National Insurance Co. Ltd vs Miss Manisha Thapa And 3 Ors
2023 Latest Caselaw 2825 Gua

                                                            Page No.# 1/2

GAHC010086532019




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



                                   I.A.(Civil)/1914/2023

         NATIONAL INSURANCE CO. LTD
         HAVING ITS REGISTERED OFFICE AT MIDDLETON STREET
         KOLKATA AND ONE OF THE REGIONAL OFFICES KNOWN AS GUWAHATI
         REGIONAL OFFICE
         G.S. ROAD
         BHANGAGARH
         GUWAHATI-5
         HAVING ONE OF ITS DIVISIONAL OFFICE NO. 1
         BHANGAGARH
         GUWAHATI.


          VERSUS

         MISS MANISHA THAPA AND 3 ORS
         D/O- CHATU SINGH THAPA
         R/O- VILL.- MAHANADI
         P.S. KURSEONG
         DIST.- DARJELLING (WEST BENGAL).

         2:SRI ASWINI DAS
         S/O- SRI TARUN CHANDRA DAS
          R/O- VILL.- ATHGAON
          P.S. KAMALPUR
          DIST.- KAMRUP
         ASSAM.
          3:THE MANAGING DIRECTOR
         ASSAM STATE TRANSPORT CORPORATION
         PALTANBAZAR
          GUWAHATI
          DIST.- KAMRUP
         ASSAM.
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           4:SRI BHABESH BARUAH
           S/O- SRI LOKNATH BARUAH
           R/O- VILL.- MILANPUR
           P.O. GHAHIGAON
           P.S. GOHPUR
           DIST.- SONITPUR
           ASSAM.
           ------------
           Advocate for : MR. K K BHATRA
           Advocate for : MR S B SINHA (R-2) appearing for MISS MANISHA THAPA AND 3
           ORS



                                  BEFORE
                 HONOURABLE MR. JUSTICE PARTHIVJYOTI SAIKIA

                                           ORDER

02.08.2023 Heard Mr. R K Bhatra, learned counsel representing the applicant as well as Mr. D. Mondal, learned counsel for the respondent no. 1 and Mr. G. C. Borah, learned counsel for the respondent nos. 3 and 4.

This application has been filed praying for dispensing with filing of certified copy of judgment and award dated 28.09.2018 and to accept the photocopy of the same, as the certified copy has been filed with the analogous case in MAC Appeal arising out of MAC Case No. 2194/2013.

Prayer is allowed.

The IA(C) stands disposed of.

JUDGE

Comparing Assistant