New India Assurance Co. Ltd vs Smti Minakhi Borah Baruah And 5 Ors
2025 Latest Caselaw 8699 Gua

Gauhati High Court

New India Assurance Co. Ltd vs Smti Minakhi Borah Baruah And 5 Ors on 19 November, 2025

                                                                    Page No.# 1/3

GAHC010224372025




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

                         Case No. : I.A.(Civil)/3702/2025

         NEW INDIA ASSURANCE CO. LTD.
         HAVING ITS REGD. OFFICE AT 87, M.G. ROAD. FORT, MUMBAI 400001, AND
         ONE OF THE NORTH EASTERN REGIONAL OFFICE AT LACHIT NAGAR,
         G.S. ROAD, GUWAHATI, ASSAM-781007



         VERSUS

         SMTI MINAKHI BORAH BARUAH AND 5 ORS.
         W/O. LATE SAPON BARUAH

         2:SRI KOUSTAV BARUAH
          S/O. LATE SAPON BARUAH

         3:SMTI SHUBHADRA BARUAH
         W/O. LATE SAPON BARUAH
          RO BORIGAON
          DAKHIN KALABARI
          PS GAHPUR
          DIST BISWANATH
         ASSAM PIN 781002

         4:SRI SMRITI BARUAH
          D/O. LATE SAPON BARUAH
          RO BORIGAON
          DAKHIN KALABARI
          PS GAHPUR
          DIST BISWANATH
         ASSAM PIN 781002
         PRESENTLY RESIDING AT RUKMINIGAON
          P/S. DISPUR
          DIST. KAMRUP (M)
         ASSAM
                                                                            Page No.# 2/3

             PIN-781002

            5:MD ABDUL SATTAR
             S/O. ABDUL JALIL
             RO CHAMDHARA
             PS TEZPUR
             DIST SONITPUR
            ASSAM-784001

            6:MD FIROJ KHAN
             S/O. LT. MANSUR KHAN
             RO BESSERIA
             MUSLIMGAON
             PS TEZPUR DIST SONITPUR
            ASSAM-78415

Advocate for the Petitioner   : S CHOUDHURY, MR. R K BHATRA,A BIYANI

Advocate for the Respondent : ,

                                                in
                                    MACApp. Case No. 12883/2025
                                                   with
                              MACApp. Case No. 12883/2025(Filing Number)
                                                 with
                              MACApp. Case No. 12885/2025(Filing Number)


                                   BEFORE
                 HONOURABLE MR. JUSTICE MRIDUL KUMAR KALITA

                                          ORDER

19.11.2025

1. Heard Ms. A. Biyani, the learned counsel for the applicant.

2. This application under Section 5 of the Limitation Act, 1963 has been filed by the applicant/Assurance Company praying for condoning the delay of 32 days in preferring the connected appeal, whereby the judgment and award dated 26.05.2025, passed by the learned Member, Motor Accident Claims Tribunal No. 2, Kamrup (M), Guwahati in MAC Case Page No.# 3/3

No. 2531/2018 has been impugned.

3. Issue notice to the respondents.

4. The applicant shall take steps for issuance of notice upon the respondents by speed post as well as by usual mode within 7(seven) days from the date of this order, returnable after 4(four) weeks.

5. List accordingly.

JUDGE

Comparing Assistant