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3Rd Floor vs Tarun Kalita And 2 Ors
2024 Latest Caselaw 100 Gua

Citation : 2024 Latest Caselaw 100 Gua
Judgement Date : 8 January, 2024

Gauhati High Court

3Rd Floor vs Tarun Kalita And 2 Ors on 8 January, 2024

Author: Parthivjyoti Saikia

Bench: Parthivjyoti Saikia

                                                              Page No.# 1/2

GAHC010295492023




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

                        Case No. : I.A.(Civil)/56/2024
                              In MACApp./8/2024



         SHRIRAM GENERAL INSURANCE CO LTD
         E/8 RIICO INDUSTRIAL AREA SITAPURA
         JAIPUR
         RAJASTHAN 302022 AND HAVING A BRANCH OFFICE AT B.R ARCADE
         3RD FLOOR
         JANAPATH
         ULUBARI
         GUWAHATI 780507


          VERSUS

         TARUN KALITA AND 2 ORS
         S/O LATE DILIP KALITA
         RESIDENT OF VILLAGE BAKORIGAON
         BESERIA
         PO DIPOTA
         PS TEZPUR
         DIST SONITPUR
         ASSAM 784150

         2:SRI TARUN KALITA
         S/O LATE DILIP KALITA
         RESIDENT OF VILLAGE BAKORIGAON
          BESERIA
          PO DIPOTA
          PS TEZPUR
          DIST SONITPUR
         ASSAM 784150
                                                                          Page No.# 2/2

           3:SRI DOLAN CH SAIKIA
           S/O LATE DEBEN SAIKIA
           RESIDENT OF VILLAGE DA BESERIA
           PO BESERIA
           PS TEZPUR
           DIST SONITPUR
           ASSAM 784150
           ------------
           Advocate for : MR. R GOSWAMI
           Advocate for : appearing for TARUN KALITA AND 2 ORS


                                  -B E F O R E -

             HON'BLE MR. JUSTICE PARTHIVJYOTI SAIKIA


                                      ORDER

08.01.2024

Heard Ms. P. Borthakur, learned counsel appearing for the applicant. Since the connected appeal has been admitted for hearing, the operation of Judgment and Award dated 07.10.2023 passed by the learned Member, Motor Accident Claims Tribunal Sonitpur in M.A.C. Case No.54/2020 (Injury), shall remain stayed till disposal of the appeal.

The IA(C) stands disposed of.

JUDGE

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