Oriental Insurance Company Ltd vs Smti Juri Rabha And 4 Ors
2025 Latest Caselaw 9018 Gua

Gauhati High Court

Oriental Insurance Company Ltd vs Smti Juri Rabha And 4 Ors on 28 November, 2025

Author: Parthivjyoti Saikia

Bench: Parthivjyoti Saikia

                                                                   Page No.# 1/2

GAHC010258582025




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

                         Case No. : I.A.(Civil)/3814/2025


         ORIENTAL INSURANCE COMPANY LTD.
         A CENTRAL GOVT. UNDERTAKING HAVING ITS REGIONAL OFFICE AT
         GUWAHATI
         G.S. ROAD
         ULUBARI
         GUWAHATI - 78L 007 REPRESENTED BY THE MANAGER
         GAUHATI REGIONAL OFFICE
         ULUBARI
         GUWAHATI - 781007


          VERSUS

         SMTI JURI RABHA AND 4 ORS.
         WO LATE RATAN RABHA

         2:MAYUR RAKHI RABHA
         D/O LATE RATAN RABHA


         3:PUTULI RABHA
         WO SUBAL @ SUWAL RABHA

         4:SUBAL @ SUWAL RABHA
         S/O LATE SADHE RABHA
         ALL ARE RESIDENT OF - VILLAGE - BHERBHERI
         P.O. - RATANPUR
         P.S. - CHHAYGAON
         DISTRICT - KAMRUP
         ASSAM. PIN - 781124 RESPONDENT NO. 2 IS REPRESENTED BY
         RESPONDENT NO. 1.

         5:SRI RAJKUMAR RABHA
         S/O AMULYA RABHA R/O VILLAGE - PATGAON
                                                                          Page No.# 2/2

           P.O.P.S.-CHHAYGAON
           DISTRICT - KAMRUP
           ASSAM. PIN - 781128
           ------------
           Advocate for : MR. S P SHARMA
           Advocate for : appearing for SMTI JURI RABHA AND 4 ORS.



                                  BEFORE
                 HONOURABLE MR. JUSTICE PARTHIVJYOTI SAIKIA

                                        ORDER

Date : 28.11.2025

1. Heard Mr. S. P. Sharma, learned counsel for the applicant.

2. Since the connected Miscellaneous First Appeal has been admitted for hearing, the Judgment and Order dated 20.09.2025, passed by the learned Employee's Compensation Commissioner, Kamrup, Guwahati in E.C. Case No.27/2018 shall remain stayed, till disposal of the connected appeal.

3. The I.A. stands disposed of accordingly.

JUDGE

Comparing Assistant