Citation : 2023 Latest Caselaw 1696 Gua
Judgement Date : 28 April, 2023
Page No.# 1/2
GAHC010113012022
THE GAUHATI HIGH COURT
(HIGH COURT OF ASSAM, NAGALAND, MIZORAM AND ARUNACHAL PRADESH)
Case No. : MACApp./86/2023
PRANJAL DUTTA
S/O SRI BIREN DUTTA, RESIDENT OF VILLAGE MELENG GAYAN GAON, PS
AND DIST JORHAT, ASSAM
VERSUS
M/S NORTH EAST PURE DRINKS PVT. LTD. AND 2 ORS. H
HAVING ITS OFFICE AT NA RANI PATGAON PS AZARA, DIST KAMRUP M
ASSAM 781017
2:SRI PAPU DAS
S/O SRI MONAI DAS
RESIDENT OF VILLAGE NEW MELENG
PO TEOK
DIST JORHAT
ASSAM 785112
3:BAJAJ ALLIANZ GIC LTD.
HAVING ITS BRANCH OFFICE AT GS ROAD
SHREEJI TOWER
3RD FLOOR
CHRISTIANBASTI
GUWAHATI 78100
Advocate for the Petitioner : MR D MONDAL
Advocate for the Respondent : MR. K K BHATTA (R3)
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BEFORE
HONOURABLE MRS. JUSTICE MALASRI NANDI
ORDER
Date : --28.04.2023 Heard Mr. D. Mondal, learned counsel for the appellant. Also heard Mr. K.K. Bhatta, learned counsel for the respondent No. 3.
This appeal under Section 173 of the M.V. Act, 1988 has been filed against the judgment and order dated 27.10.2021 passed by the learned Addl. District Judge No. 3 -Cum- Member, Motor Accident Claims Tribunal, Kamrup (M), Guwahati in MAC Case No. 362/2015 Appeal is admitted.
Issue notice to the respondent Nos. 1 & 2 by registered A/D post as well as usual process returnable within 4 weeks.
As the learned counsel has appeard on behalf of respondent No. 3, no formal notice need be issued. However, extra copies be furnished.
The appellant shall take steps for service of notice upon respdonent Nos. 1 & 2 within 3 days from today.
Call for the LCR.
List accordingly.
JUDGE
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