The Divisional Manager vs Smt. Gouri Patro @ Gouri Patra And
2022 Latest Caselaw 5480 Ori

                           IN THE HIGH COURT OF ORISSA AT CUTTACK
                                     MACA No.771 of 2019
                    The Divisional Manager, National
                    Insurance Company Ltd.                    ....           Appellant
                                                          Mr. B.N. Udgata, Advocate
                                               -versus-
                    Smt. Gouri Patro @ Gouri Patra and     ....        Respondents
                    Others
                                     Mr. P.K. Mishra, counsel for Respondents 1-4

                              CORAM:
                              SHRI JUSTICE B. P. ROUTRAY
                                            ORDER

12.10.2022 Order No.

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

2. Mr. B.N. Udgata, learned counsel for the Appellant is permitted to take back the invalid cheque within a week from today and deposit the same after revalidation within two weeks thereafter.

3. The certified copy of the impugned judgment filed in court by Mr. Udgata is kept on record.

4. List the matter on 23rd November, 2022 and S.R. be completed in the meantime.

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