M/S.Iffco Tokio General ... vs Makunda Sethi And Others
2021 Latest Caselaw 11824 Ori

                        IN THE HIGH COURT OF ORISSA AT CUTTACK

                                       MACA No.126 of 2020

                 M/s.IFFCO TOKIO General Insurance
                 Company Ltd.                      ....                  Appellant
                                                         Mr. A.K. Dash, Advocate
                                             -versus-
                 Makunda Sethi and Others                   ....      Respondents
                                                        Mr. P.K. Nayak, Advocate

                            CORAM:
                            SHRI JUSTICE B. P. ROUTRAY
                                           ORDER

16.11.2021 Order No.

I.A. No.220 of 2020

05. 1. In view of the fact that deficit court fee has already been deposited, the I.A. has become infructuous and disposed of as such.

MACA No.126 of 2020

06. 2. The statutory deposit made by the Appellant be invested in fixed deposit by the Registry from time to time.

I.A. No.727 of 2021

07. 3. Issue notice on the question of limitation.

4. Advocate Mr. P.K. Nayak accepts notice on behalf of claimants

- Respondent Nos.1-3. Appellant is directed to serve copy of the appeal memo as well as impugned judgment on him within three working days.

5. Issue notice to Respondent No.4 by Registered Post with A.D. fixing short returnable date for which requisites be filed within three working days.

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

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