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United India Insurance Company ... vs Sarjubala Ghosh And Ors
2022 Latest Caselaw 5055 Gua

Citation : 2022 Latest Caselaw 5055 Gua
Judgement Date : 19 December, 2022

Gauhati High Court
United India Insurance Company ... vs Sarjubala Ghosh And Ors on 19 December, 2022
                                                               Page No.# 1/3

GAHC010213502022




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

                          Case No. : I.A.(Civil)/3761/2022

         UNITED INDIA INSURANCE COMPANY LIMITED
         A PUBLIC SECTOR UNDERTAKING COMPANY, REGISTERED AND
         INCORPORATED UNDER COMPANIES ACT, 1956, HAVING ITS REGISTERED
         OFFICE AT 24 WHITES ROAD, CHENNAI- 600014 WITH ONE OF ITS
         REGIONAL OFFICE AT CHIBBER HOUSE, 2ND FLLOR, G.S. ROAD,
         ULUBARI- 5, GUWAHATI, REP. BY ITS REGIONAL MANAGER, GUWAHATI,
         ASSAM.



         VERSUS

         SARJUBALA GHOSH AND ORS.
         W/O LATE JITINDRA GHOSH,
         M/O LATE SANKAR GHOSH,
         VILL.- MADARTALI, MIKIRGAON,
         P.O. AND P.S.- DOBAKA,
         DIST.- HOJAI, ASSAM, PIN- 782440.

         1.2:AJIT GHOSH
          S/O LATE JITINDRA GHOSH

         B/O LATE SANKAR GHOSH

         VILL.- MADARTALI
         MIKIRGAON

         P.O. AND P.S.- DOBAKA

         DIST.- HOJAI
         ASSAM
         PIN- 782440.

         2:SANJAY NAHATA
                                                                               Page No.# 2/3

             S/O N.C. NAHATA

            VILL.- ITACHALI

            P.O.- ITACHALI

            P.S.- NAGAON

            DIST.- NAGAON
            ASSAM
            PIN- 782003

Advocate for the Petitioner   : MR. R C PAUL

Advocate for the Respondent :




                                   BEFORE
                     HONOURABLE MR. JUSTICE AJIT BORTHAKUR

                                          ORDER

Date : 19.12.2022

Heard Mr. RC Paul, learned counsel for the applicant.

By this application under Section 5 of the Limitation Act, the applicant has prayed for condoning delay of 15 days in preferring the first appeal vide the impugned Judgment and Order dated 08.07.2022 in NWC Case No.84/2011 by the learned Commissioner, Employee's Compensation, Nagaon.

Issue notice to the opposite parties. Steps by registered post with A/D within 3 days.

List in the 4th Week of February, 2023.

JUDGE Page No.# 3/3

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