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The Oriental Insurance Co. Ltd vs Smti Mina Roy And 3 Ors
2023 Latest Caselaw 1755 Gua

Citation : 2023 Latest Caselaw 1755 Gua
Judgement Date : 3 May, 2023

Gauhati High Court
The Oriental Insurance Co. Ltd vs Smti Mina Roy And 3 Ors on 3 May, 2023
                                                             Page No.# 1/3

GAHC010138662018




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

                       Case No. : MACApp./644/2018

         THE ORIENTAL INSURANCE CO. LTD
         A COMPANY REGISTERED UNDER THE COMPANIES ACT, 1956
         REPRESENTED BY ITS REGIONAL MANAGER, ULUBARI GUWAHATI 7


         VERSUS

         SMTI MINA ROY AND 3 ORS
         W/O RABI SANKAR ROY
         RESIDENT OF VILLAGE SHUTTLEGATE MALIGAON
         PS JALUKBARI, GUWAHATI
         DIST KAMRUP ASSAM

         2:MISS RANJANA MISHRA
         W/O SRI BISWAJIT MISHRA
         RESIDENT OF NEW GUWAHATI
         GUWAHATI 781021
         DIST KAMRUP ASSAM

         3:MD. SARBAT ALI
          S/O MD. K. ALI
         VILLAGE BARALI GALIBANDHA
         PS BARPETA ROAD
         781315
         DIST BARPETA ASSAM

         4:SRI BRIJESH ROY
          S/O RABI SANKAR ROY
         RESIDENT OF VILLAGE SUTTLEGATE
          MALIGAON
         PS JALUKBARI
          GUWAHATI 781014
         DISTRICT KAMRUP ASSA
                                                                    Page No.# 2/3

Advocate for the Petitioner   : MR. S K GOSWAMI

Advocate for the Respondent : MR. A R AGARWALA

             Linked Case : I.A.(Civil)/3822/2022

            THE ORIENTAL INSURANCE CO. LTD
            A COMPANY REGISTERED UNDER THE COMPANIES ACT
            1956 REPRESENTED BY ITS REGIONAL MANAGER
            ULUBARI GUWAHATI 7


             VERSUS

            SMTI MINA ROY AND 3 ORS
            W/O RABI SANKAR ROY RESIDENT OF VILLAGE SHUTTLEGATE
            MALIGAON PS JALUKBARI
            GUWAHATI DIST KAMRUP ASSAM

            2:MISS RANJANA MISHRA
            W/O SRI BISWAJIT MISHRA
            RESIDENT OF NEW GUWAHATI
            GUWAHATI 781021
            DIST KAMRUP ASSAM
             3:MD. SARBAT ALI
            S/O MD. K. ALI
            VILLAGE BARALI GALIBANDHA
            PS BARPETA ROAD
            781315
            DIST BARPETA ASSAM
             4:SRI BRIJESH ROY
            S/O RABI SANKAR ROY
            RESIDENT OF VILLAGE SUTTLEGATE
             MALIGAON
            PS JALUKBARI
             GUWAHATI 781014
            DISTRICT KAMRUP ASSAM
             ------------
            Advocate for : MR. S K GOSWAMI
            Advocate for : appearing for SMTI MINA ROY AND 3 ORS
                                                                        Page No.# 3/3




                                   BEFORE
                  HONOURABLE MR. JUSTICE ARUN DEV CHOUDHURY

                                    ORDER

Date : 3.5.2023

Heard Mr. S. K. Goswami, learned counsel for the applicant. Mr. A.R.Agarwal, learned counsel is present representing the respondent.

This is an application praying for stay of operation of the impugned Judgment and Order dated 13.7.2017 passed by the learned Member, Motor Accident Claims Tribunal No.3, Kamrup(M), Guwahati in MAC Case No. 1713/2014.

As the connected appeal has already been admitted by this court, the judgment and award 13.7.2017 passed by the learned Member, Motor Accident Claims Tribunal No.3, Kamrup(M), Guwahati in MAC Case No. 1713/2014 shall remain stayed until disposal of the connected appeal subject to deposit of 50% of awarded amount alongwith the interest thereon, before the Registry of this court within a period of six week from today.

I A stands disposed of.

JUDGE

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