Basudev Sethy vs Divisional Manager
2022 Latest Caselaw 7068 Ori

                           IN THE HIGH COURT OF ORISSA AT CUTTACK
                                     MACA No.383 of 2007
                    Basudev Sethy                              ....              Appellant
                                             Mr. Dillip Kumar Mohapatra, Advocate
                                              -versus-
                    Divisional Manager, National
                    Insurance Company Ltd. and Another         ....        Respondents
                                    Mr. K.J. Prakash, on behalf of Mr. S.K. Padhi,
                                                     counsel for Respondent No.1
                              CORAM:
                              SHRI JUSTICE B. P. ROUTRAY
                                             ORDER

2.12.2022 Order No.

12. 1. The matter is taken up through hybrid mode.

2. It is submitted that despite direction of this court the insurance company has not deposited the amount awarded by the tribunal in its' judgment dated 26th February, 2007 though they have deposited the further consolidated amount of Rs.10,000/- on 23rd November, 2022 in terms of direction of this court dated 27th January, 2016.

3. Despite repeated directions of this court, Mr. K.J. Prakash submits on behalf of insurer - Respondent No.1 that, he has no instructions about deposit of the amount directed by the tribunal.

4. The insurer - Respondent No.1, i.e. the Divisional Manager, National Insurance Company Ltd., Cantonment Road, Mangalabag, Cuttack is directed to give instructions regarding deposit of the amount within three working days, failing which this court will be compelled to direct for his personal appearance before this court.

5. List the matter on 6th December, 2022.

( B.P. Routray) Judge M.K.Panda