Anu Hazarika @ Anu Hazarika Dutta ... vs Reliance Gen. Ins Co. Ltd. And 4 ...
2023 Latest Caselaw 1171 Gua

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GAHC010155172017




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




                              Case No : CO/9/2023

         ANU HAZARIKA @ ANU HAZARIKA DUTTA AND 2 ORS.
         W/O LATE PALASH MONI HAZARIKA
         RESIDENT OF VILLAGE SONARI
         PO FURKATING
         PS AND DIST GOLAGHAT
         ASSAM.


          VERSUS

         RELIANCE GEN. INS CO. LTD. AND 4 ORS. B
         HAVING ITS REGISTERED OFFICE AT 19 RELIANCE CENTRE
         WALCHAND HIRACHAND MARG
         BALLARD ESTATE
         MUMBAI 400001 AND CORPORATE OFFICE AT 570 RECTIFIER HOUSE
         NAGAUM CROSS
         NEXT TO ROYAL INDUSTRIAL ESTATE
         WADALA W MUMBAI 400031 AND ONE OF THE BRANCH OFFICES AT ANIL
         PLAZA 5TH FLOOR G.S. ROAD
         BHANGAGARH
         GUWAHATI 781005


         ------------
         Advocate for : MR D MONDAL
         Advocate for : appearing for RELIANCE GEN. INS CO. LTD. AND 4 ORS. B
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                                 BEFORE
                HONOURABLE MR. JUSTICE ARUN DEV CHOUDHURY

                                     ORDER

22.03.2023

Heard Mr. D. Mondal, learned counsel for the cross objector. Also heard Mr. A. J. Saikia, learned counsel for the opposite party No.1.

This is an application filed under Order XLI Rule 22 of the Code of Civil Procedure, 1908, against the judgment and award dated 26.05.2017 passed by the learned Member, MACT, No. 3, Kamrup (M) Guwahati in MAC Case No. 1451/2010.

Admit this cross objection and be taken up at the time of final hearing of the connected appeal being MACApp No. 664/2017.

Issue notice returnable after six weeks.

As Mr. Saikia, learned counsel accepts notice on behalf of the respondent No. 1, no formal notice need be issued against them. However, cross objector may take steps for issuance of notice upon the other respondents except respondent No. 1, by way of registered post with A/D as well as usual process within a period of 5 (five) days from today.

JUDGE

Comparing Assistant