Divisional Manager vs Judhistira Biswal And Another
2022 Latest Caselaw 4024 Ori

                     IN THE HIGH COURT OF ORISSA AT CUTTACK
                               MACA No.551 of 2020
            Divisional Manager, M/s.National           ....           Appellant
            Insurance Company Limited

                                                        Ms. S. Das, Advocate
                                       -versus-
            Judhistira Biswal and another              ....        Respondents

                                  Mr. K. Das, Advocate for Respondent No.1
                         CORAM:
                        JUSTICE B. P. ROUTRAY
                                       ORDER

16.08.2022 Order No. I.A. No.781 of 2022

10. 1. Heard Ms. S. Das, learned counsel for the Appellant-Insurance Company and Mr. K. Das, learned counsel for the Respondent No.1-claimant.

2. It is submitted on behalf of the Appellant that though the appeal was dismissed as per the common judgment dated 20.06.2022, but since no time stipulation was fixed to deposit the award amount, the Appellant is facing difficulty to deposit the same in view of the direction regarding default interest made in the impugned judgment of the learned Tribunal.

3. Upon hearing both the parties, a new paragraph as 9-A is added after paragraph 9 of the judgment, which reads as follows:-

"However, the direction for payment of default interest as contained in the impugned judgment of the learned Tribunal is waived."

4. The I.A. is disposed of.

5. An urgent certified copy of this order be granted on proper application.

( B.P. Routray) Judge

B.K. Barik