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2023 Latest Caselaw 1158 Gua

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GAHC010041302023




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

                        Case No. : I.A.(Civil)/767/2023

         MONMONI CHETRY AND 2 ORS.
         W/O LATE JEET BAHADUR CHETRY,
         PERMANENT RESIDENT OF VILLAGE BARASAKUCHI PO BARASAKUCHI,
         PS AND DIST NALBARI, ASSAM
         AND AT PRESENT RESIDING AT KAHILIPARA, DAKHINGAON, KARGIL
         PATH, PS DISPUR , GUWAHATI , KAMRUP M ASSAM

         2: SMTI. SOMA DEVI @ CHUMA DEVI
         W/O JONG BAHADUR CHETRY

         PERMANENT RESIDENT OF VILLAGE BARASAKUCHI PO BARASAKUCHI
         PS AND DIST NALBARI
         ASSAM
         AND AT PRESENT RESIDING AT KAHILIPARA
         DAKHINGAON
         KARGIL PATH
         PS DISPUR
         GUWAHATI
         KAMRUP M ASSAM

         3: SRI KAUSHIK CHETRY
          S/O LATE JEET BAHADUR CHETRY

         PERMANENT RESIDENT OF VILLAGE BARASAKUCHI PO BARASAKUCHI
         PS AND DIST NALBARI
         ASSAM
         AND AT PRESENT RESIDING AT KAHILIPARA
         DAKHINGAON
         KARGIL PATH
         PS DISPUR
         GUWAHATI
         KAMRUP M ASSA

         VERSUS
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             M/S B K AGENCY AND ANR
             REPRESENTED BY ITS PROPRIETOR SRI BIKASH SARMA, RESIDENCE OF
             K.K COMPLEX, 9TH MILE, PO KHANAPARA, GUWAHATI , PS BASISTHA,
             DIST KAMRUP M ASSAM

             2:THE ORIENTAL INSURANCE CO. LTD.
              REPRESENTED BY THE REGIONAL MANAGER
              ORIENTAL INSURANCE CO. LTD. REGIONAL OFFICE
              GS ROAD
              ULUBARI
              GUWAHATI KAMRUP M ASSA

Advocate for the Petitioner   : MR. U DUTTA

Advocate for the Respondent :




                                  BEFORE
                     HONOURABLE MRS. JUSTICE MALASRI NANDI

                                         ORDER

22.03.2023

Heard Mr. U. Dutta, learned counsel for the applicant.

The present application has been filed under Section 5 of the Limitation Act, 1963 for condonation of delay of 84 days in filing the connected appeal against the judgment and order dated 30.09.2022 passed by learned Commissioner, Employees Compensation, Ulubari, Guwahati in WC Case No.58/2013.

Issue Notice to the respondents.

The appellant shall take steps for service of notice to the respondents by registered post with A/D as well as usual process returnable within 4 (four) weeks.

Steps be taken within 7 (seven) days.

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List accordingly.

JUDGE

Comparing Assistant