Oriental Insurance Company Ltd vs Rimi Dulakakhoria And 3 Ors
2022 Latest Caselaw 1577 Gua

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GAHC010085642022




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

                        Case No. : I.A.(Civil)/1352/2022
                                        in
                               MAC App./237/2022

         ORIENTAL INSURANCE COMPANY LTD.
         A CENTRAL GOVT. UNDERTAKING HAVING ITS REGIONAL OFFICE AT
         GUWAHATI, G.S ROAD, ULUBARI, GUWAHATI, 781007 ,REPRESENTED BY
         THE DEPUTY MANAGER, GUAHATI REGIONAL OFFICE, ULUBARI,
         GUWAHATI 781005

         VERSUS

         RIMI DULAKAKHORIA AND 3 ORS.
         W/O LATE ABHIJIT DULAKAKHORIA,
         RESIDENT OF DOPDAR BURAGAON, PO DOPDAR, PS HALUWATING, DIST
         SIVASAGAR, ASSAM,

         2:MISS SNEHA DULAKAKHORIA
          D/O LATE ABHIJIT DULAKAKHORIA

         RESIDENT OF DOPDAR BURAGAON
         PO DOPDAR
         PS HALUWATING
         DIST SIVASAGAR
         ASSAM

         3:SRI NAYANJYOTI DULAKAKHORIA
          S/O LATE ABHIJIT DULAKAKHORIA

         RESIDENT OF DOPDAR BURAGAON
         PO DOPDAR
         PS HALUWATING
         DIST SIVASAGAR
         ASSAM
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             4:SRI MIKU GOGOI
              S/O SRI PRAFULLA GOGOI
             RESIDENT OF BORA KHOWA
             PO AND PS JATAKIA

             DIST SIVASAGAR
             ASSAM 78566

Advocate for the Petitioner   : MS. R D MOZUMDAR

Advocate for the Respondent :

-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 04.02.2022 passed by the learned Member, MACT, Sivasagar in MAC Case No. 11/2016.

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 04.02.2022 passed by the learned Member, MACT, Sivasagar in MAC Case No. 11/2016 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

Comparing Assistant