Page No.# 1/2 vs The United India Insurance Co. ...
2021 Latest Caselaw 3304 Gua

                                                                     Page No.# 1/2

GAHC010014092021




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

                                Case No. : I.A.(Civil)/176/2021

            SUSHILA DEVI AND ANR
            W/O. SRI RAMAWATAR AGARWAL, R/O. W/NO.4, DOKMOKA BAZAR, P.S.
            DOKMOKA, DIST. KARBI ANGLONG, ASSAM

            2: SRI GOBIND KUMAR AGARWAL
             SON OF SRI RAMAWATAR AGARWAL
             RESIDENT OF WARD NO.4
             DOKMOKA BAZAR
             P.S. DOKMOKA
             DIST. KARBI ANGLONG
            ASSAM
             PIN 78248

            VERSUS

            THE UNITED INDIA INSURANCE CO. LTD. AND ANR.
            HAVING ITS REGD. AND HEAD OFFICE AT 24 WHITES ROAD, CHENNAI-
            600014 AND REGIONAL OFFICE AT CHIBBER HOUSE, G.S. ROAD, GHY-5,
            REP. BY ITS REGIONAL MANAGER, REGIONAL OFFICE, GUWAHATI

            2:SRI DORSING TERANG
             SON OF SRI JOY SING TERANG
             RESIDENT OF VILLAGE SONASING
             P.O. RONGHANG GAON
             P.S. DIPHU
             DISTRICT KARBI ANGLONG
            ASSAM
             PIN 782461
            OWNER CUM DRIVER OF VEHICLE NO. AS-09-C-9814 (AUTO RICKSHAW

Advocate for the Petitioner   : MR. A BHATTACHARYYA

Advocate for the Respondent : MR. A J SAIKIA
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                                       BEFORE
                           HONOURABLE MR. JUSTICE NANI TAGIA

                                                ORDER

Date : 06.12.2021

Heard Mr. A Bhattacharyya, learned counsel for the applicants/claimants and Mr. AJ Saikia, learned counsel for the opposite party No.1 Insurance Company.

This is an application by the applicants for withdrawal of the amount deposited by the opposite party No.1/ Insurance Company with the Registry of this Court in terms of the order of this Court, dated 08.01.2020 passed in I.A. (Crl.) 4323/2019.

Upon hearing the learned counsel for the parties, this instant application is allowed and accordingly, the applicants are allowed to withdraw the deposited amount vide order, dated 08.01.2020 indicated herein above on being identified by the engaged counsel as per the procedure prescribed by the Notification issued by the Registry in this regard from time to time, without insisting upon compliance of paragraph Nos. 28 and 30 of the Judgment and Award dated 06.09.2019 passed by the learned Member, MACT No.2, Kamrup (M) in MAC Case No.510/2016

The I.A. (Crl.) stands allowed and disposed off.

JUDGE

Comparing Assistant