New India Assurance Company Ltd vs Taznur Hussain Mallik And Anr
2024 Latest Caselaw 7864 Gua

Gauhati High Court

New India Assurance Company Ltd vs Taznur Hussain Mallik And Anr on 28 October, 2024

                                                                       Page No.# 1/2

GAHC010212272024




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

                                  Case No. : I.A.(Civil)/3270/2024

            NEW INDIA ASSURANCE COMPANY LTD
            HAVING ITS REGISTERED OFFICE AT NEW ASSURANCE BUILDING 87,
            MAHATMA GANDHI ROAD, MUMBAI, AND ONE OF THE REGIONAL
            OFFICES AT STAR CITY COMPLEX, 5TH FLOOR, LACHIT NAGAR,
            GUWAHATI-781005, NEAR HANUMAN MANDIR.

            VERSUS

            TAZNUR HUSSAIN MALLIK AND ANR
            S/O. JAMIR HUSSAIN MALLIK, R/O. VILL- KURIHA, P/S. BARPETA, PIN-
            781301, DIST. BARPETA, ASSAM.

            2:MAJIM UDDIN
             C/O. MAJAR ALI
             R/O. VILL.- KARAGARI N.C BLOCK
             P/S. AND DIST. BARPETA
            ASSAM
             PIN-781307

Advocate for the Petitioner   : MR. K K BHATTA,

Advocate for the Respondent : ,




                                    BEFORE
                       HON'BLE MR. JUSTICE ROBIN PHUKAN

                                              ORDER

28.10.2024

Heard Ms. L. Sharma, learned counsel for the applicant.

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This interlocutory application under Section 5 of the Limitation Act, is preferred by the applicant New India Assurance Co. Ltd., for condonation of delay of 164 days in preferring the connected appeal against the impugned judgment and award dated 19.02.2024 passed by the learned Commissioner, Employees' Compensation, Barpeta, in W.C. Case No.170/2022.

Perused the application and the documents enclosed therewith.

Let notice be issued to the respondents, returnable within 4(four) weeks.

Step be taken by registered post with A/D and also by usual process within a week from today.

List the matter after 4(four) weeks.

Sd/- Robin Phukan JUDGE

Comparing Assistant