New India Assurance Co. Ltd vs Mayashree Basumatary
2021 Latest Caselaw 499 Gua

                                                                                  Page No.# 1/2

GAHC010064192019




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

                                Case No. : I.A.(Civil)/1110/2019

            NEW INDIA ASSURANCE CO. LTD.
            HEAD OFFICE AT NEW INDIA ASSURANCE BUILDING, 87, MG. ROAD,
            FORT MUMBAI 1 AND ONE OF ITS DIVISIONAL OFFICE AT TINSUKIA AND
            REGIONAL OFFICE AT GUWAHATI-5, REPRESENTED BY ITS REGIONAL
            MANAGER



            VERSUS

            MAYASHREE BASUMATARY .
            W/O SRI RAJEN BASUMATARY, PERMANENT R/O VILL. BARKUCHIJAR, P.S.
            BARAMA, DIST. BAKSA, ASSAM, PRESENTLY RESIDING AT C/O SRI
            LANKESWAR BASUMATARY, PRAFULLA PATH, RUP NAGAR, NEAR L.P.
            SCHOOL, GUWAHATI, KAMRUP, ASSAM.



Advocate for the Petitioner   : MR. S DUTTA

Advocate for the Respondent :




                                    BEFORE
                    HONOURABLE MR. JUSTICE KALYAN RAI SURANA

                                           ORDER

Date : 11-02-2021

Heard Ms. M. Borchetiya, learned counsel for the applicant. This Interlocutory Application has been filed for allowing the applicant to withdraw the statutory deposit made before the Registry in connection with MAC Appeal No. 204/2014, Page No.# 2/2

which is stated to have been disposed of by judgment and order dated 08.08.2014, on settlement of the matter between the parties.

This application has been allowed.

The Registry shall refund the statutory deposit lying in connection with MAC Appeal no. 204/2014 to the applicant.

JUDGE

Comparing Assistant