Page No.# 1/3 vs Rekha Gogoi And Ors
2025 Latest Caselaw 7305 Gua

Gauhati High Court

Page No.# 1/3 vs Rekha Gogoi And Ors on 15 September, 2025

                                                                Page No.# 1/3

GAHC010044702025




                                                          2025:GAU-AS:12505

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

                        Case No. : I.A.(Civil)/665/2025

         ORIENTAL INSURANCE COMPANY LTD.
         HAVING ITS REGIONAL OFFICE AT GUWAHATI, G.S. ROA,D ULUBARI,
         GUWAHATI-781007, REP. BY THE DEPUTY MANAGER, GUWAHATI
         REGIONAL OFFICE, ULUBARI, GUWAHATI, KAMRUP (M), ASSAM, PIN-
         781007



         VERSUS

         REKHA GOGOI AND ORS
         W/O. LATE SUNIL GOGOI, R/O. LOHARI KACHARI GAON (THARMAL),
         NEAR NAMGHAR, P. O. AND P.S. - TINSUKIA, DISTRICT - TINSUKIA,
         ASSAM, PIN - 786125,
         PRESENT ADDRESS GANESHGURI, NEAR GANESH MANDIR, GUWAHATI,
         DISTRICT - KAMRUP (M), ASSAM. PIN - 781006

         2:RINKUMONI TAID DOLEY
         W/O. SRI RAKESH KUMAR TAID
          R/O. DHEMAJI NAGAR
         WARD NO. 3
          P/O. AND P/S. DHEMAJI
          DIST. DHEAJI
         ASSAM
          PIN-787057.

         3:JIBON BORAH
          S/O. SRI DHARMESWAR BORAH
          R/O. BADHAKARA
          P/O. BADHAKARA
          P/S. NORTH LAKHIMPUR
         ASSAM
          PIN-78703
                                                                       Page No.# 2/3

Advocate for the Petitioner   : MR. S P SHARMA, MS. C MOZUMDAR,MS. R D MOZUMDAR

Advocate for the Respondent : MR. A MANNAF (R-1),




                                   BEFORE
                    HONOURABLE MRS. JUSTICE MITALI THAKURIA

                                        ORDER

Date : 15-09-2025

Heard Ms. R.D. Mozumdar, the learned counsel for the petitioner. Also heard Mr. A. Mannaf, the learned counsel appearing for the respondent no. 1.

2. This is an application u/s 5 of the Limitation Act praying for condonation of delay of 13 days in filing the connected appeal against the judgment and award dated 16.11.2024 passed by the learned Member, MACT No. 2, Kamrup (M), Guwahati in MAC Case No. 300/2020.

3. It is submitted by Ms. Mozumdar that observing some legal formalities and technical legal opinion from the High Court, it took some time and hence there is delay of 13 days in instituting the appeal.

4. Mr. Mannaf raised no objection in condoning the delay of 13 days in preferring the appeal.

5. Hearing the submissions made by learned counsel for both sides, I have also perused the case record and it is seen that from paragraphs 3 to 8 of the petition, the delay has been explained and basically it was only due to observing some onwards formalities in preferring the appeal.

6. In view of this and also for the ends of justice, the present Interlocutory Application for condoning the delay of 13 days in preferring the appeal is hereby Page No.# 3/3

allowed.

7. Registry will do the needful in registering the connected appeal and matter may be listed after registering and numbering.

8. With the above observations, this Interlocutory Application stands disposed of.

JUDGE

Comparing Assistant