The Sr. D.M. vs Chandramani Nanda And Another
2021 Latest Caselaw 12106 Ori

                     IN THE HIGH COURT OF ORISSA AT CUTTACK

                                      MACA No.350 of 2021


             The Sr. D.M., M/s. National Insurance ....            Appellant
             Co. Ltd.
                                                 Mr. P.K. Mahali, Advocate
                                        -versus-
             Chandramani Nanda and another           ....      Respondents


                         CORAM:
                         JUSTICE B. P. ROUTRAY



                                         ORDER

23.11.2021 Order No. I.A. No.797 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 he has already filed the certified copy of the impugned judgment in the connected MACA No.351 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.350 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.351 of 2021.

( B.P. Routray) Judge

B.K. Barik