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Page No.# 1/2 vs The Oriental Insurance Co. Ltd. And Anr
2025 Latest Caselaw 33 Gua

Citation : 2025 Latest Caselaw 33 Gua
Judgement Date : 1 April, 2025

Gauhati High Court

Page No.# 1/2 vs The Oriental Insurance Co. Ltd. And Anr on 1 April, 2025

                                                                         Page No.# 1/2

GAHC010008052025




                                                                  undefined

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

                                Case No. : I.A.(Civil)/250/2025

            RUPALI RABHA AND 2 ORS.
            W/O LATE KASHIRAM RABHA
            RESIDENT OF VILLAGE BAR MAKRI, PO DAKURBHITA, PS AND DIST
            GOALPARA, ASSAM, 783101

            2: SRI ASHIM KR. RABHA
             S/O LATE KASHIRAM RABHA
            RESIDENT OF VILLAGE BAR MAKRI
             PO DAKURBHITA
             PS AND DIST GOALPARA
            ASSAM
             78310

            VERSUS

            THE ORIENTAL INSURANCE CO. LTD. AND ANR
            A COMPANY REGISTERED UNDER THE COMPANIES ACT, 1956,
            REPRESENTED BY ITS REGIONAL MANAGER, ULUBARI, GUWAHATI 07



Advocate for the Petitioner   : MR. S DAS,

Advocate for the Respondent : MR. S K GOSWAMI,




                                   BEFORE
                      HONOURABLE MR. JUSTICE ROBIN PHUKAN

                                             ORDER

01.04.2025 Page No.# 2/2

Heard Mr. K. Das, learned counsel for the applicants and Mr. S.K. Goswami, learned counsel for the opposite parties.

This interlocutory application is preferred by the applicant for issuing direction to the opposite parties to deposit 50% of the awarded amount, in terms of judgment and award dated 30.11.2021, passed by the learned Member, MACT, Kamrup (M) at Guwahati, in MAC Case No. 45/2016.

Mr. Goswami submits that he may be granted some time to file objection, as fraud has been committed in the MAC Case No. 45/2016 and the evidence so adduced by the witnesses of the respondents were ignored by the learned trial court.

The prayer is allowed.

List the matter on 10.04.2025.

JUDGE

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