M/S. Reliance General Insurance vs Santosini Mishra And Others
2021 Latest Caselaw 11829 Ori

                          IN THE HIGH COURT OF ORISSA AT CUTTACK

                                          MACA No.469 of 2016

                 M/s. Reliance General Insurance              ....           Appellant
                 Company Ltd.
                                                  Mr.Subrat Satpathy, Advocate
                                            -versus-
                 Santosini Mishra and others           ....         Respondents
                              Mr.P.K.Parhi, Advocate for Respondent Nos.1 to 6
                             Ms.Ruchi Rajgariha, Advocate for Respondent No.7
                                   Mr.A.A.Khan, Advocate for Respondent No.8
                            Mr.B.P.Tripathy and associates for Respondent No.9

                              CORAM:
                              JUSTICE B. P. ROUTRAY
                                              ORDER

16.11.2021 Order No.

6. 1. Mr.Parhi, learned Advocate submits that he has entered appearance on behalf of Respondent Nos. 1 to 6 by filing Vakalatanama. He further submits that his name may be indicated in the cause list as well as in the brief.

2. A copy of the appeal memo and impugned judgment be served on Mr.Parhi, learned counsel appearing for Respondent Nos.1 to 6 within seven days.

3. Ms.Rajgarhia, learned Advocate submits that she will enter appearance on behalf of Respondent No.7.

4. List this matter on 4th January, 2022 for hearing indicating the name of Mr.Parhi, learned counsel for Respondent Nos.1 to 6 and Ms.Rajgarhia in the cause list as well as in the brief.

( B.P. Routray) Judge C.R.Biswal