Sarifa Bewa @ Begum vs Md. Saiful Islam And Anr
2024 Latest Caselaw 8520 Gua

Gauhati High Court

Sarifa Bewa @ Begum vs Md. Saiful Islam And Anr on 20 November, 2024

Author: Malasri Nandi

Bench: Malasri Nandi

                                                                       Page No.# 1/2

GAHC010238222024




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

                                  Case No. : MACApp./592/2024

            SARIFA BEWA @ BEGUM
            W/O. LATE MOMIN HOQUE, VILL. KALODEWANI GAON, P/O.
            MANKACHAR, DIST. DHUBRI, ASSAM.



            VERSUS

            MD. SAIFUL ISLAM AND ANR
            S/O. MD. SONORUDDIN, VILL. CHENGURCHAR, P/S. MANKACHAR-783121,
            DIST. DHUBRI, ASSAM.

            2:ORIENTAL INSURANCE COMPANY LT.
             REGIONAL OFFICE
             G.S. ROAD
             ULUBARI
             P/O. GUWAHATI-781007
             DIST. KAMRUP (M)
            ASSAM

Advocate for the Petitioner   : MR. A R AGARWALA, MR ADITYA AGARWALA

Advocate for the Respondent : ,




                                   BEFORE
                     HONOURABLE MRS. JUSTICE MALASRI NANDI

                                           ORDER

Date : 20.11.2024

Heard Mr. A.R. Agarwala, learned counsel for the appellant.

Page No.# 2/2

The present appeal has been filed under Section 173 of M.V. Act, 1988 against the judgment and order of dismissal dated 30.09.2024 passed by the learned Member, MACT No.2 Kamrup(M), Guwahati in MAC Case No. 2263/2015.

Issue notice.

The appellant is directed to take step for service of notice upon the respondents 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