Gauhati High Court
Reliance General Insurance Co. Ltd vs Sri Sanat Kr. Pal And 3 Ors on 16 May, 2019
Author: Nelson Sailo
Bench: Nelson Sailo
Page No.# 1/3
GAHC010150052017
THE GAUHATI HIGH COURT
(HIGH COURT OF ASSAM, NAGALAND, MIZORAM AND ARUNACHAL PRADESH)
Case No. : MACApp. 604/2017
1:RELIANCE GENERAL INSURANCE CO. LTD.
HAVING ITS REGISTERED OFFICE AT 19 RELIANCE CENTRE, WALCHAND
HIRACHAND MARG, BALLARD ESTATE, MUMBAI 400001 AND ONE OF ITS
BRANCH OFFICE AT G.S. ROAD, GUWAHATI.
VERSUS
1:SRI SANAT KR. PAL and 3 ORS,
S/O LATE MADAN MOHAN PAL, R/O VILL. ANANDA NAGAR, P.S. SINGUR,
DIST. HOOGLY, WEST BENGAL
2:SMTI RUPA PAL
W/O SANAT PAL
R/O VILL. ANANDA NAGAR
P.S. SINGUR
DIST. HOOGLY
WEST BENGAL
3:RANJIT DAS
S/O SRI RAM DAS
VILL. TEPSIA
P.S. BOKO
DIST. KAMRUP
ASSAM.
4:BIPUL CH. BARUAH
S/O LATE JATIN CH. BARUAH
VILL. LACHIT NAGAR
SIVASAGAR
P.S. SIVASAGAR
DIST. SIVASAGAR
ASSAM
Advocate for the Petitioner : MS.L SHARMA
Page No.# 2/3
Advocate for the Respondent : MR.N J GOGOI
Linked Case : I.A.(Civil) 1720/2018
1:SRI SANAT KUMAR PAL AND 3 ORS
S/O LATE MADAN MOHAN PAL
2: SMTI RUPA PAL
W/O SRI SANAT KUMAR PAL
BOTH ARE R/O VILL. ANANDA NAGAR
P.S. SINGUR
DIST. HOOGLY
WEST BENGAL.
3: RANJIT DAS
S/O SRI RAM DAS
VILL. TEPSIA
P.S. BOKO
DIST. KAMRUP
ASSAM.
4: BIPUL CH. BARUAH
S/O LATE JATIN CH. BARUAH
VILL. LACHIT NAGAR
SIVASAGAR
P.S. SIVASAGAR
DIST. SIVASAGAR
ASSAM.
VERSUS
1:M/S RELIANCE GENERAL INSURANCE CO. LTD.
HAVING ITS REGISTERED OFFICE AT 19 RELIANCE CENTRE
WALCHAND HIRACHAND MARG
BALLARD ESTATE
MUMBAI 400001 AND BRANCH OFFICE AT G.S. ROAD
GUWAHATI- 5
ASSAM.
Advocate for the Petitioner : MR. K BHATTACHARJEE
Advocate for the Respondent : MR. K K BHATTA
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BEFORE
HONOURABLE MR. JUSTICE NELSON SAILO
ORDER
Date : 16-05-2019 Heard Ms. J. Talukdar, the learned counsel for the appellant as well as Mr. K. Bhattacharjee, the learned counsel for respondent Nos. 1 and 2. None appears for the respondent Nos. 3 and 4 despite service.
It is seen that the respondent No. 4 has already entered appearance by engaging a counsel.
The learned counsels appearing today submit that since notice is complete and LCR has been received from the Tribunal, the appeal be listed for hearing.
In view of above and as prayed for, let the appeal be listed again in the month of August, 2019.
JUDGE Comparing Assistant