National Insurance Company ... vs Ramesh Pati And Another
2021 Latest Caselaw 11487 Ori

                     IN THE HIGH COURT OF ORISSA AT CUTTACK
                                      MACA No.798 of 2020
             National Insurance Company Limited       ....          Appellant
                                                      Mr. A. Dash, Advocate
                                           -versus-
             Ramesh Pati and another               ....       Respondents
                             Mr. S.B. Dash, Advocate for Respondent No.1
                         CORAM:
                         JUSTICE B. P. ROUTRAY
                                         ORDER

09.11.2021 Order No. I.A. No.458 of 2021

03. 1. Heard learned counsel appearing for the Appellant as well as learned counsel appearing for Respondent No.1.

2. Upon hearing both the parties and considering the grounds mentioned in the petition, the delay in filing the appeal is condoned.

3. I.A. is disposed of.

MACA No.798 of 2020

4. Issue notice to the Respondent Nos.1 and 2.

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

6. As the Appellant has not questioned his liability and only challenge the quantum of compensation, no notice need be issued to the Respondent No.2 for the time being.

7. List this matter for hearing 24th January, 2022.

( B.P. Routray) Judge

B.K. Barik