Md. Tibul Choudhury vs The Regional Manager
2021 Latest Caselaw 593 Gua

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GAHC010022592021




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

                                Case No. : MACApp./30/2021

            MD. TIBUL CHOUDHURY
            S/O- LATE TAHID CHOUDHURY, R/O- VILL.- SILBHARAL, P.S. CHANGSARI,
            DIST.- KAMRUP, ASSAM, PIN- 781141.



            VERSUS

            THE REGIONAL MANAGER, NATIONAL INSURANCE CO. LTD. AND 2 ORS.
            LOHIA MANSION, G.S. ROAD, BHANGAGARH, GUWAHATI- 781005, DIST.-
            KAMRUP(M), ASSAM.

            2:CHAND MAHMOOD
             S/O- LATE SALIMUDDIN AHMED
             R/O- C/O- B.A BIRI FACTORY PVT. LTD.
             P.S. TEZPUR SADAR THANA
             DIST.- SONITPUR
            ASSAM
             PIN- 784001.

            3:MAINUL HOQUE CHOUDHURY
             S/O- LATE MOHAMMAD ALI
             R/O- WARD NO. 3
             NIMTOLI
             P.O. AND P.S. KHARUPETIA
             DIST.- MANGALDAI
            ASSAM
             PIN- 784115

Advocate for the Petitioner   : MR N N UPADHYAYA

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

                                                ORDER

19.02.2021 Heard Mr. B.B. Kakati, learned counsel for the appellant. This appeal is under section 173 of the Motor Vehicles Act is directed against the judgment dated 07.11.2020 passed by the learned Member, MACT, Kamrup, Guwahati in MAC Case No.291/2019 thereby dismissing the appeal as time barred. Appeal is admitted for hearing.

Call for the records.

Issue usual notice on the respondents returnable in 6(six) weeks.

The appellant shall take steps for service of notice upon the respondents by registered post with A/D as well as by usual process within a period of 3(three) days.

List the matter after 6(six) weeks awaiting LCR and service on the respondents.

JUDGE

Comparing Assistant