Tuesday, 19, May, 2026
 
 
 
Expand O P Jindal Global University
 
  
  
 
 
 

The National Insurance Company ... vs Shri Jitumoni Kalita And 2 Ors
2022 Latest Caselaw 5056 Gua

Citation : 2022 Latest Caselaw 5056 Gua
Judgement Date : 19 December, 2022

Gauhati High Court
The National Insurance Company ... vs Shri Jitumoni Kalita And 2 Ors on 19 December, 2022
                                                                Page No.# 1/2

GAHC010019792019




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


                               I.A.(Civil)/3726/2022
                               In
                               MAC Appeal 843/2022


         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

         SHRI JITUMONI KALITA AND 2 ORS
         S/O SRI SAKIN KALITA
         VILLAGE AND PO BALISATRA PS KAYAM
         DIST KAMRUP ASSAM
         781350

         2:SHRI DIPUL KALITA
         S/O RAMESH KALITA

         VILLAGE KUMAR PATA
         PO KENDUKONA
         PS RANGIA
         DIST KAMRUP ASSAM
         781354
         OWNER
         3:SRI MANABENDRA KALITA
                                                                            Page No.# 2/2

           S/O LATE GAJEN KALITA.
           VILLAGE KUMAR PATA
           PO KENDUKONA
           PS RANGIA
           DIST KAMRUP ASSAM
           781354
           DRIVER
           ------------
           Advocate for : MS. R D MOZUMDAR
           Advocate for : MR J K PARAJULI appearing for SHRI JITUMONI KALITA AND 2
           ORS



                                  BEFORE
                 HONOURABLE MR. JUSTICE PARTHIVJYOTI SAIKIA

                                         ORDER

19.12.2022 Since the connected appeal is admitted for hearing, the operation of the Judgment and Order dated 01.06.2018 passed in MAC Case No. 1455/2010 by the Member, MACT No. 1, Kamrup (M), Guwahati shall remain stayed till disposal of the appeal.

The IA(C) stands disposed of.

JUDGE

Comparing Assistant

 
Download the LatestLaws.com Mobile App
 
 
Latestlaws Newsletter
 

Publish Your Article

 

Campus Ambassador

 

Media Partner

 

Campus Buzz

 

LatestLaws Guest Court Correspondent

LatestLaws Guest Court Correspondent Apply Now!
 

LatestLaws.com presents: Lexidem Offline Internship Program, 2026

 

LatestLaws.com presents 'Lexidem Online Internship, 2026', Apply Now!

 
 

LatestLaws Partner Event : IJJ

 

LatestLaws Partner Event : MAIMS

 
 
Latestlaws Newsletter