The National Insurance Company ... vs Neoti Biswas And Anr
2022 Latest Caselaw 658 Gua

                                                                        Page No.# 1/2

GAHC010112162020




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

                               Case No. : I.A.(Civil)/1438/2020

            THE NATIONAL INSURANCE COMPANY LIMITED
            HEAD OFFICE AT 3, MIDDLETON STREET, CALCUTTA- 700071 REP. BY THE
            DEPUTY MANGER, GAUHATI REGIONAL OFFICE, BHANGAGARH,
            GUWAHATI, KAMRUP(M), ASSAM, PIN- 781005



            VERSUS

            NEOTI BISWAS AND ANR
            W/O- LATE AJIT BISWAS, R/O- VILL- SERELIA BEHALI MIKIR, P.O- SERELIA
            VIA BORGANG, P.S- BEHALI, DIST- SONITPUR, ASSAM, PIN- 784179

            2:JAKIR KHAN
             S/O- MD ALAM KHAN
             R/O- VILL SUKANSUTI
             PO- BORGANG
             DIST- SONITPUR
            ASSAM
             PIN- 78416

Advocate for the Petitioner   : MS. R D MOZUMDAR

Advocate for the Respondent : MR. S CHAUHAN




                                     BEFORE
                    HONOURABLE MR. JUSTICE PARTHIVJYOTI SAIKIA

                                          ORDER

Date : 23-02-2022 Page No.# 2/2

Heard Ms. C. Majumdar, learned counsel for the applicant and Mr. B. Pushilal, learned counsel for the respondent No. 1 as well as Mr. S. Chouhan, learned counsel for the respondent No. 2.

This application has been filed praying for stay of execution of the judgment dated 15.05.2020 passed by the learned Commissioner for Workmen's Compensation at Tezpur Zone-III in W.C. Case No. 14/2015.

The connected appeal has already been admitted and listed for final hearing. Therefore, the impugned judgment shall remain stayed till disposal of the appeal.

The interlocutory application is disposed of.

JUDGE

Comparing Assistant