Gauhati High Court

Md. Samsul Hoque vs Md. Abdul Hasim And Anr on 3 May, 2024

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GAHC010148172019




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

                                  Case No. : MACApp./143/2024

            MD. SAMSUL HOQUE
            S/O- MD. JALALUDDIN, VILL- MIKIRGAON, P.O. KATHANI, P.S.
            LAHARIGHAT, DIST- MORIGAON, ASSAM, PIN- 782104



            VERSUS

            MD. ABDUL HASIM AND ANR
            S/O- LT. ABDUL MUNNAF, VILL- MIKIRGAON, P.S. MIKIRBHETA, P.O.
            PATUAKATA, DIST- MORIGAON, ASSAM, PIN- 782104

            2:M/S. RELIANCE GENERAL INSURANCE CO. LTD.
             DIHANG AOCADE
             4TH FLOOR
             NEAR ABC STOPPAGE
             G.S.ROAD
             GHY-5
             DIST- KAMRUP
            ASSA

Advocate for the Petitioner    : MR. M TALUKDAR

Advocate for the Respondent :




                                        BEFORE
                              HONOURABLE MR. JUSTICE K. SEMA

                                           ORDER

Date : 03.05.2024

Heard Mr. M. Talukdar, learned counsel for the appellant.

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The present appeal has been filed under section 173 of the M.V Act, 1988 against the judgment & order dated 16/02/2019 passed by the learned MACT, Morigaon, Assam in MAC Case No. 121/2008.

Admit the appeal.

The learned counsel for the appellant shall take steps for service of notice upon the respondents by registered post with AD as well as by usual process within a period of 7 days from today.

Call for the LCR.

JUDGE

Comparing Assistant