Icici Lombard General Insurance ... vs Jiban Banik @ Jibon Chandra Banik ...
2023 Latest Caselaw 976 Gua

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GAHC010043272023




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




         I.A.(Civil)/659/2023

         ICICI LOMBARD GENERAL INSURANCE COMPANY LTD.
         HAVING ITS REGISTERED OFFICE AT SHRI SIDDHI VINAYAK GANAPATI
         MANDIR
          ICICI LOMBARD HOUSE M414
          P. BALU MARG
          SVS ROAD
          PRABHADEVI
          MUMBAI- 400025 AND ITS BRANCH OFFICE AT 3RD FLOOR
          KAMAKHYA TOWER
          G.S. ROAD
          CHRISTAN BASTI
          GUWAHATI- 781022
          REP. BY THE LEGAL MANAGER.


          VERSUS

         JIBAN BANIK @ JIBON CHANDRA BANIK AND 2 ORS.
         S/O LATE NIRMAL BANIK @ NIRMAL CHANDRA BANIK

         2:TAPASI BANIK @ TAPASHI
         W/O JIBAN BANIK

         PERMANENT RESIDENTS OF- VILL.- JIRIGHAT GRANT
         NUTAN COLONY

         P.O.- JIRIGHAT BAZAR

         P.S.- JIRIGHAT
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            DIST.- CACHAR
            ASSAM
            PIN- 788104.
            3:TUTAN BANIK
            S/O AJIT CHANDRA BANIK

            VILL.- JIRIGHAT

            P.O.- JIRIGHAT

            P.S.- JIRIGHAT

            DIST.- CACHAR
            ASSAM
            PIN- 788104.
            ------------
            Advocate for : MR T KALITA
            Advocate for : appearing for JIBAN BANIK @ JIBON CHANDRA BANIK AND 2
            ORS.


            In MACApp. No. 72/2023


                                   BEFORE
                  HONOURABLE MR. JUSTICE PARTHIVJYOTI SAIKIA

                                       ORDER

13.03.2023

Heard Mr. T. Kalita, learned counsel appearing for the applicant. Since the connected appeal has been admitted for hearing, the impugned judgment and order dated 30.11.2022 passed by the learned Member, MACT, Cachar, Silchar in MAC Case No. 758/2016 shall remain stayed, till the returnable date.

Issue notice to the opposite parties. The applicant shall take steps for service of notice upon the opposite parties by registered post with A/D and other usual process.

Call for the LCR.

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List this matter after 4(four) weeks.

JUDGE

Comparing Assistant