3Rd Floor vs Pankaj Borah And Anr
2024 Latest Caselaw 104 Gua

Gauhati High Court

3Rd Floor vs Pankaj Borah And Anr on 8 January, 2024

Author: Parthivjyoti Saikia

Bench: Parthivjyoti Saikia

                                                                    Page No.# 1/2

GAHC010295482023




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

                           Case No. : I.A.(Civil)/50/2024
                                 In MACApp./6/2024


         SHRIRAM GENERAL INSURANCE CO. LTD
         0500-E/8, RIICO INDUSTRIAL AREA, SITAPURA, JAIPUR
          RAJASTHAN- 302022 AND HAVING A BRANCH OFFICE AT B.R ARCADE
          3RD FLOOR, 21 JANAPATH, ULUBARI, GUWAHATI- 780507.

          VERSUS

         PANKAJ BORAH AND ANR.
         S/O SRI GOPAL BORAH
         VILL.- DARIGOJI, P.S.- KALIABOR
          DIST.- NAGAON, ASSAM, PIN- 782136.

         2:ANANTA HAZARIKA
         S/O LATE UMARAM HAZARIKA
         VILL.- BORBHUGIA, P.S.- ULOWANI
          DIST.- NAGAON, ASSAM, PIN- 782138.
          ------------
         Advocate for : MR. R GOSWAMI
         Advocate for : appearing for PANKAJ BORAH AND ANR.


                               -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 Page No.# 2/2

of Judgment and Award dated 16.10.2023 passed by the learned Member, Motor Accident Claims Tribunal No.2, Kamrup(M) in M.A.C. Case No.764/2018, 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 applicant within next 4(four) weeks.

The IA(C) stands disposed of.

JUDGE

Comparing Assistant