Dhaneswar Biswal vs Divisional Manager
2022 Latest Caselaw 25 Ori

                     IN THE HIGH COURT OF ORISSA AT CUTTACK
                                      MACA No.251 of 2021

             Dhaneswar Biswal                       ....         Appellant
                                            Mr. D.K. Mohapatra, Advocate
                                       -versus-
             Divisional Manager, M/s.New India      ....      Respondents
             Assurance Co. Ltd. and another


                         CORAM:
                         JUSTICE B. P. ROUTRAY

                                         ORDER

03.01.2022 Order No. I.A. No.565 of 2021

01. 1. This is an application for exemption from payment of court fees.

2. The claimant being the Appellant is exempted from payment of court fees for the time being.

3. I.A. is disposed of.

I.A. No.564 of 2021

4. This is an application to dispense with filing of certified copy of the impugned judgment.

5. The filing of certified copy of the impugned judgment is dispensed with as the free copy has been filed.

6. I.A. is disposed of.

MACA No.251 of 2021

7. List this matter on 22.02.2022 along with MACA No.692 of 2020.

8. The defects as pointed out by the SR be removed in the meantime.

( B.P. Routray) Judge

B.K. Barik