National Insurance Company Ltd vs Jagannath Sha And Another
2022 Latest Caselaw 1611 Ori

                        IN THE HIGH COURT OF ORISSA AT CUTTACK

                                          MACA No.132 of 2020
                 National Insurance Company Ltd.              ....          Appellant
                                                          Mrs. P. Pattnaik, Advocate
                                               -versus-
                 Jagannath Sha and Another                    ....       Respondents
                                    Mr. B.B. Singh, counsel for Respondent No.1

                            CORAM:
                            SHRI JUSTICE B. P. ROUTRAY
                                             ORDER

28.02.2022 Order No. I.A. No.228 of 2020

05. 1. In view of office note the I.A. has become infructuous and disposed of as such.

I.A. No.251 of 2020

06. 2. As the certified copy of the impugned judgment has been filed in connected MACA No.131 of 2020, the filing of certified copy of the same in the present appel is dispensed with.

3. I.A. is disposed of.

I.A. No.252 of 2020

07. 4. Heard Mrs. P. Pattnaik, learned counsel for the Appellant and Mr. B.B. Singh, learned counsel for claimant - Respondent No.1.

5. Upon hearing both parties and considering the grounds mentioned in the application the delay in filing the appeal is condoned.

6. The I.A. is disposed of.

MACA No.132 of 2020

08. 7. The name of learned counsel for Respondent No.1 be correctly mentioned.

8. Copy of the appeal memo along with connected documents be served on Mr. Singh within seven days.

9. List the matter on 21st March, 2022.

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