National Insurance Company Ltd vs Sri Dilip Das And Anr
2022 Latest Caselaw 657 Gua

                                                                      Page No.# 1/2

GAHC010289742019




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

                               Case No. : I.A.(Civil)/3938/2019

            NATIONAL INSURANCE COMPANY LTD
            HAVING ITS REGISTERED OFFICE AND HEAD OFFICE AT 3, MIDDLETON
            STREET KOLKATA AND ITS REGIONAL OFFICE AT G.S. ROAD,
            BHANGAGARH, GUWAHATI.



            VERSUS

            SRI DILIP DAS AND ANR
            S/O LATE ABONI MOHAN DAS, R/O ARUN TEA ESTATE, P.O. AND P.S.
            DHEKIAJULI, PIN 784110, DIST. SONITPUR, ASSAM.

            2:THE MANAGER

             ARUN TEA ESTATE
             P.O. DHEKIAJULI
             PIN 784001
             DIST. SONITPUR
             ASSAM

Advocate for the Petitioner   : MR. R GOSWAMI

Advocate for the Respondent : MR. A GOSWAMI
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                                      BEFORE
                     HONOURABLE MR. JUSTICE PARTHIVJYOTI SAIKIA

                                         ORDER

Date : 23.02.2022.

Heard Ms. P. Borthakur, learned counsel for the appellant.

Service of notice upon the respondents is complete.

None represent the respondents on call.

This is an application praying for stay of operation of the impugned judgment and order dated 20.06.2018 passed by the learned Commissioner, Workmen's Compensation, Sonitpur in E.C. case No. 27/2016.

Since the connected appeal has been admitted for hearing, the judgment and order dated 20.06.2018 passed by the learned Commissioner, Workmen's Compensation, Sonitpur in E.C. case No. 27/2016 shall remain stayed till disposal of the case.

The I/A stands disposed of accordingly.

JUDGE

Comparing Assistant