Page No.# 1/2 vs Golap Rabbani And Anr
2024 Latest Caselaw 5749 Gua

Gauhati High Court

Page No.# 1/2 vs Golap Rabbani And Anr on 9 August, 2024

                                                                      Page No.# 1/2

GAHC010272002023




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

                                  Case No. : I.A.(Civil)/2370/2024

            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

            GOLAP RABBANI AND ANR.
            S/O INAL HAQUE,
            VILL.- SHUKMANAH, P.O.- SUKMANAH, P.S.- BARPETA, DIST.- BARPETA,
            ASSAM, PIN- 781316.

            2:TIKENDRA NATH DAS
             S/O LT. SADANANDA DAS

            VILL.- NAGAON
            P.S.- BARPETA
            DIST.- BARPETA
            ASSAM
            PIN- 781309

Advocate for the Petitioner   : MS. R D MOZUMDAR, MR. S P SHARMA,MS. C MOZUMDAR

Advocate for the Respondent : ,
                                                                       Page No.# 2/2


                                   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 366 days in preferring the connected appeal against the judgment dated 29.09.2022, passed by the learned Commissioner, Workmen's Compensation, Barpeta, in W.C. Case No. 228/2021.

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