The Manager (Legal) vs Sk. Halim And Another
2022 Latest Caselaw 4029 Ori

                     IN THE HIGH COURT OF ORISSA AT CUTTACK

                                      FAO No.219 of 2022

             The Manager (Legal), M/s.Chola MS           ....         Appellant
             General Insurance Company Limited
                                                      Mr. G.P. Dutta, Advocate
                                           -versus-
             Sk. Halim and another                  ....      Respondents
                          Mr. P.K. Pradhan, Advocate for Respondent No.1

                         CORAM:
                         JUSTICE B. P. ROUTRAY

                                         ORDER

16.08.2022 Order No. I.A. No.467 of 2022

01. 1. Since the certified copy of the impugned judgment has been filed in the connected appeal, i.e.FAO No.217 of 2022, filing of the same in the present appeal is dispensed with.

2. I.A. is disposed of.

I.A. No.469 of 2022

3. Heard Mr. G.P. Dutta, learned counsel for the Appellant as well as Mr. P.K. Pradhan, learned counsel for the Respondent No.1.

4. Upon hearing both the parties and considering the grounds mentioned in the petition, the delay in filing the appeal is condoned.

5. I.A. is disposed of.

FAO No.219 of 2022

6. List this matter on 20th September, 2022 along with FAO No.217 of 2022.

I.A. No.438 of 2022

7. As an interim, it is directed that the amount deposited by the insurer before the learned Commissioner for Employee's Compensation-cum-Joint Labour Commissioner, Cuttack in E.C. Case No.153-D/2019 shall not be disbursed in favour of the claimant till 20th September, 2022.

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

( B.P. Routray) Judge

B.K. Barik