United India Insurance Company ... vs Smt Jyotirani Saikia Hazarika And ...
2022 Latest Caselaw 1752 Gua

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GAHC010036672017




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

                                 Case No. : MACApp./422/2017

            UNITED INDIA INSURANCE COMPANY LIMITED
            HAVING ITS REGD. OFFICE AT CHENNAI AND ONE OF THE REGIONAL
            OFFICES AT G.S. ROAD, GUWAHATI.



            VERSUS

            SMT JYOTIRANI SAIKIA HAZARIKA and 9 ORS
            W/O LATE JAYANTA HAZARIKA

Advocate for the Petitioner   : MS.L SHARMA

Advocate for the Respondent : MR.B TANTI (R- 1&6)


             Linked Case : I.A.(Civil)/2877/2017

            UNITED INDIA INSURANCE COMPANY LIMITED
            HAVING ITS REGD. OFFICE AT CHENNAI AND ONE OF THE REGIONAL
            OFFICES AT G.S. ROAD
            GUWAHATI.
            VERSUS

            SMT JYOTIRANI SAIKIA HAZARIKA and 9 ORS
            W/O LATE JAYANTA HAZARIKA


            ------------
            Advocate for : MR.B J MUKHERJEE
            Advocate for : appearing for SMT JYOTIRANI SAIKIA HAZARIKA and 9 ORS
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                                     BEFORE
                         HONOURABLE MR. JUSTICE NANI TAGIA

                                           ORDER

Date : 23.05.2022 Heard Mr. H. Buragohain, learned counsel for the appellant and Mr. D. K. Bhattacharya, learned counsel for the respondents No.1 to 6.

Though, Office Note dated 23.07.2019 indicates that A/d card of respondent No.7 has been received back, but on perusal of the said A/d card the signature appears to be of some other person, namely, Jibin Hansepi.

In view of the above, Mr. Buragohain, learned counsel for the appellant prays for and is granted a weeks' time to take fresh steps for service of notice on respondent No.7 by registered post with A/d as well as by usual process.

Office Note dated 09.03.2022 further indicates that A/d card of respondents No.8, 9 & 10 have not been received back yet.

While awaiting service report of respondents No.8, 9 & 10, list the matters after 4(four) weeks, along with MAC Appeal No.81/2018, as prayed for by Mr. Bhattacharya, learned counsel for the respondents No.1 to 6, which is stated to be an appeal arising out of the same award and judgment passed by the learned Tribunal.

List accordingly.

JUDGE

Comparing Assistant