National Insurance Co. Ltd vs Md Rafic And Anr
2025 Latest Caselaw 5502 Gua

Gauhati High Court

National Insurance Co. Ltd vs Md Rafic And Anr on 18 June, 2025

                                                                              Page No.# 1/2

GAHC010087912025




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

                                  Case No. : I.A.(Civil)/1950/2025

            NATIONAL INSURANCE CO. LTD.
            HAVING ITS REGISTERED AND HEAD OFFICE AT 3 MIDDLETON STREET,
            KOLKATA 700071 AND ONE OF THE REGIONAL OFFICES AT M.S.S. PATH,
            BHANGAGARH, GUWAHATI 781005



            VERSUS

            MD RAFIC AND ANR
            S/O ANOWAR HUSSAIN, R/O VILL. DEBRADI, P.O. BAGODI, P.S. AND DIST.
            BARPETA, ASSAM, PIN 781311

            2:SAIYED ALI

             S/O SAYED
             R/O VILL. GARALA
             P.O. SITOLI
             P.S. BABHBAR
             DIST. BARPETA
             ASSAM
             PIN 78130

Advocate for the Petitioner   : MR. A J SAIKIA, MR. S. PEGU,M CHETIA

Advocate for the Respondent : ,
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                                   BEFORE
                      HONOURABLE MR. JUSTICE ROBIN PHUKAN

                                     ORDER

Date : 18.06.2025

Heard Mr. S. Pegu, learned counsel for the applicant.

2. This interlocutory application, under Section 5 of the Limitation Act, is preferred by the applicant for condonation of delay of 50 days in preferring the connected appeal against the judgment and order dated 03.01.2025, passed by the learned Commissioner, Employee's Compensation, Barpeta, in EC Case No. 288/2023.

3. Let notice be issued to the opposite parties, returnable in four weeks.

4. Steps be taken upon the opposite parties by way of registered post with A/D as well as by usual process within a week from today.

5. List the matter after four weeks.

JUDGE

Comparing Assistant