Oriental Insurance Company Ltd vs Shariful Islam And Anr
2025 Latest Caselaw 1819 Gua

Gauhati High Court

Oriental Insurance Company Ltd vs Shariful Islam And Anr on 8 January, 2025

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GAHC010148342023




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




                            Case No. : I.A.(Civil)/1830/2024

         ORIENTAL INSURANCE COMPANY LTD.
         A CENTRAL GOVT. UNDERTAKING HAVING ITS REGISTERED OFFICE AT
         GUWAHATI
         GS ROAD
         ULUBARI
         GUWAHATI 781007 REPRESENTED BY THE DEPUTY MANAGER
         GAUAHATI REGIONAL OFFICE
         ULUBARI
         GUWAHATI 781005


          VERSUS

         SHARIFUL ISLAM AND ANR.
         S/O NIZAM UDDIN
         RESIDENT OF VILLAGE CHALA PATHAR
         PO CHALA PATHAR
         PS BHATADRAVA
         DIST NAGAON
         ASASM 782122

         2:M/S NETWORK TRAVEL AGENCY
         17 GS ROAD
          PALTANBAZAR GUWAHATI
          PO AND PS PALTAN BAZAR
          DIST KAMRUPM ASSAM
          781008
          ------------
         Advocate for : MS. R D MOZUMDAR
         Advocate for : appearing for SHARIFUL ISLAM AND ANR.
                                                                    Page No.# 2/3

                                   Linked Case No. : MFA/18/2024

           ORIENTAL INSURANCE COMPANY LTD.
           A CENTRAL GOVT. UNDERTAKING HAVING ITS REGISTERED OFFICE
           AT GUWAHATI, GS ROAD, ULUBARI, GUWAHATI 781007
           REPRESENTED BY THE DEPUTY MANAGER, GAUAHATI REGIONAL
           OFFICE, ULUBARI, GUWAHATI 781005



           VERSUS

           SHARIFUL ISLAM AND ANR. E
           S/O NIZAM UDDIN, RESIDENT OF VILLAGE CHALA PATHAR, PO
           CHALA PATHAR, PS BHATADRAVA, DIST NAGAON, ASASM 782122




          Advocate for the Petitioner   : MS. R D MOZUMDAR,

          Advocate for the Respondent : MR. T BAIDYA,



                                 BEFORE
                 HONOURABLE MR. JUSTICE KAUSHIK GOSWAMI

                                         ORDER

08.01.2025

Heard Ms. R.D. Mozumdar, learned counsel for the applicant. None appears for the respondents when the matter is called.

Upon hearing Ms. R.D. Mozumdar, learned counsel for the applicant, it appears that a prima facie case has been made out.

In view of the above, let the impugned Judgment/Award dated 12.04.2023 passed by the learned Asstt. Labour Commissioner cum Commissioner for Employee's Compensation, Nagaon (Assam) in NEC Case No. 5/2022 be stayed, Page No.# 3/3

subject to deposit of 50% of the awarded compensation before the Registry of this Court.

Accordingly, the I.A stands disposed of.

JUDGE

Comparing Assistant