Citation : 2022 Latest Caselaw 2089 Ori
Judgement Date : 4 April, 2022
IN THE HIGH COURT OF ORISSA AT CUTTACK
MACA No.277 of 2019
Priyadarsini Patra and Others .... Appellants
Mr. P.K. Mishra, Advocate
-versus-
Nagendra Nayak and Another .... Respondents
Mr. B.K. Sahoo on behalf of G.P. Dutta,
counsel for Respondent No.2
CORAM:
SHRI JUSTICE B. P. ROUTRAY
ORDER
4.4.2022 Order No. I.A. No.522 of 2019
04. 1. The Appellants being the claimants are exempted from payment of court fee for the time being.
2. The I.A. is disposed of.
I.A. No.523 of 2019
05. 3. Since the certified copy of the impugned judgment is filed in connected MACA No.276 of 2019, filing of the same in the present appeal is dispensed with.
4. The I.A. is disposed of.
MACA No.277 of 2019
06. 5. Mr. B.K. Sahoo on behalf of Mr. G.P. Dutta submits to enter appearance on behalf of insurer - Respondent No.2. His name be indicated in the cause list as well as on the brief. A copy of the appeal memo along with connected documents be served on him by tomorrow.
6. List the matter on 6th May, 2022.
( B.P. Routray) Judge M.K.Panda
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