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The National Insurance Company ... vs Sri Rakesh Soud And 2 Ors
2021 Latest Caselaw 3099 Gua

Citation : 2021 Latest Caselaw 3099 Gua
Judgement Date : 24 November, 2021

Gauhati High Court
The National Insurance Company ... vs Sri Rakesh Soud And 2 Ors on 24 November, 2021
                                                                Page No.# 1/2

GAHC010037802019




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


                          Case No. : I.A.(Civil)/1936/2021

         THE NATIONAL INSURANCE COMPANY LIMITED
         SUBSIDIARY OF GENERAL INSURANCE CORPORATION OF INDIA
         REGISTERED HEAD OFFICE AT 3
         MIDDLETON STREET
         CALCUTTA
         700071
         REPRESENTED BY THE DEPUTY MANAGER
         GAUHATI REGIONAL OFFICE
         BHANGAGARH
         GUWAHATI-781005


          VERSUS

         SRI RAKESH SOUD AND 2 ORS
         S/O SRI BRINDABAN SOUD
         VILLAGE DOLAIGAON
         PO
         PS AND DIST BONGAIGAON
         ASSAM
         783380

         2:SHHRI PARAMANANDA TALUKDAR
         (OWNER)
         S/O SRI SACHI MOHAN TALUKDAR
          VILLAGE MAJGAON
          PO AND PS NORTH GUWAHATI
          DIST KAMRUP R ASSAM
          781030
          3:SRI JINTU DAS
         (DRIVER)
         S/O SRI KANDARPA DAS
                                                                            Page No.# 2/2

             VILLAGE MAJGAON
             PO AND PS NORTH GUWAHATI
             DIST KAMRUP R ASSAM
             781030
             ------------
             Advocate for : MS R D MAZUMDAR
             Advocate for : MR. P P BORTHAKUR appearing for SRI RAKESH SOUD AND 2
             ORS



                                   BEFORE
                  HONOURABLE MR. JUSTICE PARTHIVJYOTI SAIKIA

                                        ORDER

24.11.2021

In view of the admission of the MAC Appeal No. 286/2021, the operation of the judgment and order dated 06.10.2018 passed by the Member, MACT No. 3, Kamrup (M), Guwahati in MAC Case No. 1049/2015 shall remain stayed till disposal of the appeal.

The IA(C) stands disposed of.

JUDGE

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