Case No. : I.A.(Civil)/1290/2022 vs Shomej Uddin And 4 Ors
2022 Latest Caselaw 1722 Gua

Citation : 2022 Latest Caselaw 1722 Gua
Judgement Date : 20 May, 2022

Gauhati High Court

Case No. : I.A.(Civil)/1290/2022 vs Shomej Uddin And 4 Ors on 20 May, 2022

                                                               Page No.# 1/3

GAHC010175142017




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

                         Case No. : I.A.(Civil)/1290/2022
                                         in
                              MACApp./213/2022
         UNITED INDIA INSURANCE CO. LTD.
         HAVING ITS REGISTERED OFFICE AND HEAD OFFICE AT 24 WHITES ROAD
         CHENNAI AND ITS REGIONAL OFFICE AT G.S ROAD
         DISPUR
         GUWAHATI.


          VERSUS


         SHOMEJ UDDIN and 4 ORS

         S/O LATE ABDUL MANNAN

         2:RAMESH UDDIN
         S/O LATE ABDUL MANNAN
          3:TAMEJ UDDIN

         S/O LATE ABDUL MANNAN ALL ARE R/O VILL. ITARBHITA
         P.O. HOWLY
         P.S. BARPETA
         DIST. BARPETA
         ASSAM.
         4:KARENDRA KALITA

         S/O SRI SURENDRA KALITA
         R/O SANTIPUR
         HILL SIDE
         GUWAHATI-9
         P.S. BHARALU
         GUWAHATI M
         DIST. KAMRUP
         ASSAM.
                                                                     Page No.# 2/3

          5:DULAN NARZARY

         S/O SRI JATNESWAR NARZARY
         R/O GARIGRASH
         P.S. HALEM
         DIST. SONITPUR
         ASSAM.

          ------------

Advocate for : MS. M SAIKIA Advocate for : appearing for SHOMEJ UDDIN and 4 ORS

BEFORE HON'BLE MR. JUSTICE HITESH KUMAR SARMA

20-05-2022

The applicant is represented by Mr. R. Goswami, learned counsel.

Issue notice upon the respondents under registered post with A/D as well as under usual process.

Steps be taken within five days.

List the matter after six weeks.

Heard on interim prayer.

In view of the submission made by the learned counsel for the applicant that in the instant case the accident has taken place while the insurance policy in connection with the vehicle involved had lapsed on the date of occurrence and a new policy was obtained only after the date of the date of occurrence.

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Considering such submission, it is directed that further proceeding in respect of the judgment and award dated 25.11.2014 passed in MAC Case No.234/2011, by the learned Member, MACT, Barpeta, shall remain stayed.

JUDGE

Comparing Assistant