Deepak Kejriwal vs M/S Kameng Engineering And 3 Ors
2022 Latest Caselaw 2311 Gua

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GAHC010112992022




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

                                Case No. : MACApp./341/2022

            DEEPAK KEJRIWAL
            S/O SRI NARAYAN PRASAD KEJRIWAL,
            RESIDENT OF COLE ROAD (NEW MARKET ) DIBRUGARH TOWN, DIST
            DIBRUGARH, ASSAM
            PRESENTLY RESIDING AT L.D.S ROAD, GARWANPATTY, PO AND PS
            TEZPUR DIST SONITPUR, ASSAM



            VERSUS

            M/S KAMENG ENGINEERING AND 3 ORS.
            L.D.S ROAD, GARWANPATTY, PO TEZPUR, DIST SONITPUR, ASSAM,

            2:THE BRANCH MANAGER

             THE NEW INDIA ASSURANCE CO. LTD. GUWAHATI BRANCH
             DIST KAMRUPM ASSAM

            3:THE CHAIRMAN
             MEGHALAYA TRANSPORT CORPORATION SHILLONG
             793001 MEGHALAYA


            4:MR. NOSON DIENGDOH
             S/O SMTI KRIL DIENGDOH
            LANGKYRDEM
             PYNURSLA
             EAST KHASI HILLS
             MEGHALAYA

Advocate for the Petitioner   : MR K AGARWAL

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

                                     ORDER

30.06.2022

Heard Mr. K. Agarwal, learned Senior counsel assisted by Mr. A. K. Gupta, learned counsel for the appellant.

This is an appeal against the judgment and award dated 09.03.2022 passed by the learned Additional Member, MACT, Dibrugarh in MAC Case No. 105/2012.

Appeal is admitted.

Call for the records.

Issue notice returnable after eight weeks.

The appellant to take steps for issuance of notice upon the respondents by way of registered post with A/D as well as by usual process within a period of seven days from today.

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

JUDGE

Comparing Assistant