Gokul Charan Mohanty vs Prahallad Jena And Another
2021 Latest Caselaw 11772 Ori

                           IN THE HIGH COURT OF ORISSA AT CUTTACK

                                         MACA No.663 of 2012
                    Gokul Charan Mohanty                     ....              Appellant
                                  Mr. P. Mishra on behalf of K.C. Nayak, Advocate
                                             -versus-
                    Prahallad Jena and Another               ....        Respondents
                                     Ms. Manasi Das, counsel for Respondent No.2

                              CORAM:
                              SHRI JUSTICE B. P. ROUTRAY
                                             ORDER

15.11.2021 Order No. Misc. Case No.1926 of 2015

10. 1. Heard Mr. P. Mishra, Advocate on behalf of Mr. K. C. Nayak, learned counsel for the appellant and Ms. Manasi Das, Advocate on behalf of Mr. S.K. Samantaray, learned counsel for the insurer - Respondent No.2.

2. Considering the grounds taken in the petition and upon hearing learned counsel for both the sides the delay in filing the appeal is condoned.

3. The Misc. Case is disposed of.

MACA No.663 of 2012

11. 4. Copy of the appeal memo along with impugned judgment be served on the learned counsel appearing for Respondent No.2 within seven days.

5. List this matter for hearing on 20th December, 2021.

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