United India Insurance Company Limited vs Rina Devi Bora And 3 Ors
2024 Latest Caselaw 2914 Gua

Gauhati High Court

United India Insurance Company Limited vs Rina Devi Bora And 3 Ors on 1 May, 2024

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GAHC010042972024




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

                        Case No. : I.A.(Civil)/1245/2024


         UNITED INDIA INSURANCE COMPANY LIMITED
         HAVING ITS REGISTERED OFFICE AT 24
         WHITES ROAD
         CHENNAI AND ONE OF THE REGIONAL OFFICE AT G.S. ROAD
         DISPUR.


          VERSUS

         RINA DEVI BORA AND 3 ORS.
         W/O LATE ARUN CH. BORA
         VILL.- BARPATHARI
         PANIGAON
         P.S.- SADAR
         NAGAON
         PIN- 782001
         DIST.- NAGAON
         ASSAM.

         2:LILIMAI BORA
         W/O LATE LUHI RAM BORA

         VILL.- BARPATHARI
         PANIGAON
         P.S.- SADAR
         NAGAON
         PIN- 782001
         DIST.- NAGAON
         ASSAM.
         3:INDRA MOHAN NATH
         S/O DHAN BAR NATH

         VILL.- PUB DARONGI
         P.S.- KAMRUP
                                                                                    Page No.# 2/3

              PIN- 782426
              DIST.- NAGAON
              ASSAM.
              4:RIBUL HOQUE
              S/O ISMAIL HUSSAIN

              VILL.- SILPUKHURI

              P.S.- DHING
               P.O.- DHING
               PIN- 782123
               DIST.- MORIGAON
              ASSAM.
               ------------
              Advocate for : MR. K K BHATTA
              Advocate for : appearing for RINA DEVI BORA AND 3 ORS.




                                    BEFORE
                     HONOURABLE MRS. JUSTICE MITALI THAKURIA

                                            ORDER

Date : 01.05.2024

Heard Mr. K. K. Bhatta, learned counsel for the appellant.

This interlocutory application has been filed praying for stay of the operation of the judgment and award dated 05.01.2024, passed by the learned Member, MACT-3, Kamrup (M), in MAC Case No. 1355/2018.

Issue notice to the respondents, returnable within 4 (four) weeks.

Learned counsel for the applicant shall take steps for service of notice upon all the respondents by registered post with A/D as well as by usual process within a week from today.

Page No.# 3/3

List the matter after 4 (four) weeks.

JUDGE

Comparing Assistant