Page No.# 1/2 vs Sri Chandra Sekhar Rai And 2 Ors
2022 Latest Caselaw 1575 Gua

                                                                Page No.# 1/2

GAHC010080122022




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

                        Case No. : I.A.(Civil)/1363/2022
                                       in
                                  MFA/63/2022



         NEW INDIA ASSURANCE CO. LTD.
         A COMPANY REGISTERED UNDER THE COMPANIES ACT
         1956. REPRESENTED BY ITS REGIONAL MANAGER
         GS ROAD
         GUWAHATI
         7
         KAMRUP M ASSAM


          VERSUS

         SRI CHANDRA SEKHAR RAI AND 2 ORS
         S/O LATE SAHADEO RAI RESIDENT OF NA PUKHURI
         NOONIA PATTY ROAD
         C/O GANESH MAHATOO
         PO
         PS AND DIST TINSUKIA
         ASAM 786125

         2:SMTI POONAM DEVI
         W/O SRI CHANDRA SEKHAR RAI
         RESIDENT OF NA PUKHURI
          NOONIA PATTY ROAD
          C/O GANESH MAHATOO
          PO
          PS AND DIST TINSUKIA
         ASAM 786125
          3:SRI TEJ NARAYAN RAI
         S/O DURGA RAI
         RESIDENT OF S.R LOHA ROAD (NEAR AGP OFFICE) TINSUKIA
          PO
                                                                             Page No.# 2/2

           PS AND DIST TINSUKIA
           ASSAM 786125
           ------------

Advocate for : MRS B ACHARYA Advocate for : appearing for SRI CHANDRA SEKHAR RAI AND 2 ORS

-B E F O R E-

HON'BLE MR. JUSTICE HITESH KUMAR SARMA

11.05.2022

Heard Mr. A. Acharya, learned counsel for the applicant. This is an application for stay of the operation of the impugned judgment and order dated 17.02.2022 passed by the Assistant Labour Commissioner, Tinsukia in W.C. Case No. 02/2016.

After hearing the learned counsel for the applicant/appellant and upon perusal of the averments made in this application, it is hereby directed that subject to deposit of 50% of the awarded amount with the Registry within six weeks from today, the operation and effect of the impugned judgment and order dated 17.02.2022 passed by the Assistant Labour Commissioner, Tinsukia in W.C. Case No. 02/2016 shall remain stayed.

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

JUDGE

Comparing Assistant