Gauhati High Court
Mustt Fatema Begum vs Divisional Manager United India ... on 27 March, 2019
Author: Rumi Kumari Phukan
Bench: Rumi Kumari Phukan
Page No.# 1/2
GAHC010154232017
THE GAUHATI HIGH COURT
(HIGH COURT OF ASSAM, NAGALAND, MIZORAM AND ARUNACHAL PRADESH)
Case No. : MACApp. 647/2017
1:MUSTT FATEMA BEGUM
W/O LATE SAIFUL ALI ISLAM, VILL. HEKENAMARA, P.O. and P.S.
MORIGAON, DIST. MORIGAON, ASSAM.
VERSUS
1:DIVISIONAL MANAGER UNITED INDIA INSURANCE CO LTD and 2 ORS
UNITED INDIA INSURANCE CO. LTD., DIVISIONAL OFFICE NO. 1,
ULUBARI, GUWAHATI-7
2:D. MOHIUDDIN AHMED
S/O LATE SEKH UMAR SHAH
VIL. BORIGAON
P.O. DANDUA
P.S. and DIST. MORIGAON
ASSAM.
3:MD. AKBAR ALI
S/O ANARUL HOQUE
VILL. DALBARI
P.O. SOLMARI
P.S. and DIST. MORIGAON
ASSAM
Advocate for the Petitioner : MR.M TALUKDAR
Advocate for the Respondent :
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BEFORE
HONOURABLE MRS. JUSTICE RUMI KUMARI PHUKAN
ORDER
Date : 27-03-2019 Learned counsel for the appellant is present as also learned counsel for respondent no.1. Notice has been served on respondent no.2 and 3, office note says, but none appeared today. As service is completed and LCR already received list the matter for hearing.
JUDGE Na/ Comparing Assistant