The National Insurance Company Ltd vs Dachija Tanti And 2 Ors
2024 Latest Caselaw 2898 Gua

Gauhati High Court

The National Insurance Company Ltd vs Dachija Tanti And 2 Ors on 1 May, 2024

                                                                     Page No.# 1/3

GAHC010261882023




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

                                Case No. : I.A.(Civil)/3626/2023

            THE NATIONAL INSURANCE COMPANY LTD.
            HAVING ITS REGISTERED OFFICE AT 3 THE NATIONAL INSURANCE
            COMPANY LTD. HAVING ITS REGISTERED OFFICE AT 3 MIDDLETON
            STREET, KOLKATA- 700071 AND REGIONAL OFFICE AT G.S. ROAD,
            BHANGAGARH, GUWAHATI- 5, REPRESENTED BY ITS AO- LEGAL,
            REGIONAL OFFICE, GUWAHATI.



            VERSUS

            DACHIJA TANTI AND 2 ORS.
            S/O LT. BANA TANTI,
            VILL.- NAPAI CHAH BAGAN, P.S.- SAMAGURI, DIST.- NAGAON, ASSAM.

            2:PRAMILA TANTI
            W/O DACHIJA TANTI

            VILL.- NAPAI CHAH BAGAN
            P.S.- SAMAGURI
            DIST.- NAGAON
            ASSAM.

            3:SURJALAL SARKAR
             S/O LT. BIHARILAL SARKAR

            VILL.- NO. 2
            SORISABARI
            DIST.- NAGAON
            ASSAM

Advocate for the Petitioner   : MR. P J BARMAN

Advocate for the Respondent :
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            Linked Case :

            THE NATIONAL INSURANCE COMPANY LTD



            VERSUS

            DACHIJA TANTI AND 2 ORS. A



            ------------
            Advocate for : MR. P J BARMAN
            Advocate for : appearing for DACHIJA TANTI AND 2 ORS. A



                                   BEFORE
                    HONOURABLE MRS. JUSTICE MITALI THAKURIA

                                          ORDER

Date : 01.05.2024

Heard Mr. P. J. Barman, learned counsel for the applicant.

This application under Section 5 of the Limitation Act for condoning the delay in preferring the connected appeal against the Judgment and Order dated 12.07.2023 passed by the Commissioner for the Employees Compensation cum Assistant Labour Commissioner, Nagaon in NEC (WC) Case No.27/2016.

Issue notice to the respondents, returnable within 4 (four) weeks.

The learned counsel for the appellant shall take steps for causing service of notice upon respondent Nos. 1 to 3 by registered post with A/D as well as by usual process within 7 (Seven) days from today.

Page No.# 3/3

List the matters after 4 (four) weeks.

JUDGE

Comparing Assistant