Page No.# 1/3 vs Sri Bablu Suklabaidya And Anr
2021 Latest Caselaw 5 Gua

                                                                         Page No.# 1/3

GAHC010101062019




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

                                Case No. : I.A.(Civil)/1791/2019

            SRI KALPANA DAS AND ANR
            W/O- SRI BIJOY DAS, R/O- GOVINDOKUPA, P.O. DIGORKHAL, P.S.
            KATIGORAH, DIST.- CACHAR, ASSAM.

            2: SRI BIKRAM DAS
             S/O- SRI BIJOY DAS
             R/O- GOVINDOKUPA
             P.O. DIGORKHAL
             P.S. KATIGORAH
             DIST.- CACHAR
            ASSAM. ( APPELLANT NO. 2 BEING MINOR IS REP. BY HIS MOTHER
            APPELLANT NO. 1)

            VERSUS

            SRI BABLU SUKLABAIDYA AND ANR
            S/O- SRI BADAL SUKLABAIDYA, R/O- VILL.- TARAPUR, KALAIN, P.S.
            KATIGORAH, PIN- 788003, DIST.- CACHAR, ASSAM.

            2:ICICI LOMBARD GENERAL INSURANCE CO. LTD.

             REP. BY THE AREA MANAGER
             ICICI LOMBARD GENERAL INSURANCE CO. LTD.
             MAYUR GARDEN
             OPPOSITE ABC BUS STOP
             G.S. ROAD
             GUWAHATI- 781005

Advocate for the Petitioner   : MR. S K GOSWAMI

Advocate for the Respondent : MR. M TALUKDAR
                                                                                Page No.# 2/3



             Linked Case :

            SRI KALPANA DAS AND ANR



             VERSUS

            SRI BABLU SUKLABAIDYA AND ANR



            ------------
            Advocate for :
            Advocate for : appearing for SRI BABLU SUKLABAIDYA 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 applicants pray for condonation of delay of 141 days in preferring the appeal against the judgment and award dated 29-05-2018 passed by learned Commissioner, Employee's Compensation, Cachar, Silchar, in E.C. Case No. 26/2014.

The cause of delay has been explained in paragraph 4 & 5 of the application.

Mr.M. Talukdar, learned counsel for the respondents submits that he has no objection in condoning the delay of 141 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 that he has no objection in condoning the delay, the application is allowed and the delay of 141 days in preferring the appeal stands condoned.

Office to register the connected appeal and list for admission.

Page No.# 3/3

IA stands disposed of.

JUDGE

Comparing Assistant