Citation : 2025 Latest Caselaw 2958 Gua
Judgement Date : 7 February, 2025
Page No.# 1/2
GAHC010211932024
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THE GAUHATI HIGH COURT
(HIGH COURT OF ASSAM, NAGALAND, MIZORAM AND ARUNACHAL PRADESH)
Case No. : MACApp./30/2025
SABYA SACHI SARKAR AND ANR
S/O. LT. TAPAN SARKAR, R/O. LACHIT NAGAR, ULUBARI, GHY-7
2: SAPTARSHI SARKAR
S/O. LT. TAPAN SARKAR
R/O. LACHIT NAGAR
ULUBARI
GHY-
VERSUS
THE NEW INDIA ASSURANCE CO. LTD. AND ANR
MUKERJI BAZAR, UDARPUR BRABCH, C/O. THE REGIONAL MANAGER,
NEW INDIA ASSURANCE CO. LTD., NORTH EAST REGION AT GUWAHATI,
BHANGAGARH, GHY-5.
2:AMARJEET SING
S/O. SRI RAJIDAR SING
R/O. PINTER
R.S. PURA
JAMMU
Advocate for the Petitioner : MR M H AHMED, I AMIN
Advocate for the Respondent : ,
BEFORE
HONOURABLE MR. JUSTICE BUDI HABUNG
ORDER
07.02.2025 Heard Mr. MH Ahmed, learned counsel for the appellants.
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By filing this application under Section 173 of the Motor Vehicles Act, 1988, the appellant challenged the impugned order dated 30.07.2024, passed by the learned Member, Motor Accident Claims Tribunal No. 2, Kamrup (M), Guwahati in MAC Case No. 1736/2011, and the judgment and order dated 20.04.2017 passed in MAC Case No. 1736/2011.
The appeal is admitted.
Call for the records.
Issue notice.
The appellants shall take steps upon the respondents by registered post with A/D as well as by usual process within a week from today.
List this case after 4(four) weeks.
JUDGE
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