Gauhati High Court
National Insurance Company Ltd vs Smt. Rukmini Thapa And 2 Ors on 26 September, 2022
Author: Malasri Nandi
Bench: Malasri Nandi
Page No.# 1/3
GAHC010011022021
THE GAUHATI HIGH COURT
(HIGH COURT OF ASSAM, NAGALAND, MIZORAM AND ARUNACHAL PRADESH)
Case No. : MACApp./14/2021
NATIONAL INSURANCE COMPANY LTD.
REGISTERED HEAD OFFICE AT 3 MIDDLETON STREET, CALCUTTA-
700071, REP. BY THE MANAGER, GAUHATI REGIONAL OFFICE,
BHANGAGARH, GUWAHATI- 781005, KAMRUP(M), ASSAM.
VERSUS
SMT. RUKMINI THAPA AND 2 ORS.
W/O- LATE BISHNU THAPA, R/O- VILL.- GOLMAGAON, P.O. AND P.S.
UDALGURI, DIST.- BAKSA, ASSAM, PIN- 784509.
2:RANABIR BASUMATARY
S/O- HAREN CH. BASUMATARY
C/O- LOKEFH SARMA
BIMAL AUTO AGENCY
OPPOSITE ADABARI BUS STAND
P.O. JALUKBARI
DIST.- KAMRUP(M)
ASSAM
PIN- 781014.
3:RAJU BORO
S/O- RANJIT BORO
R/O- VILL.- KUMRIKATA
P.O. KUMARIKATA
P.S. TAMULPUR
DIST.- BAKSA
ASSAM
PIN- 78136
Advocate for the Petitioner : MS. R D MOZUMDAR
Page No.# 2/3
Advocate for the Respondent : Ms. J BARUAH (R-1)
Linked Case : I.A.(Civil)/186/2021
NATIONAL INSURANCE COMPANY LTD.
REGISTERED HEAD OFFICE AT 3 MIDDLETON STREET
CALCUTTA- 700071
REP. BY THE MANAGER
GAUHATI REGIONAL OFFICE
BHANGAGARH
GUWAHATI- 781005
KAMRUP(M)
ASSAM.
VERSUS
RUKMINI THAPA AND 2 ORS.
W/O- LATE BISHNU THAPA
R/O- VILL.- GOLMAGAON
P.O. AND P.S. UDALGURI
DIST.- BAKSA
ASSAM
PIN- 784509.
2:RANABIR BASUMATARY
S/O- HAREN CH. BASUMATARY
C/O- LOKEFH SARMA
BIMAL AUTO AGENCY
OPPOSITE ADABARI BUS STAND
P.O. JALUKBARI
DIST.- KAMRUP(M)
ASSAM
PIN- 781014.
3:RAJU BORO
S/O- RANJIT BORO
R/O- VILL.- KUMRIKATA
P.O. KUMARIKATA
P.S. TAMULPUR
DIST.- BAKSA
ASSAM
PIN- 781360
------------
Advocate for : MS. R D MOZUMDAR
Page No.# 3/3
Advocate for : appearing for RUKMINI THAPA AND 2 ORS.
BEFORE
HONOURABLE MRS. JUSTICE MALASRI NANDI
ORDER
Date : 26.09.2022 Heard Ms. C. Mozumdar, learned counsel appearing for the appellant. None appears for the respondent No.1.
Regarding respondent Nos. 2 and 3, the office note dated 22.09.2022 shows that unserved notice of the respondent Nos. 2 and 3 has been received with the postal remarks "
addressee left and no such address".
The learned counsel for the appellant wants to take steps for service of notice upon the respondent Nos. 2 and 3 through substituted manner by paper publication.
The appellant is directed to take steps for service of notice upon the respondent Nos. 2 and 3 through substitution manner by paper publication fixing on 25.11.2022 in Assamese vernacular Pratidin and after service, the appellant is directed to file affidavit to that effect.
List the matter after Puja Vacation.
JUDGE Comparing Assistant