Gauhati High Court
Makhan Ch. Borah vs Ajit Singh Sehra And 2 Ors on 27 September, 2023
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GAHC010227292014
THE GAUHATI HIGH COURT
(HIGH COURT OF ASSAM, NAGALAND, MIZORAM AND ARUNACHAL PRADESH)
Case No. : MACApp./265/2014
MAKHAN CH. BORAH
S/O LATE KEHORAM BORAH, R/O VILL. PANJABARI, BOTAGHULI, P.S.
DISPUR, GUWAHATI 781037, IN THE DIST. OF KAMRUP M, ASSAM.
VERSUS
AJIT SINGH SEHRA and 2 ORS.
S/O LATE GURBACHAN SINGH SEHRA, BAIHATA CHARIALI, DIST.
KAMRUP ASSAM
2:DAYAMOY NATH
S/O LATE BIJOY NATH
VILL. ANIPURBASTI
P.S. LATABARI
DIST. KARIMGANJ
ASSAM.
3:NEW INDIA ASSURANCE CO. LTD.
HAVING ITS REGIONAL OFFICE AT A.B.C.
G.S. ROAD
GUWAHATI 781005 AND CONCERNED BRANCH OFFICE BEING A.T. ROAD
BRANCH
A.T. ROAD
GUWAHATI 781001
DIST. KAMRUP M
ASSA
Advocate for the Petitioner : MS.M DASGUPTA
Advocate for the Respondent :
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BEFORE
DEPUTY REGISTRAR (BENCH) - MR. KAUSTUVMANI GOSWAMI
ORDER
Date : 27.09.2023 Case taken up before the Lawazima Court. None appears on behalf of the appellant. Perused the records.
The office note dated 20.06.2023 reveals that the appellant has not yet taken fresh steps for service of notice upon the respondent Nos. 1 & 2, despite the direction of the previous Lawazima Court vide its order dated 17.03.2021.
In view of the above, the matter may be placed before the Hon'ble Court.
Deputy Registrar (Bench) Comparing Assistant