M/S. Oriental Insurance Company ... vs Laxmi Sahoo And Another
2021 Latest Caselaw 11348 Ori

                       IN THE HIGH COURT OF ORISSA AT CUTTACK

                                      MACA No.252 of 2021

               M/s. Oriental Insurance Company Ltd.          ....        Appellant
                                                     Mr. Adam Ali Khan, Advocate
                                            -versus-
               Laxmi Sahoo and Another                       ....     Respondents


                           CORAM:
                           SHRI JUSTICE B. P. ROUTRAY
                                          ORDER

5.11.2021 Order No.

I.A. No.610 of 2021

01. 1. Considering the submissions that the certified copy of the impugned judgment has been filed in the connected appeal, i.e. MACA No.253 of 2021 which is also in today's list, the prayer for dispensing with filing of the same is allowed.

2. The I.A. is disposed of.

I.A. No.756 of 2021

02. 3. Issue notice to the Respondents on the question of limitation through Registered Post with A.D. fixing short returnable date. Requisites be filed within three days.

MACA No.252 of 2021

03. 4. The statutory deposit made by the Appellant be invested by the Registry for a period of six months which shall be renewed from time to time pending appeal.

5. List this matter in the week commencing from 29th November, 2021 along with MACA No.253 of 2021.

( B.P. Routray) Judge M.K.Panda