Gauhati High Court
Vinay Kumar Pathak vs The General Manager on 12 November, 2021
Author: Parthivjyoti Saikia
Bench: Parthivjyoti Saikia
Page No.# 1/2
GAHC010097122019
THE GAUHATI HIGH COURT
(HIGH COURT OF ASSAM, NAGALAND, MIZORAM AND ARUNACHAL PRADESH)
Case No. : I.A.(Civil)/2320/2019
VINAY KUMAR PATHAK
S/O- VIDYANANDA PATHAK, SWAPPNA BHAWAN, H/NO. 230, KALAPAHAR,
GUWAHATI-16, KAMRUP (M), ASSAM. (OWNER OF VEHICLE NO. AS-01/DC-
6680 (SC BUS).
VERSUS
THE GENERAL MANAGER, SHRIRAM GENERAL INSURANCE CO. LTD AND
4 ORS
E-8, RIICO INDUSTRIAL AREA, SITAPUR, JAIPUR, RAJASTHAN- 302022,
VALID UPTO- 23-03-2013, INSURER OF THE VEHICLE NO. AS-01/DC-6680
(SC BUS).
2:PURNIMA CHETRI
W/O- SRI KRISHNA CHETRI
3:KRISHNA CHETRI
S/O- LATE CHAKRA CHETRI
4:TULSHA DEVI
D/O- SRI KRISHNA CHETRI
5:MANDIRA DEVI
D/O- SRI KRISHNA CHETRI
ALL ARE RESIDENTS OF VILL.- HABIGAON
P.S. ORANG
DIST.- UDALGURI (BTAD)
ASSAM
PIN- 784114
Advocate for the Petitioner : MS. S B CHOUDHURY
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Advocate for the Respondent : MR. R GOSWAMI
BEFORE
HONOURABLE MR. JUSTICE PARTHIVJYOTI SAIKIA
ORDER
Date : 12-11-2021 Heard Ms. S.B. Choudhury, learned counsel for the applicant and Mr. R. Goswami, learned counsel for the respondent Insurance Company.
The present application is filed under Section 5 of the Limitation Act praying for condonation of 115 days delay in preferring the connected appeal.
Mr. Goswami, learned counsel for the respondent Insurance Company has fairly submits that he would have no objection if the delay is condoned.
On the basis of the submission made by the learned counsel for the parties, the delay of 115 days in filing the appeal is condoned.
The Registry is directed to register the connected appeal and list the matter for admission.
I.A. stands disposed of.
JUDGE Comparing Assistant