Oriental Insurance Co. Ltd vs Sri Budhi Bahadur Thapa 7 2 Ors
2023 Latest Caselaw 1747 Gua

                                                                    Page No.# 1/3

GAHC010139532015




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

                               Case No. : MACApp./151/2023

           ORIENTAL INSURANCE CO. LTD.
           HAVING ITS REGISTERED OFFICE AT ORIENTAL HOUSE, A-25/27, ASAF ALI
           ROAD, NEW DELHI 110002 AND REGIONAL OFFICE AT GUWAHATI-7,
           REPRESENTED BY THE REGIONAL MANAGER.


           VERSUS

           SRI BUDHI BAHADUR THAPA 7 2 ORS
           S/O LATE CHANDRA BAHADUR THAPA, R/O KHANAPARA, GUWAHATI,
           DIST. KAMRUP, ASSAM, PIN 781022

           2:BIPLAB MUKHERJEE
            S/O AMUBYA MUKERJEE
            R/O BAGRIBARI
            DIST. DHUBRI
           ASSAM
            PIN 78334

Advocate for the Petitioner : MR.S DUTTA
Advocate for the Respondent :


           Linked Case : I.A.(Civil)/1059/2023

           ORIENTAL INSURANCE CO. LTD.
           HAVING ITS REGISTERED OFFICE AT ORIENTAL HOUSE
           A-25/27
           ASAF ALI ROAD
           NEW DELHI 110002 AND REGIONAL OFFICE AT GUWAHATI-7
           REPRESENTED BY THE REGIONAL MANAGER.


           VERSUS
                                                                        Page No.# 2/3


          BUDHI BAHADUR THAPA and 2 ORS

          S/O LATE CHANDRA BAHADUR THAPA
          R/O KHANAPARA
          GUWAHATI
          DIST. KAMRUP
          ASSAM
          PIN 781022

          2:BIPLAB MUKHERJEE
          S/O AMUBYA MUKERJEE
           R/O BAGRIBARI
           DIST. DHUBRI
          ASSAM
           PIN 783349
           ------------
          Advocate for : MR. S DUTTA
          Advocate for : appearing for BUDHI BAHADUR THAPA and 2 ORS




                                   BEFORE
                  HONOURABLE MR. JUSTICE ARUN DEV CHOUDHURY

                                     ORDER

Date : 3.5.2023

Heard Ms. M. Choudhury, learned counsel for the applicant/ appellant.

This is an application for stay of operation of judgment and award dated 12.6.2015 passed by the learned Member, MACT No.2, Kamrup in MAC Case No. 206/2010

Issue notice returnable after four weeks.

Appellant to take steps for service of notice on the respondents by way of registered post with A/D as well as by usual process within a period of six days from today.

Till the return of notice, as an ad interim measure, impugned Judgment and Page No.# 3/3

award dated 12.06.2015 passed by the learned Member, MACT No.2, Kamrup in MAC Case No. 206/2010 shall remain suspended.

JUDGE

Comparing Assistant