Oriental Insurance Company Ltd vs Shariful Islam And Anr
2023 Latest Caselaw 2685 Gua

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GAHC010148362023




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

                                Case No. : I.A.(Civil)/1920/2023 In
                                        MFA/8013/2023

            ORIENTAL INSURANCE COMPANY LTD.
            A CENTRAL GOVT. UNDERTAKING HAVING ITS REGISTERED OFFICE AT
            GUWAHATI, GS ROAD, ULUBARI, GUWAHATI 781007 REPRESENTED BY
            THE DEPUTY MANAGER, GAUAHATI REGIONAL OFFICE, ULUBARI,
            GUWAHATI 781005



            VERSUS

            SHARIFUL ISLAM AND ANR.
            S/O NIZAM UDDIN, RESIDENT OF VILLAGE CHALA PATHAR, PO CHALA
            PATHAR, PS BHATADRAVA, DIST NAGAON, ASASM 782122

            2:M/S NETWORK TRAVEL AGENCY
             17 GS ROAD
             PALTANBAZAR GUWAHATI
             PO AND PS PALTAN BAZAR
             DIST KAMRUPM ASSAM
             78100

Advocate for the Petitioner   : MS. R D MOZUMDAR

Advocate for the Respondent :
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                                 BEFORE
                HONOURABLE MR. JUSTICE SANJAY KUMAR MEDHI

                                        ORDER

17.07.2023 Heard Shri SP Sharma, learned counsel for the applicant-appellant.

This interlocutory application has been filed under Section 5 of the Limitation Act, 1963 for condonation of delay of 18 days in preferring the connected appeal against the judgment dated 12.04.2023 passed by the learned Assistant Labour Commissioner for Employee's Compensation, Nagaon, Assam in NEC Case No.05/2022.

Issue Notice, returnable by 4 weeks.

Let steps for service of notice upon the respondents be taken by registered post with A/D within 3 days.

List this case after 4 weeks.

JUDGE

Comparing Assistant