROAD, BHANGAGHAR,
         GUWAHATI-5, REP. BY ITS REGIONAL MANAGER, REGIONAL OFFICE,
         GUWAHATI.



         VERSUS

         SARASWATI DAS AND 3 ORS
         D/O. LT. KANU CHANDRA DAS @ LAKHI DAS

         2:LAKSHI CHANDRA DAS @ LAKHI DAS
          D/O. LT. KANU CHANDRA DAS @ LAKHI DAS
         BOTH ARE R/O. VILL.- KRISHNA BASTI
          P/S. LAMDING
          DIST. NAGAON
         ASSAM.
         TEMPORARY RESIDING AT VILL.- BILAIPUR F.V.
          P/S. LALA
          DIST. HAILAKANDI

         3:RINKU DAS
          S/O. SRI DEBU DAS
          R/O. VILL.- NORTH LUMDING (GANGA PATH)
          P/S. LUMDING
          DIST. HOJAI.

         4:JOYDEB SARKAR
          S/O. RAMANANDA SARKAR
          R/O. VILL.- VIVAKANDA PALLY
          P/S. LUMDING
          DIST. NAGAON (NEW HOJAI
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Advocate for the Petitioner   : MR. P J BARMAN, MS R TADO

Advocate for the Respondent : ,




                                   BEFORE
                      HONOURABLE MR. JUSTICE ROBIN PHUKAN

                                         ORDER

21.03.2025

Heard Mr. P.J. Barman, learned counsel for the applicant.

2. This application, under Section 5 of the Limitation Act, is preferred by the applicant for condoning the delay of 123 days in preferring the connected appeal against the judgment and order dated 12.10.2023, passed by the learned Member, MACT, Hailakandi.

3. Let notice be issued to the respondents/opposite parties, within a week from today, returnable in 4 weeks, by registered post with A/D and also by usual process.

4. List the matter after 4 weeks.

JUDGE

Comparing Assistant