On The Death Of Pankaj Hazarika His Legal ... vs M/S Assam Company India Ltd. And 5 Ors
2024 Latest Caselaw 336 Gua

Gauhati High Court

On The Death Of Pankaj Hazarika His Legal ... vs M/S Assam Company India Ltd. And 5 Ors on 22 January, 2024

Author: Malasri Nandi

Bench: Malasri Nandi

                                                              Page No.# 1/3

GAHC010189682023




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

                         Case No. : I.A.(Civil)/141/2024

         ON THE DEATH OF PANKAJ HAZARIKA HIS LEGAL HEIR SMT LAKSHMI
         HAZARIKA
         W/O LATE PANKAJ HAZARIKA
         RESIDENT OF FLAT NO. A/9, SHYAMKUNJ APARTMENTS, LAKSHMI
         NAGAR, PS DISPUR, DIST KAMRUP M ASSAM



         VERSUS

         M/S ASSAM COMPANY INDIA LTD. AND 5 ORS.
         REPRESENTED BY THE MANAGER KONDOLI TEA ESTATE KATHAITOLI,
         PS KAMPUR, DIST NAGAON, ASSAM

         2:SRI JEET RAM GOSHIT
          S/O LATE KAILASH GOSHIT
         A RESIDENT OF KONDOLI TEA ESTATE
          KATHAITOLI
          PS KAMPUR
          DIST NAGAON
         ASSAM

         3:UNITED INDIA INSURANCE CO. LTD.
          HAVING ITS REGIONAL OFICE AT GS ROAD
          CHRISTIAN BASTI
          GUWAHATI 781005

         4:ADDITIONAL DIRECTOR OF INDUSTRIES AND COMMERCE

          DISTRICT INDUSTRIES CENTER
          GOVT. OF ASSAM
          DIPHU DIST KARBI ANGLONG
          ASSAM
                                                                           Page No.# 2/3

            5:SRI NIREN DAS
             S/O LATE JADU MOHAN DAS

            RESIDENT OF VILLAGE LORULANGSO
            DIST KARBI ANGLONG
            ASSAM

            6:M/S ORIENTAL INSURANCE CO. LTD.
             HAVING ITS REGIONAL OFFICE AT ULUBARI
             GUWAHATI 78100

Advocate for the Petitioner   : MR D MONDAL

Advocate for the Respondent :




             Linked Case :

            ON THE DEATH OF PANKAJ HAZARIKA HIS LEGAL HEIR SMT LAKSHMI
            HAZARIKA



             VERSUS

            M/S ASSAM COMPANY INDIA LTD. AND 5 ORS. B



            ------------
            Advocate for : MR D MONDAL
            Advocate for : appearing for M/S ASSAM COMPANY INDIA LTD. AND 5 ORS. B



                                   BEFORE
                     HONOURABLE MRS. JUSTICE MALASRI NANDI

                                        ORDER

Date : 22.01.2024

Heard Mr. D. Mondal, learned counsel for the applicant.

Page No.# 3/3

This is an application filed under Section 5 of the Limitation Act, 1963 for condonation of delay of 303 days in preferring an appeal against the judgment and award dated 25.07.2022 passed by the learned Member, MACT, No. 3, Kamrup(M), Guwahati, in MAC Case No. 523/2013.

Issue notice.

The applicant shall take step(s) for service of notice upon the respondents by registered post with AD as well as other usual service returnable within 4(four) weeks. The steps be taken within 7(seven) days.

List accordingly.

JUDGE

Comparing Assistant