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Bagmari Tea Garden vs Runumi Bhuyan And Anr
2021 Latest Caselaw 2730 Gua

Citation : 2021 Latest Caselaw 2730 Gua
Judgement Date : 8 November, 2021

Gauhati High Court
Bagmari Tea Garden vs Runumi Bhuyan And Anr on 8 November, 2021
                                                                       Page No.# 1/2

GAHC010037772019




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

                                    Case No. : MFA/10/2021

            BAGMARI TEA GARDEN
            BAGMARI TEA COMPANY LIMITED,
            Address - HAVING ITS REGISTERED OFFICE AT 3, NETAJI SUBHAS ROAD,
            KOLKATA- 700001.



            VERSUS

            RUNUMI BHUYAN AND ANR
            SMT. RUNUMI BHUYAN AND ANR
            Address - W/O- LATE BHARAT BHUYAN, R/O- VILL.- BURIGANG, P.S.
            GINGIA, DIST.- SONITPUR (NOW BISWANATH), ASSAM.



Advocate for the Petitioner   : MR. S CHAKRABORTY

Advocate for the Respondent :




             Linked Case : I.A.(Civil)/185/2021

            BAGMARI TEA COMPANY LIMITED
            BAGMARI TEA COMPANY LIMITED

             Address - HAVING ITS REGISTERED OFFICE AT 3
             NETAJI SUBHAS ROAD
             KOLKATA- 700001.
                                                                             Page No.# 2/2

             VERSUS

            SMT. RUNUMI BHUYAN AND ANR
            SMT. RUNUMI BHUYAN AND ANR
            Address - W/O- LATE BHARAT BHUYAN
            R/O- VILL.- BURIGANG
            P.S. GINGIA
            DIST.- SONITPUR (NOW BISWANATH)
            ASSAM.


            ------------
            Advocate for : MR. S CHAKRABORTY
            Advocate for : appearing for SMT. RUNUMI BHUYAN AND ANR



                                   BEFORE
                  HONOURABLE MR. JUSTICE PARTHIVJYOTI SAIKIA

                                        ORDER

Date : --08.11.2021

In view of admission of MFA 10/2021, the judgment and order dated 08.11.2018, passed by the Assistant Labour Commissioner cum Commissioner, Employees Compensation, Sonitpur at Tezpur in W.C. Case no. 25/2014 shall remain stayed till disposal of the appeal.

The I.A. Stands disposed of.

JUDGE

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