New India Assurance Company Limited vs Sri Sankar Saha And Ors
2024 Latest Caselaw 779 Tri

Tripura High Court

New India Assurance Company Limited vs Sri Sankar Saha And Ors on 16 May, 2024

                                                                     Page 1 of 1


                                                          HIGH COURT OF TRIPURA
                                                                AGARTALA
                                                            I.A. No. 01 of 2024
                                                         IN MAC APP No.22 of 2024
          New India Assurance Company Limited
                                                                                           ----Applicant(s)
                                                                      Versus
          Sri Sankar Saha and Ors.
                                                                                        ----Respondent(s)

For Applicant(s) : Mr. G. S. Das, Adv, Mr. K. Deb, Adv.

For Respondent(s) : Mr. S. Bhattacharjee, Adv, Mr. V. Deb, Adv, Mr. P. Debbarma, Adv, Mr. Somnath Roy, Adv, Mr. S. Sarkar, Adv.

HON'BLE MR. JUSTICE BISWAJIT PALIT Order 16/05/2024 Learned Counsel for the appellant-Insurance Company is

present. Learned Counsels for the O.P. respondent Nos.1 to 4 are

present. None appeared on behalf of the O.P. respondent Nos.5 & 6.

Notice upon O.P. respondent No.6 is properly served.

However, one Mr. K. De has filed Vakalatnama on behalf

of the O.P. respondent No.6, who is found to be absent at the time of

hearing of this case.

The applicant has preferred this appeal, challenging the

judgment and award dated 27.09.2023 passed by the Learned

Member, MACT, Tribunal No.2, Gomati Judicial District, Udaipur in

connection with case No.T.S. (MAC) No.10 of 2022 and along with

the memo of appeal, this present I.A. is filed for condoning delay of

60 days for preferring the appeal.

Heard both the sides.

Considered.

Considering the nature of the proceeding, delay 60 days

is condoned and the application is accordingly allowed.

The I.A. accordingly stands disposed of.

JUDGE

SABYASACHI Digitally signed by SABYASACHI BHATTACHARJEE

BHATTACHARJEE Date: 2024.05.17 16:05:08 +05'30'

Purnita