Fahad Tehsin vs Md. Abu Hanif And Anr
2021 Latest Caselaw 475 Gua

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GAHC010290132019




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

                                Case No. : MACApp./20/2021

            FAHAD TEHSIN
            S/O LT. MUKTAR RAHMAN, R/O AMOLAPATTY B.M. ROAD, P.O. NAGAON,
            P.S NAGAON, SADAR, DIST. NAGAON, ASSAM, PIN-782001



            VERSUS

            MD. ABU HANIF AND ANR
            S/O LT. MAQBAL HUSSAIN, R/O SHANKARDEB PATH, HAIBARGAON, P.S.
            NAGAON SADAR, DIST. NAGAON, ASSAM, PIN-782002

            2:NATIONAL INSURANCE CO. LTD.
             REP. BY THE REGIONAL MANAGER
            GUWAHATI REGIONAL OFFICE
             G.S. ROAD
             BHANGAGARH
             GUWAHATI-

Advocate for the Petitioner   : MR. M TALUKDAR

Advocate for the Respondent :




                                      BEFORE
                      HONOURABLE MR. JUSTICE KALYAN RAI SURANA

                                          ORDER

Date : --10.02.2021

Heard Mr. K.K. Bhatta, learned counsel for the applicant. This is an application for stay of operation and execution of the impugned judgment Page No.# 2/2

and award dated 03.08.2019, passed by the learned Member, MACT, Nagaon in MAC Case No. 573/2016.

Issue formal notice returnable in 6(six) weeks.

The applicant shall take steps for service of notice on opposite parties by registered post with A/D as well as by usual process within 2 days.

List after 6(six) weeks.

Appellant is permitted to make necessary correction of the name of the appellant in the cause title which may be done in the presence of the Registrar (Judicial)

JUDGE

Comparing Assistant