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Gauhati High Court

Sri Lalbabu Ray And Anr vs Sri Ram Prabesh Yadav And 3 Ors on 27 November, 2019

Author: Sanjay Kumar Medhi

Bench: Sanjay Kumar Medhi

                                                                   Page No.# 1/2

GAHC010175062019




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

                          Case No. : I.A.(Civil) 3771/2019
                              In MAC App No. 10705/2019
         1:SRI LALBABU RAY AND ANR
         S/O- JADU SHARMA, R/O- LALGANJ, P.O AND P.S- LALGANJ, DIST-
         VAISALI, BIHAR AND PRESENT R/O- JAHAJGHAT, P.O AND P.S- TEZPUR,
         DIST- SONITPUR, ASSAM

         2: RITA DEVI
         W/O- LAL BABU RAI
          R/O- LALGANJ
          P.O AND P.S- LALGANJ
          DIST- VAISALI
          BIHAR AND PRESENT R/O- JAHAJGHAT
          P.O AND P.S- TEZPUR
          DIST- SONITPUR
         ASSA

         VERSUS

         1:SRI RAM PRABESH YADAV AND 3 ORS
         S/O- LATE SARJUNG YADAV, R/O- VILL- SHREE NAGAR, H NO. 17, BY LANE
         2/9, P.S- BHANGAGARH, GUWAHATI, DIST- KAMRUP (M), ASSAM, PIN-
         781006

         2:THE ORIENTAL INSURANCE CO LTD
          GUWAHATI REGIONAL OFFICE
          GODREJ BUILDING
          G S ROAD
          GUWAHATI- 781007
         ASSAM

         3:SIPAHI RAI
          S/O- LATE B N RAI
          R/O- JAHAJGHAT
          P.O AND P.S- TEZPUR
          DIST- SONITPUR
                                                                                    Page No.# 2/2

             ASSAM
             PIN- 784001

            4:SBI GENERAL INSURANCE CO. LTD
             2ND FLOOR
             LAKSHMI DARSHAN BUILDING
             ULUBARI
             OPP PBORA SERVICE
             GS ROAD
             GUWAHATI- 781007
            ASSA

Advocate for the Petitioner   : MR. S K SINGH

Advocate for the Respondent :




                                   BEFORE
                  HONOURABLE MR. JUSTICE SANJAY KUMAR MEDHI

                                            ORDER

27-11-2019 Heard Mr. B. Pushilal, learned counsel for the appellants/applicants. This is an application praying for condonation of delay of 453 days in preferring the connected appeal against a judgment and award dated 25.01.2018 passed by the learned Member, Motor Accident Claims Tribunal, Sonitpur at Tezpur in MAC Case No. 103/2016 (D).

Issue notice.

Steps for service of notice upon the opposite parties be taken by registered post with A/D within 2 (two) days from today.

List this case after 6 (six) weeks' alongwith the service report.

JUDGE Comparing Assistant