Bidyut Kr. Medhi vs National Insurance Company Ltd. ...
2022 Latest Caselaw 2253 Gua

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GAHC010089702022




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

                                Case No. : MACApp./245/2022

            BIDYUT KR. MEDHI
            S/O LATE DEBEN MEDHI
            PERMANENT RESIDENT OF GUSAIBORI, PO GUSAIBORI, PS JAGORI, DIST
            NAGAON, ASSAM
            PRESENTLY RESIDING AT VILLAGE BURHAGOSAI THAN, NIZ
            CHARAIBAHI, PO CHARAIBAHI, PS MIKIRBHETA, DIST MORIGAON,
            ASSAM



            VERSUS

            NATIONAL INSURANCE COMPANY LTD. AND ANR.
            NAGAON, ASSAM

            2:SRI PRASANNA SAIKIA
             S/O LATE GOPI RAM SAIKIA
            RESIDENT OF JALAHGAON
             PO HALOWAGAON
             PS SAMGURI
             DIST NAGAON
            ASSA

Advocate for the Petitioner   : MR. A PAUL

Advocate for the Respondent :

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BEFORE HON'BLE MRS. JUSTICE MALASRI NANDI

28.06.2022

Heard Mr. A. Paul, the learned counsel appearing for the appellant.

This appeal is directed against the judgment and award dated 30.11.2021 passed by the Member, MACT, Morigaon in MAC(injury) case no. 94/2017.

The appeal is admitted for hearing.

Call for the LCR.

The learned counsel for the appellant submits that he wants to take steps on behalf of the respondent nos.1 and 2 by registered post with A/D as well as by usual process.

Prayer is allowed.

The appellant is to take steps within 7(seven) days.

List this case after 4(four) weeks.

JUDGE

Comparing Assistant