M/S Shree Gautam Construction Company ... vs Veervati Jatav And Ors
2024 Latest Caselaw 8413 Gua

Gauhati High Court

M/S Shree Gautam Construction Company ... vs Veervati Jatav And Ors on 18 November, 2024

Author: Malasri Nandi

Bench: Malasri Nandi

                                                         Page No.# 1/2

GAHC010212332024




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

          Case : I.A.(Civil)/3504/2024

         M/S SHREE GAUTAM CONSTRUCTION COMPANY LTD
         A LIMITED COMPANY
         HAVING ITS OFFICE AT 4TH FLOOR
         AMAZE TOWER
         A.T. ROAD
         GUWAHATI-781001.


          VERSUS

         VEERVATI JATAV AND ORS
         W/O. LATE RAM LOCHAN

         2:KAJAL
         D/O. LATE RAM LOCHAN

         3:PRIYA
         D/O. LATE RAM LOCHAN

         4:RIYA
         D/O. LATE RAM LOCHAN

         5:NIDHI
         D/O. LATE RAM LOCHAN

         6:RITESH
         S/O. LATE RAM LOCHAN
         ALL ARE PERMANENT R/O. SAROJ NAGAR
         BHAWANIPURA
         WARD NO. 26
         BHIND
         MADHYA PRADESH
         PIN-477001.
         ALL ARE TEMPORARILY R/O. VILL.- ULUBARI
                                                                        Page No.# 2/2

           GUWHATI-781007
           DIST. KAMRUP(M)
           ASSAM.(RESPONDENT NO. 4 TO 6 BEING MINORS REP. BY RESPONDENT
           NO.1)

           7:SBI GEBERAL INSURANCE CO. LTD.
           HAVING ITS CORPORATE AND REGISTERED OFFICE AT NATRAJ
           101
           201 AND 301 JUNCTION OF WESTERN EXPRESS HIGHWAY AND ANDHERI
           KURIA ROAD
           ANDHERI (EAST) MUMBAI-400069 AND ACTING THROUGH ITS BRANCH
           OFFICE AT BRANCH MANAGER
           SBI
           GENERAL INSURANCE CO. LTD. 2ND FLOOR
           LAKSHMI DARSHAN BUILDING
           G.S. ROAD
           GUWAHATI-781005.
           ------------
           Advocate for : MR. R SHARMA
           Advocate for : appearing for VEERVATI JATAV AND ORS



                                   BEFORE
                      HONOURABLE MRS. JUSTICE MALASRI NANDI

                                     ORDER

18.11.2024 Heard Mr. S. K. Goswami, learned counsel for the petitioner.

By filing this application, the applicant has prayed for stay of the judgment and award dated 25.07.2024 passed by the learned Commissioner, Employee's Compensation, Kamrup, Guwahati in E. C Case No. 30/2018.

Stay is allowed subject to payment of 50% of the awarded amount before the Registry of this Court.

Accordingly, the interlocutory application stands disposed of.

JUDGE Comparing Assistant