High CourtsSingle Bench

Branch Manager, National Insurance Company Limited vs Sanjay Subba And Others

Sikkim High Court · Decided on 27 May 2026 · Citation: (2026) 05 SIK CK 1105

HON’BLE JUDGES
Meenakshi Madan Rai, J
CASE NUMBER
Motor Accident Appeal No. 04 Of 2026
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Judgment

6 paragraphs · 70 words

Meenakshi Madan Rai, J

Learned Counsel Mr. Zamyang N. Bhutia enters appearance for the Respondent No.2 today and has filed his Vakalatnama.

None present for the Respondent No.3.

Learned Counsel for the Appellant submits that the Affidavit of service in regard to Respondent No.3 is lying in defects in the Registry. He seeks short adjournment to rectify defects.

Considered and allowed.

List on 02-07-2026 as found convenient by the parties.