Rakib Ali vs Suraj Pandey And 2 Ors
2022 Latest Caselaw 3620 Gua

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GAHC010180502022




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

                                Case No. : MACApp./638/2022

            RAKIB ALI
            S/O LATE MANSUR ALI,
            RESIDENT OF VILLAGE PIALIKHATA, PS CHANGSARI, DIST KAMRUP R
            ASSAM



            VERSUS

            SURAJ PANDEY AND 2 ORS.
            2/B GR FLOOR, HARIDHAN DUTTA BYE LANE, KOLKATTA 700012

            2:MD. MIZANUR RAHMAN
             S/O BASANTA KUMAR BARUAH

            RESIDENT OF VILLAGE MILANNAGAR
            PS BALADMARI
            DIST GOALPARA
            ASSAM

            3:RELIANCE GEN. INSURANCE CO. LTD.
             HAVING ITS GUWAHATI BRANCH OFFICE AT 5TH FLOOR
             PRAG PLAZA
             GS ROAD
             GUWAHATI 781005
            REPRESENTED BY ITS LEGAL MANAGER

Advocate for the Petitioner   : MR. Z IQBAL

Advocate for the Respondent :
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                                   BEFORE
                      HONOURABLE MRS. JUSTICE MALASRI NANDI

                                     ORDER

Date : 16.09.2022 Heard Mr. D. Mondal, learned counsel for the appellant.

This appeal has been filed under Section 173 of the Motor Vehicles Act, 1988 against the judgment and award dated 12.07.2022, passed by the learned Member, Motor Accident Claims Tribunal No. 1, Kamrup (M), Guwahati in MAC Case No. 698/2017.

The appeal is admitted.

Call for the LCR.

Issue notice to the respondents.

The appellant shall take steps for service of notice upon the respondents in both ways by registered post with A/D as well as by usual process, returnable within 4 weeks.

Steps be taken within three days from today.

List the matter after four weeks.

JUDGE

Comparing Assistant