Citation : 2021 Latest Caselaw 1689 Gua
Judgement Date : 23 July, 2021
Page No.# 1/2
GAHC010053722021
THE GAUHATI HIGH COURT
(HIGH COURT OF ASSAM, NAGALAND, MIZORAM AND ARUNACHAL PRADESH)
Case No. : I.A.(Civil)/825/2021
JAKIR HUSSAIN
S/O LATE GULAM ALI
R/O VILLAGE JALUGURI
PS MURAJHAR
DIST. NAGAON
ASSAM
PIN-782439
(OWNER OF TRUCK BEARING NO. AS-21/C-1353)
VERSUS
NURAN NESSA AND ANR.
W/O SAMSUDDIN
R/O SAMARALI BAZAR
PS MURAJHAR
DIST. NAGAON
ASSAM
PIN-782439
2:NEW INDIA ASSURANCE CO. LTD.
REP. BY THE BRANCH MANAGER
MORIGAON BRANCH
MORIGAON MICRO OFFICE/530709
MAIN ROAD
WARD NO. 7
DIST. MORIGAON
ASSAM
PIN782105
(INSURER OF TRUCK BEARING NO. AS-21/C-1353)
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Advocate for : MR. M TALUKDAR
Advocate for : appearing for NURAN NESSA AND ANR.
BEFORE
HONOURABLE MR. JUSTICE PARTHIVJYOTI SAIKIA
ORDER
23.07.2021
Heard Mr. M. Talukdar, learned counsel for the applicant.
In view of admission of the MAC 105/2021, Judgment and Order dated 20.10.2020 passed by the Member, MACT, Nagaon, Assam in MAC Case No. 703/2016 shall remain stayed till disposal of the appeal.
IA(C) stands disposed of.
JUDGE
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