Gauhati High Court
New India Assurance Company Limited vs Smti. Roma Devi And 3 Ors on 24 February, 2020
Author: Kalyan Rai Surana
Bench: Kalyan Rai Surana
Page No.# 1/2
GAHC010022722020
THE GAUHATI HIGH COURT
(HIGH COURT OF ASSAM, NAGALAND, MIZORAM AND ARUNACHAL PRADESH)
Case No. : I.A.(Civil) 471/2020
1:NEW INDIA ASSURANCE COMPANY LIMITED
HAVING ITS REGISTERED OFFICE AND HEAD OFFICE AT NEW INDIA
ASSURANCE BUILDING, 87, MAHATAMA GANDHI ROAD, FORT, MUMBAI-
400001 AND ITS REGIONAL OFFICE AT G.S. ROAD, GUWAHATI-781005,
REPRESENTED BY THE CHIEF REGIONAL MANAGER.
VERSUS
1:SMTI. ROMA DEVI AND 3 ORS
W/O LATE M. SADANANDA SINGHA, R/O VILL. SRIBAR AWANG LEIKAI,
P.O. LALONG PT-II, P.S. LAKHIPUR, DIST. CACHAR, ASSAM.
2:SRI M. SOMANANDA SINGHA
S/O LATE M. SADANANDA SINGHA
R/O VILL. SRIBAR AWANG LEIKAI
P.O. LALONG PT-II
P.S. LAKHIPUR
DIST. CACHAR
ASSAM.
3:SRI RAJESH SINGHA
S/O LATE RUPCHAND SINGHA
R/O VILL. RAMNAGAR
P.O. RAMNAGAR
P.S. SILCHAR
DIST. CACHAR
ASSAM. OWNER OF VEHICLE NO. AS-01-E-7999.
4:SRI SURENDRA CH. DAS
S/O LATE ARUN CH. DAS
R/O VILL. SAIDPUR BORAKHAI
P.S. SILCHAR
DIST. CACHAR
ASSAM. DRIVER OF THE VEHICLE NO. AS-01-E-799
Page No.# 2/2
Advocate for the Petitioner : MR S DUTTA
Advocate for the Respondent :
BEFORE
HONOURABLE MR. JUSTICE KALYAN RAI SURANA
ORDER
Date : 24-02-2020 Heard Ms. M. Barchetiya, learned counsel for the applicant. By this application filed under Section 5 of the Limitation Act read with Section 173 second proviso of the M.V. Act, the applicant has prayed for condoning the delay of 37 days beyond the period of limitation in filing the connected appeal.
Issue notice, returnable by four weeks.
Steps be taken within two days by registered post with A/D as well as usual process.
List after four weeks.
JUDGE Comparing Assistant