Oriental Insurance Company ... vs Mrs. Afruja Sultana And 6 Ors
2022 Latest Caselaw 61 Gua

                                                                       Page No.# 1/2

GAHC010112132019




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

                                   Case No. : MFA/191/2021

            ORIENTAL INSURANCE COMPANY LIMITED
            ORIENTAL INSURANCE COMPANY LIMITED
            Address - HAVING ITS REGISTERED OFFICE AT ORIENTAL HOUSE, A-25/27,
            ASAF ALI ROAD, NEW DELHI- 110002 AND REGIONAL OFFICE AT
            GUWAHATI-7, REP. BY THE REGIONAL MANAGER.



            VERSUS

            MRS. AFRUJA SULTANA AND 6 ORS
            MRS. AFRUJA SULTANA AND 5 ORS.
            Address - W/O- LATE TAIBUR @ JAIBUR RAHMAN



Advocate for the Petitioner   : MR S DUTTA

Advocate for the Respondent :




             Linked Case : I.A.(Civil)/2171/2021

            ORIENTAL INSURANCE COMPANY LIMITED
            ORIENTAL INSURANCE COMPANY LIMITED
            Address - HAVING ITS REGISTERED OFFICE AT ORIENTAL HOUSE
            A-25/27
            ASAF ALI ROAD
            NEW DELHI- 110002 AND REGIONAL OFFICE AT GUWAHATI-7
            REP. BY THE REGIONAL MANAGER.
                                                                          Page No.# 2/2


            VERSUS

            MRS. AFRUJA SULTANA AND 6 ORS
            MRS. AFRUJA SULTANA AND 5 ORS.
            Address - W/O- LATE TAIBUR @ JAIBUR RAHMAN


            ------------
            Advocate for : MR SISHIR DUTTA
            Advocate for : appearing for MRS. AFRUJA SULTANA AND 6 ORS



                                     BEFORE
                    HONOURABLE MR. JUSTICE PARTHIVJYOTI SAIKIA

                                       ORDER

Date : 05.01.2022

Heard Mr. S. Dutta, learned counsel for the applicant.

In view of admission of the connected appeal, the operation of the impugned judgment and award dated 22.02.2019 passed by the learned Commissioner Employees Compensation, Nagaon in Case No. NEC 02/2017 shall remain stayed till disposal of the appeal subject to deposit of 50% of the awarded amount.

The interlocutory application is disposed of.

JUDGE

Comparing Assistant