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Gauhati High Court - Itanagar

Dorjee Letro vs Tenzing Droma And Anr on 2 December, 2025

                                                                                    Page No.# 1/2

GAHC040001502024




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

                                 Case No. : MACApp./3/2024

            Dorjee Letro
            S/o Late Rinchin Dorjee, resident of Sangti Village, PO and PS Dirang, West Kameng
            District, Arunachal Pradesh

            VERSUS

            Tenzing Droma and Anr
            (Legal heir) D/o Late Dechen Monpa, Resident of Dirang, PO Dirang, West Kameng
            District, Arunachal Pradesh 790101 2:National Insurance Co Ltd
             Age: 0
             Occupation :
             having its Divisional Office at Tezpur
             Main Road
             Tezpur
             Assam 784001 represented by the Divisional Manager
             Divisional Office
             Tezpur
             Assam 78400

Advocate for the Petitioner   : K Singha, M Devi,D Dey

Advocate for the Respondent : Khoda Tama, H P Phukan,R Barman,Sumit Chhetri,T Lampung




                                   BEFORE
                       HONOURABLE MR. JUSTICE BUDI HABUNG

                                            ORDER

Date : 02.12.2025 Heard Mr. K. Singha, learned counsel for the applicant/appellant, who Page No.# 2/2 submits that during the pendency of this interlocutory application and the appeal, the owner of the vehicle has already paid the awarded compensation amount to the respondent/claimant. Therefore, the matter has become infructuous, and he has an instructions to withdraw this I.A. as well as the appeal.

Mr. J. Tsering, learned counsel for the respondent, submits that he has no objection to the withdrawal of the I.A. and the appeal, as the compensation has already been paid.

In view of the above, the prayer is allowed.

Accordingly, the I.A. as well as the appeal stands disposed of.

JUDGE Comparing Assistant