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Ranjit Das vs M/S New India Assurance Co. Ltd. And Anr. ...
2024 Latest Caselaw 325 Gua

Citation : 2024 Latest Caselaw 325 Gua
Judgement Date : 19 January, 2024

Gauhati High Court

Ranjit Das vs M/S New India Assurance Co. Ltd. And Anr. ... on 19 January, 2024

Author: Malasri Nandi

Bench: Malasri Nandi

                                                                        Page No.# 1/2

GAHC010092312023




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

                                Case No. : MACApp./409/2023

            RANJIT DAS
            S/O LT. FATIK DAS, VILL.- NIZ MODERTOLA, P.S.- KAMALPUR, DIST.-
            KAMRUP(R), ASSAM.



            VERSUS

            M/S NEW INDIA ASSURANCE CO. LTD. AND ANR. B
            HAVING ITS REGISTERED AT 87 M.G. ROAD FORT, MUMBAI AND ITS
            REGIONAL OFFICE AT GUWAHATI, G.S. ROAD, 5TH FLOOR, RELIANCE
            TRENDS BUILDING, LACHIT NAGAR BUS STOPPAGE, DIST. KAMRUP
            ASSAM GUWAHATI- 781005.

            2:BHASKARJYOTI NATH
             S/O LILA RAM NATH

            VILL.- HALDHA

            P.O.- HALDHA

            P.S.- SIPAJHAR
             DIST.- KAMRUP
            ASSAM
             PIN- 781101

Advocate for the Petitioner   : A G CHOUDHURY

Advocate for the Respondent :
                                                                      Page No.# 2/2

                                   BEFORE
                      HONOURABLE MRS. JUSTICE MALASRI NANDI

                                       ORDER

Date : 19.01. 2024 Heard Ms. A.G. Choudhury, learned counsel for the appellant.

This is an appeal filed under Section 173 of the Motor Vehicle Act, 1988, against the judgment and award dated 03.12.2022, passed by the learned Member, Motor Accident Claims Tribunal No. 3, Kamrup (Metro), Guwahati in MAC Case No. 2277/2018.

The appeal is admitted for hearing.

Call for the LCR.

Issue notice to the respondents, by registered post with A/D as well as usual process, returnable within 4 weeks.

Steps be taken within 7 days.

List the matter after 4 weeks.

JUDGE

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