Gauhati High Court
The Oriental Insurance Co. Ltd vs Sri Khanindra Mohan Goswami And 2 Ors on 8 November, 2019
Author: Kalyan Rai Surana
Bench: Kalyan Rai Surana
Page No.# 1/2
GAHC010054922019
THE GAUHATI HIGH COURT
(HIGH COURT OF ASSAM, NAGALAND, MIZORAM AND ARUNACHAL PRADESH)
Case No. : MACApp. 281/2019
1:THE ORIENTAL INSURANCE CO. LTD.,
A COMPANY REGISTERED UNDER THE COMPANIES ACT, 1956. REP. BY ITS
REGIONAL MANAGER, ULUBARI, GUWAHATI-7, DIST.- KAMRUP, ASSAM.
VERSUS
1:SRI KHANINDRA MOHAN GOSWAMI AND 2 ORS
S/O- BONGSHI MOHAN GOSWAMI, R/O- VILL.- GANESHPARA, P.S. FATASIL
AMBARI, DIST.- KAMRUP, GUWAHATI-25, ASSAM.
2:SARDAR SUKHDEO SINGH
S/O- LATE SANTOSH SINGH
R/O- P.O. KADAMANI
DIBRUGARH
ASSAM
PIN- 786003.
3:SRI NARAYAN RAI
S/O- DHARMESHWAR RAI
R/O- VILL.- CHITTARANJANPUR
P.S. PESA
DIST.- MUJAFARPUR AND PRESENT ADDRESS- MARWARI PATTI
CHARIALI
DIBRUGARH
ASSAM
PIN- 786003
Advocate for the Petitioner : MR. S K GOSWAMI
Advocate for the Respondent :
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BEFORE
HONOURABLE MR. JUSTICE KALYAN RAI SURANA
ORDER
Date : 08.11.2019 Mr. N. Baruah, learned counsel for the appellant submits that steps issued on the respondent has been returned back with postal endorsement "incomplete address" in respect of respondent No.1, postal endorsement of "deceased" in respect of respondent No.2 and postal endorsement of "not known" respondent No. 3. He prays for time to ascertain the correct postal address and to take steps in respect of respondent No.2.
Accordingly, the matter stands adjourned for 2(two) weeks.
JUDGE Comparing Assistant