National Insurance Company Ltd vs Naim Uddin Barbhuiya And 2 Ors
2024 Latest Caselaw 8521 Gua

Gauhati High Court

National Insurance Company Ltd vs Naim Uddin Barbhuiya And 2 Ors on 20 November, 2024

Author: Malasri Nandi

Bench: Malasri Nandi

                                                             Page No.# 1/2

GAHC010233592024




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

          Linked Case : I.A.(Civil)/3528/2024

         NATIONAL INSURANCE COMPANY LTD
         HAVING ITS REGISTERED OFFICE AT 3
         MIDDLETON STREET
         KOLKATA AND ONE OF THE REGIONAL OFFICE AT GS ROAD
         BHANGAGARH
         GUWAHATI 05


          VERSUS

         NAIM UDDIN BARBHUIYA AND 2 ORS
         S/O NIZAM UDDIN BARBHUIYA
         RESIDENT OF VILLAGE NUTAN RAMNAGAR
         PART 1
         PO NUTAN RAMNAGAR
         PS SONAI DIST CACHAR ASSAM 788130

         2:MD. BAHAR UDDIN MAZUMDER
         S/O MD. MASTIK UDDIN MAZUMDER

         RESIDENT OF VILLAGE UTTAR MOHANPUR
         PO KAPTANPUR
         PS SONAI
         DSIT CACHAR ASSAM

         3:MD. RUSTAM ALI LASKAR
         S/O LATE MOZIR UDDIN LASKAR
         VILLAGE RANGIRGHAT PART I
         PO RANGIRGHAT
         PS SONAI
         DIST CACHAR
         ASSAM 788119
         ------------
         Advocate for : MR. K K BHATTA
                                                                          Page No.# 2/2

           Advocate for : appearing for NAIM UDDIN BARBHUIYA AND 2 ORS



                                   BEFORE
                      HONOURABLE MRS. JUSTICE MALASRI NANDI

                                      ORDER

20.11.2024

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

By filing this application, the applicant has prayed for stay of the impugned judgment and award dated 11.07.2024 passed by the learned Member MACT, Cachar, Silchar in MAC Case No. 387/2016.

Issue notice to the respondents by registered A/D post and usual process, returnable within 4(four) weeks.

List the matter accordingly after 4(four) weeks.

JUDGE

Comparing Assistant