New India Assurance Co. Ltd vs Sanjay Kumar Sah And 2 Ors
2023 Latest Caselaw 1168 Gua

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GAHC010058522023




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

                                Case No. : MACApp./98/2023

            NEW INDIA ASSURANCE CO. LTD.
            HAVING ITS REGISTERED OFFICE AT NEW ASSURANCE BUILDING, 87,
            MAHATMA GANDHI ROAD MUMBAI AND ONE OF THE REGIONAL
            OFFICES AT STAR CITY COMLEX, 5TH FLOOR, LACHIT NAGAR,
            GUWAHATI 781005, NEAR HANUMAN MANDIR.



            VERSUS

            SANJAY KUMAR SAH AND 2 ORS.
            S/O LATE RAM PRASAD SAH,
            RESIDENT OF DOOM DOOMA CHOWDHURY, MARKET NO. 1. PO AND PS
            DOOM DOOMA, DIST TINSUKIA ASSAM 786151

            2:M/S NETWORK TRAVELS

             S/D/W/ OF NA 17
            PALTAN BAZAR
             GS ROAD
             GUWAHATI
             KAMRUP M ASSAM 781007

            3:SRI MANIK CH. DAS

             S/O LATE K. DAS

            RESIDENT OF VILLAGE WEST CHOWKIDINGHEE
            PO AND PS DIBRUGARH
            ASSAM 78600

Advocate for the Petitioner   : MR. K K BHATTA

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

                                      ORDER

Date : 22.03.2023

Heard Mr. A. Sharma, learned counsel for the appellant. The present application has been filed under Section 173 of M.V. Act, 1988 against the judgment and award dated 16.12.2022 passed by the learned Addl. Member No.2, MACT, Tinsukia in MAC Case No. 82/2015. The appeal is admitted.

Issue notice.

The appellant is directed to take step for service of notice upon the respondents by registered post with AD as well as other usual process returnable within 6(six) weeks. The steps be taken within 7(seven) days.

Call for the LCR.

List the matter after 6(six) weeks.

JUDGE

Comparing Assistant