Gauhati High Court
Swapna Deori vs Oriental Insurance Com. Ltd on 25 September, 2024
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GAHC010159282024
THE GAUHATI HIGH COURT
(HIGH COURT OF ASSAM, NAGALAND, MIZORAM AND ARUNACHAL PRADESH)
Case No. : I.A.(Civil)/2616/2024
SWAPNA DEORI
W/O LT. RAKESH DEORY, VILL-SRIPANI, AHOMGAON, P.O.-JONOKOLYAN
CHARIALI, P.S.-SILAPATHAR, DIST-DHEMAJI, ASSAM
VERSUS
ORIENTAL INSURANCE COM. LTD.
GS ROAD, GUWAHATI ULUBARI, KAMRUP, ASSAM
Advocate for the Petitioner : B R DAS,
Advocate for the Respondent : ,
BEFORE
HONOURABLE MR. JUSTICE BUDI HABUNG
ORDER
Date : --25.09.2024
1. Heard Ms. B.R. Das, the learned counsel for the applicant.
2. This is an application under Section 5 of the Indian Limitation Act, 1963, praying for condoning delay of 95 days in filing IA(C) under Order IX Rule 4 of CPC in restoration of MAC Appeal No. 93/2023. This case was dismissed for non-
Page No.# 2/2 prosecution on 03.04.2024.
3. Issue Notice returnable by 4 (four) weeks.
4. The applicant shall take steps upon the respondent by Registered Post with A/D as well as by usual process within 7 (seven) days from today.
5. List this matter after 4 (four) weeks.
JUDGE Comparing Assistant