Page No.# 1/2 vs Bidhan Basumatary And Anr
2022 Latest Caselaw 1521 Gua

                                                                  Page No.# 1/2

GAHC010002662016




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

          Case : I.A.(Civil)/430/2022

         THE ORIENTAL INSURANCE COMPANY LTD
         THE ORIENTAL INSURANCE CO. LTD.

         Address - HAVING ITS REGISTERED OFFICE AT ASSAF ALI ROAD
          NEW DELHI AND REGIONAL OFFICE AT G.S. ROAD
          ULUBARI
          GUWAHATI
          REP. BY ITS REGIONAL MANAGER
          REGIONAL OFFICE
          GUWAHATI. (INSURER OF THE MAHINDRA PICKUP VAN REGD. NO. AS-19C-
         1420).

          VERSUS

         BIDHAN BASUMATARY AND ANR
         BIDHAN BASUMATARY AND ANR
         Address - S/O- SRI JINA BASUMATARY
         R/O- VILL.- UDHIAGURI
         P.O. SALBARI
         P.S. ANANDA BAZAR
         DIST.- BAKSA
         BTAD
         ASSAM AND TEMPORARY ADDRESS- WARD NO. 2
         ABHAYAPURI
         P.S. ABHAYAPURI.

         ------------
         Advocate for : MR. A DUTTA
         Advocate for : appearing for BIDHAN BASUMATARY AND ANR


                               BEFORE
              HONOURABLE MR. JUSTICE HITESH KUMAR SARMA
                                                                           Page No.# 2/2

                                        ORDER

09-05-2022

This interlocutory application is made for stay of the Judgment and Award dated 23-08-2016, passed by the learned Commissioner, Workmen's Compensation, North Salmara, Bongaigaon, in WC Case No. 76 of 2012. Heard Mr. A. Dutta, learned counsel representing the appellant/applicant. Considering the matter in its entirety it is directed that subject to deposit of 50% of the amount awarded vide the Judgment and Award dated 23-08-2016, passed by the learned Commissioner, Workmen's Compensation, North Salmara, Bongaigaon, in WC Case No. 76 of 2012, with the Registry of this Court within six weeks from the date of this order, all further proceedings of the impugned judgment and award aforementioned shall remain stayed. On deposit of such amount, the same be released in favour of the claimant/respondent as to the identification/satisfaction of the Registrar General.

The respondents shall be at liberty to approach this Court for alteration/modification/vacation of the interim order granted. The interlocutory application stands disposed of accordingly.

JUDGE

Comparing Assistant