Citation : 2021 Latest Caselaw 11600 Ori
Judgement Date : 11 November, 2021
IN THE HIGH COURT OF ORISSA AT CUTTACK
MACA No.1013 of 2018
The Divisional Manager, New India .... Appellant
Assurance Co. Ltd.
Mr. P.K. Panda, Advocate
-versus-
Smt. M. Saraswati and others .... Respondents
Mr. P.K. Satapathy, Advocate for Respondent No.1
CORAM:
JUSTICE B. P. ROUTRAY
ORDER
11.11.2021 Order No. I.A. No.1764 of 2018
08. 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.1013 of 2018
4. Mr. P.K. Panda, learned counsel, has entered appearance for the Appellant by filing vakaltnama. His name be indicated in the brief as well as in the cause list.
5. The names of Mr. R.M. Mohanty and associates be deleted from the brief.
6. A copy of the appeal memo along with impugned judgment be served on Mr. P.K. Satapathy, learned counsel for the Respondent No.1 within seven working days.
7. List this matter on 14th December, 2021 as prayed for by learned counsel for the Appellant.
( B.P. Routray) Judge
B.K. Barik
Publish Your Article
Campus Ambassador
Media Partner
Campus Buzz
LatestLaws.com presents: Lexidem Offline Internship Program, 2026
LatestLaws.com presents 'Lexidem Online Internship, 2026', Apply Now!