Page No.# 1/3 vs Jugnu Nag And 4 Ors. H
2024 Latest Caselaw 5025 Gua

Gauhati High Court

Page No.# 1/3 vs Jugnu Nag And 4 Ors. H on 22 July, 2024

Author: Parthivjyoti Saikia

Bench: Parthivjyoti Saikia

                                                         Page No.# 1/3

GAHC010131122022




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

         I.A.(Civil)/2713/2022

         THE UNION OF INDIA AND ANR.
         REPRESENTED BY THE COMMANDANT
         186 Bn. CRPG CAMP. JAIPUR
         ARUNACHAL PRADESH

         2: THE COMMANDANT

         186 BN. CRPF CAMP. JAIPUR
         ARUNACHAL PRADESH
          DIST NAMSAI
         ARUNACHAL PRADESH
         VERSUS

         JUGNU NAG AND 4 ORS. H
         S/O LATE DUKHIA NAG
          RESIDENT OF CHABUA
          T.E. HILOIDHARI DOOM LINE
          PO CHABUA
          DIST DIBRUGARH
          ASSAM

         2:SRI OM NAG
         S/O SRI JUGNU NAG

         RESIDENT OF CHABUA
         T.E. HILOIDHARI DOOM LINE
         PO CHABUA
         DIST DIBRUGARH
         ASSAM.

          3:SRI BIRAJ NAG

         S/O SRI JUGNU NAG
                                                                                 Page No.# 2/3

             RESIDENT OF CHABUA
             T.E. HILOIDHARI DOOM LINE
             PO CHABUA
             DIST DIBRUGARH
             ASSAM.

             4:SRI SUDHIR NAG

             S/O SRI JUGNU NAG

             RESIDENT OF CHABUA
             T.E. HILOIDHARI DOOM LINE
             PO CHABUA
             DIST DIBRUGARH
             ASSAM.
             RES. NO.3 AND 4 ARE REPRESENTED BY THEIR FATHER SRI JUGNU NATH

             5:SK. ALKAS
             BUT NO. CB-118
             S/O SK. MANIRUDDIN
             ------------
             Advocate for : MR. S K MEDHI
             Advocate for : appearing for JUGNU NAG AND 4 ORS. H



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


                                        O R D E R

22.07.2024

Heard Mr. S.K. Medhi, the learned C.G.C. appearing for the applicants. Also heard Mr. B. Baruah, learned counsel representing Respondent Nos.1 to 4.

Since the connected appeal has been admitted for hearing, the judgment and award dated 25.02.2022 passed by the learned MACT, Dibrugarh in MAC Case No.41/2018 shall remain stayed till disposal of the appeal subject to deposit of 50% of the awarded amount in the Registry of this Court within next 6(six) weeks. After deposit of money, the claimant/respondent nos.1 to 4 shall be at liberty to withdraw the money from the Registry of Page No.# 3/3

this Court on proper verification.

The Interlocutory Application is disposed of.

JUDGE

Comparing Assistant