The Divisional Manager vs Kumari Naina See And Others
2021 Latest Caselaw 12104 Ori

                     IN THE HIGH COURT OF ORISSA AT CUTTACK

                                      MACA No.372 of 2021



             The Divisional Manager, M/s.National      ....          Appellant
             Insurance Co. Ltd.
                                                       Mrs. S. Das, Advocate
                                      -versus-
             Kumari Naina See and others               ....       Respondents


                         CORAM:
                         JUSTICE B. P. ROUTRAY


                                         ORDER

23.11.2021 Order No. I.A. No.547 of 2021

01. 1. This is an application for dispensing with filing of certified copy of the impugned judgment.

2. Learned counsel for the Appellant submits that she has already filed the certified copy of the impugned judgment in the connected MACA No.370 of 2021.

3. In view of the same, the filing of certified copy of the impugned judgment in the present appeal is dispensed with.

4. I.A. is disposed of.

MACA No.372 of 2021

5. The A/c. payee cheque deposited towards statutory amount shall be invested in fixed deposit in any Nationalized Bank by the Registry from time to time.

6. List this matter on 15th February, 2022 along with MACA No.370 of 2021.

( B.P. Routray) Judge

B.K. Barik