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National Insurance Company ... vs Minakshy Thakuria And 3 Ors
2023 Latest Caselaw 1881 Gua

Citation : 2023 Latest Caselaw 1881 Gua
Judgement Date : 10 May, 2023

Gauhati High Court
National Insurance Company ... vs Minakshy Thakuria And 3 Ors on 10 May, 2023
                                                             Page No.# 1/2

GAHC010085302023




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

          I.A.(Civil)/1186/2023

         NATIONAL INSURANCE COMPANY LIMITED
         HAVING ITS REGISTERED OFFICE AND HEAD OFFICE AT 3
         MIDDLETON STREET
         KOLKATA AND ITS REGIONAL OFFICE AT BHANAGARH
         GS ROAD
         GUWAHATI
         781005
         REPRESENTED BY THE CHIEF REGIONAL MANAGER
         GUWAHATI REGIONAL OFFICE.


          VERSUS

         MINAKSHY THAKURIA AND 3 ORS.
         W/O LATE HIREN THAKURIA
         RESIDENT OF RAJAMAIDAM NEW COLONY
         PS JORHAT
         PS JORHAT
         DIST JORHAT
         ASSAM 785001

         2:BIRSHA URANG

         S/O LATE PAGLA URANG
         RESIDENT OF GELEKY GAUSANIBOR GAON
         PO GELEKY
         PS AND DIST GOLAGHAT
         ASSAM
         3:BIPUL DUTTA

         S/O LATE TARINI DUTTA
         RESIDENT OF GELEKY GAUSANIBOR GAON
         PO GELEKY
         PS AND DIST GOLAGHAT
                                                                             Page No.# 2/2

             ASSAM
             4:THE ORIENTAL INSURANCE COMPANY LIMITED

             JORHAT BRANCH
              GAR ALI
              PO AND DIST JORHAT
              ASSAM 785001
              ------------
              Advocate for : MR T KALITA
             Advocate for : appearing for MINAKSHY THAKURIA AND 3 ORS.



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

                                      O R D E R

10.05.2023

Heard Mr. T. Kalita, learned counsel appearing for the applicant.

Since the connected appeal has been admitted for hearing, the judgment and order dated 19.01.2023 passed by the learned Member, MACT, Jorhat in MAC Case No.01 of 2017 shall remain stayed till disposal of the appeal subject to deposit of 40% of the awarded amount before the Registry of this Court within next 4(four) weeks.

The Interlocutory Application accordingly stands disposed of.

JUDGE

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