Page No.# 1/2 vs National Insurance Co. Ltd. And 2 ...
2022 Latest Caselaw 2653 Gua

                                                                      Page No.# 1/2

GAHC010057652020




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

                                Case No. : MACApp./398/2022

            RUMI DAS AND ANR
            W/O LATE DHIREN CH. DAS, R/O VILL. NO. 1 BALADMARI CHAR, P.O.
            BALADMARI, P.S. AND DIST. GOALPARA (ASSAM)

            2: DIPANJULI DAS
             D/O LATE DHIREN CH. DAS
             R/O VILL. NO. 1 BALADMARI CHAR
             P.O. BALADMARI
             P.S. AND DIST. GOALPARA (ASSAM

            VERSUS

            NATIONAL INSURANCE CO. LTD. AND 2 ORS
            REPRESENTED BY ITS REGIONAL MANAGER, REGIONAL OFFICE,
            GUWAHATI, G.S. ROAD, BHANGAGARH, GUWAHATI 781005, DIST.
            KAMRUP (M), ASSAM.

            2:MANAS CHAKRABORTY
             S/O RAMENDRA NATH CHAKRABORTY
            VILL. AND P.O. TUKURA
             P.S. AGIA
             DIST. GOALPARA
            ASSAM.

            3:TINKU KALITA
             S/O ANIL KALITA
            VILL. FAFANGA PART-3
             P.O. BOLBOLA
             P.S. AGIA
             DIST. GOALPARA (ASSAM

Advocate for the Petitioner   : MR. A R AGARWALA

Advocate for the Respondent :
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                                 BEFORE
                HONOURABLE MR. JUSTICE ARUN DEV CHOUDHURY

                                      ORDER

01.08.2022

Heard Mr. A. R. Agarwala, the learned counsel for the appellants.

This is an appeal against the judgment and award dated 29.11.2018 passed by the learned Member, MACT Goalpara, in MAC Case No. 259/2016.

Appeal is admitted.

Call for the records.

Issue notice returnable after six weeks.

The appellants 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. 1 is represented by Mr. A. Dutta, 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. 1 within a period of three days from today.

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

JUDGE

Comparing Assistant