M/S United India Insurance Co. Ltd vs Sri Rajib Brahma And 2 Ors
2021 Latest Caselaw 500 Gua

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GAHC010010642021




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

                                Case No. : I.A.(Civil)/174/2021

            M/S UNITED INDIA INSURANCE CO. LTD.
            HAVING ITS REGD. OFFICE AT 24 WHITES ROAD, CHENNAI- 600014 WITH
            ONE OF ITS REGIONAL OFFICE AT G.S. ROAD, CHIBBER HOUSE, NEAR
            DISPUR OLD POST OFFICE, DISPUR, GHY-5



            VERSUS

            SRI RAJIB BRAHMA AND 2 ORS.
            S/O. LATE THABENDRA BRAHMA, R/O. VILL. PHATIKJAN, P.S. DOKMOKA,
            DIST. KARBI ANGLONG, ASSAM

            2:SRI BIKASH PAL
             S/O- GOPAL PAL
             H/NO. 126
             RAJANI KANTA GOSWAMI PATH
             LAL GANESH
             GUWAHATI- 781034
             DIST.- KAMRUP(M)
            ASSAM. (OWNER OF VEHICLE NO. AS01 FC 8765 (INNOVA).

            3:SRI GANESH SHIL
             S/O- SUBASH SHIL
             R/O- VILL.- SINGIMARI NANKE
             KACHUA
             DIST.- NAGAON
            ASSAM. (DRIVER OF VEHICLE NO. AS01 FC 8765 (INNOVA)

Advocate for the Petitioner   : SK RAMZAN ALI

Advocate for the Respondent :
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                                    BEFORE
                    HONOURABLE MR. JUSTICE KALYAN RAI SURANA

                                          ORDER

Date : 11-02-2021

None appears on call for the applicant. This Interlocutory Application has been filed for allowing the applicant to withdraw the statutory deposit made before the Registry in connection with MAC Appeal No. 479/2019, which is stated to have been disposed of by judgment and order dated 03.02.2020.

This application is allowed.

The Registry shall refund the statutory deposit lying in connection with MAC Appeal no. 479/2019 to the applicant.

JUDGE

Comparing Assistant