National Insurance Company ... vs Md Chukum Uddin
2021 Latest Caselaw 2064 Gua

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GAHC010052652018




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

                         Case No. : I.A.(Civil)/853/2018
                              In MFA No. 21/2018

         NATIONAL INSURANCE COMPANY LIMITED
         A COMPANY REGISTERED AND INCORPATED UNDER THE COMPANIES
         ACT, 1956 HAVING ITS REGISTERED OFFICE AT 3, MIDDLETON STREET,
         KALKATA AND ONE OF ITS REGIONAL OFFICE AT G.S. ROAD,
         BHANGAGARH, GUWAHATI, REPRESENTED BY ITS REGIONAL
         MANAGER, GUWAHATI, ASSAM.



         VERSUS

         MD CHUKUM UDDIN
         R/O VILL. TAPATTARI, P.S. ABHAYAPURI, DIST. BONGAIGAON, ASSAM.

         2:MD. ROFIQUL ISLAM
          R/O VILL. TAPATTARI
          P.S. ABHAYAPURI
          DIST. BONGAIGAON
         ASSAM.

         3:MISS AYSHA KHATUN
          R/O VILL. TAPATTARI
          P.S. ABHAYAPURI
          DIST. BONGAIGAON
         ASSAM.

         4:MD. KURMAN ALI
         APPELLANTS / CLAIMANTS NO. 2
          3 AND 4 ARE THE MINOR AND HE/SHE IS REPRESENTED BY HIS / HER
         ELDER BROTHER OF THE CLAIMANT NO. 1
          R/O VILL. TAPATTARI
          P.S. ABHAYAPURI
          DIST. BONGAIGAON
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             ASSAM.

             5:MR KAPIL DAS
              R/O VILL. DHARMAPUR W/NO. 1
              P.O. AND P.S. ABHAYAPURI
              DIST. BONGAIGAON
             ASSAM

Advocate for the Petitioner   : MRS. S ROY

Advocate for the Respondent :




                                         BEFORE
               HON'BLE MRS. JUSTICE RUMI KUMARI PHUKAN
                                ORDER

03.09.2021 By this application filed under Section 5 of the Limitation Act, the appellant/Insurance Company has sought for condonation of delay of 48 days in preferring the judgment and order dated 21.09.2017, passed by the Commissioner, Employees Compensation, Abhayapuri, Bongaigaon, in EC Case No. 08/2015.

Learned counsel for the respondent/claimant has entered their appearance and have raised no objection for condoning the delay, as sought for.

Having regard to the submission and contention raised in the present petition in paragraphs- 5 and 6 of the petition, delay of 48 days in preferring the appeal is hereby condoned.

Let the connected appeal be registered before the Court 09.09.2021.

JUDGE

Comparing Assistant