Oriental Insurance Company Limited vs Akhil Dasand 2 Ors
2025 Latest Caselaw 6855 Gua

Gauhati High Court

Oriental Insurance Company Limited vs Akhil Dasand 2 Ors on 29 August, 2025

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GAHC010063212025




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

                                Case No. : MACApp./399/2025

            ORIENTAL INSURANCE COMPANY LIMITED
            (A CENTRAL GOVT UNDERTAKING ) HAVING ITS REGIONAL OFFICE AT
            GUWAHATI, GS ROAD, ULUBARI, GUWAHATI, REPRESENTED BY THE
            DEPUTY MANAGER, GAUHATI REGIONAL OFFICE, ULUBARI, GUWAHATI-
            781007



            VERSUS

            AKHIL DASAND 2 ORS.
            SON OF LATE SUDHIR MONORANJAN DAS, RESIDENT OF VILLAGE
            BISHNUPUR, TETELIA PATHAR, P/O. GANDHINAGAR, P/S. KHETRI, DIST.
            KAMRUP METRO, ASSAM, REPRESENTED BY HIS WIFE SHIBANI DAS

            2:ARVIND YADAV
             SON OF SAYUG YADAV
             RESIDENT OF VILLAGE JAWAHAR NAGAR
             NH-37
             BEHIND KAMRUP KANTA
             P/O. BELTOLA
             P/S. BASISTHA
             KAMRUP METRO
            ASSAM-781028

            3:NIKLAS KHAISOHNOH
             SON OF M. SANA
             RESIDENT OF NONGKHRAI BPO NARTIANG
            THADLASKEIN
             DIST. WEST JAINTIA HILLS
             P/O. JOWAI
             MEGHALAYA-79315

Advocate for the Petitioner   : MR. S P SHARMA, MS. C MOZUMDAR,MS. R D MOZUMDAR
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Advocate for the Respondent : FOR CAVEATOR, DEEPSHIKHA KALITA,MR R J
GOSWAMI,MR. R GOSWAMI




                                 BEFORE
              HONOURABLE MRS. JUSTICE SUSMITA PHUKAN KHAUND

                                     ORDER

29.08.2025 Heard learned counsel Ms. R. D. Mozumdar for the appellant who has filed this application with prayer for stay of the impugned judgment and award dated 20.12.2024 passed by the learned Member, MACT No. 3 Kamrup (M), Guwahati in MAC Case No. 1890/2019.

2. Learned counsel Mr. R. Goswami, is present for the respondent no. 1.

3. Admit.

4. Issue notice to the respondent nos. 2 and 3 returnable within 4 (four) weeks.

5. Call for the Trial Court Records.

6. List accordingly.

JUDGE

Comparing Assistant