The Bajaj Allianz General Insuance Co. ... vs Sefali Gope And 3 Ors. (H)
2025 Latest Caselaw 127 Gua

Gauhati High Court

The Bajaj Allianz General Insuance Co. ... vs Sefali Gope And 3 Ors. (H) on 2 May, 2025

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GAHC010131852020




                                                            undefined

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

                         Case No. : I.A.(Civil)/1286/2025

         THE BAJAJ ALLIANZ GENERAL INSUANCE CO. LTD.
         HAVING ITS REGISTERED AND HEAD OFFICE AT GE PLAZA
         AIRPORT ROAD
         NERADA
         PUNE - 411006 AND NORTH EASTERN REGIONAL OFFICE AT SREEJI TOWER
         2ND FLOOR
         C/O GAUHATI TEA WAREHOUSING PVT. LTD
         ADJACENT TO MAHINDRA SHOWROOM
         CHRISTIANBASTI
         GUWAHATI
         PIN 781005
         KAMRUP METROPOLITAN DISTRICT
         ASSAM
         REPRESENTED BY IT'S LEGAL EXECUTIVE
         CLAIMS DEPARTMENT
         MR NAYAN CHOUDHURY


          VERSUS

         SEFALI GOPE AND 3 ORS. (H)
         W/O- LT. PORIMAL GOPE
         R/O- LEDO
         DIST.- TINSUKIA
         ASSAM
         PIN- 786182.

         2:MISS PAROMITA @ BULTI GOPE
         D/O- LT. PORIMAL GOPE
          R/O- LEDO
          DIST.- TINSUKIA
         ASSAM
          PIN- 786182.
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          3:SANTOSH SINGH
          S/O- SRI RAJ NARAYAN SINGH
          R/O VILL.- RANGPI
          P.O.- RANGPI
          P.S.- DIGBOI
          DIST.- TINSUKIA
          ASSAM
          PIN- 786171.

          4:PAWAN KUMAR SHARMA
          S/O- SRI DILIP KUMAR SHARMA
          R/O- TINSUKIA
          NEAR TINSUKIA TRUCK STAND
          P.O.
          P.S. AND DIST.- TINSUKIA
          ASSAM
          PIN- 786125.
          ------------
          Advocate for : MR. A BHATTACHARYYA
          Advocate for : MR. A K GUPTA appearing for SEFALI GOPE AND 3 ORS. (H)



                                BEFORE
                    HONOURABLE MR. JUSTICE BUDI HABUNG

                                      ORDER

Date : 02-05-2025

Heard Mr. A. Bhattacharyya, learned counsel for the applicant.

This is an application praying for stay of the operation of the impugned judgment and order dated 05.12.2019 passed in MAC case no. 19/2012 by the learned Additional Member-1, MACT, Margherita, Tinsukia.

Since the connected appeal has already been admitted, the operation of the impugned judgment and order dated 05.12.2019 passed in MAC case no. 19/2012 by the Additional Member-1, MACT, Margherita, Tinsukia shall remain stayed subject to the condition that the applicant/appellant deposits 50% of the total awarded amount before the Registry of this Court within 6 (six) weeks Page No.# 3/3

from today.

With the above, this IA stands disposed of.

JUDGE

Comparing Assistant