Saptarshi Bordoloi vs Biju Phukan And 2 Ors
2022 Latest Caselaw 4045 Gua

                                                                    Page No.# 1/2

GAHC010204492022




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

                                Case No. : MACApp./754/2022

            SAPTARSHI BORDOLOI .
            S/O LATE SANJIB KUMAR BORDOLOI, RESIDENT OF VILLAGE NO. 1,
            SONARI GAON, TARAJAN, PS AND DIST JORHAT, ASSAM



            VERSUS

            BIJU PHUKAN AND 2 ORS .
            S/O SRI HEMO PHUKAN, RESIDENT OF VILLAGE HOLOGURI, PS
            MORANHAT, DIST CHARAIDEO, ASSAM, 785673

            2:SRI SAILENDRA PHUKAN
             S/O SRI HEMO PHUKAN
             RESIDENT OF VILLAGE HOLOGURI
             PS MORANHAT
             DIST CHARAIDEO
            ASSAM
             785673

            3:THE NEW INDIA ASSURANCE CO. LTD.
             HAVING ITS BRANCH REGIONAL OFFICE AT 5TH FLOOR
             SHREE TOWER
             ULUBARI
             GUWAHATI 781007
            REPRESENTED BY ITS CHIEF REGIONAL MANAGER

Advocate for the Petitioner   : MR D MONDAL

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

                                       ORDER

Date : 19.10.2022

Heard Mr. D Mondal, the learned counsel for the appellant.

This appeal is directed against the judgment and order dated 21.07.2022 passed in MAC Case No.154/2018 by the Member, MACT, Kamrup, Amingaon.

The appeal is admitted for hearing. Call for the records.

Issue notice, returnable after 4 (four) weeks. Steps for service of notice upon the respondent Nos.1, 2 & 3 be taken by way of Registered Post with A/D as well as through usual process within 7 (seven) days.

Registry to list this matter after 4 (four) weeks.

JUDGE

Comparing Assistant