Gajendra @ Brajendra Bhoi vs Sujit Das And Another
2021 Latest Caselaw 11548 Ori

                           IN THE HIGH COURT OF ORISSA AT CUTTACK

                                        MACA No.893 of 2013

                  Gajendra @ Brajendra Bhoi                  ....            Appellant
                                          Mr. Laxminarayan Rayatsingh, Advocate
                                               -versus-
                  Sujit Das and another                      ....          Respondents
                                      Mr. G.P. Dutta, counsel for Respondent No.2

                              CORAM:
                              SHRI JUSTICE B. P. ROUTRAY
                                            ORDER

10.11.2021 Order No.

03. 1. Heard Mr. L. Rayatsingh, learned counsel for the Appellant.

2. Issue notice.

3. Mr. G.P. Dutta, Advocate accepts notice on behalf of Respondent No.2. Copy of the appeal memo along with impugned judgment be served on him within three working days.

3. For the time being no notice need be served to Respondent No.1, the owner of the vehicle since the appeal is for enhancement of quantum of compensation by the claimants.

4. List this matter for hearing on 14th December, 2021.

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