The Oriental Insurance Co. Ltd vs Rupali Rabha And 2 Ors
2022 Latest Caselaw 348 Gua

                                                         Page No.# 1/2

GAHC010010732022




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



          I.A.(Civil)/218/2022

         THE ORIENTAL INSURANCE CO. LTD.
         A COMPANY REGISTERED UNDER THE COMPANIES ACT
         1956
         REPRESENTED BY ITS REGIONAL MANAGER
         ULUBARI
         GUWAHATI 07


          VERSUS

         RUPALI RABHA AND 2 ORS.
         W/O LATE KASHIRAM RABHA
         RESIDENT OF VILLAGE BAR MAKRI
         PO DAKURBHITA
         PS AND DIST GOALPARA
         ASSAM
         783101

         2:SRI ASHIM KR. RABHA
         S/O LATE KASHIRAM RABHA
         RESIDENT OF VILLAGE BAR MAKRI
          PO DAKURBHITA
          PS AND DIST GOALPARA
         ASSAM
          783101
          3:MD. MAZAHIR ALI

         S/O MANJUR ALI
         RESIDENT OF VILLAGE BAPUJINAGAR
         PO BALADMARI
         PS AND DIST GOALPARA
         ASSAM
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            783121
           (OWNER CUM DRIVER OF VEHICLE NO. AS 18/B-4060)
            ------------
            Advocate for : MR. S K GOSWAMI
           Advocate for : appearing for RUPALI RABHA AND 2 ORS.




                             BEFORE
            HONOURABLE MR. JUSTICE PARTHIVJYOTI SAIKIA

                                      ORDER

02.02.2022

Heard the learned counsel Mr. SK Goswami, appearing for the applicant.

Since the connected appeal has been admitted for hearing, the judgment and award dated 30.11.2021 passed by the learned Member, MACT No.1, Kamrup (M) at Guwahati in MAC Case No.45/2016 shall remain stayed till disposal of the appeal.

The interlocutory application stands disposed of.

JUDGE

Comparing Assistant