National Insurance Co. Ltd vs Salini Daga And 4 Ors
2024 Latest Caselaw 5031 Gua

Gauhati High Court

National Insurance Co. Ltd vs Salini Daga And 4 Ors on 22 July, 2024

Author: Parthivjyoti Saikia

Bench: Parthivjyoti Saikia

                                                                 Page No.# 1/2

GAHC010136032017




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

                                Case No. : MACApp./386/2017

            NATIONAL INSURANCE CO. LTD.
            REPRESENTED BY ITS REGIONAL MANAGER, BHANGAGARH,
            GUWAHATI-5



            VERSUS

            SALINI DAGA and 4 ORS.
            W/O SRI KISHAN KUMAR DAGA, 3RD FLOOR, OVERNIGHT BUILDING,
            BHANGAGARH, P.S. DISPUR, DIST. KAMRUP M, ASSAM.

            2:The Name of Respondent No. 2 has been struck off
            As per Hon'ble Court Order dtd. 28/05/2018

            3:The Name of Respondent No. 3 has been struck off
            As per Hon'ble Court Order dtd. 28/05/2018

            4:The Name of Respondent No. 4 has been struck off
            As per Hon'ble Court Order dtd. 28/05/2018

            5:THE NEW INDIA ASSURANCE CO. LTD.

             BHANGAGARH BRANCH
             GUWAHATI

Advocate for the Petitioner   : MR.D MOZUMDER

Advocate for the Respondent : MS.A SAIKIA
                                                                      Page No.# 2/2


                                  BEFORE
                 HONOURABLE MR. JUSTICE PARTHIVJYOTI SAIKIA

                                    ORDER

Date : 22.07.2024

Heard Mrs. S. Roy, the learned counsel appearing for the appellant and Mr. M. Das, the learned counsel appearing for the respondent No.1 as well as Ms. P. Hujuri, the learned counsel appearing for the respondent No. 5.

The names of the respondent Nos. 2, 3 and 4 were struck off from the title page of the memo of appeal.

List in the month of August, 2024 for hearing.

The registry is directed to provide copy of the memo of appeal, copy of the impugned judgment and the evidence available in the LCR to Mrs. S. Roy.

JUDGE

Comparing Assistant