Citation : 2025 Latest Caselaw 5080 Gua
Judgement Date : 28 May, 2025
Page No.# 1/4
GAHC010079032025
2025:GAU-AS:6801
THE GAUHATI HIGH COURT
(HIGH COURT OF ASSAM, NAGALAND, MIZORAM AND ARUNACHAL PRADESH)
Case No. : I.A.(Civil)/1234/2025
THE ORIENTAL INSURANCE CO LTD
A COMPANY REGISTERED UNDER THE COMPANIES ACT, 1956, REP. BY ITS
REGIONAL MANAGER, ULUBARI, GUWAHATI- 7, DIST.- KAMRUP(M),
ASSAM.
VERSUS
SMTI RUBINA BEGUM
W/O LATE RAJIB AHMED @ RAJIBUDDIN, R/O BARBALI WARD NO. 2, P.S.-
MURAJHAR, HOJAI, ASSAM.
2:SMTI NAJIMA KHANUN
D/O LATE RAJIB AHMED ALIAS RAJIBUDDIN
R/O BARBALI WARD NO. 2
P.S.- MURAJHAR
HOJAI
ASSAM (BEING MINOR REP. BY HER MOTHER RESPONDENT NO.1)
3:SMTI HUSBANA BEGUM
D/O LATE RAJIB AHMED ALIAS RAJIBUDDIN
R/O BARBALI WARD NO. 2
P.S.- MURAJHAR
HOJAI
ASSAM (BEING MINOR REP. BY HER MOTHER RESPONDENT NO.1)
4:MUST SALEHA BEGUM
M/O LATE RAJIB AHMED ALIAS RAJIBUDDIN
R/O BARBALI WARD NO. 2 P.S.- MURAJHAR HOJAI ASSAM.
5:SRI SANJEEB KALITA
S/O-BHABEN CHANDRA KALITA
R/O-R.K.B. ROAD
Page No.# 2/4
CHRISTIAN PATTY
P.S-SADAR
NAGAON
ASSAM
6:MD INAS ABDUL
S/O-MD. ABDUL KUDDUS
R/O-KARAIGURI
P.S-MURAJHAR
HOJAI
ASSAM
7:SANTOSH KUMAR SINGH
S/O-SRI AMARENDRA PRASAD SINGH
R/O-WARD NO.3
P.O-ATAPUR
P.S-HASANPUR
SAMASTIPUR BIHA
Advocate for the Petitioner : MR. S K GOSWAMI,
Advocate for the Respondent : ,
Linked Case :
THE ORIENTAL INSURANCE CO. LTD
VERSUS
RUBINA BEGUM AND 7 ORS F
------------
Advocate for : MR. S K GOSWAMI
Advocate for : appearing for RUBINA BEGUM AND 7 ORS F
Page No.# 3/4
BEFORE
HONOURABLE MRS. JUSTICE YARENJUNGLA LONGKUMER
ORDER
Date : 28.05.2025
Learned counsel prays that this application has been filed praying for withdrawal of the statutory amount of Rs. 25,000/- (Rupees Twenty Five Thousand) which is deposited before the Registry of this Court while preferring the appeal against the Judgment and Order dated 08.08.2023, passed by the learned Member, MACT in MAC Case No. 322/2021.
Learned counsel submits that at the time of filing the appeal the petitioner company had deposited an amount of Rs : 25,000/- (Rupees Twenty Five Thousand) as a statutory deposit before the Registry of this Court.
It is submitted that the appeal was listed before the Lok Adalat and the same has been amicably settled between the parties and a direction had been given to the petitioner company to deposit the amount awarded by the Hon'ble Tribunal.
In view of the settlement the petitioner prays that he may be allowed to withdraw the statutory amount of Rs: 25,000 /- (Rupees Twenty Five Thousand) deposited by the petitioner at the time of filing the appeal.
Prayer is allowed.
The petitioner/applicant is allowed to withdraw the statutory amount which was deposited before this Registry at the time of filing the appeal.
Page No.# 4/4
The Registry shall do the needful after proper identification.
The application is disposed.
JUDGE
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