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Oriental Insurance Company Ltd vs Dhirendra Nath Ray And 2 Ors
2022 Latest Caselaw 3060 Gua

Citation : 2022 Latest Caselaw 3060 Gua
Judgement Date : 17 August, 2022

Gauhati High Court
Oriental Insurance Company Ltd vs Dhirendra Nath Ray And 2 Ors on 17 August, 2022
                                                                    Page No.# 1/2

GAHC010156292022




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


                               I.A.(Civil)/2394/2022

         ORIENTAL INSURANCE COMPANY LTD.
         (A CENTRAL GOVT. UNDERTAKING) HAVING ITS REGIONAL OFFICE AT
         GUWAHATI
          G.S. ROAD
          ULUBARI
          GUWAHATI-781007 REPRESENTED BY THE DEPUTY MANAGER
          GAUHATI REGIONAL OFFICE
          ULUBARI
          GUWAHATI-781005.


          VERSUS

         DHIRENDRA NATH RAY AND 2 ORS.
         S/O- LATE BIRENDRA NATH RAY
         R/O- VILL.- KALAPANI
         P.O. DEVKATANAGAR
         P.S. JALUKBARI
         DIST. KAMRUP(M)
         ASSAM
         PIN- 781012 AND PERMANENT ADDRESS- VILL.- KAIMARI PART-7
         P.O. AND P.S. GOLAKGANJ
         DIST. DHUBRI
         ASSAM
         PIN- 783334.

         2:MD. RAFIKUL SHEIKH
         S/O- MD. BELUDDIN SHEIKH
          R/O- VILL.- LALKURA PART-2
          P.O. SHAHEBGANJ
          P.S. GAURIPUR
          DIST. DHUBRI
         ASSAM
                                                                                         Page No.# 2/2

              PIN- 783331.
              3:BIJOY CHANDRA PAUL
              S/O- LATE BADAN CHANDRA PAUL
              R/O- VILL.- KAIMARI PART-5
              P.O. KAIMARI
              P.S. GOLAKGANJ
              DIST. DHUBRI
              ASSAM
              PIN- 783335.
              ------------
              Advocate for : MS. R D MOZUMDAR
              Advocate for : appearing for DHIRENDRA NATH RAY AND 2 ORS.



                                     BEFORE
                    HONOURABLE MR. JUSTICE PARTHIVJYOTI SAIKIA

                                              ORDER

17.08.2022

Heard Ms. C. Mozumdar, learned counsel representing the applicant.

Since the connected appeal has been admitted for hearing, the operation of the Judgment dated 07.05.2022 passed by the Member, MACT, Kamrup, Amingaon in MAC Case No. 145/2019 shall remain stayed till disposal of the appeal.

The IA(C) stands disposed of.

JUDGE

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