Bajaj Allianz General Insurance vs Pranabandhu Majhi And Others
2022 Latest Caselaw 6438 Ori

                       IN THE HIGH COURT OF ORISSA AT CUTTACK
                                 MACA No.447 of 2022
                 BAJAJ ALLIANZ General Insurance
                 Company Ltd.                             ....          Appellant
                                                     Mr. S.K. Mohanty, Advocate
                                              -versus-
                 Pranabandhu Majhi and Others             ....       Respondents


                           CORAM:
                           SHRI JUSTICE B. P. ROUTRAY
                                            ORDER

09.11.2022 Order No.

01. 1. The matter is taken up through hybrid mode.

2. The statutory deposit made by the Appellant be invested by the Registry in fixed deposit in any nationalized Bank renewable from time to time pending appeal.

3. Mr. S.K. Mohanty, learned counsel for the Appellant submits that he has filed I.A. No.1056 of 2022 praying for dispensing with filing of the certified copy of the impugned judgment since the same has been filed in the connected appeal, i.e. MACA No.445 of 2022.

4. The prayer is allowed and filing of the certified copy is dispensed with.

5. Mr. Mohanty further submits that he has filed I.A. No.1204 of 2022 to condone the limitation.

6. Issue notice to the Respondents on the question of limitation as well as admission by Registered Post with A.D. for which requisites be filed within seven working days.

7. List the matter on 30th January, 2023 along with MACA No.445 of 2022.

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