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Bajaj Allianz General Insurance ... vs Md Khalilur Rahman And Anr
2021 Latest Caselaw 2943 Gua

Citation : 2021 Latest Caselaw 2943 Gua
Judgement Date : 17 November, 2021

Gauhati High Court
Bajaj Allianz General Insurance ... vs Md Khalilur Rahman And Anr on 17 November, 2021
                                                                   Page No.# 1/2

GAHC010142522018




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


                              Case No: I.A.(Civil)/675/2021

         BAJAJ ALLIANZ GENERAL INSURANCE CO. LTD
         BAJAJ ALLIANZ GENERAL INSURANCE CO. LTD
          Address - BAJAJ ALLIANZ GENERAL INSURANCE CO. LTD Address - HAVING
         ITS REGISTERED OFFICE AT GE PLAZA
          AIRPORT ROAD
          YERWADA
          PUNE AND HAVING ITS REGIONAL OFFICE AT KOLKATTA
          AND ONE OF ITS AREA OFFICE AT GS ROAD
          GANESHGURI GUWAHATI 5 ASSAM


          VERSUS

         MD KHALILUR RAHMAN AND ANR
         MD KHALILUR RAHMAN AND ANR
         Address - MD KHALILUR RAHMAN AND ANR Address - S/O MD. OHED ALI
         RESIDENT OF VILLAGE SALAPATHAR PS BATADRABA
         DIST NAGAON
         ASSAM


         ------------
         Advocate for : MR. K K BHATRA
         Advocate for : appearing for MD KHALILUR RAHMAN AND ANR
                                                                           Page No.# 2/2


                                   BEFORE
                  HONOURABLE MR. JUSTICE PARTHIVJYOTI SAIKIA

                                       ORDER

17.11.2021

Heard Mr. R.K. Bhatra, learned counsel appearing for the applicant as well as Mr. J.C. Borah, learned counsel representing the respondent no. 1.

Since the connected appeal being MFA No. 72/2021 is admitted for hearing, the operation of the judgment and order dated 06.12.2013 passed by the Commissioner, Employees' Compensation, Nagaon in N.W.C. Case No. 07/2010 shall remain stayed till disposal of the appeal, subject to deposit of 50% of the awarded amount before the Registry of the Gauhati High Court within 1 (one) month.

The claimant shall be at liberty to withdraw the said amount upon proper identification.

IA stands disposed of.

JUDGE

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