Oriental Insurance Company Ltd vs Pradip Kumar Das And Others
2022 Latest Caselaw 1573 Ori

                            IN THE HIGH COURT OF ORISSA AT CUTTACK
                                          MACA No.261 of 2021

                    Oriental Insurance Company Ltd.             ....         Appellant
                                                             Mr.P.K.Mahali, Advocate

                                                  -versus-

                    Pradip Kumar Das and others               ....      Respondents
                                                     Mr.Ramanath Acharya, Advocate
                                                         for Respondent Nos.1 and 2
                                CORAM:
                                JUSTICE B. P. ROUTRAY
                                              ORDER

25.02.2022 Order No.

5. I.A.No.588 of 2021

1. Heard Mr.Mahali, learned counsel for the Appellant and Mr.Acharya, learned Advocate for Respondent Nos.1 and 2.

2. Since the validity of the Insurance Policy in respect of the offending vehicle is not questioned, no further notice on the owner - Respondent No.3 is required to be served.

3. Upon hearing both parties, delay in filing the appeal is condoned.

4. The I.A. is disposed of. MACA No.261 of 2021

5. Hearing concluded. Judgment reserved.

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