AI Structured Summary
Not yet generated for this judgment
No AI summary yet
Generate an eight-section analysis of this judgment — facts, issues, reasoning, ratio and a plain-language gist.
Judgment
8 paragraphs · 122 wordsMeenakshi Madan Rai, J
I.A. No.01 of 2026 is an application under Section 173(1) of the Motor Vehicles Act, 1988, filed by the Appellant seeking condonation of seventy-nine days' delay in filing the instant Appeal.
Issue Notice on the I.A. (supra).
Requisites be filed within three days.
I.A. No.02 of 2026 is an application under Order XLI Rule 5 read with Section 151 of the Code of Civil Procedure, 1908, which has been filed seeking stay of the execution proceedings before the Motor Accidents Claims Tribunal, Gyalshing, Sikkim, in MACT Case No.02 of 2023 (Desh Bahadur Subba and Others vs. The National Insurance Company Limited and Others).
Heard and considered.
Let the proceedings be stayed till the next date.
List on 25-06-2026.