Mohendra [email protected] Mohen Ch Nath vs The Divisional Manager
2022 Latest Caselaw 3573 Gua

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GAHC010019992018




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

                                Case No. : MACApp./46/2018

            MOHENDRA [email protected] MOHEN CH NATH
            VILLAGE RAMPUR(AGIA)
            P BARDAMAL



            VERSUS

            THE DIVISIONAL MANAGER, NEW INDIA ASSURANCE CO. LTD.
            BONGAIGAON DIVISION
            PO BONGAIGAON

            2:BHUPENDRA KR. SINGHA
            VILLAGE CHURABANDHA
            PS CHAPAR

            3:RAFIQUL ISLAM
            VILAGE CHOKAPARA
            PS BILASIPAR

Advocate for the Petitioner   : MR H DAS

Advocate for the Respondent : MS M CHOUDHURY




                                  BEFORE
                     HONOURABLE MRS. JUSTICE MALASRI NANDI

                                           ORDER

14.09.2022 Date :

Heard Mr. H. Das, learned counsel for the appellant and Ms. M.

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Choudhury, learned counsel for the respondent No. 1/ Insurance Company.

Heard the arguments of the learned counsels for both sides.

Hearing is concluded and judgment is reserved.

JUDGE

Comparing Assistant