Oriental Insurance Company Ltd vs Anup Das Qand 2 Ors
2023 Latest Caselaw 4929 Gua

Gauhati High Court

Oriental Insurance Company Ltd vs Anup Das Qand 2 Ors on 6 December, 2023

Author: Parthivjyoti Saikia

Bench: Parthivjyoti Saikia

                                                              Page No.# 1/2

GAHC010164302023




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

          I.A.(Civil)/3578/2023

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


          VERSUS

         ANUP DAS QAND 2 ORS
         S/O LATE ARUN KUMAR DAS
         RESIDENT OF VILLAGE CHARALPARA(DENARTARY) PO SARUPETA
         PS PATACHARKUCHI
         DIST BARPETA
         ASSAM 781318 REPERSENTED BY HIS MOTHER SMTI SONA DAS


         2:MD. JAIDUL ALAM
         S/O MD. NUR MAHAMMAD
         RESIDENT OF VILLAGE BHOGPUR
          PO AND PS GORESWAR
          DIST BAKSA
          BTAD
         ASSAM 781366
          3:RAJIB DAS
         S/O LOHIT DAS

         RESIDENT OF VILLAGE JYOTINAGAR WARD NO. 1 PATHSALA TOWN
         PO PATHSALA
         PS PATACHARKUCHI
                                                                     Page No.# 2/2

             DIST BARPETA
             ASSAM 781325
             ------------
             Advocate for : MS. R D MOZUMDAR
             Advocate for : appearing for ANUP DAS QAND 2 ORS



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

                                       O R D E R

06.12.2023

Heard the learned counsel Mr. S.P. Sharma appearing for the applicant.

Since the connected appeal has been admitted for hearing, the judgment dated 26.04.2023 passed by the learned MACT, Nalbari in MAC Case No.58 of 2020 shall remain stayed till disposal of the appeal subject to deposit of 50% of the awarded amount before the Registry of this Court within next 4(four) weeks.

The Interlocutory Application stands disposed of.

JUDGE

Comparing Assistant