Md. Mazibur Rahman vs Divisional Manager
2024 Latest Caselaw 6455 Gua

Gauhati High Court

Md. Mazibur Rahman vs Divisional Manager on 30 September, 2024

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GAHC010073582019




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

                                Case No. : MACApp./192/2019

            MD. MAZIBUR RAHMAN
            S/ O LATE MAFI SHEIKH, VILL. HIRAPARA, P.S. DHULA, DIST. DARRANG,
            ASSAM.



            VERSUS

            DIVISIONAL MANAGER, NEW INDIA ASSURANCE CO. LTD. and ANR.
            DIVISIONAL OFFICE, GUWAHATI, (NOONMATI BRANCH)

            2:MD. NASIM ALI

             S/O LT. A. ROFIQUE
             VILL. 2 NO. MAJGAON
             P.S. DALGAON
             DIST. DARRANG
             ASSAM

Advocate for the Petitioner   : MS. R B BORA, LEGAL AID COUNSEL

Advocate for the Respondent : MR. S DUTTA, SR.ADV., MR. C SHARMA,MS. M
CHOUDHURY,MD. A AHMED




                                         BEFORE
                 HON'BLE MR. JUSTICE MRIDUL KUMAR KALITA

                                          ORDER

30-09-2024 None has appeared for the appellant on call.

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It appears from the records that in this appeal, the appellant is represented by a legal aid counsel.

Ms. S. Mochahari, learned counsel appeared for the respondent No. 1 is present.

Ms. Mochahari, learned counsel for the respondent No. 1 submits that she has not received the copy of memo of appeal.

The appellant is directed to furnish copies of the memo of appeal along with the annexures appended thereto to the learned counsel for the respondent No. 1 within a period of 7 (seven) days from the date of this order.

This appeal has been filed by the appellant under Section 173 of the Motor Vehicles Act, 1988 impugning the judgment dated 18.02.2013 passed by the learned Member, Motor Accident Claim Tribunal No. 2, Kamrup, Guwahati in MACT Case No. 2555/2007 whereby the claim of the appellant was dismissed.

It appears from the office note dated 09.08.2024 that the record of MACT Case No. 2555/2007 has already been received by the Registry. It also appears that this appeal has already been admitted.

Let this appeal be listed for hearing in its usual course.

JUDGE

Comparing Assistant