Cholamandalam Ms General ... vs Smti Golamoni Urang And Anr
2023 Latest Caselaw 1422 Gua

Citation : 2023 Latest Caselaw 1422 Gua
Judgement Date : 4 April, 2023

Gauhati High Court

Cholamandalam Ms General ... vs Smti Golamoni Urang And Anr on 4 April, 2023

                                                                        Page No.# 1/2

GAHC010073012023




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

                                  Case No. : MFA/26/2023

            CHOLAMANDALAM MS GENERAL INSURANCE COMPANY LIMITED
            HAVING ITS REGISTERED OFFICE AND HEAD OFFICE AT DARE HOUSE,
            2ND FLOOR, NO. 2 N.S.C. BOSE ROAD, CHENNAI-600001 AND ITS BRANCH
            OFFICE AT AASTHA PLAZA, 4TH FLOOR, OPPOSITE TO S.B. DEORAH
            COLLEGE, G.S. ROAD, GUWAHATI.



            VERSUS

            SMTI GOLAMONI URANG AND ANR
            W/O- LATE BIRSHA URANG @ BIRISHA, R/O- VILL.- KREIGPARK T.E., P.S.
            KATIGORAH, DIST. CACHAR, ASSAM, PIN- 788805.

            2:ABDUL NOOR RAJ BARBHUIYA
             S/O- SAFIQUR RAHMAN RAJ BARBHUIYA
             R/O- VILL.- BORJATRAPUR
             PT-I
             P.O. BORJATRAPUR
             P.S. BORKHOLA
             DIST. CACHAR
            ASSAM
             PI- 788110

Advocate for the Petitioner   : MR. R GOSWAMI

Advocate for the Respondent :




                                  BEFORE
                     HONOURABLE MRS. JUSTICE MALASRI NANDI

                                         ORDER

Page No.# 2/2

Date : 04.04. 2023 Heard Mr. R. Goswami, learned counsel for the appellant.

This is an appeal filed under Section 30 of the Employee's Compensation Act, 1923 against the judgment and order dated 25.04.2022, passed by the learned Commissioner for Employee's Compensation, Cachar in E.C. Case No. 13/2018.

The appeal is admitted.

Issue notice to the respondents.

The appellant shall take steps for service of notice upon the respondents by registered post with A/D as well as by usual process, returnable within 6 weeks.

Steps be taken within 7 days.

Call for the LCR.

List the matter accordingly after 6 weeks.

JUDGE

Comparing Assistant