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Reliance General Insurance ... vs Md. Sirajul Haque And 2 Ors
2022 Latest Caselaw 462 Gua

Citation : 2022 Latest Caselaw 462 Gua
Judgement Date : 10 February, 2022

Gauhati High Court
Reliance General Insurance ... vs Md. Sirajul Haque And 2 Ors on 10 February, 2022
                                                              Page No.# 1/2

GAHC010048732021




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



                           Case No. I.A.(Civil)/284/2022

         RELIANCE GENERAL INSURANCE COMPANY LIMITED
         HAVING ITS REGISTERED OFFICE AT 19 RELIANCE CENTRE
         WALCHAND HIRACHAND MARG
         BALLARD ESTATE
         MUMBAI
         400001
         AND ONE OF ITS BRANCH OFFICE AT G.S ROAD
         GUWAHATI


          VERSUS

         MD. SIRAJUL HAQUE AND 2 ORS
         S/O LATE TOWASUDDIN RESIDENT OF TUKURAPARA
         PO TUKURAPARA
         PS CHAYGAON
         DIST KAMRUP ASSAM 781137

         2:TAJUL UDDIN

         S/O LATE J ALI
         RESIDENT OF FATASIL KATAHBARI
         PO GARCHUK
         PS FATASIL
         DIST KAMRUP
         ASSAM
         781009
         OWNER OF THE VEHICLE NO AS 01-BC-4374 (TRUCK)
         3:HUSSAIN AHMED CHOUDHURY
         S/O K R CHOUDHURY
         RESIDENT OF TARAPPUR
         JALALPUR
                                                                                       Page No.# 2/2

             PO JALALPUR
             PS JALALPUR
             DIST CACHAR
             ASSAM
             788816
             DRIVER OF THE VEHICLE NO AS 01-BC-4374 (TRUCK)
             ------------
             Advocate for : MR. K K BHATTA
             Advocate for : appearing for MD. SIRAJUL HAQUE AND 2 ORS



                                    BEFORE
                   HONOURABLE MR. JUSTICE PARTHIVJYOTI SAIKIA

                                              ORDER

10.02.2022

Heard Mr. K.K. Bhatta, learned counsel appearing for the applicant. Since the connected appeal has been admitted for hearing, the operation of the Judgment and Award dated 25.09.2020 passed by the Member, MACT No. 1, Kamrup in MAC Case No. 2311/2015 shall remain stayed till disposal of the appeal.

The IA stands disposed of.

JUDGE

Comparing Assistant

 
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