Citation : 2024 Latest Caselaw 487 Gua
Judgement Date : 30 January, 2024
Page No.# 1/3
GAHC010082352023
THE GAUHATI HIGH COURT
(HIGH COURT OF ASSAM, NAGALAND, MIZORAM AND ARUNACHAL PRADESH)
Case No. : MFA/4/2024
ORIENTAL INSURANCE COMPANY LIMITED
A COMPANY REGISTERED AND INCORPORATED UNDER THE COMPANIES
ACT, 1956, HAVING ITS REGISTERED OFFICE AT ORIENTAL HOUSE, A-
25/27, ASAF ALI ROAD, NEW DELHI- 2 WITH ONE ITS REGIONAL OFFICE
AT G.S. ROAD, ULUBARI- 7, GUWAHATI, REP. BY ITS REGIONAL
MANAGER, GUWAHATI.
VERSUS
PANNA BEGUM BHUYAN AND ANR.
D/O GOLAM RAHMAN BHUYAN,
W/O LATE ABDUL LATIF,
VILL.- KAKI NO. 2, TONGIA, P.O.- KAKI CHAICHALI, P.S.- KAKI, DIST.-
HOJAI, ASSAM, PIN- 782442.
2:NIRANJAN SAHA
S/O SRI NARAYAN SAHA
VILL.- H. NO. 148
DAROGAPATHAR
DIMAPUR
P.O. AND P.S.- DIMAPUR
NAGALAND
PIN- 797112
Advocate for the Petitioner : MR. R C PAUL
Advocate for the Respondent :
Page No.# 2/3
Linked Case : I.A.(Civil)/219/2024
ORIENTAL INSURANCE COMPANY LIMITED
A COMPANY REGISTERED AND INCORPORATED UNDER THE COMPANIES
ACT
1956
HAVING ITS REGISTERED OFFICE AT ORIENTAL HOUSE
A-25/27
ASAF ALI ROAD
NEW DELHI- 2 WITH ONE ITS REGIONAL OFFICE AT G.S. ROAD
ULUBARI- 7
GUWAHATI
REP. BY ITS REGIONAL MANAGER
GUWAHATI.
VERSUS
PANNA BEGUM BHUYAN AND ANR.
D/O GOLAM RAHMAN BHUYAN
W/O LATE ABDUL LATIF
VILL.- KAKI NO. 2
TONGIA
P.O.- KAKI CHAICHALI
P.S.- KAKI
DIST.- HOJAI
ASSAM
PIN- 782442.
2:NIRANJAN SAHA
S/O SRI NARAYAN SAHA
VILL.- H. NO. 148
DAROGAPATHAR
DIMAPUR
P.O. AND P.S.- DIMAPUR
NAGALAND
PIN- 797112.
------------
Advocate for : MR. R C PAUL
Advocate for : appearing for PANNA BEGUM BHUYAN AND ANR.
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BEFORE
HONOURABLE MRS. JUSTICE MALASRI NANDI
ORDER
Date : 30.01.2024
Heard Mr. R.C. Paul, learned counsel for the applicant. Since the connected appeal has been admitted for hearing, it is hereby directed that the judgment and award dated 15.02.2023 passed by the learned Commissioner, Employees' Compensation, Nagaon, Assam in NWC Case No. 11/2019, shall remain stayed till disposal of the appeal subject to deposit of Rs.1,50,000/- of the awarded amount in the Registry of this Court by the Insurance Company/applicant within the next 6(six) weeks.
The I/A stands disposed of accordingly.
JUDGE
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