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The National Insurance Co. Ltd vs Smti Tuntri Narzary And 4 Ors
2021 Latest Caselaw 1360 Gua

Citation : 2021 Latest Caselaw 1360 Gua
Judgement Date : 7 April, 2021

Gauhati High Court
The National Insurance Co. Ltd vs Smti Tuntri Narzary And 4 Ors on 7 April, 2021
                                                                Page No.# 1/2

GAHC010003442017




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




         I.A.(Civil)/747/2021

         THE NATIONAL INSURANCE CO. LTD.
         SUBSIDIARY OF GENERAL INSURANCE CORPORATION OF INDIA
         REGISTERED HEAD OFFICE AT 3
         MIDDLETON STREET
         CALCUTTA 700071 REPRESENTED BY THE ASSTT. MANAGER
         GAUHATI REGIONAL OFFICE BHANGAGARH
         GUWAHATI 781005


          VERSUS

         SMTI TUNTRI NARZARY and 4 ORS
         W/O LATE JYOTISH NARZARY

         2:NAL KUMAR NARZARY
         S/O LATE JYOTISH NARZARY
          3:MISS FWRMAINA NARZARY
         D/O LATE JYOTISH NARZARY
         ALL ARE R/O VILL. KHAGRABARI
          P.O. BANARGAON
          P.S. DOTMA
          DIST. KOKRAJHAR
          BTAD
         ASSAM
          PIN 783347
          4:JITEN RAY
         S/O LATE CHENI RAM RAY
         VILL. CHIPONCHILA KALIPARA
          P.O. CHIPONCHILA
                                                                              Page No.# 2/2

             DIST. BONGAIGAON
             ASSAM
             PIN 783380 OWNER
             5:TARUN SINGHA

            S/O SRI LAKHI KT. SINGHA
            VILL. SALBARI
            P.O. BONGAIGAON
            DIST. BONGAIGAON
            ASSAM
            PIN 783389 DRIVER
            ------------
            Advocate for : MS. C MOZUMDAR
            Advocate for : appearing for SMTI TUNTRI NARZARY and 4 ORS



                                   BEFORE
                  HONOURABLE MR. JUSTICE PARTHIVJYOTI SAIKIA

                                           ORDER

Date : --07.04.2021

Heard the learned Counsel Mrs. R.D. Mozumdar appearing for the applicant.

Pursuant to admission of MAC Appeal No. 89 of 2021, the operation of the impugned judgment dated 12.07.2016 passed by the MAC Tribunal, Kokrajhar in MAC Case No. 55 of 2014 shall remain stayed till disposal of the main appeal.

The Interlocutory Application stands disposed of.

JUDGE

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