Oriental Insurance Company Ltd vs Borali @ Barnali Timungpi And 2 Ors
2023 Latest Caselaw 3951 Gua

Citation : 2023 Latest Caselaw 3951 Gua
Judgement Date : 25 September, 2023

Gauhati High Court

Oriental Insurance Company Ltd vs Borali @ Barnali Timungpi And 2 Ors on 25 September, 2023

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GAHC010214692023




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


          I.A.(Civil)/2904/2023

         ORIENTAL INSURANCE COMPANY LTD.
         A CENTRAL GOVT. UNDERTAKING HAVING ITS REGIONAL OFFICE AT
         GUWAHATI
         GS ROAD
         ULUBARI
         GUWAHATI 781007 REPRESENTED BY THE DEPUTY MANAGER
         GAUHATI REGIONAL OFFICE
         ULUBARI
         GUWAHATI 781005


          VERSUS

         BORALI @ BARNALI TIMUNGPI AND 2 ORS.
         W/O BISHNU RAM HANSE
         RESIDENT OF BORBOHA
         PO BORBOHA
         PS LANKA
         DIST HOJAI
         ASSAM 782442 PRESENT ADDRESS C/O ABDUL RASHID
         RESIDENT OF DATALPARA NATUN BASTI
         PO AND PS FATASIL AMBARI
         DIST KAMRUP M ASSAM 781025

         2:SASANKA BISWAS
         S/O LATE RASAMAY BISWAS
         RESIDENT OF VILLAGE PUB DHAMIRAM PATHAR
          PO HOJAI
          PS DOBOKA
          DIST HOJAI
         ASSAM 782440
          3:SAMSUL HOQUE
         S/O LATE MAKMOD ALI
                                                                            Page No.# 2/2


             RESIDENT OF JAMUNAGAR
             PO MURAJHAR
             PS HOJAI
             DIST HOJAI
             ASSAM 782435
             ------------
             Advocate for : MS. R D MOZUMDAR
             Advocate for : appearing for BORALI @ BARNALI TIMUNGPI AND 2 ORS.



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

                                      O R D E R

25.09.2023

Heard Mrs. R.D. Mozumdar, learned counsel appearing for the appellant. Also heard Mr. A.R. Agarwala, learned counsel representing opposite party no.1.

Since the connected appeal has been admitted for hearing, the judgment dated 22.06.2023 passed by the MACT No.2, Kamrup (M), Guwahati in MAC Case No.1755/2020 shall remain stayed till disposal of the appeal.

The I.A. stands disposed of.

JUDGE

Comparing Assistant