Page No.# 1/2 vs Sri Ajit Das And Anr
2022 Latest Caselaw 4088 Gua

                                                                       Page No.# 1/2

GAHC010104042018




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

                                Case No. : MACApp./737/2018

            SMT SHIPRA GUPTA AND ANR
            W/O LATE SUJIT GUPTA, R/O VILL. BALIPARA PACKBILL UNDER P.O.
            BALIPARA, P.S. RANGAPARA IN THE DIST. OF SONITPUR, ASSAM, PIN
            784101

            2: SRI MANISH GUPTA

             S/O LATE SUJIT GUPTA
             R/O VILL. BALIPARA PACKBILL
             UNDER P.O. BALIPARA
             P.S. RANGAPARA IN THE DIST. OF SONITPUR
             ASSAM
             PIN 78410

            VERSUS

            SRI AJIT DAS AND ANR
            S/O LATE HARENDRA DAS, R/O VILL. BHAIRAB NAGAR TILA, WARD NO.
            15 UNDER P.O. AND P.S. TEZPUR IN THE DIST. OF SONITPUR, ASSAM, PIN
            784001

            2:UNITED INDIA INSURANCE CO. LTD.
            TEZPUR BRANCH
             SITUATED AT N.C. ROAD UNDER P.O. AND P.S. TEZPUR IN THE DIST. OF
            SONITPUR
            ASSAM
             PIN 784001 REPRESENTED BY THE BRANCH MANAGER AS ITS PRINCIPAL
            OFFICER THEREI

Advocate for the Petitioner   : MR G CHOUDHURY

Advocate for the Respondent : MR. A J SAIKIA (R2)
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                                 BEFORE
                HONOURABLE MR. JUSTICE ARUN DEV CHOUDHURY

                                      ORDER

Date : 21.10.2022

Heard Mr. G. Choudhury, learned counsel for the appellants.

This is an appeal filed by the appellants against the judgment and award dated 5.2.2018 passed by the learned Member, MACT, Sonitpur at Tezpur in MACT Case No. 35 of 2007(I)

Appeal is admitted.

Call for the records.

Issue notice returnable after six weeks.

Appellants 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.

Registry to list this matter immediately after receipt of the LCR.

JUDGE

Comparing Assistant