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The National Insurance Company Ltd vs Ratul Amin And Anr
2025 Latest Caselaw 2895 Gua

Citation : 2025 Latest Caselaw 2895 Gua
Judgement Date : 5 February, 2025

Gauhati High Court

The National Insurance Company Ltd vs Ratul Amin And Anr on 5 February, 2025

Author: Devashis Baruah
Bench: Devashis Baruah
                                                                     Page No.# 1/2

GAHC010011732025




                                                              undefined

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

                            Case No. : I.A.(Civil)/188/2025

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



         VERSUS

         RATUL AMIN AND ANR
         S/O LATE PUTUL AMIN, , RESIDENT OF VILLAGE DURGAHPUR, PO
         BHELLA, PS BARPETA, ASSAM

         2:JOSNA BEGUM
         W/O RAFIT ALI
         RESIDENT OF VILLAGE DURGAHPUR
          PO BHELLA
          PS BARPETA
         ASSA

          Linked Case : MACApp./0/0

         THE NATIONAL INSURANCE COMPANY LTD
         REP BY THE REGIONAL MANAGER GUWAHATI


          VERSUS

         RATUL AMIN AND ANR
         BARPETA

         2:JOSNA BEGUM
         BARPETA
                                                                  Page No.# 2/2



For the applicant (s)    : Mr. P. J. Barman, Advocate

For the respondent (s) : XXX

                              BEFORE
               HON'BLE MR. JUSTICE DEVASHIS BARUAH
                             ORDER

05.02.2025

This is an application filed under Section 5 of the Limitation Act, 1963 for condoning the delay of 64 days in preferring the accompanying Appeal against the judgment and order dated 18.09.2024 passed by the Commissioner for Employee's Compensation, Barpeta in E.C. Case No.237/2023.

2. Issue notice making it returnable by 4 (four) weeks.

3. The applicant is directed to take steps upon the respondent Nos.1 & 2 by way of registered post with A/D as well as through usual process within 3 (three) days.

4. List accordingly.

JUDGE

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