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Icici Lombard General Insurance ... vs Smti. Babli Ghosh And 5 Ors
2022 Latest Caselaw 309 Gua

Citation : 2022 Latest Caselaw 309 Gua
Judgement Date : 31 January, 2022

Gauhati High Court
Icici Lombard General Insurance ... vs Smti. Babli Ghosh And 5 Ors on 31 January, 2022
                                                                Page No.# 1/3

GAHC010229192021




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

                         Case No. : MACApp./38/2022

         ICICI LOMBARD GENERAL INSURANCE COMPANY LTD.
         HAVING ITS REGISTERED OFFICE AT ICICI LOMBARD HOUSE, 414, VEER
         SAVARKAR MARG, NEAR SIDDHIVINAYAK TEMPLE, PRABHADEVI,
         MUMBAI-400025 AND ITS BRANCH OFFICE AT 3RD FLOOR, KAMAKHYA
         TOWER, G.S. ROAD, CHRISTIAN BASTI, GUWAHATI-781005, REPRESENTED
         BY THE LEGAL MANAGER



         VERSUS

         SMTI. BABLI GHOSH AND 5 ORS.
         W/O LATE KAJAL GHOSH

         2:KAUSTAV GHOSH @ KAUSTABHA GHOSE
          S/O LATE KAJAL GHOSH

         3:RAJ GHOSH
          S/O LATE KAJAL GHOSH

         4:BISHAL GHOSH
          S/O LATE KAJAL GHOSH
         ALL ARE THE R/O CHOTO JALENGA BASTI
          PT-II
          P.S.-SILCHAR
          DIST-CACHAR
         ASSAM
          PIN-788113 (RESPONDENT NOS. 3 AND 4 BEING MINOR ARE
         REPRESENTED BY RESPONDENT NO. 1)

         5:MD. ANOWAR ALI LASKAR
          S/O LATE TAJMUL ALI LASKAR
          R/O VILL-DURGANAGAR PT-VI
          P.O.-DURGANAGAR
                                                                   Page No.# 2/3

             P.S.-UDHARBOND
             DIST-CACHAR
             ASSAM
             PIN-788030

            6:MD. SIRAJ UDDIN LASKAR
             S/O FAKAR UDDIN LASKAR
             R/O VILL-DURGANAGAR PT-VI
             P.O.-DURGANAGAR
             P.S.-UDHARBOND
             DIST-CACHAR
            ASSAM
             PIN-78803

Advocate for the Petitioner   : MR T KALITA

Advocate for the Respondent :




             Linked Case : I.A.(Civil)/173/2022

            ICICI LOMBARD GENERAL INSURANCE COMPANY LTD.
            HAVING ITS REGISTERED OFFICE AT ICICI LOMBARD HOUSE
             414
             VEER SAVARKAR MARG
             NEAR SIDDHIVINAYAK TEMPLE
             PRABHADEVI
             MUMBAI-400025 AND ITS BRANCH OFFICE AT 3RD FLOOR
             KAMAKHYA TOWER
             G.S. ROAD
             CHRISTIAN BASTI
             GUWAHATI-781005
             REPRESENTED BY THE LEGAL MANAGER


             VERSUS

            SMT. BABLI GHOSH AND 5 ORS.
            W/O LATE KAJAL GHOSH

            2:KAUSTAV GHOSH @ KAUSTABHA GHOSE
            S/O LATE KAJAL GHOSH
             3:RAJ GHOSH
            S/O LATE KAJAL GHOSH
                                                                        Page No.# 3/3

            4:BISHAL GHOSH
            S/O LATE KAJAL GHOSH
            ALL ARE THE R/O CHOTO JALENGA BASTI
            PT-II
            P.S.-SILCHAR
            DIST-CACHAR
            ASSAM
            PIN-788113 (RESPONDENT NOS. 3 AND 4 BEING MINOR ARE REPRESENTED
            BY RESPONDENT NO. 1)
            5:MD. ANOWAR ALI LASKAR
            S/O LATE TAJMUL ALI LASKAR
            R/O VILL-DURGANAGAR PT-VI
            P.O.-DURGANAGAR
            P.S.-UDHARBOND
            DIST-CACHAR
            ASSAM
            PIN-788030
            6:MD. SIRAJ UDDIN LASKAR
            S/O FAKAR UDDIN LASKAR
            R/O VILL-DURGANAGAR PT-VI
            P.O.-DURGANAGAR
            P.S.-UDHARBOND
            DIST-CACHAR
            ASSAM
            PIN-788030
            ------------
            Advocate for : MR T KALITA
            Advocate for : appearing for SMT. BABLI GHOSH AND 5 ORS.

                                      BEFORE
                     HONOURABLE MR. JUSTICE PARTHIVJYOTI SAIKIA

                                      ORDER

Date : 31.01.2022.

Heard Mr. T. Kalita, learned counsel appearing for the applicant.

Since the connected appeal has been admitted for hearing, the judgment and order dated 05.10.2021 passed by the learned Member, MACT, Cachar at Silchar in MAC case No. 98/2020, shall remain stayed.

The I/A stands disposed of accordingly.

JUDGE Comparing Assistant

 
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