Page No.# 1/3 vs United India Insurance Company Limited
2025 Latest Caselaw 3446 Gua

Gauhati High Court

Page No.# 1/3 vs United India Insurance Company Limited on 24 February, 2025

Author: Devashis Baruah

Bench: Devashis Baruah

                                                                         Page No.# 1/3

GAHC010005272025




                                                                  undefined

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

                                Case No. : I.A.(Civil)/200/2025

            SMTI CHITRA BARMAN and ANR
            W/O LATE AKSHAY BARMAN,

            2: SHRI PINKU BARMAN
             S/O.LATE AKSHAY BARMAN
             PACHIM CHAMATA (GO-PUJAR KHOLA) PS-BELSOR
             DIST. NALBARI
            ASSAM

            VERSUS

            UNITED INDIA INSURANCE COMPANY LIMITED
            A PUBLIC SECTOR UNDERTAKING, HAVING ITS REGISTERED OFFICE AT
            CHENNAI, REPRESENTED BY ITS REGIONAL OFFICE AT G.S. ROAD,
            GUWAHATI, ASSAM-781007



Advocate for the Petitioner   : MR. M TALUKDAR,

Advocate for the Respondent : MR S S SHARMA, MRA SHARMA,MS.L SHARMA,MR.S S
SHARMA




             Linked Case : MACApp./57/2023

            UNITED INDIA INSURANCE COMPANY LIMITED
            A PUBLIC SECTOR UNDERTAKING
            HAVING ITS REGISTERED OFFICE AT CHENNAI
            REPRESENTED BY ITS REGIONAL OFFICE AT G.S. ROAD
            GUWAHATI
                                                                       Page No.# 2/3

          ASSAM-781007


          VERSUS

         SMTI CHITRA BARMAN and 4 ORS
         W/O LATE AKSHAY BARMAN

         2:SHRI PINKU BARMAN
         S/O.LATE AKSHAY BARMAN
          PACHIM CHAMATA (GO-PUJAR KHOLA) PS-BELSOR
          DIST. NALBARI
         ASSAM.

         3:SUPRIYA BARMAN
         M/O LATE AKSHYA BARMAN

         ALL ARE RESIDENTS OF PACHIM CHAMATA (GO-PUJAR KHOLA)
         P.S.-BELSOR
         DIST.-NALBARI
         ASSAM

         5:RAKESH MALI
         S/O. SHRI CHANDRADHAR KALITA (MALI)
         R/O. RANGMATI
         PS-PALASHBARI
         DIST. KAMRUP
         GUWAHATI
         ASSAM
         ------------


            For the Applicant(s)        : Mr. M. Talukdar, Advocate

            For the Respondent(s)       : Mr. S.S. Sharma, Advocate




                              BEFORE
               HONOURABLE MR. JUSTICE DEVASHIS BARUAH

                                    ORDER

Date : 24.02.2025

Mr. M. Talukdar, the learned counsel appearing on behalf of the Page No.# 3/3

applicants submitted that he had filed an application for vacating an order whereby the judgment and award passed by the Court of the learned Member, MACT No. 2, Kamrup, Guwahati in MAC Case No. 520/2014 was stayed till the disposal of the present appeal.

2. This said application in proper sense would be an application seeking review of the said order and as such, the matter be listed before the appropriate Bench.

JUDGE

Comparing Assistant