Chandramukhi Devi vs The State Of Assam And 3 Ors
2023 Latest Caselaw 2206 Gua

                                                                       Page No. 1/2

GAHC010058522020




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

                                 Case No. : WP(C)/1894/2020

            CHANDRAMUKHI DEVI
            W/O- KINJABIHARI SINGHA, R/O- PEPALPUKHURIUP, P.S. LANKA, DIST.-
            NAGAON, ASSAM

            VERSUS

            THE STATE OF ASSAM AND 3 ORS.
            REP. BY THE COMM. AND SECY. TO THE GOVT. OF ASSAM, GENERAL
            ADMINISTRATION DEPTT., DISPUR, GHY-06

            2:THE DY. COMMISSIONER CUM COLLECTOR
             KAMRUP (M)
             GHY-1

            3:THE NEW INDIA ASSURANCE CO. LTD.
             NORTH EASTERN REGIONAL OFFICE
             G.S.ROAD
             BHANGAGARH
             GHY-05

            4:THE DIVISIONAL MANAGER
             NEW INDIA ASSURANCE CO. LTD.
             DIVISIONAL OFFICE
             BONGAIGAON
             CHAPAGURI ROAD
             BONGAIGAON
             PIN- 78338

Advocate for the Petitioner   : MR. B KUMAR

Advocate for the Respondent : GA, ASSAM
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                                      BEFORE
                     HONOURABLE MR. JUSTICE MANISH CHOUDHURY

                                                ORDER

Date : 26-05-2023

Mr. B. Kumar, learned counsel for the petitioner has submitted that he may be allowed to withdraw this writ petition.

Mr. K. Gogoi, learned Additional Senior Government Advocate, Assam for the respondent nos. 1 & 2 and Ms. M. Saikia, learned counsel for the respondent nos. 3 & 4 are present.

By the judgment and award dated 17.07.2013, an amount of Rs. 6,50,000/- was awarded as compensation to the petitioner along with interest @ 6% per annum from the date of filling of the claim application till its realization.

Ms. Saikia has submitted that the respondent nos. 3 & 4 had deposited an amount of Rs. 6,57,000/- towards satisfaction of the final award passed in the judgment and award dated 17.07.2013 in MACT Case no. 635/2009 vide a cheque bearing no. 202740 of the Axis Bank, Guwahati dated 12.05.2015. Ms. Saikia has submitted that a further amount of Rs. 1,34,611/- was deposited towards interest component vide another cheque bearing no. 202741 dated 12.05.2015 of the Axis Bank, Guwahati. Both the cheques were deposited at the Motor Accident Claims Tribunal, Kamrup, Guwahati vide a covering letter dated 12.05.2015.

In view of the afore-mentioned fact situation obtaining in the case, and the submission of Mr. Kumar, learned counsel for the petitioner, this writ petition stands dismissed on withdrawal.

JUDGE

Comparing Assistant