National Insurance Company Ltd vs Sharada Chandra Mohanty And
2022 Latest Caselaw 295 Ori

                           IN THE HIGH COURT OF ORISSA AT CUTTACK

                                        MACA No.909 of 2018
                    National Insurance Company Ltd.           ....           Appellant
                                                 Mr. Gautam Mishra, Sr. Advocate
                                               -versus-
                    Sharada Chandra Mohanty and            ....       Respondents
                    Another
                                   Mr. K. Panigrahi, counsel for Respondent No.1

                              CORAM:
                              SHRI JUSTICE B. P. ROUTRAY
                                            ORDER

11.01.2022 Order No.

07. 1. The matter is taken up through virtual mode.

2. Heard Mr. G. Mishra, learned senior counsel for the Appellant and Mr. K. Panigrahi, learned counsel for the claimant - Respondent.

3. Hearing concluded. Judgment reserved.

4. Parties are at liberty to file their respective written note of submissions and citations, if any, within seven days from today.

5. Copy of this order be uploaded in the High Court's Official Website as per Court's Notice No.514 dated 7th January, 2022.

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