Page No.# 1/3 vs Manowara Begum And Anr
2025 Latest Caselaw 2862 Gua

Gauhati High Court

Page No.# 1/3 vs Manowara Begum And Anr on 5 February, 2025

                                                                         Page No.# 1/3

GAHC010234152023




                                                                   2025:GAU-AS:1159

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

                                Case No. : I.A.(Civil)/3154/2023

            THE ORIENTAL INSURANCE CO. LTD.
            A COMPANY REGISTERED UNDER THE COMPANIES ACT, 1956.
            REPRESENTED BY ITS REGIONAL MANAGER, ULUBARI, GUWAHATI 7



            VERSUS

            MANOWARA BEGUM AND ANR.
            W/O LATE ABDUL MAJID,
            RESIDENT OF BHERBHARI, PS BATADRAVA, DIST. NAGAON, ASSAM

            2:MD. YAKUB ALI
             S/O ENUCH ALI

            C/O Z. ZAMAL
            HOUSE NO. 43
            ANANDA NAGAR
            CHRISTIAN BASTI
            GUWAHATI 05
            KAMRUP

Advocate for the Petitioner   : MR. S K GOSWAMI, MR. R SHARMA

Advocate for the Respondent : MR D MONDAL (R-1),
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                                  BEFORE
                    HONOURABLE MRS. JUSTICE MARLI VANKUNG

                                       ORDER

Date : 05.02.2025

Heard Mr. R. Sharma, learned counsel appearing for the applicant, who has filed the instant application under Section 5 of the Limitation Act, for condonation of delay of 10 days in preferring an appeal against the judgment and award dated 15.06.2023, passed by the learned Commissioner, Employee's Compensation, Nagaon in NEC No.11/2018.

The learned counsel appearing for the applicant submits that the reason for the delay of 10 days in filing the appeal has been explained in paragraph 3 to 5 of his condonation application.

Mr. D. Mondal, learned counsel appearing for the respondent no.1 submits that he has no objection to the condonation of delay of 10 days of filing the appeal.

This court on perusal of the paragraphs 3 to 5 of the application find that the delay of 10 days is not due to any laches and negligence on the part of the applicant and accordingly find it feet fit to condone the delay of 10 days in filing the appeal against the judgment and award dated 15.06.2023.

Accordingly, the Interlocutory Application stands disposed of.

On the disposal of the IA, the MFA/10348/2023 is to be given a registration number and listed after 3(three) weeks.

Page No.# 3/3

The name of the learned counsel for the respondent no.1 is to be reflected in the cause list at the time of listing of the matter and listed the matter in the admission column.

JUDGE

Comparing Assistant