NEW INDIA ASSURANE CO. LTD. Vs. CHAMPA LAHKAR

JUDGEMENT

(1.) Heard Mr. K.K. Bhatta, learned counsel appearing on behalf of the applicant. Also heard Mr. P. Gohain, learned counsel appearing on behalf of respondent No. 1.

(2.) Order, dated 09.12.2019, passed by the Lawzima Court, indicates that notices upon the respondents No. 2 and 3 have been duly served. In view thereof, service of notice on the respondents No. 2 and 3 is hereby deemed to be complete.

(3.) This is an application preferred by the applicant, under Section 5 of the Limitation Act, 1963, read with Section 173(1) proviso of M.V. Act, praying for condonation of delay of 70 days, in preferring the connected appeal, against the judgment and order, dated 15.05.2014, passed by the learned Member, MACT (A.D.J. No. 2), Sonitpur, Assam, in MAC Case No. 140/2009.