Address - Having Its Registered ... vs Smti. Tulsi Devi And Anr
2022 Latest Caselaw 164 Gua

                                                                Page No.# 1/2

GAHC010035112019




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


                          Case : I.A.(Civil)/117/2022
                                   in
                          MFA No. 10 of 2022

         CHOLAMANDALAM M S GENERAL INSURANCE CO. LTD.

         CHOLAMANDALAM M S GENERAL INSURANCE CO. LTD.

         Address - HAVING ITS REGISTERED OFFICE AT SHAW WALLACE BUILDING
         NO. 154
         2ND FLOOR
         THAMBU CHETTY STREET
         CHENNAI- 600001
         AND NORTH EAST STATE OFFICE AT ASTHA PLAZA
         4TH FLOOR
         OPPOSITE TO DEORAH COLLEGE
         BORA SERVICE
         ULUBARI
         G.S. ROAD
         GUWAHATI- 781005.


          VERSUS

         SMTI. TULSI DEVI AND ANR
         SMTI. TULSI DEVI AND ANR
         Address - W/O- LATE LAKHAN KARKI @ LEKHOK
         R/O- VILL.- NURBARI TEA ESTATE
         P.O.- NIKAMUL SATRA
         P.S. TEZPUR
         DIST.- SONITPUR
         ASSAM
         PIN- 784154.

         2:SRI ARUN BISWAKARMA
                                                                                          Page No.# 2/2

             S/O- SRI CHANDRA MAN BISWAKARMA
             R/O- VILL. H/NO. 10 AMRIT NAGAR
             NEPALI BASTI MAIDAN GAON
             BELTOLA
             DIST.- KAMRUP (M)
             GAUHATI- 781029.
             ------------
             Advocate for : MR K K BHATTACHARYYA
             Advocate for : appearing for SMTI. TULSI DEVI AND ANR



                                     BEFORE
                    HONOURABLE MR. JUSTICE PARTHIVJYOTI SAIKIA

                                               ORDER

Date : 18.01.2021 Heard Mr. K.K. Bhattacharyya, learned counsel for the applicant and Mr. S. Roy, learned counsel for the respondent No. 2.

In view of the admission of the connected appeal, the impugned judgment and award dated 28.11.2018, passed by the learned Commissioner for Workmen (Employees) Compensation, Tezpur, Sonitpur in W.C. Case No. 09/2015 shall remain stayed till the disposal of the appeal.

The I.A. stands disposed of.

JUDGE

Comparing Assistant