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Gauhati High Court

Bajaj Allianz General Insurance ... vs Smti Anowara Begum And 4 Ors on 20 November, 2019

Author: Manish Choudhury

Bench: Manish Choudhury

                                                               Page No.# 1/2

GAHC010195042018




                      THE GAUHATI HIGH COURT
  (HIGH COURT OF ASSAM, NAGALAND, MIZORAM AND ARUNACHAL PRADESH)

                        Case No. : MACApp. 23/2019

         1:BAJAJ ALLIANZ GENERAL INSURANCE COMPANY LTD
         HAVING ITS REGISTERED OFFICE AND HEAD OFFICE AT GE PLAZA,
         AIRPORT ROAD, YERAWADA, PUNE 411006 AND ITS LOCAL OFFICE AT
         SREEJI TOWER, 3RD FLOOR, (ADJACENT TO MAHINDRA SHOW ROOM0,
         CHRISTIAN BASTI, GUWAHATI 781005

         VERSUS

         1:SMTI ANOWARA BEGUM AND 4 ORS
         W/O SAYED IMRAN HUSSAIN, R/O MATHURANAGAR, BHASKARJYOTI
         PATH, P.S. DISPUR, DIST. KAMRUP, ASSAM, PIN 781005

         2:SAYED IMRAN HUSSAIN
          S/O LATE SYED SAMSUDDIN AHMED
         RESIDENCE OF MATHURANAGAR

         BHASKARJYOTI PATH
         P.S DISPUR
          DISTRICT-KAMRUP
         ASSAM PINCONE 781005

         3:FOREST DEPTT.
          GOVT. OF MEGHALAYA
          SYLVAN HOUSE
          LOWER LACHUMIERE SHILLONNG
          MEGHALAYA
          PIN 793001

         4:MERCUS NONGBRI
          S/O LATE HAROLD SHYLLA
          R/O FOREST COLONY
          P.O. POLO BAZAR
          P.S. POLO BAZAR
          SHILLONG
                                                                                Page No.# 2/2

             DIST. EAST KHASI HILLS
             MEGHALAYA
             PIN 793001

            5:MD. JEHERUL ISLAM
             S/O MD. TAZER ALI
             R/O VILL. JAGRA
             P.S. BELSOR
             DIST. NALBARI
             PIN 781304
            ASSAM

Advocate for the Petitioner   : MR. R GOSWAMI

Advocate for the Respondent : MR S RAHMAN




                                     BEFORE
                    HONOURABLE MR. JUSTICE MANISH CHOUDHURY

                                            ORDER

Date : 20-11-2019 Ms. P. Borthakur, learned counsel for the appellant and Mr. M. More, learned counsel for respondent no. 3 are present.

As the notice sent to respondent no. 4 has been received back unserved, the appellant shall take fresh steps for service of notice on respondent no. 4 at his correct address by Registered Post with A/D within 7 days.

List after 6 (six) weeks.

JUDGE Comparing Assistant