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GAHC010108202020
THE GAUHATI HIGH COURT
(HIGH COURT OF ASSAM, NAGALAND, MIZORAM AND ARUNACHAL PRADESH)
Case No. : MACApp./192/2020
SBI GENERAL INSURANCE CO LTD
JUNCTION OF WESTERN EXPRESS HIGHWAY AND ANDHERI KURLA
ROAD, ANDHERI (EAST), MUMBAI 400069 AND REGIONAL OFFICE AT 4TH
FLOOR, B BLOCK, APEEJAY HOUSE 15 PARK STREET, KOLKATA 7000016
AND BRANCH OFFICE AT 2ND FLOOR, LAKSHMI DARSHAN, OPPOSITE
BORA SERVICE STATION, G.S. ROAD, GUWAHATI 781076
VERSUS
SUMI DAS AND 2 ORS
W/O LATE RAJEN DAS, R/O VILL. PANICHOKUA GAON, P.S. PULIBOR, P.O.
PANICHOKUA, DIST. JORHAT, ASSAM, PIN 785006
2:PRANJAL KACHARI
S/O LATE BUDHI KACHARI
R/O VILL. LABANGHAT
P.O. KASAIGHAT
P.S. GOLAGHAT
DIST. GOLAGHAT
ASSAM
PIN 785699
3:SUMESWAR DAS
S/O SRI BABAI DAS
R/O VILL. BHITOR KAKILA GAON
P.O. NEMATIGHAT
P.S. JORHAT
DIST. JORHAT
ASSAM
PIN 78511
Advocate for the Petitioner : MR. R GOSWAMI
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Advocate for the Respondent :
BEFORE
HONOURABLE MR. JUSTICE KALYAN RAI SURANA
ORDER
Date : 04.01.2021 Heard Mr. R. Goswami, learned counsel for the appellant.
As the connected appeal has already been admitted for hearing, this Court is inclined to stay the operation and execution of the impugned judgment and award dated 22.01.2020 passed by the learned MACT, Jorhat in MAC Case No. 37/2015, subject to condition that the applicant shall deposit 50% of the awarded sum before the registry of this Court within a period of 4(four) weeks from today.
Issue notice returnable on 08.02.2021.
The applicant shall take steps for service of notice on opposite party by registered post with A/D as well as by usual process within 3 days.
It is made clear that if the aforesaid amount is not deposited within the time allowed, this order shall not be a bar for enforcement of the award.
List on 08.02.2021.
JUDGE Comparing Assistant