Md. Fakrul Islam vs Sri Radhe Shyam Sahu And 2 Ors
2023 Latest Caselaw 2269 Gua

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GAHC010143652022




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

                         Case No. : I.A.(Civil)/2081/2022




         MD. FAKRUL ISLAM
         S/O. MD. ABDUL SUFAN
         R/O. VILL. THUMUAI
         P.O. SINGARIA BAZAR
         P.S. AND DIST. KARIMGANJ
         ASSAM.


          VERSUS

         SRI RADHE SHYAM SAHU AND 2 ORS
         S/O. LT. ANKALU SAHU
         VILL. SOLGOI TEA ESTATE
         WARD NO.8
         P.O. SALGOI
         P.S. PATHERKANDI
         DIST. KARIMGANJ
         ASSAM


         2:THE NATIONAL INS. CO. LTD.
         REP. BY ITS DIVISIONAL MANAGER
          CLUB ROAD
          CAPITAL TRAVELS BUILDING
          P.O. AND P.S. SILCHAR
          DIST. CACHAR
         ASSAM.
          3:MD. ABDUL MALIQUE
         S/O. MD. SAMS UDDIN
         VILL. HATHKHALA
          P.O. KANAI BAZAR
          P.S. PATHER KANDI
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              DIST. KARIMGANJ
             ASSAM.
              ------------
             Advocate for : MR H R A CHOUDHURY
             Advocate for : MR. M TALUKDAR appearing for SRI RADHE SHYAM SAHU AND
             2 ORS



                                  BEFORE
                   HONOURABLE MRS. JUSTICE MITALI THAKURIA
                                   ORDER

31.05.2023

Heard Ms. R. Choudhury, learned counsel for the appellant. Also heard Mr. M. Talukdar, learned counsel for the respondent No.1 and Ms. A. Das, learned counsel for the respondent No.2.

This is an application filed for staying and/or operation of the Judgment and Award dated 09.03.2018 passed in MAC Case No.708/2011 by the learned Member, Motor Accident Claims Tribunal Cachar, Silchar, Assam.

Issue notice to the respondents, returnable within 3(three) weeks.

Since Ms. A. Das, learned counsel has entered appearance on behalf of the respondent No.2, no formal notice is required to be sent. However, requisite extra copy of the petition appended thereto be served to her during the course of the day.

The learned counsel for the appellants shall take steps for service of notice upon respondent Nos. 1 and 3 by registered post with A/D as well as by Page No.# 3/3

usual process within a week from today.

List the matter after 3(three) weeks.

JUDGE

Comparing Assistant