Life Insurance Corporation Of vs Lokanath Kuanr
2022 Latest Caselaw 2473 Ori

                IN THE HIGH COURT OF ORISSA AT CUTTACK
                            WA No. 231 of 2019

       Life Insurance Corporation of           ....                   Appellants
       India & Another
                                          Mr. Jayanta Kumar Rath, Sr. Advocate
                                             and Mr. D.N. Rath, Advocate

                                       -versus-
       Lokanath Kuanr                         ....                Respondent
                                             Mr. Saswat Das, Advocate


                         CORAM:
                        JUSTICE JASWANT SINGH
                        JUSTICE M.S. RAMAN


                                          ORDER (Oral)

06.05.2022 Order No. I.A. No. 388 of 2019

05. 1. This matter is taken up by virtual/physical mode.

2. The Appellants have filed the aforementioned intra-Court appeal assailing the Judgment dated 7th March, 2019 passed by the learned Single Judge, along with an application for condonation of delay of 67 days in filing the appeal.

Upon notice of the application, no reply has been filed. After hearing counsel for the parties, we find that the reasons stated in the application by way of affidavit are sufficient for us to condone the delay.

3. Accordingly, the delay in filing the appeal is condoned.

4. The I.A. stands disposed of.

// 2 //

W.A. No. 231 of 2019

5. Counsels for the Parties pray for adjournment to address the argument.

6. List on 12th August, 2022.

(Jaswant Singh) Judge

(M.S. Raman) Judge

Laxmikant May 6, 2022 Cuttack