Sudhanna Biswas @ Sudhanja Biswas vs The Magma Hdi General Insurance Company ...
2024 Latest Caselaw 8511 Gua

Gauhati High Court

Sudhanna Biswas @ Sudhanja Biswas vs The Magma Hdi General Insurance Company ... on 20 November, 2024

Author: Malasri Nandi

Bench: Malasri Nandi

                                                                           Page No.# 1/2

GAHC010232662024




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

                                  Case No. : MACApp./589/2024

            SUDHANNA BISWAS @ SUDHANJA BISWAS
            S/O. NARESH BISWAS, R/O. VILL.- FAFANGA PART-I, P/O AND P/S. AGIA,
            DIST.- GOALPARA, ASSAM.



            VERSUS

            THE MAGMA HDI GENERAL INSURANCE COMPANY LTD
            R/O. MAGMA HOUSE NO. 24 PARK STREET, KOLKATA-700016, REP. BY THE
            LEGAL MANAGER, R/O. 2ND FLOOR, F FORT, SOUTH SARANIA, ULUBARI,
            G.S. ROAD, GUWAHATI-07, DIST. KAMRUP(M), ASSAM.



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

Advocate for the Respondent : ,




                                   BEFORE
                     HONOURABLE MRS. JUSTICE MALASRI NANDI

                                           ORDER

Date : 20.11.2024

Heard Mr. M. Khan, learned counsel for the appellant. The present appeal has been filed under Section 173(1) of M.V. Act, 1988 against the judgment and order dated 29.07.2024 passed by the Page No.# 2/2

learned Member, MACT, Bongaigaon in MAC Case No. 128/2019.

Appeal is admitted.

Issue notice.

The appellant is directed to take step for service of notice upon the respondent by registered post with AD as well as other usual process returnable within four weeks. The steps be taken within 7(seven) days. Call for the trial court record. The Registry is directed to procure the same.

List the matter after four weeks.

JUDGE

Comparing Assistant