The Oriental Insurance Co. Ltd vs Gitu Bordoloi And Anr F
2025 Latest Caselaw 6854 Gua

Gauhati High Court

The Oriental Insurance Co. Ltd vs Gitu Bordoloi And Anr F on 29 August, 2025

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GAHC010107422024




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

                                Case No. : MACApp./372/2025

            THE ORIENTAL INSURANCE CO. LTD
            A COMPANY REGISTERED UNDER THE COMPANIES ACT, 1956. REP. BY ITS
            REGIONAL MANAGER, ULUBARI, GUWAHATI- 7.



            VERSUS

            GITU BORDOLOI AND ANR F
            S/O RAMA BORDOLOI, VILL.- MOLANKATTA ADARSAGAON, DIGHALIATI,
            P.S.- RAHA, DIST.- NAGAON, ASSAM.

            2:PUSPENDRA BHUYAN
             S/O LATE RADHA NATH BHUYAN

            VILL.- DIGHALIATI
            P.S.- RAHA
            DIST.- NAGAON
            ASSAM

Advocate for the Petitioner   : MR. S K GOSWAMI, MR. R SHARMA

Advocate for the Respondent : , MS. A. BORAH(R-1),S LASKAR(R-1)
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                                 BEFORE
              HONOURABLE MRS. JUSTICE SUSMITA PHUKAN KHAUND

                                         ORDER

29.08.2025 Heard Learned counsel Mr. S. K. Goswami for the appellant who is aggrieved by the judgment and award dated 01.02.2024 passed by the learned Member, MACT, Nagaon in MAC Case No. 53/2019.

2. Learned counsel Ms. A. Bora, is present for the respondent no.1

3. Admit.

4. As learned counsel for the respondent no. 1 is present and has accepted notice, no formal notice is required to be issued.

5. Extra copies to be furnished during the course of the day.

6. Meanwhile, issue notice to the respondent no. 2 returnable within 4 (four) weeks.

7. Call for the Trial Court Records.

8. List accordingly.

JUDGE

Comparing Assistant