Page No.# 1/2 vs Taharan Nessa And 3 Ors
2022 Latest Caselaw 2197 Gua

                                                                Page No.# 1/2

GAHC010120902022




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

                        Case No. : I.A.(Civil)/1848/2022
                                        in
                              MFA/69/2022

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


          VERSUS

         TAHARAN NESSA AND 3 ORS.
         W/O- LATE IBRAHIM ALI

         2:ESMAHIL ALI
         S/O- LATE ATABUR RAHMAN
          3:SHIRAJ ALI
         S/O- LATE MAHEB ALI
         ALL ARE RESIDENT OF VILL.- DAKHIN CHENIMARI
          P.S. LAHARIGHAT
          DIST. MORIGAON
         ASSAM
          PIN- 782127. AND PRESENTLY RESIDING AT C/O- MONOWARA KHATUN
          R/O- KATAHBARI
          P.S. GORCHUK
          DIST. KAMRUP(M)
         ASSAM. (THE RESPONDENT NO. 2 BEING MINOR REPRESENTED BY
         RESPONDENT NO. 1
          BEING MOTHER).
          4:MR. SURHAB ALI
         S/O- LATE RUSTAM ALI
          R/O- KATHANIGAON
          P.O. KATHANI
          P.S. LAHARIGHAT
                                                                          Page No.# 2/2

           DIST. MORIGAON
           ASSAM
           PIN- 782127.
           ------------

Advocate for : MR. S K GOSWAMI Advocate for : appearing for TAHARAN NESSA AND 3 ORS.

BEFORE HON'BLE MR. JUSTICE HITESH KUMAR SARMA 24-06-2022

This is an application for stay of the operation of the impugned judgment and award dated 20.04.2022 passed by the learned Commissioner, Kamrup (M) at Guwahati in E.C. Case No.37/2019.

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

Subject to deposit of 50% of the awarded amount within a period of six weeks from today, the operation of the aforesaid judgment and order dated 20.04.2022, shall remain stayed.

The release of the amount will be dependent on an application to be filed by the respondents/claimants and to be considered by the Court at an appropriate time.

The interlocutory application stands disposed of accordingly.

JUDGE

Comparing Assistant