Page No.# 1/2 vs United India Insurance Co Ltd
2021 Latest Caselaw 527 Gua

                                                              Page No.# 1/2

GAHC010018812014




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

                                Case No. : MACApp./285/2014

            ABDUL BHUYAN and ANR


            2: SHAID BHUYAN

             BOTH SONS OF LATE MAZID BHUYAN
             R/O GANDHI BASTI
             NEW SARANIA
             NEAR SOAP FACTORY
             C/O WAHIDUZ ZAMAN
             P.O. SILPUKHURI
             GUWAHATI-3
             DIST. KAMRUP M
             ASSAM

            VERSUS

            UNITED INDIA INSURANCE CO LTD
            DIVISION-II, BHANGAGARH, GUWAHATI-5

            2:DR. SHEIKHUL ISLAM

             S/O MD. SAMED ALI
             VILL. MAZDIA
             P.S. SARTHEBARI
             DIST. BARPETA
             ASSAM

Advocate for the Petitioner   : MS.F BEGUM

Advocate for the Respondent : MR. A J SAIKIA (R1)
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                                             BEFORE
                         HON'BLE MR. JUSTICE KALYAN RAI SURANA
                                              :ORDER:

15.02.2021

Mr. A. Mannaf, learned counsel for the appellant as well as Mr. A. Saikia, learned counsel for the respondent no. 1 are present.

Although, the records are called for on 30.01.2019, the same has not yet been received. It is seen that the impugned Judgment and order dated 16.05.2014 was passed by the learned Member of MACT-cum-Additional District Judge No. IV (FTC), Kamrup, Guwahati.

Registry shall take steps for procuring the LCR through special messenger. Registry shall also bring the order passed today to the notice of the Deputy Registrar (Judicial) List on 17.03.2021 awaiting receipt of LCR.

JUDGE

Comparing Assistant