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Sri Utpal Das vs Md Fulbar Ali And 2 Ors
2022 Latest Caselaw 2651 Gua

Citation : 2022 Latest Caselaw 2651 Gua
Judgement Date : 1 August, 2022

Gauhati High Court
Sri Utpal Das vs Md Fulbar Ali And 2 Ors on 1 August, 2022
                                                                           Page No.# 1/2

GAHC010260862018




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

                                Case No. : MACApp./330/2022

             SRI UTPAL DAS
             R/O- AMINGAON, P.O. AND P.S. AMINGAON, DIST.- KAMRUP(R), ASSAM.



             VERSUS

             MD FULBAR ALI AND 2 ORS
             S/O- MD. ISHAHAR ALI, VILL.- HARIPUR, P.O. AND P.S. SIPAJHAR, DIST.-
             DARRANG, ASSAM. (OWNER OF VEHICLE NO. AS-13-A-7656 (SAVARI).

             2:MD. ABDUL KUDDUSH
              S/O- MD. CHAND ALI
             VILL.- BORKALIAJHAR
              P.O. AND P.S. SIPAJHAR
              DIST.- DARRANG
             ASSAM. (DRIVER OF VEHICLE NO. AS-13-A-7656 (SAVARI).

             3:THE REGIONAL MANAGER
              NATIONAL INSURANCE COMPANY LIMITED
              BHANGAGARH
              GUWAHATI-5. (INSURER OF VEHICLE NO. AS-13-A-7656 (SAVARI)

Advocate for the Petitioner   : A G CHOUDHURY

Advocate for the Respondent : MS. P BORTHAKUR




                                  BEFORE
                 HONOURABLE MR. JUSTICE ARUN DEV CHOUDHURY

                                         ORDER

01.08.2022 Page No.# 2/2

Heard the learned counsel for the appellant.

This is an appeal against the judgment and award dated 28.06.2018 passed by the learned Member, MACT No. 2, Kamrup, Guwahati, in MAC Case No. 276/2014.

Appeal is admitted.

Call for the records.

Issue notice returnable after six weeks.

The appellant to take steps for issuance of notice upon the respondent Nos. 1, 2 and 3 by way of registered post with A/D as well as by usual process within a period of seven days from today. As the respondent No. 2 is represented by Ms. P. Borthakur, the learned counsel, no formal notice need be issued to the said respondent. However, extra copies be furnished to the learned counsel for the respondent No. 2 within a period of three days from today.

List this matter after six weeks on a date to be fixed by the Registry.

JUDGE

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