Divisional Manager vs Santi Naik And Others
2022 Latest Caselaw 3732 Ori

                          IN THE HIGH COURT OF ORISSA AT CUTTACK

                                          MACA No.638 of 2020

                 Divisional Manager,
                 M/s.National Insurance Co. Ltd.                ....        Appellant
                                                            Mr.B.N.Udgata, Advocate
                                                 -versus-
                 Santi Naik and others                  ....      Respondents
                             Mr.B.Mohanty, Advocate for Respondent Nos.1 to 6

                             CORAM:
                             JUSTICE B. P. ROUTRAY

                                            ORDER

05.8.2022 Order No.

7. I.A.No.1056 of 2020

1. The matter is taken up through Hybrid mode.

2. Mr.B.Mohanty, learned counsel for the Respondents acknowledges receipt of cost of Rs.2500/-.

3. In view of the above, the I.A. is disposed of. I.A.Nos.787 & 786 of 2022

4. The Cross Objectors being the claimants are exempted from payment of Court fees.

5. Filing of certified copy of the impugned judgment is dispensed with since the same is available in the appeal.

6. Both the I.As. are disposed of. MACA No.638 of 2020

7. List on 30th August, 2020.

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