Gauhati High Court
Smti Renu Bala Das vs The Oriental Insurance Company Ltd And 2 ... on 11 March, 2019
Author: Manish Choudhury
Bench: Manish Choudhury
Page No.# 1/2
GAHC010123512015
THE GAUHATI HIGH COURT
(HIGH COURT OF ASSAM, NAGALAND, MIZORAM AND ARUNACHAL PRADESH)
Case No. : MACApp. 241/2015
1:SMTI RENU BALA DAS
W/O LATE PHANI MEDHI, R/O VILL. UZANPARA, NEAR SRIJANGRAM
DEVELOPMENT BLOCK, P.O. SRIJANGRAM, P.S. ABHAYAPURI, DIST.
BONGAIGAON, ASSAM 783386
VERSUS
1:THE ORIENTAL INSURANCE COMPANY LTD and 2 ORS
REPRESENTED BY THE DIVISIONAL MANAGER, THE ORIENTAL
INSURANCE CO. LTD., BONGAIGAON DIVISIONAL OFFICE, CHAPAGURI
ROAD, NORTH BONGAIGAON, P.O. BONGAIGAON, DIST. BONGAIGAON,
ASSAM 783380
2:SMTI BIBHA DEVI
W/O SHRI MANOJ SINGH
C/O SHRI ASHOK KR. RAY
3RD BYE-LANE
TARUN NAGAR
DISPUR
P.O. DISPUR
GUWAHATI 781006
DIST. KAMRUP M
ASSAM.
3:MANOJ SINGH
S/O LATE RAM BACHAN SINGH 3RD BYE-LANE
TARUN NAGAR
DISPUR
P.O. DISPUR
GUWAHATI 781006
DIST. KAMRUP M
ASSAM
Advocate for the Petitioner : MR.S K SAHARIA
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Advocate for the Respondent :
BEFORE
HONOURABLE MR. JUSTICE MANISH CHOUDHURY
ORDER
Date : 11-03-2019 Mr. S. K. Saharia, learned counsel for the appellant is present.
Services of notice on all the respondents are complete.
The records were called for by order dated 18.11.2015. As per office note dated 07.03.2019, LCR has not yet been received. It is, however, noticed that office note dated 13.03.2016 indicated that the LCR had been received. It was also reflected in the order dated 12.09.2018 that LCR had been received. In view of the office note dated 07.03.2019, Registry to verify and report about the status of receipt on LCR.
If the LCR is not received, issue reminder for the LCR.
List the matter after 4 (four) weeks.
JUDGE Comparing Assistant