New India Assurance Co. Ltd vs Manisha Sharma
2025 Latest Caselaw 4515 Gua

Gauhati High Court

New India Assurance Co. Ltd vs Manisha Sharma on 26 March, 2025

                                                                  Page No.# 1/3

GAHC010055342025




                                                           undefined

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

                         Case No. : I.A.(Civil)/845/2025

         NEW INDIA ASSURANCE CO. LTD.
         A PIBLIC SECTOR UNDERTAKING COMPANY, REGISTERED AND
         INCORPORATED UNDER THE COMPANIES ACT, 1956, HAVING ITS
         REGISTERED OFFICE AT 87 M.G. ROAD, FORT MUMBAI-400001 WITH ONE
         OF ITS REGIONAL OFFICE AT 'STAR CITY COMPLEX', 5TH FLOOR, LACHIT
         NAGAR, G.S. ROAD, ULUBARI, GUWAHATI-781007, REP. BY ITS REGIONAL
         MANAGER, GUWAHATI, ASSAM.



         VERSUS

         MANISHA SHARMA
         W/O. LT. DADUMONI SHARMA

         2:MADHURI DEVI
         VILLAGE DAKHINPAT SATRA
          PO AND PS NAGAON SADAR
          DISTRICT NAGAON
         ASSAM

         3:DARSHANA KASHYAP SHARMA
         W/O. LT. DUDUMONI SHARMA
         ALL ARE RESIDING AT VILLAGE- DAKHINPAT SATRA
          PO AND PS- NAGAON SADAR
          DISTRICT- NAGAON
         ASSAM
          PIN-785612.

         4:RANA DEV SAIKIA
          S/O. GUNA KANTA SAIKIA
          R/O. VILLAGE SAIKIA MARKET
         WARD NO. 1
          9/6 KOILAMARI
                                                                       Page No.# 2/3

             NORTH LAKHIMPUR
             PO AND PS- NARAYANPUR
             DISTRICT- LAKHIMPUR ASSAM
             PIN-788120.

            5:RAMESH MATHOW
             S/O. LT. DARBARI MATHOW
             R/O. VILL.- BORMOADHI
             PO AND PS- JORHAT
             DISTRICT- JORHAT
            ASSAM
             PIN-785001

Advocate for the Petitioner   : MR. R C PAUL,

Advocate for the Respondent : ,




                                   BEFORE
                      HONOURABLE MR. JUSTICE ROBIN PHUKAN

                                          ORDER

Date : 26.03.2025

Heard Mr. R. C. Paul, learned counsel for the applicant.

This interlocutory application under Section 5 of the Limitation Act, 1963, is preferred by the applicant for condonation of delay of 51 days in preferring connected MAC Appeal against the impugned judgment and award dated 07.10.2024, passed by the learned Member, Motor Accident Claims Tribunal, Nagaon, in MAC Case No. 268/2022.

Perused the application and the documents placed on record.

Issue notice to the respondent, returnable in 4 (four) weeks.

Step be taken by registered post with A/D and also by usual process Page No.# 3/3

within a period of one week from today.

List the matter after 4 (four) weeks.

JUDGE

Comparing Assistant