The New India Assurance Co. Ltd vs Smti. Mira Hasda And 5 Ors
2024 Latest Caselaw 5562 Gua

Gauhati High Court

The New India Assurance Co. Ltd vs Smti. Mira Hasda And 5 Ors on 5 August, 2024

                                                              Page No.# 1/3

GAHC010132772022




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

                        Case No. : I.A.(Civil)/1511/2024



         THE NEW INDIA ASSURANCE CO. LTD
         A COMPANY REGISTERD UNDER THE COMPANIES ACT. 1956.
         REPRESENTED BY ITS REGIONAL MANAGER
         GS. ROAD
         GUWAHATI 07


          VERSUS

         SMTI. MIRA HASDA AND 5 ORS
         W/O LATE DIPAK HASDA
         PERMANENT RESIDENT OF VILLAGE SEALKOTEE TEA ESTATE
         RONGAMATI DIVISION
         TILATING LINE
         UNDER PO AND PS CHABUA
         DIST DIBRUGARH
         ASSAM 786184
         TEMPORARILY RESIDING NEAR L.P SCHOOL
         HENGRABARI
         GUWAHATI
         KAMRUP M ASSAM

         2:ANIL HASDA
         S/O LATE DIPAK HASDA
         PERMANENT RESIDENT OF VILLAGE SEALKOTEE TEA ESTATE
          RONGAMATI DIVISION
         TILATING LINE
          UNDER PO AND PS CHABUA
          DIST DIBRUGARH
         ASSAM 786184
         TEMPORARILY RESIDING NEAR L.P SCHOOL
          HENGRABARI
                                                      Page No.# 2/3

GUWAHATI
KAMRUP M ASSAM
TO BE REPRESENTED BY RES. NO. 1

3:SMTI ROBINA HASDA
D/O LATE DIPAK HASDA
PERMANENT RESIDENT OF VILLAGE SEALKOTEE TEA ESTATE
RONGAMATI DIVISION
TILATING LINE
UNDER PO AND PS CHABUA
DIST DIBRUGARH
ASSAM 786184
TEMPORARILY RESIDING NEAR L.P SCHOOL
HENGRABARI
GUWAHATI
KAMRUP M ASSAM
TO BE REPRESENTED BY RES. NO. 1

4:SRI AMIR HASDA
S/O LATE DIPAK HASDA
PERMANENT RESIDENT OF VILLAGE SEALKOTEE TEA ESTATE
RONGAMATI DIVISION
TILATING LINE
UNDER PO AND PS CHABUA
DIST DIBRUGARH
ASSAM 786184
TEMPORARILY RESIDING NEAR L.P SCHOOL
HENGRABARI
GUWAHATI
KAMRUP M ASSAM
TO BE REPRESENTED BY RES. NO. 1

5:SRI UMA SANKAR SINGH
S/O LATE PARMANANDA SING
RESIDENT OF SANKAR RLY COLONY
NALIA POL
PO
PS AND DIST DIBRUGARH
ASSAM

6:SRI MONTU RAI
S/O JUGI RAI
RESIDENT OF PALTAN BAZAR
PO
PS AND DIST DIBRUGARH
ASSAM 786001
------------
Advocate for : MR. A ACHARYA
                                                                                  Page No.# 3/3

            Advocate for : appearing for SMTI. MIRA HASDA AND 5 ORS



                                   BEFORE
                      HON'BLE MR. JUSTICE ROBIN PHUKAN

                                         ORDER

05.08.2024

Heard Mr. A. Acharya, learned counsel for the appellant.

This interlocutory application is preferred by the applicant for staying the judgment and order dated 20.03.2021 passed by the learned Member, Motor Accident Claims Tribunal No.1, Kamrup, in MAC Case No.1367/2016.

It appears that the applicant has also preferred an appeal, which has been admitted and the record has also been called for from the learned Trial Court.

The prayer made in this application will be considered after receiving the the record from the learned Trial Court.

Sd/- Robin Phukan JUDGE

Comparing Assistant