Having Its Registered Office At ... vs Saiod Ali And 3 Ors
2022 Latest Caselaw 4360 Gua

Citation : 2022 Latest Caselaw 4360 Gua
Judgement Date : 9 November, 2022

Gauhati High Court

Having Its Registered Office At ... vs Saiod Ali And 3 Ors on 9 November, 2022

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GAHC010196792022




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




         I.A.(Civil)/3089/2022

         IFFCO TOKIO GENERAL INSURANCE COMPANY LIMITED.

         HAVING ITS REGISTERED OFFICE AT IFFCO SADAN
         C1
         DISTRICT CENTRE
         SAKET
         NEW DELHI 110017


          VERSUS

         SAIOD ALI AND 3 ORS .
         S/O LATE JOBBAR ALI
         RESIDENT OF VILLAGE BOGULMARI
         ISLAM NAGAR
         PS A.M. CO. ROAD
         PS AND DIST DHUBRI
         ASSAM 783323

         2:NUR MOHAMAD
         S/O LATE JOBBAR ALI

         RESIDENT OF VILLAGE BOGULMARI
         ISLAM NAGAR
         PS A.M. CO. ROAD
         PS AND DIST DHUBRI
         ASSAM 783323
         3:JESHMINA SULTANA
         D/O LATE JOBBAR ALI
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             RESIDENT OF VILLAGE BOGULMARI
             ISLAM NAGAR
             PS A.M. CO. ROAD
             PS AND DIST DHUBRI
             ASSAM 783323
             4:TAJKURA
             W/O SANAUL
             RESIDENT OF BAMANGRAM
             PS KALICHAK
             DIST MAKLA
             WEST BENGAL
             INDIA
             732206
             ------------
             Advocate for : MR T KALITA
             Advocate for : appearing for SAIOD ALI AND 3 ORS .



                                   In MFA Case No. 93/2022

                                          BEFORE


                  HONOURABLE MR. JUSTICE SANJAY KUMAR MEDHI

                                           ORDER

09.11.2022

Heard Shri A. Kakati, learned counsel for the applicant, who has filed this I.A. under Order XLI, Rule 5 of the CPC for stay of the operation of the impugned Judgment and Order dated 26.07.2022 passed by the learned Commissioner, Employee's Compensation, Dhubri in E.C. Case No. 28/2013.

Shri A. Kakati, learned counsel for the applicant has submitted that the connected Appeal has been admitted today and there is a prima-facie case in favour of the applicant/appellant and therefore, the impugned Judgment and Order is liable to be stayed.

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List for consideration on 11.11.2022.

JUDGE

Comparing Assistant