New India Assurance Company Ltd vs Musstt. Mita Begum Laskar And 6 Ors
2021 Latest Caselaw 100 Gua

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GAHC010193112020




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

                             Case No : I.A.(Civil)/46/2021


         NEW INDIA ASSURANCE COMPANY LTD.
         HAVING ITS REGISTERED AND HEAD OFFICE AT NEW INDIA ASSURANCE
         BUILDING
         87
         MAHATMA GANDHI ROAD
         FORT
         MUMBAI- 400001 AND REGIONAL OFFICE AT G.S. ROAD
         GUWAHATI-5
         REP. BY THE CHIEF REGIONAL MANAGER.


          VERSUS

         MUSSTT. MITA BEGUM LASKAR AND 6 ORS.
         W/O- LATE JAINUL HAQUE LASKAR
         R/O- VILL.- BIDRUIPAR
         P.O. HATIKHAL BAZAR
         P.O. KACHUDARAM
         DIST.- CACHAR
         ASSAM.

         2:MD. IMDADUL HUSAIN LASKAR
         R/O- VILL.- BIDRUIPAR
          P.O. HATIKHAL BAZAR
          P.O. KACHUDARAM
          DIST.- CACHAR
         ASSAM.
          3:MISS MUSTAKANA BEGUM LASKAR
         R/O- VILL.- BIDRUIPAR
          P.O. HATIKHAL BAZAR
          P.O. KACHUDARAM
          DIST.- CACHAR
         ASSAM.
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            4:MISS MOMTAJUN BEGUM LASKAR
            R/O- VILL.- BIDRUIPAR
            P.O. HATIKHAL BAZAR
            P.O. KACHUDARAM
            DIST.- CACHAR
            ASSAM.
            5:MD. ABDULLA CHOUDHURY
            S/O- TAYEB ALI
            VILL.- KHAYRABAD FOREST VILLAGE
            P.O. AND P.S. JIRIGHAT
            DIST.- CACHAR
            ASSAM.
            6:MD. BABAREL CHOUDHURY
            S/O- JAMAL UDDIN
            R/O- VILL.- NEW KHAYRABAD
            P.O. AND P.S. JIRIGHAT
            DIST.- CACHAR
            ASSAM.
            ------------
            Advocate for : MR SISHIR DUTTA
            Advocate for : appearing for MUSSTT. MITA BEGUM LASKAR AND 6 ORS.




                                   BEFORE
                   HONOURABLE MR. JUSTICE KALYAN RAI SURANA

                                           ORDER

Date : 12.01.2021

Heard Mr. S. Dutta, learned senior counsel assisted by Mr. S. Dutta, learned counsel for the applicant.

Issue notice returnable on 22.02.2021.

The applicant shall take steps for service of notice on the opposite parties by usual process as well as by registered post with A/D within a week from today.

As the connected appeal has been admitted for hearing, the execution and enforcement of judgment and award dated 17.02.2020 passed by the learned Member, MACT, Cachar, Silchar in MAC Case No.53/2016 is stayed, subject to deposit of 50% of the award before the Registry of this Court within a period of 6 (six) weeks from today.

It is made clear that if such deposit is not made within the time allowed, this order Page No.# 3/3

shall not be a bar for the enforcement of the award.

List on 22.02.2021.

JUDGE

Comparing Assistant