National Insurance Company Ltd vs Kanika Baruah And 5 Ors
2022 Latest Caselaw 1629 Gua

                                                              Page No.# 1/3

GAHC010089122022




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

                        Case No. : I.A.(Civil)/1382/2022
                                        in
                             MACApp./243/2022

         NATIONAL INSURANCE COMPANY LTD.
         HAVING ITS REGISTERED OFFICE AND HEAD OFFICE AT 3
         MIDDLETON STREET
         KOLKATA AND ITS REGIONAL OFFICE AT BHANGAGARH
         G.S ROAD
         GUWAHATI 781005
         REPRESENTED BY THE CHIEF REGIONAL MANAGER
         GUWAHATI REGIONAL OFFICE


          VERSUS

         KANIKA BARUAH AND 5 ORS.
         W/O LATE BHABESH BARUAH RESIDENT OF VILLAGE BIHDIA
         PS BAIHATA CHARIALI
         KAMRUP
         ASSAM
         781141

         2:MISS BHUPALI BARUAH
         D/O LATE BHABESH BARUAH
         RESIDENT OF VILLAGE BIHDIA
          PS BAIHATA CHARIALI
          KAMRUP
         ASSAM
          781141
         TO BE REP. BY RES. NO. 1
          3:MISS DIMPI BARUAH
         D/O LATE BHABESH BARUAH
         RESIDENT OF VILLAGE BIHDIA
          PS BAIHATA CHARIALI
          KAMRUP
                                                                            Page No.# 2/3

         ASSAM
         781141
         TO BE REP. BY RES. NO. 1
         4:SMTI RAJU BARUAH
         W/O LATE PABITRA BARUAH
         RESIDENT OF VILLAGE BIHDIA
         PS BAIHATA CHARIALI
         KAMRUP
         ASSAM
         781141
         5:SRI RUBUL SARMAH
         S/O LATE NAGENDRA NATH SARMAH
         RESIDENT OF LAKHIMI NAGAR
         HATIGAON
         PS HATIGAON
         GUWAHATI 781038
         6:MD. LALBAR ALI
         S/O MD. KABIR ALI
         RESIDENT OF VILLAGE BAISHA
         PS SARTHEBARI
         DIST BARPETA
         ASSAM 781307
         ------------

Advocate for : MR T KALITA Advocate for : appearing for KANIKA BARUAH AND 5 ORS.

BEFORE HON'BLE MR. JUSTICE HITESH KUMAR SARMA

13-05-2022

The applicant/appellant is represented by Mr. T. Kalita, learned counsel.

Issue notice to the respondents under registered post with A/D as well as under usual process.

Steps be taken within seven days.

List the matter after service is complete and receipt of the LCR in the connected MAC Appeal no.243 of 2022 in the second week of July, 2022.

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Till the matter is listed in the second week of July, the operation of the impugned judgment and order dated 28.02.2022 passed by the learned Additional District Judge No.2-cum-Member, MACT, Kamrup (M) in MAC Case No.126 of 2016 shall remain stayed.

Respondents, on their appearance, would be at liberty to move this Court for modification, addition and/or alteration of this order.

JUDGE

Comparing Assistant