Cholamandalam Ms General ... vs Bahecher Ali Khan And 3 Ors
2023 Latest Caselaw 463 Gua

                                                               Page No.# 1/2

GAHC010010622023




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

                       Case No. : I.A.(Civil) 291/2023
                              in MFA 10/2023


         CHOLAMANDALAM MS GENERAL INSURANCE COMPANY LTD.
         HAVING ITS REGISTERED OFFICE AND HEAD OFFICE AT DARE HOUSE
         2ND FLOOR
         NO. 2 N.S.C. BOSE ROAD
         CHENNAI- 600001 AND ITS BRANCH OFFICE AT AASTHA PLAZA
         4TH FLOOR OPPOSITE TO S.B. DEORAH COLLEGE
         G.S. ROAD GUWAHATI.


          VERSUS

         BAHECHER ALI KHAN AND 3 ORS.
         S/O LATE BABOR ALI
         VILL.- BIDYARDABRI PART- II
         P.O.- BIDHYARDABRI
         P.S.- GOLAKGANJ DIST.- DHUBRI (ASSAM)
         PIN- 783335.

         2:SONABHANU BIBI
         W/O MD BAHECHER ALI KHAN
         VILL.- BIDYARDABRI PART- II
          P.O.- BIDHYARDABRI
          P.S.- GOLAKGANJ DIST.- DHUBRI (ASSAM)
          PIN- 783335.

         3:BIREN BARMAN
         S/O UPEN BARMAN
         VILL.- BALAKUTHI
         P.O.- BALAKUTHI
         P.S.- BOXIRHAR DIST.- COOCH BIHAR
         WEST BENGAL
         PIN- 736131.
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            4:SURJAMAL SHEIKH
           S/O JOYNAL SHEIKH
            VILL.- BIDHYARDABRI
           P.O.- BIDHYARDABRI
            P.S.- GOLAKGANJ
            DIST.- DHUBRI(ASSAM)
            PIN- 783335.
            ------------
           Advocate for : MR. R GOSWAMI
           Advocate for : appearing for BAHECHER ALI KHAN AND 3 ORS.

                                    BEFORE
                      HONOURABLE MR. JUSTICE AJIT BORTHAKUR
                                     ORDER

Date : 08.02.2023 Heard Mr. R. Goswami, learned counsel for the applicant.

By this application under Order XLI Rule V of the CPC, the applicant has prayed for stay of the operation of the impugned judgment and order, dated 20.10.2022, passed by the learned Commissioner of Employee's Compensation, in E.C Case No. 06/2018.

Issue notice.

List this matter after 4 (four) weeks.

Till the returnable date, the operation of the impugned judgment and order, dated 20.10.2022, passed by the learned Commissioner of Employee's Compensation, in E.C Case No. 06/2018, shall remain stayed.

JUDGE

Comparing Assistant