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The Oriental Insurance Company ... vs Smti. Gita Deb Nath And 2 Ors
2022 Latest Caselaw 53 Gua

Citation : 2022 Latest Caselaw 53 Gua
Judgement Date : 5 January, 2022

Gauhati High Court
The Oriental Insurance Company ... vs Smti. Gita Deb Nath And 2 Ors on 5 January, 2022
                                                                   Page No.# 1/3

GAHC010251882019




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

                         Case No. : MACApp./350/2021

         THE ORIENTAL INSURANCE COMPANY LTD.
         A COMPANY REGISTERED UNDER THE COMPANIES ACT, 1956.
         REPRESENTED BY ITS REGIONAL MANGER, ULUBARI, GUWAHATI-7



         VERSUS

         SMTI. GITA DEB NATH AND 2 ORS
         W/O SRI DILIP DEB NATH, R/O VILLAGE SOUTH HURUA, P.O. HURUA, P.S.
         DHARMANAGAR, DISTRICT NORTH TRIPURA, TRIPURA PRESENTLY
         RESIDING AT VILLAGE RONGPUR PT-1 P.O. SILCHAR, P.S. SILCHAR,
         DISTRICT CACHAR, ASSAM

         2:SRI DILIP DEB NATH
          S/O LATE HARIDAS DEB NATH
          R/O VILLAGE SOUTH HURUA
          P.O. HURUA
          P.S. DHARMANAGAR
          DISTRICT NORTH TRIPURA
         TRIPURA.

         PRESENTLY RESIDING AT
         VILLAGE RONGPUR PT-1
         P.O. SILCHAR
          P.S. SILCHAR
          DISTRICT CACHAR
         ASSAM

         3:SRI SAJAL MALAKAR
          S/O LATE GOPAL MALAKAR
          R/O BAGAN
          KADAMTALA
          P.O. AND P.S. DHARMANAGAR
                                                                    Page No.# 2/3

             DISTRICT NORTH TRIPURA
             TRIPUR

Advocate for the Petitioner   : MR. S K GOSWAMI

Advocate for the Respondent : MD. S ISLAM




             Linked Case : I.A.(Civil)/2234/2021

            THE ORIENTAL INSURANCE COMPANY LTD.
            A COMPANY REGISTERED UNDER THE COMPANIES ACT
            1956. REPRESENTED BY ITS REGIONAL MANGER
            ULUBARI
            GUWAHATI-7


             VERSUS

            SMTI. GITA DEB NATH AND 2 ORS
            W/O SRI DILIP DEB NATH
            R/O VILLAGE SOUTH HURUA
            P.O. HURUA
            P.S. DHARMANAGAR
            DISTRICT NORTH TRIPURA
            TRIPURA PRESENTLY RESIDING AT VILLAGE RONGPUR PT-1 P.O. SILCHAR
            P.S. SILCHAR
            DISTRICT CACHAR
            ASSAM

            2:SRI DILIP DEB NATH
            S/O LATE HARIDAS DEB NATH
             R/O VILLAGE SOUTH HURUA
             P.O. HURUA
             P.S. DHARMANAGAR
             DISTRICT NORTH TRIPURA
            TRIPURA.

            PRESENTLY RESIDING AT
            VILLAGE RONGPUR PT-1
            P.O. SILCHAR
             P.S. SILCHAR
             DISTRICT CACHAR
            ASSAM
                                                                            Page No.# 3/3

            3:SRI SAJAL MALAKAR
            S/O LATE GOPAL MALAKAR
            R/O BAGAN
            KADAMTALA
            P.O. AND P.S. DHARMANAGAR
            DISTRICT NORTH TRIPURA
            TRIPURA
            ------------
            Advocate for : MR. S K GOSWAMI
            Advocate for : MD. S ISLAM appearing for SMTI. GITA DEB NATH AND 2 ORS



                                     BEFORE
                    HONOURABLE MR. JUSTICE PARTHIVJYOTI SAIKIA

                                        ORDER

Date : 05.01.2022

Heard Mr. S.K. Goswami, learned counsel for the applicant.

In view of admission of the connected appeal, the operation of the impugned judgment and award dated 12.06.2019 passed by the learned MACT, Cachar at Silchar in MAC Case No. 214/2014 shall remain stayed till disposal of the appeal.

The interlocutory application is disposed of.

JUDGE

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