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United India Insurance Co. Ltd vs Babulal Gupta And 2 Ors
2022 Latest Caselaw 501 Gua

Citation : 2022 Latest Caselaw 501 Gua
Judgement Date : 14 February, 2022

Gauhati High Court
United India Insurance Co. Ltd vs Babulal Gupta And 2 Ors on 14 February, 2022
                                                                  Page No.# 1/3

GAHC010003962022




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

                                Case No. : MACApp./55/2022

            UNITED INDIA INSURANCE CO. LTD.
            HAVING ITS HEAD OFFICE AT24 WHITES ROAD, CHENNAI REPRESENTED
            BY ITS REGIONAL OFFICE, GS ROAD, GUWAHATI 5, ASSAM



            VERSUS

            BABULAL GUPTA AND 2 ORS.
            S/O LATE CHHEDILAL GUPTA,
            RESIDENT OF BONGAON, PO BADULIPAR, PS DERGAON, DIST
            GOLAGHAT, ASSAM, 785614

            2:SMTI SUSHMA CHETRI
             D/O SRI KEWAL RAM CHETRI

            RESIDENT OF VILLAGE KOLA KHOWA GAON

            PO AND PS BOKAKHAT
             DIST GOLAGHAT
             ASSAM 785612
            (OWNER OF THE OIL TANKER AS 01 K 6257)

            3:SRI NARENDRA LAMA

             S/O SEMON SINGH LAMA

            RESIDENT OF KALAPAHAR
             PS KONGPHOK
             MANIPUR
             795129
            (DRIVER OF THE OIL TANKER AS 01 K 6257

Advocate for the Petitioner   : MR. B J MUKHERJEE
                                                          Page No.# 2/3


Advocate for the Respondent :




            Linked Case : I.A.(Civil)/254/2022

            UNITED INDIA INSURANCE CO. LTD.
            HAVING ITS HEAD OFFICE AT24 WHITES ROAD
            CHENNAI REPRESENTED BY ITS REGIONAL OFFICE
            GS ROAD
            GUWAHATI 5
            ASSAM


            VERSUS

            BABULAL GUPTA AND 2 ORS.
            S/O LATE CHHEDILAL GUPTA
            RESIDENT OF BONGAON
            PO BADULIPAR
            PS DERGAON
            DIST GOLAGHAT
            ASSAM
            785614

            2:SMTI SUSHMA CHETRI
            D/O SRI KEWAL RAM CHETRI

            RESIDENT OF VILLAGE KOLA KHOWA GAON

            PO AND PS BOKAKHAT
             DIST GOLAGHAT
             ASSAM 785612
            (OWNER OF THE OIL TANKER AS 01 K 6257)
             3:SRI NARENDRA LAMA

            S/O SEMON SINGH LAMA

            RESIDENT OF KALAPAHAR
             PS KONGPHOK
             MANIPUR
             795129
            (DRIVER OF THE OIL TANKER AS 01 K 6257)
             ------------
             Advocate for : MR. B J MUKHERJEE
                                                                        Page No.# 3/3

            Advocate for : appearing for BABULAL GUPTA AND 2 ORS.



                                     BEFORE
                    HONOURABLE MR. JUSTICE PARTHIVJYOTI SAIKIA

                                        ORDER

Date : 14.02.2022

Heard Mr. B.J. Mukherjee, learned counsel for the applicant.

Since the connected appeal has already been admitted for hearing, the operation of the impugned judgment and award dated 23.12.2020 passed by the learned MACT, Golaghat in MAC Case No. 76/2013 shall remain stayed till disposal of the appeal.

The interlocutory application is disposed of.

JUDGE

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