United India Insurance Co. Ltd vs Akash Sabar @ Sonkor Sobor And 3 Ors
2022 Latest Caselaw 2088 Gua

                                                               Page No.# 1/2

GAHC010083832022




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

                          Case No. : I.A.(Civil)/1376/2022


         UNITED INDIA INSURANCE CO. LTD.
         HAVING ITS REGISTERED OFFICE AT 24
         WHITES ROAD
         CHENNAI 600014 AND REGIONAL OFFICE AT GUWAHATI 5
         REPRESENTED BY THE REGIONAL MANAGER


          VERSUS

         AKASH SABAR @ SONKOR SOBOR AND 3 ORS.
         S/O LATE HARI SABAR RESIDENT OF MANCOTTA TEA ESTATE
         NATUN LINE
         PO AND PS DIBRUGARH
         DIST DIBRUGARH
         ASSAM 786001

         2:M/S SIANG VALLEY ASSOCIATES
         PO AND PS MORANGHAT
          DIST DIBRUGARH
         ASSAM
          785670
          3:SRI PRATAP CH. RAJBONGSHI
         S/O SRI MANJALA RAJBONGSHI

         BYE LANE NO. 2
         LACHIT NAGAR
         GUWAHATI
         ASSAM
         781007

         4:JINA SABAR
         D/O HARI SABAR
         RESIDENT OF MANCOTTA TEA ESTATE
         NATUN LINE
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            PO
            PS AND DIST DIBRUGARH
            ASSAM
            ------------
            Advocate for : MS. M CHOUDHURY
            Advocate for : appearing for AKASH SABAR @ SONKOR SOBOR AND 3 ORS.


                                   BEFORE
                    HONOURABLE MR. JUSTICE DEVASHIS BARUAH

                                      ORDER

Date : 10.06.2022

Heard Ms. M Choudhury, learned counsel for the applicant and Mr. R Chakraborty, learned counsel for the respondent No.1.

This is an application for stay of the judgment and award dated 03.02.2022, passed by the Member MACT, Dibrugarh in MAC Case No.3/2019.

The connected appeal has already been admitted. Consequently, the impugned judgment and award dated 03.02.2022 passed by the Member MACT, Dibrugarh in MAC Case No.3/2019, is stayed subject to depositing of 50% of the awarded amount before the Registry of this Court within a period of 6 (six) weeks.

The respondents are entitled to withdraw the said amount on an application being filed before the Registry.

The I.A stands disposed of.

JUDGE

Comparing Assistant