Oriental Insurance Co. Ltd vs Laxmi Pradhan And Others
2021 Latest Caselaw 11483 Ori

                     IN THE HIGH COURT OF ORISSA AT CUTTACK

                                    MACA No.683 of 2019


             Oriental Insurance Co. Ltd.                  ....          Appellant
                                                      Mr. P.K. Mahali, Advocate
                                           -versus-
             Laxmi Pradhan and others               ....      Respondents
                        Mr. S.K. Dash, Advocate for Respondent Nos.1 & 2


                         CORAM:
                         JUSTICE B. P. ROUTRAY


                                        ORDER

09.11.2021 Order No.

04. 1. Issue notice to the Respondent Nos.1 to 3.

2. Since Mr. S.K. Dash, learned counsel, has already appeared on behalf of Respondent Nos.1 and 2, no notice need be issued to the said Respondent Nos.1 and 2. A copy of the appeal memo along with impugned judgment be served on him within a week.

3. Notice be issued to the Respondent No.3 by Speed Post with A.D. fixing a short returnable date. Requisite shall be filed within three working days.

4. List this matter on 17th January, 2022.

I.A. No.739 of 2021

5. The further proceeding initiated at the instance of the claimants under Section 174 of the M.V. Act in MAC No.13/2016 shall remain stayed till 17th January, 2022.

6. An urgent certified copy of this order be granted on proper application.

( B.P. Routray) Judge

B.K. Barik