The Oriental Insurance Co. Ltd vs Sri Jatin Kalita And 2 Ors
2026 Latest Caselaw 103 Gua

Gauhati High Court

The Oriental Insurance Co. Ltd vs Sri Jatin Kalita And 2 Ors on 7 January, 2026

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GAHC010003712017




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

                        Case No. : I.A.(Civil)/3337/2019

         THE ORIENTAL INSURANCE CO. LTD.
         HAVING ITS REGISTERED OFFICE AT ASSAF ALI ROAD
         NEW DELHI AND REGIONAL OFFICE AT G.S. ROAD NEW DELHI AND
         REGIONAL OFFICE AT G.S. ROAD
         ULUBARI
         GUWAHATI
         REPRESENTED BY ITS REGIONAL MANAGER
         REGIONAL OFFICE
         GUWAHATI.


          VERSUS

         SRI JATIN KALITA and 2 ORS
         S/O LATE HANSHO RAM KALITA
         REPRESENTED BY HIS WIFE SARADA TALUKDAR
         R/O VILL. ULUBARI
         G.S. ROAD NEAR SBI
         P.S.PALTANBAZAR
         DIST. KAMRUP M
         ASSAM.

         2:SRI SHIBU NATH SHARMA
         S/O LATE L. SHARMA
          R/O VILLAGE GOPINATH NAGAR
          BIRUBARI
          GUWAHATI - 16
          P.S. PALTANBAZAR
          DIST. - KAMRUP (M)
         ASSAM

         3:SRI NILAMONI MAHANTA
         S/O SRI A. C. MAHANTA
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           OFFICE ADDRESS -
           ADDL. DEPUTY COMMISSIONER OFFICE
           GUWAHATI - 781001
           DISTRICT - KAMRUP (M)
           ASSAM
           ------------
           Advocate for : MR. A DUTTA
           Advocate for : appearing for SRI JATIN KALITA and 2 ORS



                                   BEFORE
                      HONOURABLE MR. JUSTICE ROBIN PHUKAN

                                         ORDER

07.01.2026

Heard Ms. M. Choudhury, learned counsel for the applicant and Mr. K. Bhattacharjee, learned counsel for the opposite party No. 1.

2. This interlocutory application is preferred by the applicant for staying the Judgment and Award dated 14.10.2016, passed by the learned Additional District Judge No. 3 (FTC), Kamrup (M) at Guwahati, in M.A.C. Case No. 1091/2011.

3. Mr. Bhattacharjee, learned counsel for the opposite party No. 1 submits that he has not been furnished with a copy of this interlocutory application.

4. Ms. Choudhury, learned counsel for the applicant submits that she will furnish the same to Mr. Bhattacharjee during the course of the day.

5. The prayer of the applicant will be considered on receipt of the record from the learned Tribunal.

6. List the matter after 4 weeks.

JUDGE

Comparing Assistant