New India Assurance Company Ltd vs Nila Kalita And 2 Ors
2025 Latest Caselaw 5085 Gua

Gauhati High Court

New India Assurance Company Ltd vs Nila Kalita And 2 Ors on 28 May, 2025

Author: Malasri Nandi

Bench: Malasri Nandi

                                                                            Page No.# 1/2

GAHC010228812024




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

                                  Case No. : I.A.(Civil)/3375/2024

            NEW INDIA ASSURANCE COMPANY LTD
            HAVING ITS REGISTERED OFFICE AND HEAD OFFICE AT 87, M.G. ROAD,
            FORT, MUMBAI AND ITS REGIONAL OFFICE AT STAR CITY COMPLEX, 5TH
            FLOOR, LACHIT NAGAR NEAR HANUMAN MANDIR G.S. ROAD,
            GUWAHATI-781007.

            VERSUS

            NILA KALITA AND 2 ORS
            W/O. LATE PAREN KALITA, R/O. VILL.-RAHA(KALITAPARA), P/S.
            SORBHOG, DIST.-BARPETA, ASSAM, PIN-781317.

            2:HARISH KALITA
             S/O. JAGAT KALITA
             R/O. VILL.-RAHA
             P.S. SORBHOG
             DIST.-BARPETA
            ASSAM
             PIN-781317.

            3:AMAL PATOWARY
             S/O. SRI. NILKANTA PATOWARY
             R/O. VILL.-UTTAR GANAKGURI
             P/S. SORBHOG
             DIST.-BARPETA
            ASSAM
             PIN-781317

Advocate for the Petitioner   : MR. R GOSWAMI, MS. M SAIKIA,MS. P BORTHAKUR

Advocate for the Respondent : ,
                                                                             Page No.# 2/2



            Linked Case :

            NEW INDIA ASSURANCE COMPANY LTD

            VERSUS

            NILA KALITA AND 2 ORS F

            ------------
            Advocate for : MR. R GOSWAMI
            Advocate for : appearing for NILA KALITA AND 2 ORS F



                                    BEFORE
                      HONOURABLE MRS. JUSTICE MALASRI NANDI

                                         ORDER

Date : 28.05.2025

Heard Ms. M. Saikia, learned counsel for the applicant.

This is an application filed under Section 5 of the Limitation Act, 1963 for condonation of delay of 96 days in preferring the connected appeal against the impugned judgment and order dated 13.07.2023 passed by the learned Member, MACT, Bajali in MAC Case No. 86/2016.

Issue notice.

The applicant shall take step(s) for service of notice upon the respondents by registered post with AD as well as other usual service returnable within 4(four) weeks. The steps be taken within 7(seven) days.

List accordingly.

JUDGE

Comparing Assistant