National Insurance Company ... vs Madhab Ghosh And Anr
2023 Latest Caselaw 3539 Gua

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GAHC010039372018




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

                        Case No. : I.A.(Civil)/1302/2018


         NATIONAL INSURANCE COMPANY LIMITED
         HAVING ITS REGD OFFICE AND HEAD OFFICE AT 3
         MIDDLETON STREET
         KOLKATA AND ITS REGIONAL OFFICE AT G S ROAD
         BHANGAGARH
         GUWAHATI


          VERSUS

         MADHAB GHOSH AND ANR
         S/O- LATE RADHESHYAM GHOSH
         R/O- HAIBARGAON
         P.S- NAGAON
         P.O- NAGAON
         DIST- NAGAON
         ASSAM
         PIN- 782002 (CLAIMANT)
         REP. BY SRI RAJU GHOSH
         S/O- LATE SUNU GHOSH
         R/O- VILL- NARIKALGURI
         P.O AND P.S- DERGAON
         DIST- GOLAGHAT
         ASSAM
         PIN- 785614

         2:UTPAL HAZARIKA
         S/O- LATE DHANESWAR HAZARIKA
          R/O- VILL- DOKHIN DOLJOLIA GAON
          P.O AND P.S- DERGAON
          DIST- GOLAGHAT
         ASSAM
          PIN- 785614
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           ------------
           Advocate for : MR. R GOSWAMI
           Advocate for : appearing for MADHAB GHOSH AND ANR



                                   BEFORE
                      HONOURABLE MRS. JUSTICE MALASRI NANDI

                                     ORDER

Date : 01-09-2023

Heard Mr. R Goswami, learned counsel for the applicant. This is an application under Order XLI Rule 5 of the Code of Civil Procedure prating for stay of the operation of the impugned judgment and award dated 03.11.2017, passed by the learned Member, MACT, Golaghat in MAC Case No. 47/2013.

Issue notice, returnable in 4 (four) weeks.

Applicant to take steps for service of notice upon the respondents by registered post with A/D as well as through usual process.

List the matter after 4 (four) weeks.

JUDGE

Comparing Assistant