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The New India Assurance Co. Ltd vs Bijoy Das And 2 Ors
2022 Latest Caselaw 88 Gua

Citation : 2022 Latest Caselaw 88 Gua
Judgement Date : 7 January, 2022

Gauhati High Court
The New India Assurance Co. Ltd vs Bijoy Das And 2 Ors on 7 January, 2022
                                                            Page No.# 1/2

GAHC010193522021




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

                          I.A.(Civil)/30/2022

         THE NEW INDIA ASSURANCE CO. LTD.
         HAVING ITS REGISTERED OFFICE AT M.G. ROAD
         FORT
         MUMBAI AND ONE OF THE REGIONAL OFFICES KNOWN AS NORTH-EAST
         REGIONAL OFFICE AT LACHIT NAGAR
         ULUBARI
         GUWAHATI-7
         ASSAM


          VERSUS

         BIJOY DAS AND 2 ORS.
         S/O- AMAR DAS
         R/O- VILL.- NAGATILLA
         LASKAR LANE
         PT-1
         SONAI ROAD
         P.O. AND P.S. SILCHAR
         DIST.- CACHAR
         ASSAM
         PIN- 788006.

         2:RHONAL FEMAA
         S/O- NANDA KR. CHAKMA
          R/O- CHAWNGTE
          C LAWNGTLAI
          P.S. CHAWNGTE
          DIST.- AIZAWL
          MIZORAM
          PIN- 796770.
          3:BIMAL DAS
         S/O- SAILASH DAS
          R/O- VILL.- SALMARA
                                                                                   Page No.# 2/2

             P.O. SALMARA
             P.S. NORTH SALMARA
             DIST.- BONGAIGAON
             ASSAM
             PIN- 783348.
             ------------
             Advocate for : MR. R K BHATRA
             Advocate for : appearing for BIJOY DAS AND 2 ORS.



                                    BEFORE
                   HONOURABLE MR. JUSTICE PARTHIVJYOTI SAIKIA

                                             ORDER

07.01.2022

Heard Mr. R. Goswami, learned counsel appearing for the applicant. In view of admission of the connected appeal, the Judgment and Award dated 27.04.2021 passed by the Member, MACT, Silchar at Cachar in MAC Case No.488/2016 shall remain stayed till disposal of the appeal, subject to deposit of 50% of the awarded amount by the Insurance Company in the Registry of the Gauhati High Court.

The IA(C) stands disposed of.

JUDGE

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