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Sbi General Insurance Company ... vs Sri Sarbeswar Das And Anr
2021 Latest Caselaw 3489 Gua

Citation : 2021 Latest Caselaw 3489 Gua
Judgement Date : 15 December, 2021

Gauhati High Court
Sbi General Insurance Company ... vs Sri Sarbeswar Das And Anr on 15 December, 2021
                                                               Page No.# 1/2

GAHC010095002019




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


                          Case No : I.A.(Civil)/2138/2021

         SBI GENERAL INSURANCE COMPANY LIMITED
         HAVING ITS REGISTERED OFFICE AND HEAD OFFICE AT NATRAJ BY
         RUSTOMJEE
         101
         JUNCTION OF MV ROAD AND WESTERN EXPRESS HIGHWAY
         ANDHERI (EAST)
         MUMBAI- 400069
         ITS REGIONAL OFFICE 4TH FLOOR
         B BLOCK
         APEEJAY HOUSE
         15
         PARK STREET
         KOLKATA- 700016
         WEST BENGAL AND ITS BRANCH OFFICE AT 2ND FLOOR
         LAKSHMI DARSHAN
         OPPOSITE BORA SERVICE STATION
         ULUBARI
         G S ROAD
         GUWAHATI- 781007
         REP. BY ITS SENIOR EXECUTIVE- LITIGATION AND THIRD PARTY.


          VERSUS

         SRI SARBESWAR DAS AND ANR
         S/O- LATE DADHIRAM DAS
         R/O- VILL.- BHEBLA
         P.S. SIMLA
         DIST.- BAKSHA (BTAD)
         ASSAM
         ABDUL KADDUS
         SON OF SHIRAJ MIAH
         PIN- 781343
                                                                         Page No.# 2/2


             2:SRI RAHGUBIR SINGH
             S/O- UJJAGAR SINGH
              R/O- VILL.- NAND RAM PARK
              UTTAM NAGAR
              DELHI
              PIN- 110059. (OWNER OF THE VEHICLE NO. HR- 55/Q-3185).
              ------------
             Advocate for : MR T KALITA
             Advocate for : appearing for SRI SARBESWAR DAS AND ANR



                                   BEFORE
                  HONOURABLE MR. JUSTICE PARTHIVJYOTI SAIKIA

                                       ORDER

15.12.2021

In view of the admission of the connected appeal, the operation of the Judgment and Award dated 12.09.2018 31.03.2017 passed by the learned Member, MACT No. 3, Kamrup (M) in MAC Case No. 2743/2015 shall remain stayed till disposal of the appeal.

The IA(C) stands disposed of.

JUDGE

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