Gauhati High Court
Oreintal Insurance Co. Ltd vs Smti Chitra Devi And 7 Ors on 11 March, 2019
Author: Manish Choudhury
Bench: Manish Choudhury
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GAHC010109872016
THE GAUHATI HIGH COURT
(HIGH COURT OF ASSAM, NAGALAND, MIZORAM AND ARUNACHAL PRADESH)
Case No. : MACApp. 92/2016
1:OREINTAL INSURANCE CO. LTD.
HAVING ITS REGISTERED OFFICE AT ORIENTAL HOUSE, A-25/27, ASAF ALI
ROAD, NEW DELHI 110002, AND REGIONAL OFFICE AT GUWAHATI-7,
REPRESENTED BY THE REGIONAL MANAGER.
VERSUS
1:SMTI CHITRA DEVI and 7 ORS
W/O. LATE JOGEN CH. NATH
2:SMI QUEEN DEVI
D/O LATE KUNJALATA SARMA
VILL. DULAGAON P.S. BARPETA ROAD
DIST. BARPETA
ASSAM. OWNER OF THE VEHICLE NO. AS-14-1919
3:SHRI NIRMAL SARKAR
S/O LATE GEGADISH SARKAR
BARPETA ROAD
DIST. BARPETA
ASSAM DRIVER OF THE VEHICLE NO. AS-14-1919
4:THE STATE OF ASSAM
REPRESENTED BY THE D.C. and COLLECTOR OF THE DIST. OF BARPETA
P.O.
P.S. and DIST. BARPETA
ASSAM
5:THE D.G.P.
ULUBARI
GUWAHATI
6:SMTI BHIRA DEVI
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D/O LATE JOGEN CH. NATH
7:PANKAJ NATH
S/O LATE JOGEN CH. NATH ALL ARE R/O VILL. GARABATH KHOWA
P.O. and P.S. BOGUAN
DIST. GOALPARA
ASSAM.
8:SECY.
DEPTT. OF HOME
GOVT. OF ASSAM DISPUR
GUWAHATI
KAMRUP REQUISITION OF VEHICLE NO. AS-14-191
Advocate for the Petitioner : MR.C SHARMA
Advocate for the Respondent :
BEFORE
HONOURABLE MR. JUSTICE MANISH CHOUDHURY
ORDER
Date : 11-03-2019 Heard Ms. M. Choudhury, learned counsel for the appellant. The name of the Senior Government Advocate, Assam may be reflected in the cause list for respondent Nos. 4, 7 and 8.
Learned counsel for the appellant shall serve a copy of the memo of appeal in the office of the Senior Government Advocate, Assam within 3 (three) days.
The appellant shall take steps for service of notice on the respondent Nos. 1, 2, 3, 5 and 6 by registered post with AD and by usual process in 5 (five) days.
LCR be called for.
List the matter after 4 (four) weeks.
JUDGE Comparing Assistant