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The New India Assurance Co Ltd vs Asraf Ali And Anr
2025 Latest Caselaw 8448 Gua

Citation : 2025 Latest Caselaw 8448 Gua
Judgement Date : 10 November, 2025

Gauhati High Court

The New India Assurance Co Ltd vs Asraf Ali And Anr on 10 November, 2025

Author: Parthivjyoti Saikia
Bench: Parthivjyoti Saikia
                                                                     Page No.# 1/2

GAHC010211982025




                                                              undefined

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

                           Case No. : I.A.(Civil)/3564/2025


         THE NEW INDIA ASSURANCE CO LTD
         HAVING ITS REGISTERED OFFICE AT NEW ASSURANCE BUILDING 87
         MAHATMA GANDHI ROAD
         FORT
         MUMBAI-400001
         AND ONE OF THE REGIONAL OFFICES AT STAR CITY COMPLEX
         5TH FLOOR
         M.S.S. PATH
         LACHIT NAGAR
         GUWAHATI-781005 AND VARIOUS DIVISIONAL BRANCH AND MICRO
         OFFICES THROUGHOUT THE COUNTRY


          VERSUS

         ASRAF ALI AND ANR
         S/O. SALAM ALI
         R/O. VILL.- BANDALI RESERVE
         P/S. TARABARI
         DIST. BARPETA
         ASSAM
         PIN-781305.

         2:JEHERUL HAQUE
         S/O. LT. ABDUL GAFUR
          R/O. VILL.- BAGODI
          P/S. AND DIST. BARPETA
         ASSAM
          PIN-781311
          ------------
         Advocate for : MR. S PEGU
         Advocate for : appearing for ASRAF ALI AND ANR
                                                                         Page No.# 2/2


                                  BEFORE
                 HONOURABLE MR. JUSTICE PARTHIVJYOTI SAIKIA

                                        ORDER

Date : 10.11.2025

1. Heard Mr. A. J. Saikia, learned counsel for the applicant.

2. Since the connected miscellaneous first appeal is admitted for hearing, the Judgment and order/ award dated 15.07.2025, passed by the learned Commissioner, Workmen's in E. C. Case No.215/2024 shall remain stayed, till disposal of the connected Appeal.

3. Accordingly, the I.A. stands disposed of.

JUDGE

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