Page No.# 1/3 vs Johirul Islam And 3 Ors
2022 Latest Caselaw 1563 Gua

                                                             Page No.# 1/3

GAHC010085682022




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

                        Case No. : I.A.(Civil)/1362/2022
                                       in
                                MAC App./239/2022


          UNITED INDIA INSURANCE COMPANY LTD.
          SUBSIDIARY OF GENERAL INSURANCE CORPORATION OF INDIA
          REGISTERED HEAD OFFICE AT 24 WHITES ROAD
          MADRAS
          600014. REPRESENTED BY THE ADMINSTRATIVE OFFICER
          GAUHATI REGIONAL OFFICER
          BHANGAGARH
          GUWAHATI 781005

          VERSUS

          JOHIRUL ISLAM AND 3 ORS.
          S/O IDRISH ALI RESIDENT OF VILLAGE BAMUNPARA
           PO AND PS MATIA
           DIST GOALPARA
           ASSAM 783125

          2:PINKYARA BEGUM
          W/O JOHIRUL ISLAM
          RESIDENT OF VILLAGE BAMUNPARA
           PO AND PS MATIA
           DIST GOALPARA
          ASSAM 783125
           3:ANOWAR HUSSAIN
          S/O SABUN ALI MONDAL
          RESIDENT OF 2 NO. BALADMARI CHAR
           PO BALADMARI CHAR
           PS GOALPARA
           DIST GOALPARA
          ASSAM 783121
           4:ABDUL JOBBAR ALI
          S/O MUSLIM ALI
                                                                                Page No.# 2/3

             RESIDENT OF VILLAGE AMBARI
             GOALPARA TOWN
             PO AND PS GOALPARA
             ASSAM
             783120
             PRESENT ADDRESS
             RESIDENT OF BAMUNPARA
             PO AND PS MATIA
             DIST GOALPARA
             ASSAM 783125
             ------------

Advocate for : MS. R D MOZUMDAR Advocate for : appearing for JOHIRUL ISLAM AND 3 ORS.

-B E F O R E-

HON'BLE MR. JUSTICE HITESH KUMAR SARMA

11.05.2022

Heard Ms. R.D. Mozumdar, learned counsel for the applicant/appellant. This is an application seeking stay of the judgment dated 01.02.2022 passed by the learned Member, MACT, Goalpara in MAC Case No. 27/2017.

After hearing the learned counsel or the applicant/appellant and upon perusal of the averments made in the application, the operation of the judgment dated 01.02.2022 passed by the learned Member, MACT, Goalpara in MAC Case No. 27/2017 is stayed.

However, the respondents, on appearance in the connected MAC appeal, shall be entitled to seek alteration/ cancellation/ modification of this order, if so advised.

With the aforesaid direction and observation, this interlocutory application stands disposed of.

JUDGE Page No.# 3/3

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