Oriental Insurance Company Ltd vs Habijul Hoque And 2 Ors
2022 Latest Caselaw 3704 Gua

                                                                 Page No.# 1/2

GAHC010186462022




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

         I.A.(Civil)/2871/2022

         ORIENTAL INSURANCE COMPANY LTD.
         HAVING ITS REGISTERED OFFICE AT ORIENTAL HOUSE A/25/27 ASAF ALI
         ROAD
         NEW DELHI 110002 AND REGIONAL OFFICE AT GUWAHATI- 7. REP. BY ITS
         REGIONAL MANAGER.


          VERSUS

         HABIJUL HOQUE AND 2 ORS
         S/O LATE AFIZ UDDIN SHEIKH
         VILL- KATHALBARI
         P.S.- BAGRIBARI
         DIST.- KOKRAJHAR
         ASSAM. PRESENT ADDRESS- C/O IKBAL KHAN
         VILL.- JAHURPAM
         P.S.- BARPETA, ASSAM.

         2:SANJAY KUMAR JAIN
         S/O PUKHRAJ JAIN
          R/O STATION ROAD
          P.O.- VIDYAPARA
          PIN- 783301
          P.S. ABD DIST.- DHUBRI
         ASSAM, PIN- 783301.

         3:BHAWANI OSTY
         S/O RAM PD. OSTY
         VILL.- HATI BANDIA
         P.S.- GOHPUR
         DHEKIAJULI (PT)
         DIST.- SONITPUR
         ASSAM, PIN- 784112.
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           Advocate for : MR SISHIR DUTTA
           Advocate for : appearing for HABIJUL HOQUE AND 2 ORS



                                    BEFORE
                      HONOURABLE MRS. JUSTICE MARLI VANKUNG

                                       ORDER

21-09-2022

Heard Mr. S. Dutta, learned counsel for the applicant, who prays that the operation of the judgment and award dated 10-06-2022, passed by the learned Member, Motor Accidents Claims Tribunal, Barpeta, in MAC Case No. 306 of 2020 may be stayed. He further submits that the applicant is ready to deposit 50% of the awarded amount.

In view of above, the operation of the judgment and award dated 10-06- 2022, passed by the learned Member, Motor Accidents Claims Tribunal, Barpeta, in MAC Case No. 306 of 2020, is stayed subject to deposit of 50% of the awarded amount with the Registry of this Court within six weeks from the date of this order.

The interlocutory application accordingly stands allowed and disposed of.

JUDGE

Comparing Assistant