Forest And Environment ... vs Smt. Anowara Begum And 4 Ors
2022 Latest Caselaw 179 Gua

                                                             Page No.# 1/2

GAHC010163782018




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


                        Case No. : I.A.(Civil)/2050/2021



         FOREST AND ENVIRONMENT DEPARTMENT
         GOVERNMENT OF MEGHALAYA
         SHILLONG-793001
         REPRESENTED BY THE SECRETARY TO THE GOVERNMENT OF
         MEGHALAYA
         FOREST AND ENVIRONMENT DEPARTMENT


          VERSUS

         SMT. ANOWARA BEGUM AND 4 ORS
         W/O SYED IMRAN HUSSAIN
         R/O MATHURA NAGAR
         BHASKARJYOTI PATH
         DISPUR
         GUWAHATI-6
         KAMRUP(M)
         ASSAM

         2:SYED IMRAN HUSSAIN
         S/O LATE SYED IMRAN HUSSAIN
          R/O MATHURA NAGAR
          BHASKARJYOTI PATH
          DISPUR
          GUWAHATI-6
          KAMRUP(M)
         ASSAM
          3:MERCUS NONGBRI
         S/O LATE HAROLD SHYLLA
          FOREST COLONY
          P.O.-POLO
          P.S.-POLO BAZAR
                                                                         Page No.# 2/2

            EAST KHASI HILLS DISTRICT
            MEGHALAYA
            4:MD. JAHERUL ISLAM
            S/O MD. TAZER ALI
            VILL- JAGRA
            P.S.-BELSOR
            DIST- NALABRI
            ASSAM
            5:BAJAJ ALLIANZ GENERAL INSURANCE CO. LTD.
            REPRESENTED BY BRANCH MANAGER
            BRANCH OFFICE OPP. BORA SERVICE
            G.S. ROAD
            GUWAHATI-5.
            ------------
            Advocate for : MR A NATH
            Advocate for : appearing for SMT. ANOWARA BEGUM AND 4 ORS



                                      BEFORE
                     HONOURABLE MR. JUSTICE PARTHIVJYOTI SAIKIA

                                       ORDER

Date : 19.01.2022.

Since the connected appeal is admitted for hearing, the judgment and

award dated 02.05.2018 passed by the learned Member, Motor, Accident Claims

Tribunal No.2, Kamrup(M) in MAC case No. 1036/2012 shall remain stayed till

the disposal of the case.

The I.A. stands disposed of.

JUDGE

Comparing Assistant