Gauhati High Court
Rohit Ch. Choudhury vs Bipul Choudhury And Anr on 31 October, 2022
Page No.# 1/2
GAHC010076792020
THE GAUHATI HIGH COURT
(HIGH COURT OF ASSAM, NAGALAND, MIZORAM AND ARUNACHAL PRADESH)
Case No. : MACApp./693/2022
ROHIT CH. CHOUDHURY
S/O- LATE BHAWANI CHOUDHURY, R/O- VILL.- MAKARIA, P.S. JAGIROAD,
DIST.- MORIGAON, ASSAM, PIN- 782410
VERSUS
BIPUL CHOUDHURY AND ANR.
S/O- ROHIT CHOUDHURY, R/O- VILL.- MAKARIA, P.S. JAGIROAD, DIST.-
MORIGAON, ASSAM, PIN- 782410.
2:THE REGIONAL MANAGER
NEW INDIA ASSURANCE CO. LTD.
REGIONAL OFFICE
REP. BY ITS REGIONAL MANAGER
ABC
G.S. ROAD
GUWAHATI-5
Advocate for the Petitioner : MRS. S ROY
Advocate for the Respondent : MRS B ACHARYA
BEFORE
THE HON'BLE MR JUSTICE ARUN DEV CHOUDHURY
ORDER
31. 10. 2022 Heard learned counsel for the appellant.
Page No.# 2/2 This is an appeal filed under Section 173 of the Motor Vehicle Act, 1988 by the appellant against the judgment and award dated 18.09.2018 passed by the learned Member, MACT No. 3, Kamrup (M), Assam in MAC case No. 2428/2014.
Admit the appeal. Call for the records.
Issue notice, returnable after six weeks.
As Mr. A Acharya, learned counsel accepts notice on behalf of respondent No. 2, no formal notice needs to be issued. However, extra copy be served to him. Appellant to take steps for issuance of notice upon the respondent No.1 by way of registered post with A/D as well as by usual process within a period of one week from today.
JUDGE Comparing Assistant