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2022 Latest Caselaw 4501 Gua

                                                            Page No.# 1/3

GAHC010182062022




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

                          Case No. : Review.Pet./170/2022

         BHARATI BEZBARUAH AND 2 ORS.
         W/O LATE BIREN BEZBARUAH,
         VILL.- AKHARA,
         P.O.- SURADI,
         P.S.- NALBARI,
         DIST.- NALBARI, PIN- 781335, ASSAM.

         2: INITA BEZBARUAH
          D/O LATE BIREN BEZBARUAH

         VILL.- AKHARA

         P.O.- SURADI

         P.S.- NALBARI

         DIST.- NALBARI
         PIN- 781335
         ASSAM.

         3: APURBA BEZBARUAH
          S/O LATE BIREN BEZBARUAH

         VILL.- AKHARA

         P.O.- SURADI

         P.S.- NALBARI

         DIST.- NALBARI
         PIN- 781335
         ASSAM

         VERSUS
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             RELAINCE GENERAL INSURANCE CO. LTD. AND 2 ORS.
             RELIANCE CENTRE, 19, WALCHAND HIRACHAND MARG, BELTARD
             ESTATE, MUMBAI- 400001,
             REPRESENTED BY THE LEGAL MANAGER, RELIANCE GENERAL
             INSURANCE CO. LTD., GUWAHATI BRANCH, 5TH FLOOR, ANIL PLAZA, GS
             ROAD, BHANGAGARH, GUWAHATI- 781005, ASSAM.

             2:NAND KUMAR SINHA
              S/O LATE RAM SINHA

             R/O KATWA
             TOWNHALL PARA

             P.O. AND P.S.- KATWA

             DIST.- BURDWAN
             PIN- 713130
             WEST BENGAL.

             3:ASHIM MARJIT
              S/O NIMAI MARJIT

             R/O KATWA MILLPARA

             P.O. AND P.S.- KATWA

             DIST.- BURDWAN
             PIN- 713130
             WEST BENGAL

Advocate for the Petitioner   : MR. J KALITA

Advocate for the Respondent :

                                         BEFORE
                    HON'BLE MRS. JUSTICE MALASRI NANDI
                                          ORDER

16.11.2022 Heard Mr J Kalita, learned counsel for the review petitioner. This is an application under Chapter X of the Gauhati High Court Rules, Order XLVII and Section 151 of the Code of Civil Procedure, 1908, for review of the Page No.# 3/3

Judgment and Order dated 05.08.2022, passed by this Court in MAC Appeal No. 937/2018.

Issue notice to the respondents.

The petitioner shall take steps for service of notice upon the respondents by registered post with A/D as well as by usual process, returnable within 4 (four) weeks. Steps be taken within 7 (seven) days from today. List the matter accordingly.

JUDGE

Comparing Assistant