Gauhati High Court
Md. Giasuddin Ahmed And Anr vs The New India Assurance Co. Ltd. And 2 Ors on 1 April, 2019
Author: Nelson Sailo
Bench: Nelson Sailo
Page No.# 1/2
GAHC010121562016
THE GAUHATI HIGH COURT
(HIGH COURT OF ASSAM, NAGALAND, MIZORAM AND ARUNACHAL PRADESH)
Case No. : I.A.(Civil) 1909/2016
1:MD. GIASUDDIN AHMED and ANR,
FATHER OF THE DECEASED
2: SMT. SUREZA AHMED
MOTHER OF THE DECEASED VILL. GANESH NAGAR
JYOTINAGAR
P.S. CHANDMARI
GHY-3
DIST. KAMRUP
ASSAM
VERSUS
1:THE NEW INDIA ASSURANCE CO. LTD. and 2 ORS,
REPRESENTED BY REGIONAL MANAGER, REGIONAL OFFICE ABC, NEAR
RAJIB BHABAN, GUWAHATI-5 THE INSURER OF THE VEHICLE P/NO.
530201/31/08/01/00001196 VALID UP TO 07/07/2009
2:DHARANIDHAR TALUKDAR
C/O LT. BIRENDRA NATH SALOI
H/NO. 12 BAHTAGHU OF PANJABARI
WARD NO. 54
GUWAHATI-37 THE OWNER OF THE OFFENDING VEHICLE NO. AS-01/AC-
5307
3:KAMAL DAS
S/O SRI KRISHNA DAS
VILL. KHATABARI
DIST. NALBARI
ASSAM THE DRIVER OF THE SAID OFFENDING VEHICLE D/L NO. F-
4016/NB/2004 VALID UPTO 04/08/2011
PIN 78135
Advocate for the Petitioner : MR.J MOLLAH
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Advocate for the Respondent : MSN KALITAR-1
BEFORE
HONOURABLE MR. JUSTICE NELSON SAILO
ORDER
Date : 01-04-2019 None appears for the applicant on call. However, Mr. C. Sharma, learned counsel appears for the respondent No. 1 Vide order dated 19.09.2017, the applicant was directed to take fresh steps upon the respondent Nos. 2 & 3 by usual process as well as by Registered post with A/D within 2 (two) days. However, office note dated 10.10.2017 indicates that the applicant has not taken any steps as was directed.
In view of above, for ends of justice, let the case be listed again after 2 (two) weeks. Applicant will be at liberty to take steps before the next date. If such steps are not taken, Court may consider passing appropriate order.
JUDGE Comparing Assistant