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National Insurance Co. Ltd vs Rinku Bordoloi And Anr
2021 Latest Caselaw 1722 Gua

Citation : 2021 Latest Caselaw 1722 Gua
Judgement Date : 28 July, 2021

Gauhati High Court
National Insurance Co. Ltd vs Rinku Bordoloi And Anr on 28 July, 2021
                                                                  Page No.# 1/2

GAHC010154722019




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


                                 Case No.: I.A.(Civil)/989/2021

         NATIONAL INSURANCE CO. LTD
         HAVING ITS REGISTERED OFFICE AT MIDDLETON STREET
         KOLKATTA AND ONE OF THE REGIONAL OFFICES KNOWN AS GUWAHATI
         REGIONAL OFFICE AT G.S. ROAD
         BHANGAGARH
         GUWAHATI-5
         ASSAM.


          VERSUS

         RINKU BORDOLOI AND ANR
         W/O- LATE RUPESWAR BORDOLOI
         PERMANENT R/O- VILL.- HUGULTALI (BAIDYABARI)
         P.S. AND DIST.- MORIGAON
         ASSAM
         PIN- 782105.

         2:SRI BISWAJIT NATH
         S/O- LATE PUNESWAR NATH
          PERMANENT R/O- VILL.- SONAIGAON
          P.S. AND DIST.- MORIGAON
         ASSAM
          PIN- 782106.
          ------------
         Advocate for : MR. K K BHATRA
         Advocate for : appearing for RINKU BORDOLOI AND ANR
                                                                                  Page No.# 2/2

                                  BEFORE
                 HONOURABLE MR. JUSTICE PARTHIVJYOTI SAIKIA



                                            ORDER

28.07.2021

Heard Mr. R.K. Bhatra, learned counsel for the applicant. Also heard Mr. M. Talukdar, learned counsel for the opposite party no. 1.

With the admission of the MAC No. 127/2021, the impugned judgment dated 19.01.2019, passed by the Member, MACT, Morigaon in MAC Case No. 11/2017 shall remain stayed till disposal of the appeal subject to condition that 50% of the awarded amount shall be deposited before the Registry of the Gauhati High Court within 6 (six) weeks from today.

JUDGE

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