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United India Insurance Company ... vs Jiban Chandra Das And 2 Ors
2021 Latest Caselaw 1025 Gua

Citation : 2021 Latest Caselaw 1025 Gua
Judgement Date : 17 March, 2021

Gauhati High Court
United India Insurance Company ... vs Jiban Chandra Das And 2 Ors on 17 March, 2021
                                                          Page No.# 1/3

GAHC010043822021




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

                        Case No. : I.A.(Civil)/651/2021


         UNITED INDIA INSURANCE COMPANY LTD.
         HAVING ITS HEAD OFFICE AT 24 WHITES ROAD
         CHENNAI
         REP. BY ITS REGIONAL OFFICE
         G.S. ROAD
         GUWAHATI-5
         ASSAM


          VERSUS

         JIBAN CHANDRA DAS AND 2 ORS.
         S/O SRI PUSPA RAM DAS
          R/O VILLAGE DHEKIALGAON
          BARIKA CHUBURI
          PO AND PS TEZPUR
          DIST. SONITPUR
          ASSAM

         PRESENTLY RESIDING AT UPPER HENGRABARI
         PS DISPUR
         GUWAHATI
         DIST. KAMRUP(M)
         ASSAM

         2:M/S RCN CONSTRUCTIONS
         REP. BY ITS PROPRIETOR
          R/O R.K. PATH
          ITACHALI
          PO AND PS NAGAON
          DIST. NAGAON
         ASSAM
                                                             Page No.# 2/3

OWNER OF THE JCB (AS-02-E-3454)
3:MD. NIZAMUDDIN MOZUMDAR
S/O LATE MUZAMMIL ALI MOZUMDAR
R/O VILL-UTTAR DOBOKA
PS DOBOKA
DIST. NAGAON
ASSAM

DRIVER OF THE JCB (AS-02-E-3454)
------------
Advocate for : MR. B J MUKHERJEE
Advocate for : appearing for JIBAN CHANDRA DAS AND 2 ORS.


                     Linked Case : MACApp./63/2021

           UNITED INDIA INSURANCE COMPANY LTD.
           HAVING ITS HEAD OFFICE AT 24 WHITES ROAD CHENNAI,
           REP. BY ITS REGIONAL OFFICE, G.S. ROAD, BHANGAGARH,
           GUWAHATI-5, ASSAM



           VERSUS

           JIBAN CHANDRA DAS AND 2 ORS.
           S/O SRI PUSPA RAM DAS, R/O VILLAGE DHEKIALGAON,
           BARIKA CHUBURI, PO AND PS TEZPUR, DIST. SONITPUR,
           ASSAM

           PRESENTLY RESIDING AT UPPER HENGRABARI, PS DISPUR,
           GUWAHATI, DIST. KAMRUP (M), ASSAM

           2:M/S RCN CONSTRUCTIONS
            REP. BY ITS PROPRIETOR
            R/O R.K. PATH
            ITACHALI
            PO AND PS NAGAON
            DIST. NAGAON
           ASSAM

           OWNER OF THE JCB (AS-02-E-3454)

           3:MD. NIZAMUDDIN MOZUMDAR
            S/O LATE MUZAMMIL ALI MOZUMDAR
            R/O VILL-UTTAR DOBOKA
            PS DOBOKA
                                                                                     Page No.# 3/3

                          DIST. NAGAON
                          ASSAM

                          DRIVER OF THE JCB (AS-02-E-3454

            Advocate for the Petitioner    : MR. B J MUKHERJEE

            Advocate for the Respondent :



                                     BEFORE
                    HONOURABLE MR. JUSTICE PARTHIVJYOTI SAIKIA

                                             ORDER

Date : 17.03.2021

Heard the learned counsel, Mr. H. Burgohain appearing for the applicant.

In view of the order passed today in MACApp. 63/2021, the operation of the impugned judgment and order dated 03.12.2020, passed by the learned Member, MACT-I, Kamrup (M) in MAC Case No. 1477/2014 shall remain stayed.

The interlocutory application stands disposed of, accordingly.

JUDGE

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