The Oriental Insurance Co. Ltd vs Sri Arun Bordoloi And Anr
2021 Latest Caselaw 12 Gua

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GAHC010118872019




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

                                Case No. : I.A.(Civil)/1807/2019

            THE ORIENTAL INSURANCE CO. LTD.,
            A COMPANY REGISTERED UNDER THE COMPANIES ACT, 1956. REP. BY ITS
            REGIONAL MANAGER, ULUBARI, GUWAHATI-7.



            VERSUS

            SRI ARUN BORDOLOI AND ANR
            S/O- SRI DHIREN BORDOLOI, R/O- VILL.- KUSKATI, P.S. LAHORIGHAT,
            DIST.- MORIGAON, ASSAM, PIN- 782127.

            2:SRI BOLORAM BAISHYA
             S/O- LATE MAYARAM BAISHYA
             R/O- VILL.- SOBANCHA
             P.S. HAJO
             DIST.- KAMRUP
            ASSAM
             PIN- 781102

Advocate for the Petitioner   : MR. S K GOSWAMI

Advocate for the Respondent : MR. B K JAIN (R1)




             Linked Case :

            THE ORIENTAL INSURANCE CO. LTD
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             VERSUS

            SRI ARUN BORDOLOI AND ANR



            ------------
            Advocate for :
            Advocate for : appearing for SRI ARUN BORDOLOI AND ANR



                                    BEFORE
                       HONOURABLE MR. JUSTICE MIR ALFAZ ALI

                                            ORDER

Date : 04-01-2021

The parties are represented by the learned counsel. By this interlocutory application u/s 5 of the Limitation Act, the applicant prays for condonation of delay of 43 days in preferring the appeal against the judgment and award dated 09-10-2018 passed by learned Commissioner, Workmen's Compensation, Guwahati, in W.C. Case No. 137/2006.

Mr. B.K. Jain, learned counsel for the respondent No. 1 submits that he has no objection in condoning the delay of 43 days in preferring the appeal.

Having considered the cause of delay shown in the application and also the submission of the learned counsel for the respondent No.1 that he has no objection in condoning the delay, the application is allowed and the delay of 43 days in preferring the appeal stands condoned.

Office to register the connected appeal and list for admission reflecting the name of Mr. B.K. Jain in the cause list as counsel for the respondent No. 1 in the appeal.

IA stands disposed of.

JUDGE Comparing Assistant