M/S Bajaj Allianz Genneral ... vs Mustt. Nurjahan Begum And 2 Ors
2021 Latest Caselaw 638 Gua

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GAHC010304212019




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

                         Case No. : I.A.(Civil)/236/2020

         M/S BAJAJ ALLIANZ GENNERAL INSURANCE CO. LTD.
         HAVING ITS REGISTERED OFFICE AT GE PLAZA, AIRPORT ROAD,
         YERWADA, PUNE- 411006 AND A BRANCH OFFICE AT SREEJI TOWER, 2ND
         FLOOR, C/O- GUWAHATI TEA WARE HOUSING PVT. LTD, ADJACENT TO
         MAHINDRA SHOWROOM, CHRISTIAN BASTI, GUWAHATI- 781005.



         VERSUS

         MUSTT. NURJAHAN BEGUM AND 2 ORS.
         W/O- MD. ABDUL HAMID, R/O- VILL.- PANCHMAIL, P.O. PANCHMAIL, P.S.
         TEZPUR, DIST.- SONITPUR, ASSAM- 784001.

         2:MUSTT. MALIKA BEGUM
         W/O- LATE NOOR ISLAM @ SALAM
          R/O- VILL.- PANCHMAIL
          P.O. PANCHMAIL
          P.S. TEZPUR
          DIST.- SONITPUR
         ASSAM- 784001.

         3:SRI PRATAP BHAGWATI
          S/O- SRI PRAFUL BHAGWATI
          C/O- M. SARMA
          BELTOLA
          KASHYAP NAGAR
          H/NO. 33
          B/L-IPS BASISTHA
          GUWAHATI
          DIST.- KAMRUP
         ASSAM- 781129
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Advocate for the Petitioner    : MR. K K BHATTA

Advocate for the Respondent :


                                              BEFORE
                     HON'BLE MRS. JUSTICE RUMI KUMARI PHUKAN

                                               ORDER

23.02.2021 By way of filing this application under Section 5 of the Limitation Act, 1963, the applicant/appellant has sought for condonation of delay of 207 days in filing the appeal against the judgment and order dated 13.03.2019, passed by the learned Assistant Labour Commissioner, Sonitpur, in WC Case No. 1/2015.

Learned counsel for the applicant/appellant is present and heard. Let a notice be issued to the respondent by registered post with A/D as well as by usual procedure, returnable by 4 (four) weeks.

JUDGE

Comparing Assistant