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Judgment
6 paragraphs · 110 words
Meenakshi Madan Rai, J
It is submitted by Learned Legal Aid Counsel for the Appellant that Notice has been served to the Respondent No.1 by Publication in the Local Dailies, “Echo of India” in Guwahati and “Sikkim Express”.
The Respondent No.1 has not put in appearance today.
Let Paper-Books be prepared.
The stay of proceedings granted vide Order of this Court, dated 18-05-2022, in MACT (Execution) Case No.06 of 2021 (The Divisional Manager, National Insurance Co. Ltd. vs. Suresh Khati and Others) pending before the Motor Accidents Claims Tribunal, East Sikkim, at Gangtok, shall continue till further orders of this Court.
List on 31-03-2023 as found convenient by the parties.