National Insurance Co. Ltd vs Smt. Kaushalya Gurung And 7 Ors
2023 Latest Caselaw 1219 Gua

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GAHC010191332016




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

                        Case No. : I.A.(Civil)/914/2016

         NATIONAL INSURANCE CO. LTD.
         HAVING ITS HEAD OFFICE AT MIDDLETON STREET, KOLKATA AND ONE
         OF THE REGIONAL OFFICES KNOWN AS GUWAHATI REGIONAL OFFICE,
         G.S. ROAD, BHANGAGARH, GUWAHATI-5 AND A DIVISIONAL OFFICE AT
         SILCHAR, P.O. SILCHAR, DIST. CACHAR, ASSAM.



         VERSUS

         SMT. KAUSHALYA GURUNG and 7 ORS,
         W/O LATE BECHON SINGH GURUNG

         2:BICHAR SINGH GURUNG
          S/O LATE BECHON SINGH GURUNG

         3:SMT. POBITRA GURUNG
          D/O BECHON SINGH GURUNG

         4:PRATAP SINGH GURUNG
          S/O LATE BECHON SINGH GURUNG
         ALL 1 - 4 ARE R/O LANE NO. 23
         VIVEKANANDA ROAD
          P.O. VIVEKANANDA ROAD
          P.S. SILCHAR
          DIST. CACHAR
         ASSAM.

         5:THE GENERAL MANAGER

          OIL AND NATURAL GAS CORPORATION LTD.
          DEHRADUN
          UTTARAKHAND
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            6:THE MANAGER P and A
             OIL AND NATURAL GAS CORPORATION LTD.
             CACHAR FORWARD BASE
             SRIKONA
             SILCHAR 788026

            7:THE PROJECT HEAD
             CACHAR PROJECT
            THE OIL AND NATURAL GAS COMMISSION AT SRIKONA
             P.O. SRIKONA
             DIST. CACHAR
            ASSAM.

            8:GAURI SANKAR DAS

             S/O LATE KSHIRODE RANJAN DAS
             R/O NATIONAL HIGH WAY C.R. AVENUE
             P.O. and P.S. SILCHAR
             DIST. CACHAR
             PIN 788012
             ASSAM

Advocate for the Petitioner   : MR.K K BHATRA

Advocate for the Respondent : MS. S SENAPATI (R5-R7)




             Linked Case :

            NATIONAL INSURANCE CO. LTD



             VERSUS

            SMT KAUSHALYA GURUNG and 7 ORS



            ------------
            Advocate for : MR.D K BHATRA
            Advocate for : appearing for SMT KAUSHALYA GURUNG and 7 ORS
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                                    BEFORE
                      HONOURABLE MRS. JUSTICE MALASRI NANDI

                                      ORDER

Date : 27.03.2023

Heard Mr. K.K. Bhatra, learned counsel appearing for the applicant.

The present application has been filed under Section 30(3) of Employees Compensation Act, 1923, read with Section 5 of the Limitation Act, 1963 for condonation of delay of 33 days in preferring the appeal against the judgment and order dated 18.12.2015 passed by the Commissioner, Workmen's (Employees) Compensation, Bongaigaon in W.C. Case No. 54/2008.

The learned counsel for the applicant has submitted that he would like to take fresh step for service the notice upon the respondent No. 5 by registered post with AD as well as other usual process returnable within 6(six) weeks.

Prayer is allowed. The steps be taken within 7(Seven) days.

List the matter after 6(six) weeks.

JUDGE

Comparing Assistant