Page No.# 1/2 vs United India Insurance Co. Ltd. And 2 Ors
2025 Latest Caselaw 3040 Gua

Gauhati High Court

Page No.# 1/2 vs United India Insurance Co. Ltd. And 2 Ors on 11 February, 2025

Author: Devashis Baruah

Bench: Devashis Baruah

                                                              Page No.# 1/2

GAHC010162122021




                                                        2025:GAU-AS:1369

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

                               Case No.: CO/33/2022

         KABITA DEKA
         W/O LATE DHARMESWAR DEKA
         VILL-OJAGAON
         P.O.-CHENGAPATHAR
         MOUZA-KALAIGAON
         P.S.-KALAIGAON
         DIST- UDALGURI
         BTAD (ASSAM)
         PIN-784525
         P/R/A C/O SRI DEBEN KALITA
         S/O LT. PAYALU KALITA
         R/O VILL-KHARKHOWAPARA
         P.O.-DEOMORNOI
         P.S.-MANGALDAI
         MOUZA- SARABARI
         DIST- DARRANG (ASSAM)
         PIN-784147


          VERSUS

         UNITED INDIA INSURANCE CO. LTD. AND 2 ORS.
         HAVING ITS REGISTERED OFFICE AT 24
         WHITES ROAD
         CHENNAI-600014 AND REGIONAL OFFICE AT GUWAHATI-5
         REPRESENTED BY THE REGIONAL MANAGER

         2:M/S B.L AGARWALLA
         R/O GAR ALI
          JORHAT
          P.S.-JORHAT
          DIST-JORHAT
          PIN-785001
                                                              Page No.# 2/2

           3:DHONIRAM ENGTI
           S/O SRI LONKI ENGTI
           VILL-SILGURI
           P.S.-BOKAKHAT
           DIST-GOLAGHAT
           PIN-785612




For the petitioner (s)   : Mr. S. Dutta, Sr. Advocate
                           Ms. K. Borah, Advocate

For the respondent (s)   : Ms. M. Choudhury, Advocate

                              BEFORE
               HON'BLE MR. JUSTICE DEVASHIS BARUAH
                             ORDER

11.02.2025

Mr. S. Dutta, the learned senior counsel appearing on behalf of the petitioner submits that in view of the judgment and order passed by this Court today in the accompanying Appeal, he would like to further press the Cross Objection.

2. Accordingly, the instant Cross Objection stands closed on withdrawal.

JUDGE

Comparing Assistant