M/S Shriram General Insurance ... vs Azad Ahmed And 2 Ors
2023 Latest Caselaw 1883 Gua

                                                               Page No.# 1/2

GAHC010091862023




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

          I.A.(Civil)/1188/2023

         M/S SHRIRAM GENERAL INSURANCE COMPANY LTD.
         HAVING ITS REGISTERED HEAD OFFICE AT E-8
         EPIP
         SITAPURA INDUSTRIES AREA
         JAIPUR
         RAJASTHAN 302022 WITH ONE OF ITS BRANCH OFFICE AT B.R ARCADE
         3RD FLOOR
         ULUBARI
         GUWAHATI 781007
         REPRESENTED BY ITS ASSTT. MANAGER
         SRI RAJENDRA DUTTA
         36 YEARS


          VERSUS

         AZAD AHMED AND 2 ORS.
         S/O LATE JALAL UDDIN PERMANENT RESIDENT OF VILLAGE KURTI
         PO KATHALTALI
         PIN 788725
         PS BAZARICHERRA
         DIST KARIMGANJ
         ASSAM PRESENTLY RESIDING AT VILLAGE AND PO BASHBARI
         788150
         PS ALGAPUR
         DIST HAILAKANDI
         ASSAM

         2:MD. AKHLAS AHMED
         S/O LATE JALAL UDDIN
         PERMANENT RESIDENT OF VILLAGE KURTI
          PO KATHALTALI
          PIN 788725
          PS BAZARICHERRA
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             DIST KARIMGANJ
             ASSAM
             PRESENTLY RESIDING AT VILLAGE AND PO BASHBARI
             788150
             PS ALGAPUR
             DIST HAILAKANDI
             ASSAM
             ------------
             Advocate for : MR. P HAZARIKA
             Advocate for : appearing for AZAD AHMED AND 2 ORS.



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

                                     O R D E R

10.05.2023

Heard Mr. P. Hazarika, learned counsel appearing for the applicant.

Since the connected appeal has been admitted for hearing, the judgment and award dated 02.02.2023 passed by the learned Member, MACT, Hailakandi in MAC Case No.43 of 2017 shall remain stayed till disposal of the appeal.

Mr. Hazarika is at liberty to make necessary corrections in the title page of the connected appeal.

The Interlocutory Application accordingly stands disposed of.

JUDGE

Comparing Assistant