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New India Assurance Company Ltd vs Partha Pratim Rai Baruah And 2 Ors
2023 Latest Caselaw 942 Gua

Citation : 2023 Latest Caselaw 942 Gua
Judgement Date : 10 March, 2023

Gauhati High Court
New India Assurance Company Ltd vs Partha Pratim Rai Baruah And 2 Ors on 10 March, 2023
                                                               Page No.# 1/2

GAHC010028782023




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

          I.A.(Civil)/652/2023

         NEW INDIA ASSURANCE COMPANY LTD.
         HAVING ITS REGISTERED OFFICE AND HEAD OFFICE AT 87 MG ROAD
          FORT MUMBAI AND ITS REGIONAL OFFICE AT STAR CITY COMPLEX
         5TH FLOOR
          LACHIT NAGAR
          NEAR HANUMAN MANDIR
          GS ROAD
          GUWAHATI 781007


          VERSUS

         PARTHA PRATIM RAI BARUAH AND 2 ORS .
         S/O LATE RAJEN RAI BARUAH
          RESIDENT OF CHOLADHAR
          PO
          PS AND DIST JORHAT
         ASSAM

         2:SRI CHITRA NATH BORAH
         SRO GHANA KANTA BORAH
         RESIDENT OF METEKA PATHAR
          PO . PS AND DIST SIVASAGAR
         ASSAM
          3:SRI APURBA DAS

         S/O SRI KUMAI DAS

         RESIDENT OF VILLAGE MALOWKHAT GAON
         PO MALOWPATHAR
         PS PULIBARI
         DIST JORHAT
         ASSAM 785108
         ------------
                                                                            Page No.# 2/2

             Advocate for : MS. M SAIKIA
             Advocate for : appearing for PARTHA PRATIM RAI BARUAH AND 2 ORS .



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

                                      O R D E R

10.03.2023

Heard the learned counsel Mr. R. Goswami appearing for the applicant.

Since the connected appeal has been admitted for hearing, the judgment and award dated 16.11.2022 passed by the learned Member, MACT No.3, Kamrup(M) in MAC Case No.385/2018 shall remain stayed 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 accordingly.

JUDGE

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