Page No.# 1/2 vs Junaid Khan And Anr
2025 Latest Caselaw 2110 Gua

Gauhati High Court

Page No.# 1/2 vs Junaid Khan And Anr on 20 January, 2025

                                                                       Page No.# 1/2

GAHC010235612024




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

                                  Case No. : I.A.(Civil)/3521/2024

            MOMI DEKA AND ANR.
            W/O LATE JADAV DEKA,
            RESIDENT OF VILLAGE GAURPARA UTTAR, PS AMOLAPATTY, DIST
            DHUBRI, ASSAM, P/A KATHABARI, PS GARCHUK, DIST. KAMRUP M
            ASSAM

            2: CHINTU DEKA
             S/O LATE JADAV DEKA

            RESIDENT OF VILLAGE GAURPARA UTTAR
            PS AMOLAPATTY
            DIST DHUBRI
            ASSAM
            P/A KATHABARI
            PS GARCHUK
            DIST. KAMRUP M ASSAM
            TO BE REP. BY PET. NO.

            VERSUS

            JUNAID KHAN AND ANR.
            S/O LATE SADIQ KHAN
            VILLAGE PANCHALI, A.T ROAD, PO AND DIST DIBURGARH, ASSAM
            786001

            2:NEW INDIA ASSURANCE CO. LTD.
             REPRESENTED BY REGIONAL MANAGER
             GS ROAD
             LACHIT NAGAR
             GUWAHATI 781007 ASSA

Advocate for the Petitioner   : MR. A R AGARWALA, MR ADITYA AGARWALA,MD. K ALI

Advocate for the Respondent : ,
                                                                          Page No.# 2/2




                                 BEFORE
               HONOURABLE MR. JUSTICE MRIDUL KUMAR KALITA

                                      ORDER

Date : 20.01.2025

1. Heard Mr. A. R. Agarwala, learned counsel for the applicant.

2. This application under Section 5 of the Limitation Act, 1963 has been filed by the applicants for condoning the delay of 61 days in preferring the connected appeal whereby the applicant has impugned the judgment and order dated 05.06.2022 passed by the learned Commissioner for Employees Compensation, Kamrup, Guwahati in WC Case No. 82/2015.

3. Issue notice to the opposite parties.

4. The applicants shall take steps for issuance of notice upon the opposite parties by registered post with A/D as well as by usual mode within seven days from the date of this order, returnable after 4(four) weeks.

JUDGE

Comparing Assistant