The Oriental Insurance Co. Ltd vs Smti. Moni Gogoi And 2 Ors
2021 Latest Caselaw 640 Gua

                                                                     Page No.# 1/2

GAHC010123022019




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

                                Case No. : MACApp./289/2020

            THE ORIENTAL INSURANCE CO. LTD.,
            A COMPANY REGISTERED UNDER THE COMPANIES ACT, 1956, REP. BY ITS
            REGIONAL MANAGER, ULUBARI, GUWAHATI-7.



            VERSUS

            SMTI. MONI GOGOI AND 2 ORS
            W/O- LATE GAKUL CH. GOGOI.

            2:MISS PADMA GOGOI
             D/O- LATE GAKUL CH. GOGOI
             PERMANENT R/O- VILL.- CHANGMAI GAON
             P.O. LAHUWAL
             DIST.- DIBRUGARH AND PRESENTLY RESIDING AT WARD NO. 8
             END COLONY
             GANDHI MOIDAN
             NEAR DISTRICT JUDGE BANGLOW
             NORTH LAKHIMPUR
             P.O. AND P.S. NORTH LAKHIMPUR
             DIST.- LAKHIMPUR
             PIN- 787001.

            3:SRI RUPAK DUTTA
             S/O- JOGANONDA DUTTA
             R/O- VILL.- PADUMONI DIHINGIA GAON
             P.O. CHENGALI GAON
             P.S. AND DIST.- JORHAT
            ASSAM
             PIN- 785010

Advocate for the Petitioner   : MR. S K GOSWAMI
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Advocate for the Respondent : MR. P HAZARIKA




                                   BEFORE
                  HONOURABLE MR. JUSTICE PARTHIVJYOTI SAIKIA

                                           ORDER

Date : --23.02.2021

Heard Mr. S.K. Goswami, learned counsel appearing for the appellant. Also heard Mr. P. Hazarika, learned counsel appearing for respondent/ claimant. Call for the LCR.

On receipt of the LCR the matter shall be listed for hearing.

Extra copies of memo of appeal and annexure shall be give to Mr. P. Hazarika.

List the matter after four (4) weeks on a date to be fixed by the Registry.

In the mean time, the impugned judgment dated 05.02.2019, passed in MAC Case No. 101/2014, passed by the learned Member MACT, North Lakhimpur shall remain stayed till the next date.

JUDGE

Comparing Assistant