National Insurance Co. Ltd vs Sneha Gurung And 3 Ors
2023 Latest Caselaw 3546 Gua

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GAHC010086592019




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

                        Case No. : I.A.(Civil)/1023/2023


         NATIONAL INSURANCE CO. LTD
         HAVING ITS REGD. OFFICE AT MIDDLETON STREET
         KOLKATA AND ONE OF THE REGIONAL OFFICES KNOWN AS GUWAHATI
         REGIONAL OFFICE
         G.S. ROAD
         BHANGAGARH
         GUWAHATI-05
         HAVING ONE OF ITS DIVISIONAL OFFICE NO.1
         BHANGAGARH
         GUWAHATI.


          VERSUS

         SNEHA GURUNG AND 3 ORS
         D/O. LT. MOHAN KUMAR GURUNG
         R/O. VILL. MAHANADI
         P.O. MAHANADI
         P.S. KURSEONG
         DIST. DARJELLING
         WEST BENGAL.

         2:ASWINI DAS
         S/O. SRI TARUN CHANDRA DAS
         VILL. ATHGAON
          P.S. KAMALPUR
          DIST. KAMRUP
         ASSAM.

         3:THE MANAGING DIRECTOR
         ASSAM STATE TRANSPORT CORPORATION
         PALTANBAZAR
         GUWAHATI
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            DIST. KAMRUP
            ASSAM.

           4:BHABESH BARUAH
           S/O. SRI LOKNATH BARUAH
           VILL. MILANPUR
           P.O. GHAHIGAON
           P.S. GOHPUR
           DIST. SONITPUR
           ASSAM.
           ------------
           Advocate for : MR. R K BHATRA
           Advocate for : appearing for SNEHA GURUNG AND 3 ORS



                                   BEFORE
                      HONOURABLE MRS. JUSTICE MALASRI NANDI

                                      ORDER

Date : 01-09-2023

Heard Mr. RK Bhatra, learned counsel for the applicant. Since the connected appeal has been admitted for hearing, it is hereby directed that the judgment and award dated 28.09.2018, passed by the learned Member, MACT, Kamrup (M), Guwahati in MAC Case No. 2197/2013 shall remain stayed till disposal of the appeal subject to deposit of 50% of the awarded amount in the Registry of this Court by the Insurance Company/applicant within the next 6 (six) weeks.

This interlocutory application stands disposed of accordingly.

JUDGE

Comparing Assistant