Page No.# 1/3 vs Seema Nayak And 2 Ors
2025 Latest Caselaw 8424 Gua

Gauhati High Court

Page No.# 1/3 vs Seema Nayak And 2 Ors on 10 November, 2025

                                                                           Page No.# 1/3

GAHC010220452025




                                                                     2025:GAU-AS:15107

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

                                  Case No. : I.A.(Civil)/3524/2025

            NATIONAL INSURANCE CO. LTD.
            HAVING ITS REGD. OFFICE AT 3, MIDDLETON STREET, KOLKATA, AND
            ONE OF THE REGIONAL OFFICE AT GS ROAD BHANGARH GHY-5



            VERSUS

            SEEMA NAYAK AND 2 ORS.
            W/O SRI GULMA NAYAK, R/O VILL.- KETELA TE LINE NO 6, PS BEHALI,
            DIST BISHWANATH, ASSAM

            2:IDRIS ALI
             C/O RAHMAD ALI
             R/O VILL NONKEY DHEKIAJULI
             PS DHEKIAJULI
             DIST SONITPUR
            ASSAM

            3:KARTIK SUTRADHAR
             S/O DULAL SUTRADHAR
             R/O VILL KEHERUKHUNDA
             PS DHEKIAJULI
             DIST SONITPUR
            ASSAM
             PIN-78411

Advocate for the Petitioner   : MR. K K BHATTA,

Advocate for the Respondent : ,
                                                                             Page No.# 2/3


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

           NATIONAL INSURANCE COMPANY LIMITED
           REGIONAL OFFICES KNOWN AS GHY REGIONAL OFFICE AT GS ROAD GHY


            VERSUS

           SEEMA NAYAK
           R/O VILL KETELA TE LINE NO 6 PS BEHALI

           2:MD IDRIS ALI
           R/O VILL NONKEY DHEKIAJULI PS DHEKIAJULI

           3:SRI KARTIK SUTRADHAR
           R/O VILL KEHERUKHUNDA PS DHEKIAJULI
           ------------
           Advocate for : POOJA GOSWAMI
           Advocate for : appearing for SEEMA NAYAK



                                        BEFORE
               HON'BLE MRS. JUSTICE MITALI THAKURIA

                                            ORDER

10-11-2025

Heard Ms. L. Sharma, learned counsel appearing on behalf of Mr. K. K. Bhatta, learned counsel for the applicant/appellant.

This is an application filed under Section 5 of the Limitation Act, 1963 praying for condonation of delay of 2 days in filing the connected appeal against the judgment and award dated 06.05.2025, passed in MAC Case No. 18/2016, by the learned Member, MACT, Biswanath Chariali.

It is submitted by Ms. Sharma, learned counsel that for observing the official formalities there was a delay of 2 days in preferring the appeal. However, there is no laches or negligence on the part of the applicant/appellant in preferring the appeal with a delay of 2 days.

Page No.# 3/3

Considering the days of delay and also considering the grounds mentioned in the petition, the delay of 2(two) days in preferring the connected appeal is hereby condoned.

This interlocutory application accordingly stands disposed of.

Registry is directed to register and number the connected appeal and to list the appeal, on a date to be fixed by it.

JUDGE

Comparing Assistant