Oriental Insurance Company Ltd vs Rupa Bora And 2 Ors
2023 Latest Caselaw 2723 Gua

                                                              Page No.# 1/2

GAHC010148412023




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

                              I.A.(Civil)/1938/2023
                           In MACApp. No. 267/2023

         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

         RUPA BORA AND 2 ORS.
         W/O SRI DINA BORA RESIDENT OF NA DHALPURIA
         MOUZA SILPUKHURI
         PO MORIGAON
         PS MIKIRBHETA
         DIST MORIGAON
         ASSAM 782105

         2:CREATIVE CONSULTANT AND BUILDERS
         VIVEKANANDA ROAD
          PO AND PS SILCHAR
          DIST CACHAR
         ASSAM 788007
          3:RAHIM UDDIN BORBHUYAN
         S/O RASHID ALI BORBHUYAN

         RESIDENT OF VILLAGE SWAPANPUR
         PO AND PS KATLICHERRA
         DIST HAILAKANDI
                                                                            Page No.# 2/2

            ASSAM 788161
            ------------
            Advocate for : MS. R D MOZUMDAR
            Advocate for : appearing for RUPA BORA AND 2 ORS.



                                  BEFORE
                 HONOURABLE MR. JUSTICE SANJAY KUMAR MEDHI

                                         ORDER

19-07-2023 Heard Ms. C. Mozumdar, learned counsel for the applicant/appellant, who has filed this application for stay of the judgment dated 29.03.2023 passed by the learned Member, MAC Tribunal Nagaon in MAC Case No. 158/2017.

The learned counsel has submitted that there are good grounds in the appeal. However, considering that the award has been passed in a death case, this Court is not inclined to pass a blanket order of stay.

Accordingly, a conditional order of stay is passed directing stay of the impugned judgment and order dated 29.03.2023 subject to payment of 50% of the amount before the Registry of this Court which may be done within a period of 2 (two) months from today.

IA stands disposed of.

JUDGE

Comparing Assistant