The National Insurance Company Ltd vs Rohish Uddin @ Ahijuddin Ali And 3 Ors E
2025 Latest Caselaw 2889 Gua

Gauhati High Court

The National Insurance Company Ltd vs Rohish Uddin @ Ahijuddin Ali And 3 Ors E on 5 February, 2025

                                                                       Page No.# 1/2

GAHC010136952024




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

                               Case No. : CO/21/2024

         THE NATIONAL INSURANCE COMPANY LTD
         HAVING ITS REGISTERED HEAD OFFICE AT 3. MIDDLETON STREET
         CALCUTTA 700071 AND REGIONAL OFFICE AT GS ROAD
         BHANGAGARH
         GUWAHATI 781005
         REPRESENTED BY ITS REGIONAL MANAGER REGIONAL OFFICE AT
         GUWAHATI


             VERSUS

         ROHISH UDDIN @ AHIJUDDIN ALI AND 3 ORS E
         S/O LATE MONGSHER ALI
         RESIDENT OF VILLAGE CHALANTAPARA PART II
         PS JOGIGHOPA
         DIST BONGAIGAON
         ASSAM


         ------------
         Advocate for : MRS. D DAS BARMAN
         Advocate for : appearing for ROHISH UDDIN @ AHIJUDDIN ALI AND 3 ORS E



                                  BEFORE
                      HONOURABLE MR. JUSTICE BUDI HABUNG

                                     ORDER

05.02.2025 Heard Ms. DD Barman, learned counsel for the cross objector.

This is an application filed under Order XLI of Rule 22 of the Code of Civil Page No.# 2/2

Procedure, 1908 by the respondents in the MACApp./157/2024 by the appellant against the impugned judgment and award dated 19.01.2024, passed by the learned Member, Motor Accident Claims Tribunal, Bongaigaon in MAC Case No. 151/2017.

Issue notice to the respondents.

Mr. A.K. Das, learned counsel appearing on behalf of Shri M. Khan accepts notice on behalf of the opposite party / respondent nos. 1 and 2. Therefore, no formal notices need to be issued against the said respondents.

The cross objector shall take steps upon the respondent nos. 3 and 4 by registered post with A/D within a week from today.

List this case after 4(four) weeks.

JUDGE

Comparing Assistant