Page No.# 1/2 vs Najim Ali And Anr
2024 Latest Caselaw 5748 Gua

Gauhati High Court

Page No.# 1/2 vs Najim Ali And Anr on 9 August, 2024

                                                                        Page No.# 1/2

GAHC010273972023




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

                               Case No. : I.A.(Civil)/2364/2024

            ORIENTAL INSURANCE COMPANY LTD.
            (A CENTRAL GOVT. UNDERTAKING) HAVING ITS REGIONAL OFFICE AT
            GUWAHATI, G.S. ROAD, ULUBARI, GUWAHATI- 781007, REP. BY THE
            DEPUTY MANAGER, GAUHATI REGIONAL OFFICE, ULUBARI, GUWAHATI-
            781007.



            VERSUS

            NAJIM ALI AND ANR.
            S/O GYASUDDIN ALI,
            VILL.- LOHARKATHA, P.O.- LOHARKHATHA, P.S.- NALBARI, DIST.-
            NALBARI, ASSAM, PIN- 781126.
            TEMPORARY ADDRESS-
            R/O BELBARI, P.O.- BARKAPLA, P.S.- SARTHEBARI, DIST.- BARPETA,
            ASSAM, PIN- 781311.

            2:SAFIQUER RAHMAN CHOUDHURY
             C/O KAMALUR RAHMAN CHOUDHURY

            R/O CHOUDHURY BUILDING
            A.T. ROAD
            NEAR BHOGDOI BRIDGE
            KACHARIPORIA
            WARD NO. 2
            BHOGDOIMUKH
            JORHAT EAST
            P.O.- JORHAT
            DIST.- JORHAT
            ASSAM
            PIN- 785001

Advocate for the Petitioner   : MS. R D MOZUMDAR, MR. S P SHARMA,MS. C MOZUMDAR
                                                                       Page No.# 2/2


Advocate for the Respondent : ,




                                   BEFORE
                      HONOURABLE MR. JUSTICE ROBIN PHUKAN

                                     ORDER

Date :09.08.2024

Heard Mr. S.P. Sharma, learned counsel for the applicant.

2. This application, under Section 5 of the Limitation Act, 1963, praying for condonation delay of 304 days in preferring the connected appeal against the judgment dated 03.12.2022, passed by the learned Commissioner, Employee's Compensation, Barpeta, in E.C. Case No. 146/2022.

3. Perused the application and the grounds mentioned therein.

4. Let notice be issued 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