Page No.# 1/2 vs Shaik Fardin And 3 Ors
2024 Latest Caselaw 322 Gua

Gauhati High Court

Page No.# 1/2 vs Shaik Fardin And 3 Ors on 19 January, 2024

Author: Malasri Nandi

Bench: Malasri Nandi

                                                              Page No.# 1/2

GAHC010225422014




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

                          Case No. : MACApp./120/2014

         PUSPA KALITA and 2 ORS.
         W/O LATE TUKHESWAR KALITA

         2: RIMA KALITA

          D/O LT. TUKESWAR KALITA

         3: KAKU KR. KALITA

          S/O LT. TUKESWAR KALITA
          VILL. MICHAJAN
          PS. NAMTI
          DIST. SIVSAGAR
          ASSA

         VERSUS

         SHAIK FARDIN and 3 ORS.
         S/OQUAMMUDDIN, B.T.ROAD, PAIKPARA, KOLKATA-700002.

         2:MANAGER

          RELIANCE GENEAL INSURANCE CO.
          4TH FLOOR
          DIHANG ARCADE
          NEAR ABC
          G.S.ROAD
          GUWAHATI
          ASSAM

         3:M/S. N.R.TRANSPORT

          RAJABARI
          A.T.ROAD
                                                                          Page No.# 2/2

             TARAJAN
             JORHAT

            4:THE MANAGER CLAIMS
             HDFC ERGO
             GENERAL INSURANCE CO. LTD
             MAYUR GARDEN
            ABC
             OPPOSITE RAJIB BHAWAN
             G.S.ROAD
             GUWAHATI
             DIST. KAMRUP

Advocate for the Petitioner   : MRA SHARMA

Advocate for the Respondent : MR. S K S THAKUR




                                    BEFORE
                      HONOURABLE MRS. JUSTICE MALASRI NANDI

                                       ORDER

Date : 19.01.2024

Heard Mr. H. Buragohain, learned counsel for the appellants. Also heard Ms. P. Barthakur, learned counsel for the respondent No. 2. The learned counsel for the appellants submits that the copy of judgment has not yet been served. Though, this is not a ground seeking adjournment, however, as the parties are not ready to argue the matter as such, the matter stands adjourned today. List on 30.01.2024.

JUDGE

Comparing Assistant