Oriental Insurance Company Ltd vs Gahar Mullah And 2 Ors
2024 Latest Caselaw 3093 Gua

Gauhati High Court

Oriental Insurance Company Ltd vs Gahar Mullah And 2 Ors on 6 May, 2024

Author: Malasri Nandi

Bench: Malasri Nandi

                                                                  Page No.# 1/2

GAHC010079172023




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

                         Case No. : Review.Pet./24/2024

         ORIENTAL INSURANCE COMPANY LTD.
         A COMPANY REGISTERED AND INCORPORATED UNDER THE COMPANIES
         ACT, 1956 HAVING ITS REGISTERED OFFICE AT ORIENTAL HOUSE, A25/27
         ASAF ALI ROAD, NEW DELHI 2 WITH ONE ITS REGIONAL OFFICE AT GS
         ROAD, ULUBARI, GUWAHATI 7, REPRESENTED BY ITS REGIONAL
         MANAGER,



         VERSUS

         GAHAR MULLAH AND 2 ORS.
         S/O LATE JABED MULLAH,
         RESIDENT OF VILLAGE SAKIRVITA,PO KAYAKUCHI, PS BARPETA, MOUZA
         BETHARI, DIST BARPETA, ASSAM

         2:MD. BADSHA BHUYAN
          S/O MD. AZIZ BHUYAN
         RESIDENT OF VILLAGE SAKIRVITA
         PO KAYAKUCHI
          PS BARPETA
          MOUZA BETHARI
          DIST BARPETA
         ASSAM

         3:MD. FULCHAND ALI
          S/O MAZID ALI

         RESIDENT OF VILLAGE SAKIRVITA
         PO KAYAKUCHI
         PS BARPETA
         MOUZA BETHARI
         DIST BARPETA
         ASSA
                                                                                    Page No.# 2/2


Advocate for the Petitioner   : MR. R C PAUL

Advocate for the Respondent :




                                   BEFORE
                      HONOURABLE MRS. JUSTICE MALASRI NANDI

                                           ORDER

Date : -06.05.2024

Heard Mr. S.K.Goswami, learned counsel for the petitioner.

By filing this application, the petitioner has prayed for review of the Judgment and Order, dated 10.03.2023 passed by this court in MAC Appeal No. 401/2017.

Issue notice to the respondent Nos. 1 , 2 and 3. Petitioner shall take steps for service of notice on respondent Nos.1, 2 and 3 by registered post with A/D as well as Usual process, returnable within 4 weeks.

List after 04(four) weeks.

JUDGE

Comparing Assistant