National Insurance Company Ltd vs Trishna Gogoi And 2 Ors
2023 Latest Caselaw 1160 Gua

                                                               Page No.# 1/3

GAHC010218292022




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

                        Case No. : I.A.(Civil)/3353/2022

         NATIONAL INSURANCE COMPANY LTD.
         HAVING ITS REGISTERED OFFICE AND HEAD OFFICE AT 3, MIDDLETON
         STREET, KOLKATA AND ITS REGIONAL OFFICE AT BHANGAGARH, GS
         ROAD, GUWAHATI 781005, REPRESENTED BY THE REGIONAL MANAGER,
         GUWAHATI REGIONAL OFFICE



         VERSUS

         TRISHNA GOGOI AND 2 ORS.
         W/O LATE ABHIJIT GOGOI,
         RESIDENT OF VILLAGE JARIGURI GAON, PO MAJBAM CHARIALI, PS
         KHOWANG, DIST DIBRUGARH, ASSAM 785675
         PRESENT ADDRESS
         C/O SRI SUKHAMAY DAS, BASISTHA CHARIALI, PATORKUCHI,
         GUWAHATI, DIST KAMRUP M ASSAM 781029

         2:SMTI LABANYA GOGOI
         W/O LATE PHOTIK GOGOI

         RESIDENT OF VILLAGE JARIGURI GAON
         PO MAJBAM CHARIALI
         PS KHOWANG
         DIST DIBRUGARH
         ASSAM 785675
         PRESENT ADDRESS
         C/O SRI SUKHAMAY DAS
         BASISTHA CHARIALI
         PATORKUCHI
         GUWAHATI
         DIST KAMRUP M ASSAM 781029

         3:SRI RANJAN DUTTA
                                                                      Page No.# 2/3


             S/O MR. MAHENDRA DUTTA
             RESIDENT OF VILLAGE BANIPUR
             DHEKERIGAON
             BYE LANE NO. II
             DIST DIBRUGARH
             ASSAM 78600

Advocate for the Petitioner   : MR T KALITA

Advocate for the Respondent : MR. K BHATTACHARJEE (R-1,2)




                                  BEFORE
                     HONOURABLE MRS. JUSTICE MALASRI NANDI

                                         ORDER

22.03.2023

Heard Mr. A. Kakati, learned counsel for the applicant. Ms. B. Talukdar, leaned counsel appears for the opposite party nos.1 and 2. None appears for the respondent no.3.

Office Note dated 09.03.2023 shows that notice has been duly served to the opposite party no.3 but none has appeared on behalf of the opposite party no.3.

The present application has been filed under Section 5 of the Limitation Act, 1963 for condonation of delay of 47 days in filing the connected appeal under Section 30 of the Employee's Compensation Act, 1923 against the judgment and order dated 11.07.2022 passed by learned Commissioner for Employee's Compensation, Kamrup in WC Case No.1o/2018.

The ground for delay has been shown in paragraphs 3 to 5 of the application which has been found to be satisfactory. On the other hand, learned counsel for the opposite party nos.1 and 2 has got no objection to condone the Page No.# 3/3

delay of 47 days. Accordingly, the delay of 47 days is condoned.

Registry is directed to register the appeal and list the matter for admission.

In view of above, the I/A stands disposed of.

JUDGE

Comparing Assistant