Cholamandalam Ms General Insurance Co ... vs Chutuma Tanti And Anr
2024 Latest Caselaw 7868 Gua

Gauhati High Court

Cholamandalam Ms General Insurance Co ... vs Chutuma Tanti And Anr on 28 October, 2024

                                                                     Page No.# 1/2

GAHC010189302024




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

                                  Case No. : I.A.(Civil)/3226/2024

            CHOLAMANDALAM MS GENERAL INSURANCE CO LTD
            HAVING ITS BRANCH OFFICE AT AASTHA PLAZAR, OPP. SB DEORAH
            COLLEGE, 4TH FLOOR, BORA SERVICE, GUWAHATI, DIST KAMRUP M
            ASSAM, REP BY ITS DEPUTY MANAGER LEGAL CLAIMS LEGAL, MR.
            KAIFI ANAM.



            VERSUS

            CHUTUMA TANTI AND ANR
            D/O SRI GAJEN TANTI
            RESIDENT OF TAIRAM T.E BANDAR CHALIA, TANTI GAON, PO AND PS
            TITABOR DIST JORHAT, ASSAM
            PRESENT ADDRESS
            KARUNATING TEA ESTATE, PO DABIDUBI KHUMTAI, DIST GOLAGHAT,
            ASSAM 785611

            2:SRI BIJOY DHANUWAR
             S/O SRI GURIUS DHANUWAR
             RESIDENT OF NOLONIPATHAR
             SARUPATHAR
             PO AND PS SARUPATHAR
             DIST GOLAGHAT
            ASSAM 78560

Advocate for the Petitioner   : MR. A BHATTACHARYYA,

Advocate for the Respondent : ,
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            Linked Case :

            CHOLAMANDALAM MS GENERAL INSURANCE CO LTD



            VERSUS

            CHUTUMA TANTI AND ANR A



            ------------
            Advocate for : MR. A BHATTACHARYYA
            Advocate for : appearing for CHUTUMA TANTI AND ANR A



                                             BEFORE
                   HON'BLE MR. JUSTICE KARDAK ETE

                                             ORDER

28.10.2024

Heard Mr. A. Bhattacharyya, learned counsel for the applicant.

This is an application under Section 5 of the Limitation Act, 1963 for condonation of delay of 69 days in filing the connected MFA against the judgment and award dated 04.05.2024 passed in EC Case No. 18/2022 by the Commissioner under Employee's Compensation, Golaghat.

Issue notice, returnable within 4(four) weeks.

The applicant is directed to take steps for service of notice upon the respondents by registered post with A/D within 7(seven) days from today.

List this matter after 4(four) weeks.

JUDGE

Comparing Assistant