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2023 Latest Caselaw 4698 Gua

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GAHC010252792023




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

                        Case No. : MACApp./416/2023

         MOMATAZ BEGUM AND 4 ORS.
         W/O LATE HELAL UDDIN KHAN, RESIDENT OF VILLAGE BHATKUCHI, PO
         BHATKUCHI, PS AND DIST BARPETA, ASSAM 781314

         2: ROZINA KHANAM
          D/O LATE HELAL UDDIN KHAN
          RESIDENT OF VILLAGE BHATKUCHI
          PO BHATKUCHI
          PS AND DIST BARPETA
         ASSAM 781314

         3: MEHBUB KHAN
          S/O LATE HELAL UDDIN KHAN
          RESIDENT OF VILLAGE BHATKUCHI
          PO BHATKUCHI
          PS AND DIST BARPETA
         ASSAM 781314

         4: SULTANA REZIA
          D/O LATE HELAL UDDIN KHAN
          RESIDENT OF VILLAGE BHATKUCHI
          PO BHATKUCHI
          PS AND DIST BARPETA
         ASSAM 781314

         5: KHAN FARUK ABDULLAH
          S/O LATE HELAL UDDIN KHAN
          RESIDENT OF VILLAGE BHATKUCHI
          PO BHATKUCHI
          PS AND DIST BARPETA
         ASSAM 781314
         TO BE REP. BY. PET. NO.

         VERSUS
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            OWAHIDUR RAHMAN AND 2 ORS.
            S/O N. HOQUE,
            RESIDENT OF VILLAGE BARKALIAJHAR, PO BYAPARA, PS SIPAJHAR,
            DIST DARRANG, ASSAM 784145

            2:SHAHIDUL ISLAM
             S/O IBRAHIM ALI

            C/O SADULLA
            RESIDENT OF HOUSE NO. 30 WARD NO. 23
            BIRUBARI
            GOPINATH NAGAR PS PALTAN BAZAR
            DIST KAMRUP M ASSAM 781016

            3:THE IFFCO TOKIO GENERAL INSURANCE CO. LTD.
            ADITYA TOWER
             1B
             1ST FLOOR
             GS ROAD
             DISPUR GUWAHATI 78100

Advocate for the Petitioner   : MR. R ALI

Advocate for the Respondent :

                                   BEFORE
                     HONOURABLE MR. JUSTICE AJIT BORTHAKUR

                                            ORDER

Date : 20.11.2023

Mr. R.Ali, learned counsel for the appellants.

By this appeal under Section 173 of the Motor Vehicles Act, 1988, the appellant has prayed for setting aside, quashing/ stay of the impugned Judgment and Order, dated 06.10.2023 passed by the learned Member, MACT, Barpeta in MAC Case No. 368/2021.

Issue notice to the respondents. Steps be taken by registered post with A/D within 2 days.

List on 07.12.2023.

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