M/S United India Insurance Company Ltd vs Jatindra Paul @ Jatin Paul And Anr. B
2024 Latest Caselaw 5265 Gua

Gauhati High Court

M/S United India Insurance Company Ltd vs Jatindra Paul @ Jatin Paul And Anr. B on 29 July, 2024

                                                                      Page No.# 1/2

GAHC010101822023




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

                                Case No. : MACApp./298/2024

            M/S UNITED INDIA INSURANCE COMPANY LTD.
            REGIONAL OFFICE, G. S ROAD GUWAHATI 05, REPRESENTED BY THE
            CHIEF REGIONAL MANAGER.



            VERSUS

            JATINDRA PAUL @ JATIN PAUL AND ANR. B
            SON OF MADAN MOHAN PAUL, RESIDENT OF NIZ KATHIATOLI, PS
            KAMPUR, DIST NAGAON ASSAM 783360

            2:MADHUMITA DUBEY
            W/O RAMAYAN DUBEY
            C/O SHREE BHARAT CARRYING CORPORATION
             BISHNUPUR MAIN ROAD
             GUWAHATI 78100

Advocate for the Petitioner   : MR. M DUTTA

Advocate for the Respondent : MR D MONDAL




                                   BEFORE
                 HONOURABLE MR. JUSTICE MRIDUL KUMAR KALITA

                                         ORDER

29.07.2024

Heard Mr. N. Bordoloi, learned counsel for the appellant. Also heard Mr. D. Mondal, learned counsel for the respondent No. 1/claimant.

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The learned counsel for the appellant has submitted that the appellant has also filed an Interlocutory Application praying for stay of the impugned Judgment and Order. However, same is not on record and therefore, prays for bringing the same on record.

The Registry is directed to list this matter, along with the Interlocutory Application filed by the appellant in the next week, on a date to be fixed by the Registry.

JUDGE

Comparing Assistant