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Oriental Insurance Company Ltd vs Jakir Hussain And 2 Ors
2022 Latest Caselaw 347 Gua

Citation : 2022 Latest Caselaw 347 Gua
Judgement Date : 2 February, 2022

Gauhati High Court
Oriental Insurance Company Ltd vs Jakir Hussain And 2 Ors on 2 February, 2022
                                                              Page No.# 1/2

GAHC010009522022




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

          I.A.(Civil)/220/2022

         ORIENTAL INSURANCE COMPANY LTD.
         A CENTRAL GOVT. UNDERTAKING HAVING ITS REGIONAL OFFICE AT
         GUWAHATI
         GS ROAD
         ULUBARI
         GUWAHATI 781007
         REPRESENED BY THE ASSISTANT MANAGER
         GAUHATI REGIONAL OFFICE
         ULUBARI
         GUWAHATI 781005


          VERSUS

         JAKIR HUSSAIN AND 2 ORS.
         S/O LATE BAHARUL ISLAM
          RESIDENT OF VILLAGE AHATA
          MUKALMUA
          PO JOYSAGAR
          PS MUKALMUA
          DIST NALBARI
          ASSAM
          781310

         2:MIR AHMED SARKAR

         (OWNER)
         S/O MANIRUDDIN AHMED

         RESIDENT OF VILLAGE JALLAH NO. 1
         PO AND PS CHANGSARI
         DIST KAMRUP
         ASSAM
         781101
                                                                    Page No.# 2/2

            3:SAFIQUL AHMED
           (DRIVER)
           S/O NIZAMMUDDIN AHMED

           RESIDENT OF VILLAGE JALLAH NO. 1
           PO AND PS CHANGSARI
           DIST KAMRUP
           ASSAM
           781101
           ------------
           Advocate for : MS. R D MOZUMDAR
           Advocate for : appearing for JAKIR HUSSAIN AND 2 ORS.




                             BEFORE
            HONOURABLE MR. JUSTICE PARTHIVJYOTI SAIKIA

                                       ORDER

02.02.2022

Heard the learned counsel Ms. RD Mozumdar, appearing for the applicant.

Since the connected appeal has been admitted for hearing, the judgment and award dated 27.10.2021 passed by the learned Member, MACT No.1 Kamrup(M) Guwahati in MAC Case No.1911/2016 shall remain stayed till disposal of the appeal.

The interlocutory application stands disposed of.

JUDGE

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