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The Branch Manager vs Dipak Majumder And Anr
2024 Latest Caselaw 1695 Tri

Citation : 2024 Latest Caselaw 1695 Tri
Judgement Date : 27 September, 2024

Tripura High Court

The Branch Manager vs Dipak Majumder And Anr on 27 September, 2024

                                                Page 1 of 1


                           HIGH COURT OF TRIPURA
                                     AGARTALA
                                   IA No.1 of 2024
                             In MAC APP No.97 of 2024
           The Branch Manager, Bajaj Allianz General
           Insurance Company Limited
                                                                    ---Applicant(s)
                                                  Versus
           Dipak Majumder and Anr.
                                                                 ----Respondent(s)

For Appellant(s) : Mr. S. Das, Adv.

For Respondent(s) : None

HON'BLE MR. JUSTICE BISWAJIT PALIT

Order 27/09/2024 Learned counsel Mr. S. Das is present for the appellant-

applicant.

The appellant-applicant has preferred this appeal challenging

the judgment and award dated 12.10.2023 delivered by Learned

Motor Acciedent Claims Tribunal No.5, West Tripura, Agartala in

connection with Case No.T.S.(MAC) 115 of 2022 and along with

the memo of appeal another application under 2nd Proviso of

Section 173 of the Motor Vehicles Act for condoning the delay of

202(two hundred and two) days in preferring the appeal.

Heard Learned counsel for the applicant.

Considered.

Issue notice upon the respondents both in the IA and also in

the main appeal.

The appellant-applicant may take steps for service of notice

upon the respondents within seven days by normal process and

also by registered A/D post and file proof of service.

List this matter on 28.11.2024.

JUDGE MOUMITA Digitally signed by MOUMITA DATTA

DATTA Date: 2024.09.30 17:45:55 +05'30' Moumita

 
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