Page No.# 1/2 vs United India Insurance Co Ltd And 4 Ors
2026 Latest Caselaw 1538 Gua

Gauhati High Court

Page No.# 1/2 vs United India Insurance Co Ltd And 4 Ors on 21 February, 2026

                                                                  Page No.# 1/2

GAHC010236312025




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

                          Case No. : I.A.(Civil)/12/2026

         MUSTT RASHWIDA KHATUN AND ANR
         W/O MD. OMAR ALI

         2: MD OMAR ALI
          S/O LT. HAZARAT ALI. R/O- VILL FATEHPUR
          PO- KUTUBPUR
          DIST. LAKHIMPUR
         ASSA

         VERSUS

         UNITED INDIA INSURANCE CO LTD AND 4 ORS
         REGIONAL OFFICE CHIBBAR HOUSE, G.S. ROAD, GUWAHATI, KAMRUP(M)
         781005

         2:BHASKAR SAIKIA
          S/O SUBHAS SAIKIA
         VILL. MOIDOMIA
         W/NO 2
          DIST. NORTH LAKHIMPUR
         ASSAM.

         3:SIMANTA THENGAL

          S/O DIMBESWAR THENGAL
          VILL. MORNOI THENGAL
          P..O. MORNOI KHORA
          P.S. BIHPURIA
          DIST. NORTH LAKHIMPUR
          ASSAM.

         4:MOINUL HAQUE

          S/O LATE HAZARAT ALI
                                                                           Page No.# 2/2

             R/O VILL. FATEHPUR
             P.O. KUTUBPUR
             DIST. NORTH LAKHIMPUR
             ASSAM.

            5:ORIENTAL INSURANCE CO. LTD.
             REGIONAL OFFICE
             ULUBARI
             G.S. ROAD
             KAMRUP (M) 78100

Advocate for the Petitioner   : B R DAS, MS M BHARATI

Advocate for the Respondent : ,




                                   BEFORE
                 HONOURABLE MR. JUSTICE MRIDUL KUMAR KALITA

                                         ORDER

21.02.2026

Heard Mr. B. R. Das, learned counsel for the applicant.

On perusal of the office note dated 18.02.2026 it appears that the applicant has not even taken any steps as directed by the trial court.

However, the learned counsel for the applicant pray for giving one chance for taking steps for issuance of notice on the opposite parties.

Prayer is allowed.

The applicant shall take step for issuance of notice on the opposite party by speed post as well as usual process within seven days from this order, returnable on 01.04.2026.

JUDGE

Comparing Assistant