Nekib Ali vs New India Assurance Company Ltd
2022 Latest Caselaw 2445 Gua

Citation : 2022 Latest Caselaw 2445 Gua
Judgement Date : 22 July, 2022

Gauhati High Court

Nekib Ali vs New India Assurance Company Ltd on 22 July, 2022

                                                                         Page No.# 1/2

GAHC010048462022




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

                                Case No. : I.A.(Civil)/800/2022

            NEKIB ALI
            S/O- RAFIK ALI, R/O- VILL.- BALIBHUI (DIMARUGURI), WARD NO. 23, P.O.
            DIMARUGURI, P.S. AND DIST.- NAGAON, ASSAM, PIN- 782003



            VERSUS

            NEW INDIA ASSURANCE COMPANY LTD.
            HAVING ITS REGISTERED OFFICE AND HEAD OFFICE AT 87, M.G. ROAD,
            FORT, MUMBAI AND ITS REGIONAL OFFICE AT STAR CITY COMPLEX, 5TH
            FLOOR, LACHIT NAGAR NEAR HANUMAN MANDIR, G.S. ROAD,
            GUWAHATI- 781007



Advocate for the Petitioner   : MR A ALI

Advocate for the Respondent :




                                     BEFORE
                      HONOURABLE MR. JUSTICE DEVASHIS BARUAH

                                           ORDER

Date : 22-07-2022

Heard Mr. A Ali, learned counsel for the applicant and Mr. R Goswami, learned counsel for the appellant.

This Court vide the order dated 22.11.2021 while staying Page No.# 2/2

the judgment and order dated 28.02.2019 passed in NEC Case No.55/2016 had directed to deposit of 50% of the awarded amount before the Registry of this Court within 1 (one) month.

It has been informed by the learned counsel for the parties that the said amount has been duly deposited before the Registry. Under such circumstances, the instant application has been filed before the Court for granting leave to the applicant who is the claimant to withdraw the said amount.

Taking into account that the said amount has been deposited, it would be in the interest of justice that the applicant is permitted to withdraw the said amount so deposited by filing an appropriate application before the Registry of this Court.

The I.A stands disposed of.

JUDGE

Comparing Assistant