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United India Insurance Company ... vs Ram Prashad Mahatu And Anr
2023 Latest Caselaw 3395 Gua

Citation : 2023 Latest Caselaw 3395 Gua
Judgement Date : 28 August, 2023

Gauhati High Court
United India Insurance Company ... vs Ram Prashad Mahatu And Anr on 28 August, 2023
                                                                Page No.# 1/2

GAHC010183902023




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


          I.A.(Civil)/2461/2023

         UNITED INDIA INSURANCE COMPANY LIMITED
         A PUBLIC SECTOR UNDERTAKING COMPANY
         REGISTERED AND INCORPORATED UNDER COMPANIES ACT
         1956
         HAVING ITS REGISTERED OFFICE AT 24 WHITE ROAD
         CHENNAI- 600014 WITH ONE OF ITS REGIONAL OFFICE AT CHIBBER
         HOUSE
         2ND FLLOR
         G.S. ROAD
         ULUBARI- 5
         GUWAHATI
         REP. BY ITS REGIONAL MANAGER
         GUWAHATI
         ASSAM.


          VERSUS

         RAM PRASHAD MAHATU AND ANR.
         S/O LATE SATYA NARAYAN MAHATU
         VILL.- SUTIPER
         P.O. AND P.S.- JURIA
         DIST.- NAGAON
         ASSAM
         PIN-783121.

         2:SRIDHAR SAHA
         S/O AMRIT SAHA

         VILL.- T. P. ROAD
         P.O.- HAIBARGAON
         P.S.- NAGAON
         DIST.- NAGAON
                                                                           Page No.# 2/2

             ASSAM
             PIN- 783121.
             ------------
             Advocate for : MR. R C PAUL
             Advocate for : appearing for RAM PRASHAD MAHATU AND ANR.



                                      :: BEFORE ::
                       HON'BLE MR. JUSTICE PARTHIVJYOTI SAIKIA

                                      O R D E R

28.08.2023

Heard the learned counsel Mr. R.C. Paul appearing for the appellant Insurance Company.

Since the connected appeal has been admitted for hearing, the judgment and order dated 22.06.2023 passed by the learned Commissioner, Employee's Compensation, Nagaon in W.C. Case No.07 of 2021 shall remain stayed subject to deposit of 50% of the awarded amount before the Registry of this Court within next 10(ten) days.

The Interlocutory Application is disposed of accordingly.

JUDGE

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