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Oriental Insurance Company Ltd vs Niru Saikia And Ors
2023 Latest Caselaw 529 Gua

Citation : 2023 Latest Caselaw 529 Gua
Judgement Date : 13 February, 2023

Gauhati High Court
Oriental Insurance Company Ltd vs Niru Saikia And Ors on 13 February, 2023
                                                           Page No.# 1/3

GAHC010238122022




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

                         Case No. : I.A.(Civil)/334/2023

         ORIENTAL INSURANCE COMPANY LTD.
         A COMPANY REGISTERED AND INCORPORATED UNDER THE COMPANIES
         ACT
         1956
         HAVING ITS REGISTERED OFFICE A ORIENTAL HOUSE
         A-25/27 ASAF ALI ROAD
         NEW DELHI- 2 WITH ONE OF ITS REGIONAL OFFICE AT G.S. ROAD
         ULUBARI
         GUWAHATI- 7
         REPRESENTED BY ITS REGIONAL MANAGER.


          VERSUS

         NIRU SAIKIA AND ORS.
         W/O PURNANDA SAIKIA
         VILL.- KHATARGAON
         NOMI
         P.O.- NAGAON
         P.S.- NAGAON SADAR
         DIST.- NAGAON
         ASSAM
         PIN- 782001.

         2:PURNANANDA SAIKIA
         S/O LATE GOLAP SAIKIA

         VILL.- KHATARGAON
         NOMI

         P.O.- NAGAON

         P.S.- NAGAON SADAR
                                                                      Page No.# 2/3

          DIST.- NAGAON
          ASSAM
          PIN- 782001.
          3:USHA SAIKIA
          W/O SANJIB SAIKIA

          VILL.- KHATARGAON
          NOMI

          P.O.- NAGAON

          P.S.- NAGAON SADAR

          DIST.- NAGAON
          ASSAM
          PIN- 782001.
          4:RANJIT NATH
          S/O PULESH NATH

          VILL.- LUNGPUNG GAON

          P.O. AND P.S.- KAMPUR

          DIST.- NAGAON
          ASSAM
          PIN- 782426.
          ------------
          Advocate for : MR. R C PAUL
          Advocate for : appearing for NIRU SAIKIA AND ORS.




                               BEFORE
              HONOURABLE MR JUSTICE SONGKHUPCHUNG SERTO

                                       ORDER

Date : 13.02.2023

This is an I.A. filed in connection with MACApp./41/2023 praying for interim stay of the impugned judgment and award dated 23.08.2022 passed in MAC Case No. 249/2006 by the learned Motor Accident Claims Tribunal, Nagaon.

Issue notice to the respondents making the same returnable within four Page No.# 3/3

weeks. Till the returnable date, operation of the judgment and award dated 23.08.2022 shall remain stayed.

JUDGE

Comparing Assistant

 
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