National Insurance Company Ltd vs Shaktipada Pradhan And Another
2022 Latest Caselaw 1612 Ori

                         IN THE HIGH COURT OF ORISSA AT CUTTACK

                                          MACA No.133 of 2020
                 National Insurance Company Ltd.              ....          Appellant
                                                          Mrs. P. Pattnaik, Advocate
                                               -versus-
                 Shaktipada Pradhan 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.253 of 2020

05. 1. 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.

2. I.A. is disposed of.

I.A. No.254 of 2020

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

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

5. The I.A. is disposed of.

MACA No.132 of 2020

07. 6. The name of learned counsel for Respondent No.1 be correctly mentioned.

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

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

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