Sanjib Kr. Roy vs The Oriental Insurance Company Ltd
2024 Latest Caselaw 8207 Gua

Gauhati High Court

Sanjib Kr. Roy vs The Oriental Insurance Company Ltd on 8 November, 2024

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GAHC010228902024




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

                                  Case No. : MACApp./578/2024

            SANJIB KR. ROY
            S/O. LATE PROMOD CH. ROY, R/O. WARD NO.1, ROWMARI, P/O. AND P/S.
            ABHAYAPURI, DIST. BONGAIGAON, ASSAM.



            VERSUS

            THE ORIENTAL INSURANCE COMPANY LTD
            REPRESENTED BY THE DIVISIONAL MANAGER, P/O. AND P/S.
            BONGAIGAON, DIST. BONGAIGAON, ASSAM, PIN-783380.



Advocate for the Petitioner    : MR. M KHAN, MS J AKTAR,MR A K DAS

Advocate for the Respondent : ,




                                        BEFORE
                              HONOURABLE MR. JUSTICE K. SEMA

                                           ORDER

Date : 08.11.2024 Heard Mr. S. K. Goswami, learned counsel for the appellant. The appeal has been filed under Section 173(1) of the Motor Vehicle Act, 1988 impugning the Judgment and Order dated 20.07.2024 passed by the learned Motor Accident Claims Tribunal, Bongaigaon in MAC Case No.160/2017.

The appeal is admitted to be heard.

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The learned counsel for the appellant shall take steps for service of notice upon the sole respondent by registered post with A/D within a period of 7 days from today.

Call for the records.

List this matter immediately on receipt of the records.

JUDGE

Comparing Assistant