Citation : 2021 Latest Caselaw 36 Gua
Judgement Date : 6 January, 2021
Page No.# 1/3
GAHC010015862019
THE GAUHATI HIGH COURT
(HIGH COURT OF ASSAM, NAGALAND, MIZORAM AND ARUNACHAL PRADESH)
Case No. : MACApp./131/2020
NATIONAL INSURANCE CO. LTD
HAVING ITS REGISTERED OFFICE AT MIDDLETON STREET, KOLKATA AND
ONE OF THE REGIONAL OFFICES KNOWN AS GUWAHATI REGIONAL
OFFICE AT G.S. ROAD, BHANGAGARH, GUWAHATI-5, ASSAM.
VERSUS
SMTI SUBHASI DAS AND 2 ORS
W/O LT. SUDHIR CH. DAS, M/O LATE SAMIR KR. DAS, R/O VILL. SOUTH
TOKRACHARA PART-IV, P.O. AND P.S. GOLAKGANJ, DIST. DHUBRI, ASSAM,
PIN
2:ARCHANA DAS
W/O LT. SAMIR CH. DAS
R/O VILL. SOUTH TOKRACHARA PART-IV
P.O. AND P.S. GOLAKGANJ
DIST. DHUBRI
ASSAM
PIN
3:ECHA HAQUE ALI AHMED
S/O LATE JANE ALI MUNSHI
VILL. DEBETTAR HASDAHA
P.O. GOLAKGANJ
P.S. GOLAKGANJ
DIST. DHUBRI
ASSAM
PIN 78333
Advocate for the Petitioner : MR. K K BHATRA
Advocate for the Respondent :
Page No.# 2/3
Linked Case : I.A.(Civil)/789/2020
NATIONAL INSURANCE CO. LTD
HAVING ITS REGISTERED OFFICE AT MIDDLETON STREET
KOLKATA AND ONE OF THE REGIONAL OFFICES KNOWN AS GUWAHATI
REGIONAL OFFICE AT G.S. ROAD
BHANGAGARH
GUWAHATI-5
ASSAM.
VERSUS
SMTI SUBHASI DAS AND 2 ORS
W/O LT. SUDHIR CH. DAS
M/O LATE SAMIR KR. DAS
R/O VILL. SOUTH TOKRACHARA PART-IV
P.O. AND P.S. GOLAKGANJ
DIST. DHUBRI
ASSAM
PIN
2:ARCHANA DAS
W/O LT. SAMIR CH. DAS
R/O VILL. SOUTH TOKRACHARA PART-IV
P.O. AND P.S. GOLAKGANJ
DIST. DHUBRI
ASSAM
PIN
3:ECHA HAQUE ALI AHMED
S/O LATE JANE ALI MUNSHI
VILL. DEBETTAR HASDAHA
P.O. GOLAKGANJ
P.S. GOLAKGANJ
DIST. DHUBRI
ASSAM
PIN 783334
------------
Advocate for : MR. K K BHATRA
Advocate for : appearing for SMTI SUBHASI DAS AND 2 ORS
Page No.# 3/3
BEFORE
HONOURABLE MR. JUSTICE KALYAN RAI SURANA
ORDER
06.01.2021 Heard Ms. R. Gangawat, learned counsel for the applicant. As the connected appeal has been admitted for hearing this Court is inclined to stay the operation of the impugned judgment and award dated 13.09.2018 passed by the learned Member, MACT, Dhubri in MAC Case No.175/2014, subject to condition that the applicant shall deposit 50% of the awarded sum before the Registry of this Court within a period of 6(six) weeks from today.
Issue notice returnable in 6(six) weeks.
The applicant shall take steps for service of notice on the opposite parties by registered post with A/D as well as by usual process within 3(three) days.
It is also made clear that if such amount is not deposited within the time allowed, this order shall not be a bar for the enforcement of the award.
List the matter after 6(six) weeks.
JUDGE
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