Gauhati High Court
United India Insurance Company Limited vs Sri Sagar Amshi @ Sagar Konwar And 2 Ors on 16 December, 2019
Author: Nani Tagia
Bench: Nani Tagia
Page No.# 1/2
GAHC010284512019
THE GAUHATI HIGH COURT
(HIGH COURT OF ASSAM, NAGALAND, MIZORAM AND ARUNACHAL PRADESH)
Case No. : I.A.(Civil) 4145/2019
1:UNITED INDIA INSURANCE COMPANY LIMITED
A PUBLIC SECTOR UNDERTAKING COMPANY
REGISTERED AND INCORPORATED UNDER THE COMPANIES ACT
1956
HAVING ITS REGISTERED OFFICE AT 24 WHITES ROAD
CHENNAI-600014 WITH ONE OF ITS REGIONAL OFFICE AT CHIBBER
HOUSE
2ND FLOOR
G.S ROAD
GUWAHATI-5
REPRESENTED BY ITS REGIONAL MANAGER
GUWAHATI
ASSAM.
VERSUS
1:SRI SAGAR AMSHI @ SAGAR KONWAR AND 2 ORS
S/O SRI MADHAN KONWAR
R/O VILL. NA- KHULA (RAJAKUCHI)
P.O. AND P.S. JAGIROAD
DIST. MORIGAON
ASSAM
PIN 782403
2:SRI SHUKU RAM BORDOLOI
S/O LATE PANI RAM BORDOLOI
R/O VILL. NA- KHULA GODHABORI
P.O. AND P.S. JAGIROAD
DIST. MORIGAON
ASSAM
PIN 782403
3:SRI BABLOO BORDOLOI
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S/O SRI SHUKU RAM BORDOLOI
R/O VILL. NA- KHULA GODHABORI
P.O. AND P.S. JAGIROAD
DIST. MORIGAON
ASSAM
PIN 782403
Advocate for the Petitioner : MR. R C PAUL
Advocate for the Respondent :
BEFORE
HONOURABLE MR. JUSTICE NANI TAGIA
ORDER
Date : 16-12-2019 Heard Ms. Manju Bharati, learned counsel representing the applicant.
Issue notice, returnable within 6 weeks.
Steps for service of notice on all the respondents be taken within 3 days by registered A/D post as well as by usual process.
List this matter after 6 weeks.
JUDGE Comparing Assistant