National Insurance Company Limited vs Sabitri Kalita
2025 Latest Caselaw 3197 Gua

Gauhati High Court

National Insurance Company Limited vs Sabitri Kalita on 14 February, 2025

                                                                     Page No.# 1/2

GAHC010021112025




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

                            Case No. : I.A.(Civil)/356/2025


         NATIONAL INSURANCE COMPANY LIMITED
         HAVING ITSREGISTERED OFFICE AND HEAD OFFICE OFFICE AT 3
         MIDDLETON STREET
         KOLKATA AND ITS REGIONAL OFFICE AT BHANGAGHAR
         G.S. ROAD
         GUWAHATI-781005
         REP. BY THE CHIEF REGIONAL MANAGER
         GUWAHATI REGIONAL OFFICE.


          VERSUS

         SABITRI KALITA
         W/O. LT. TANKESWAR KALITA
         R/O. VILL. LACHIPATHAR
         P/O. MOITRI ASHRAM
         P/S. NORTH LAKHIMPUR
         DIST. LAKHIMPUR
         ASSAM
         PIN-787051.

         3:KUSHA KALITA
         S/O. SMT. BASANTI KALITA
          R/O. VILL. LECHAIGAON
          P/O. NARAGAON
          P/S. PANIGAON
          DIST. LAKHIMPUR
         ASSAM
          PIN-787052.
          ------------
         Advocate for :
         Advocate for : appearing for SABITRI KALITA
                                                                            Page No.# 2/2


                                    BEFORE
                      HONOURABLE MRS. JUSTICE MARLI VANKUNG

                                      ORDER

Date : 14.02.2025

Heard Mr. T. Kalita, learned counsel for the applicant.

This is an application under Section XLI, Rule 5 of the Code of Civil Procedure (1908) praying for stay of operation of the impugned judgment & order dated 04.11.2024 passed by the learned Member, MACT, Dhemaji in MAC Case No.16/2020.

Stay to be considered after issuance of notice and the appearance of the respondent.

Issue notice to the respondent through registered post with A/D as well as through usual process.

List the matter after 3 (three) weeks on a date to be fixed by the Registry.

JUDGE

Comparing Assistant