The National Insurance Company ... vs Md. Abdul Malek And Anr
2021 Latest Caselaw 14 Gua

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GAHC010179252020




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

                                Case No. : I.A.(Civil)/2158/2020

            THE NATIONAL INSURANCE COMPANY LTD.
            REGISTERED HEAD OFFICE AT 3, MIDDLETON STREET, CALCUTTA-
            700071, REP. BY THE MANAGER, GAUHATI REGIONAL OFFICE,
            BHANGAGARH, GUWAHATI, KAMRUP(M), ASSAM, PIN- 781005.



            VERSUS

            MD. ABDUL MALEK AND ANR.
            S/O- MD. SAMIR ALI, R/O- VILL.- PANCHMILE TENGABASTI, P.O.
            PANCHMILE, P.S. TEZPUR, DIST.- SONITPUR, ASSAM, PIN- 784025.

            2:MRS. ANUWARA JAHAN
            W/O- AYUB ALI
             R/O- VILL.- URIAMGURI
             P.O. PANCHMILE
             P.S. BORGHAT
             DIST.- SONITPUR
            ASSAM
             PIN- 784025

Advocate for the Petitioner   : MS. R D MOZUMDAR

Advocate for the Respondent :
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                                      BEFORE
                         HONOURABLE MR. JUSTICE MIR ALFAZ ALI

                                                 ORDER

Date : 04-01-2021

Heard the learned counsel for the petitioner.

By this application filed under section 5 of the Limitation Act, the petitioner has prayed for condoning the delay of 321 days in preferring the connected appeal against the judgment and award dated 27.02.2019 passed by the learned Commissioner, Employees Compensation, Sonitpur, Tezpur, in W.C. Case No. 32/2012.

Issue notice, returnable by four weeks.

The petitioner shall take steps for service of notice upon the respondents by registered post with A/D as well as by usual process within seven days from today.

JUDGE

Comparing Assistant