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New India Assurance Company Ltd vs Nekib Ali And Anr
2021 Latest Caselaw 3013 Gua

Citation : 2021 Latest Caselaw 3013 Gua
Judgement Date : 22 November, 2021

Gauhati High Court
New India Assurance Company Ltd vs Nekib Ali And Anr on 22 November, 2021
                                                                   Page No.# 1/2

GAHC010147742019




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

                              Case No : I.A.(Civil)/1910/2021

         NEW INDIA ASSURANCE COMPANY LTD.
         HAVING ITS REGISTERED OFFICE AND HEAD OFFICE AT 87
         M.G. ROAD
         FORT
         MUMBAI AND ITS REGIONAL OFFICE AT STAR CITY COMPLEX
         5TH FLOOR
         LACHIT NAGAR NEAR HANUMAN MANDIR
         G.S. ROAD
         GUWAHATI- 781007


          VERSUS

         NEKIB ALI AND ANR
         S/O- RAFIK ALI
         R/O- VILL.- BALIBHUI (DIMARUGURI)
         WARD NO. 23
         P.O. DIMARUGURI
         P.S. AND DIST.- NAGAON
         ASSAM
         PIN- 782003

         2:MD. BABUL ALI
         S/O- MANSUR ALI
          R/O- DHING ROAD
          HAIBORGAON
          P.S. AND DIST.- NAGAON
         ASSAM. (OWNER OF VEHICLE NO. AS-02/7815 (TATA 407).
          ------------
         Advocate for : MR. R GOSWAMI
         Advocate for : MR A ALI appearing for NEKIB ALI AND ANR
                                                                                Page No.# 2/2

                                  BEFORE
                 HONOURABLE MR. JUSTICE PARTHIVJYOTI SAIKIA

                                         ORDER

22.11.2021

In view of the admission of the MFA No. 179 of 2021, the operation of the Judgment and Order dated 28.02.2019 passed by the learned Commissioner, Employees Compensation, Nagaon in NEC Case No. 55/2016 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 next 1 (one) month.

The IA stands disposed of.

JUDGE

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