Divisional Manager vs Anusaya Malik @ Anu Jena And
2021 Latest Caselaw 12687 Ori

                          IN THE HIGH COURT OF ORISSA AT CUTTACK

                                        MACA No.375 of 2020

                 Divisional Manager, M/s.New India
                 Assurance Company Ld.                 ....         Appellant
                                                  Mr.Somnath Roy, Advocate
                                          -versus-
                 Anusaya Malik @ Anu Jena and
                 others                                ....        Respondents
                                                       Mr.B.N.Rath, Advocate
                                                   (for Respondent Nos.1 to 9)

                                CORAM:
                                JUSTICE B. P. ROUTRAY
                                            ORDER

09.12.2021 Order No.

5. I.A.No.575 of 2020

1. As the deficit Court fee has already been paid, the I.A. is disposed of.

I.A.No.1012 of 2020

2. Heard.

3. Considering the grounds mentioned in the petition and upon hearing both parties, delay in filing the appeal is condoned.

4. The I.A. is disposed of. MACA No.375 of 2020

5. A copy of the appeal memo along with impugned judgment be served on the learned counsel for claimant-Respondents within three days.

6. List on 22nd February, 2022 under Order XLI, Rule 11, CPC.

( B.P. Routray) Judge C.R.Biswal