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The National Insurance Co. Ltd vs Smti Sunali Engtipi And 2 Ors
2022 Latest Caselaw 5057 Gua

Citation : 2022 Latest Caselaw 5057 Gua
Judgement Date : 19 December, 2022

Gauhati High Court
The National Insurance Co. Ltd vs Smti Sunali Engtipi And 2 Ors on 19 December, 2022
                                                                Page No.# 1/2

GAHC010168382017




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



                                   I.A.(Civil)/3723/2022

         THE NATIONAL INSURANCE CO. LTD.
         SUBSIDIARY OF GENERAL INSURANCE CORPORATION OF INDIA
         REGISTERED HEAD OFFICE AT 3
         MIDDLETON STREET
         CALCUTTA 700071
         REPRESENTED BY THE ASSTT. MANAGER
         GAUHATI REGIONAL OFFICE
         BHANGAGARH
         GUWAHATI 781005


          VERSUS

         SMTI SUNALI ENGTIPI and 2 ORS
         D/O LATE NIHANG ENGTI
         R/O VILL. 2 NO. PAKALANGSO
         P.S. and P.O. BOKAJAN
         DIST. KARBI ANGLONG
         ASSAM
         PIN 782480

         2:DEBESWAR DUTTA

         S/O LATE S. DUTTA
         VILL. BAHIJAN
         P.S. and P.O. BOKAKHAT
         DIST. GOLAGHAT
         ASSAM
         PIN 785612
         3:SUROJIT SAIKIA

         S/O SRI TILESWAR SAIKIA
                                                                                Page No.# 2/2

           R/O KHUMTAI
           P.S. and P.O. KAMARGAON
           DIST. GOLAGHAT
           ASSAM
           PIN 785619
           ------------
           Advocate for : MS. R D MOZUMDAR
           Advocate for : MR. K K DUTTA appearing for SMTI SUNALI ENGTIPI 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 Award dated 27.09.2016 passed in MAC Case No. 956/2012 by the Member, MACT No. 1, Kamrup shall remain stayed till disposal of the appeal.

The IA(C) stands disposed of.

JUDGE

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