Tripura High Court
Party Name : The National Ins. Co. Ltd vs Smt. Namita Saha & 2 Ors on 13 February, 2017
Author: S.C.Das
Bench: S.C.Das
Case No :MAC App. 0000020/2014 Party Name : THE NATIONAL INS. CO. LTD Vs SMT. NAMITA SAHA & 2 ORS THE HONBLE MR. JUSTICE S.C.DAS Learned counsel, Mr. S. Lodh for the appellant, learned counsel, Ms. A. Banik on behalf of learned senior counsel, Mr. A. K. Bhowmik for the owner-respondents and learned counsel,
Mr. M. K. Roy in MAC APP No. 49 of 2014 for the claimant-respondents are present.
It is submitted by learned counsel for the parties that the cases at Sl. Nos. 125 to 129, i.e., MAC APP No.56 of 2014, MAC APP No.58 of 2014, MAC APP No.59 of 2014, MAC APP No.60 of 2014 and MAC APP No.70 of 2014, are also appeals arising out of same accident and since those cases have been adjourned today on the prayer of the learned counsel for the appellant, these appeals may also be listed together with those appeals on 29.05.2017.
Prayer is allowed.
List all these cases on 29.05.2017.
Download Date: 8-05-2017 15:05 1/1