Gayatree Pattnaik vs Arundhati Sahoo And Another
2022 Latest Caselaw 6977 Ori

                         IN THE HIGH COURT OF ORISSA AT CUTTACK
                                   MACA No.283 of 2022
                 Gayatree Pattnaik                          ....           Appellant
                                                Mr. Durga Charan Dey, Advocate
                                          -versus-
                 Arundhati Sahoo and Another                ....        Respondents
                                  Mr. Somnath Roy, counsel for Respondent No.2

                            CORAM:
                            SHRI JUSTICE B. P. ROUTRAY
                                           ORDER

29.11.2022 Order No.

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

2. Heard Mr. D.C. Dey, learned counsel for the claimant - Appellant and Mr. S. Roy, learned counsel for insurer - Respondent No.2.

3. Mr. Roy submits that deficit court fee in the cross-objection has already been paid on 29th October, 2022. The same is accepted and I.A. No.1077 of 2022 filed praying for time to file the court fee, is disposed of.

4. Mr. Roy further submits that he has filed the authenticated free copy of the impugned judgment in the connected appeal, i.e. MACA No.282 of 2022 and has filed I.A. No.1344 of 2020 praying to dispense with filing of the same in the present appeal.

5. Prayer is allowed and filing of certified copy is dispensed with. I.A. No.1344 of 2020 stated to have been filed, is thus disposed of.

6. Since the liability of the insurer - Respondent No.2 is neither disputed in the appeal nor in the cross-objection, notice on the owner

- Respondent No.1 is dispensed with for the time being.

7. List the matter on 4th January, 2023.

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