National Insurance Company Ltd vs Muntaj Ali And Anr
2024 Latest Caselaw 5588 Gua

Gauhati High Court

National Insurance Company Ltd vs Muntaj Ali And Anr on 5 August, 2024

                                                                        Page No.# 1/2

GAHC010147172024




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

                                  Case No. : I.A.(Civil)/2324/2024

            NATIONAL INSURANCE COMPANY LTD
            HAVING ITS REGISTERED OFFICE AND HEAD OFFICE AT 3 MIDDLETON
            STREET KOLKATA AND ITS REGIONAL OFFICE AT GS ROAD,
            BHANGAGARH, GUWAHATI



            VERSUS

            MUNTAJ ALI AND ANR
            S/O DULU MIAH,
            RESIDENT OF VILLAGE KATAJHAR PATHAR, PS AND DIST BARPETA,
            ASSAM 781301

            2:LUCHAB ALI
             S/O MOMEN ALI

            RESIDENT OF VILLAGE KATHAJHAR PATHAR
            PS AND DIST BARPETA
            ASSAM 78130

Advocate for the Petitioner   : MR. R GOSWAMI, MS. M SAIKIA,MS. P BORTHAKUR

Advocate for the Respondent : ,
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                                   BEFORE
                      HONOURABLE MR. JUSTICE ROBIN PHUKAN

                                      ORDER

Date : 05.08.2024

Heard Ms. M. Saikia, learned counsel for the applicant.

2. This application, under Section 5 of the Limitation Act, 1963, is preferred for condonation of delay of 68 days in preferring a connected appeal under Section 30 of the Employee's Compensation Act, 1923, against the judgment and order dated 29.01.2024, passed by the learned Commissioner for Employee's Compensation, Barpeta, in E.C. Case No. 183/2022.

3. Perused the application and the documents placed on record.

4. Issue notice to the respondents returnable in four weeks.

5. Steps be taken upon the respondents by way of registered post with A/D as well as by usual process within a week from today.

6. List the matter after four weeks.

JUDGE

Comparing Assistant