The New India Assurance Co. ... vs Paresh Chandra Dey And Others
2022 Latest Caselaw 196 Jhar

               IN THE HIGH COURT OF JHARKHAND AT RANCHI
                                 M.A. No. 386 of 2015
                                            With
                                 I.A. No. 5143 of 2015
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The New India Assurance Co. Limited and Another ... Appellant(s) Versus Paresh Chandra Dey and Others ... Respondent(s).

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CORAM : HON'BLE MR. JUSTICE ANANDA SEN.

(Through: Video Conferencing)

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For the Appellant(s): Mr. D.C. Ghose, Advocate. For the respondent(s): None.

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I.A. No. 5143 of 2015

10/01.02.2022: This interlocutory application has been filed by the appellant- New India Assurance Co. Limited praying therein to condone the delay of about 135 days.

Counsel for the appellant-Insurance Company submits that after obtaining the certified copy of the impugned award/judgment, the facts of the case was scrutinized and opinion was sought for from the concerned advocate and the entire file thereafter was sent to Patna Regional Office. He further submits that the matter was again looked into by the Patna Regional Office and thereafter it was decided to file an appeal. He also submits that to file an appeal, a memo was drafted. It is submitted that in these process, 130 days more was consumed, beyond the prescribed time. The counsel for the appellants thus prays to condone the delay.

None appears on behalf of the respondent(s) to oppose the aforesaid prayer.

Considering the prayer made by the counsel for the appellant and going through this interlocutory application, I find that sufficient ground has been shown to condone the delay of 135 days in preferring this appeal. Thus, the delay of 135 days in filing this appeal is condoned.

Accordingly, this application is allowed.

M.A. No. 386 of 2015 List this case under the heading "For Admission".

        Anu/-CP2                                                 (ANANDA SEN, J.)