Mary Jerang vs National Insurance Co Ltd And 3 Ors
2023 Latest Caselaw 254 Gua

                                                                    Page No.# 1/2

GAHC010007032023




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

                                Case No. : I.A.(Civil)/110/2023

            MARY JERANG
            W/O LATE TAGOM JERANG, R/O VILL. MAPUNG, P.S. RUMGONG, DIST.
            EAST KAMENG, ARUNACHAL PRADESH.



            VERSUS

            NATIONAL INSURANCE CO LTD and 3 ORS
            TINSUKIA DIVISIONAL BRANCH, DIST. TINSUKIA, ASSAM,PIN

            2:JATIN DUWARAH OWNER
             S/O SRI SUREN DUWARAH
            VILL. SIPURIA
             DIST. TINSUKIA
            ASSAM
             PIN

            3:SURESH KUMAR DRIVER
             S/O LATE JOGENDRA KUMAR
            VILL. TAMULBARI
             DIST. TINSUKIA
            ASSAM
             PIN

Advocate for the Petitioner   : MR.S P CHOUDHURY

Advocate for the Respondent : MS S ROY
                                                                               Page No.# 2/2

                                         BEFORE
                   HON'BLE MRS. JUSTICE MALASRI NANDI
                                            ORDER

23.01.2023 Heard Ms B Devi, learned counsel for the appellant.

Issue notice to the respondent No. 2.

This is an application filed by the applicant/appellant under Section 152 of the Code of Civil Procedure, 1908, praying for modification/alteration of the Judgment and Order dated 30.09.2022, passed by this Court in MAC Appeal No. 285 of 2016.

Issue notice upon the respondents.

The applicant/appellant shall take steps upon the respondents by registered post with A/D, as well as by usual process, returnable within 4 (four) weeks.

Steps be taken within 7 (seven) days from today. List the matter after 6 (six) weeks.

JUDGE

Comparing Assistant