Siba Prasad Mallik @ Prasanta ... vs Divisional Manager
2022 Latest Caselaw 7648 Ori

                         IN THE HIGH COURT OF ORISSA AT CUTTACK
                                   FAO No.42 of 2020
                 Siba Prasad Mallik @ Prasanta Kumar
                 Mallik                                   ....           Appellant
                                          Mr. Dillip Kumar Mohapatra, Advocate
                                              -versus-
                 Divisional Manager, M/s. New India
                 Assurance Company Ltd. and Others        ....        Respondents


                           CORAM:
                           SHRI JUSTICE B. P. ROUTRAY
                                          ORDER

23.12.2022 Order No.

I.A. No.45 of 2020

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

2. Heard Mr. D.K. Mohapatra, learned counsel for the claimant - Appellant.

3. It is submitted that the certified copy of the impugned judgment has been filed in the connected appeal, i.e. FAO No.40 of 2020.

4. Accordingly, filing of the same in the present appeal is dispensed with.

5. The I.A. is disposed of.

I.A. No.46 of 2020 & FAO No.42 of 2020

03. 6. Issue notice to the Respondents on the question of limitation as well as admission by Registered Post with A.D. for which requisites be filed within seven working days.

7. List the matter on 22nd March, 2023 along with FAO No.40 of 2020.

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