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United India Insurance Co. Ltd vs Smti. Tutuli Pasung And 3 Ors
2022 Latest Caselaw 1201 Gua

Citation : 2022 Latest Caselaw 1201 Gua
Judgement Date : 4 April, 2022

Gauhati High Court
United India Insurance Co. Ltd vs Smti. Tutuli Pasung And 3 Ors on 4 April, 2022
                                                                Page No.# 1/2

GAHC010052512022




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

                             I.A.(Civil)/887/2022

         UNITED INDIA INSURANCE CO. LTD.
         HAVING ITS REGISTERED AND HEAD OFFICE AT 24 WHITES ROAD
         CHENNAI 600014 AND ONE OF THE REGIONAL OFFICE AT G.S. ROAD
         DISPUR
         GUWAHATI-781005


          VERSUS

         SMTI. TUTULI PASUNG AND 3 ORS.
         W/O LATE MANURAM PASUNG
         R/O BAHGURI GAON
         P.O.-BAHGURI
         P.S.-DERGAON
         DIST-GOLAGAHT
         ASSAM
         PIN-785614

         2:DILIP PASUNG
         S/O LATE MANURAM PASUNG
          R/O BAHGURI GAON
          P.O.-BAHGURI
          P.S.-DERGAON
          DIST-GOLAGAHT
         ASSAM
          PIN-785614
          3:HIRANYA KUMAR PEGU (DONI POLO SHG)
         R/O DHAKUAKHANA
          P.O. AND P.S.-DHAKUAKHANA
          DIST-LAKHIMPUR
         ASSAM
          PIN-787055
          4:KAMAL HAZARIKA
         S/O LATE KUKHESWAR HAZARIKA
                                                                            Page No.# 2/2

             R/O VILL-WAKHA GARANGA
             P.S.-GHILADHARI
             NAGALAND
             PIN-797111
             ------------
             Advocate for : MR. A J SAIKIA
             Advocate for : appearing for SMTI. TUTULI PASUNG AND 3 ORS.



                                   BEFORE
                  HONOURABLE MR. JUSTICE PARTHIVJYOTI SAIKIA

                                         ORDER

04.04.2022

Since the connected appeal is admitted for hearing, the operation of the Judgment and Order dated 17.12.2021 passed by the learned Member, MACT No. 1, Kamrup, Guwahati, Assam in MAC Case No. 1907/2014 shall remain stayed till disposal of the appeal.

The IA (C) stands disposed of.

JUDGE

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