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New India Assurance Company Ltd vs Sri Sankar Saha And Ors
2024 Latest Caselaw 1310 Tri

Citation : 2024 Latest Caselaw 1310 Tri
Judgement Date : 31 July, 2024

Tripura High Court

New India Assurance Company Ltd vs Sri Sankar Saha And Ors on 31 July, 2024

                                                       Page 1 of 1


                                            HIGH COURT OF TRIPURA
                                                  AGARTALA
                                     I.A.02 of 2024 in MAC.APP.No.22 of 2024

                      New India Assurance Company Ltd.

                                                                               ----Applicant(s)
                                                        Versus

                      Sri Sankar Saha and Ors.
                                                                             ----Respondent(s)

For Applicant(s) : Mr. Subhankar Deb, Adv.

                      For Respondent(s)        :     Mr. K. De, Adv.
                                                     Mr. S. Noatia, Adv.

                                    HON'BLE MR. JUSTICE BISWAJIT PALIT
                                                        Order
                      31/07/2024

Learned counsel for the applicant-New India Assurance

Company Ltd., Mr. Subhankar Deb is present. Learned counsel for the

respondent No.6, Mr. K. De is also present.

This application is filed for staying operation of the

judgment and award dated 27.09.2023 passed in connection with

T.S.(MAC)No.10 of 2022. By the said judgment, the liability is passing

upon the Insurance Company. Now, one of the Insurance Company has

appeared and prayed for staying further operation of the said judgment.

Meanwhile, in the main case i.e. in MAC.APP.No.22 of 2024 we have

already called for the LCR. So, at this stage, I do not find any material

to stay further operation of the said judgment.

Registry be asked to prepare the paper book and supply the

same to the counsel for the parties at an earliest and list the matter on

21.08.2024.

Accordingly, stay petition is dismissed at this stage being

devoid of merit.

JUDGE

Date: 2024.07.31 17:13:50 +05'30'

 
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