The D.M. vs Bilas Pradhan And Others
2022 Latest Caselaw 4558 Ori

                        IN THE HIGH COURT OF ORISSA AT CUTTACK

                                      MACA No.306 of 2021

                 The D.M., M/s. Oriental Insurance Co.
                 Ltd.                                        ....         Appellant
                                                         Mr. P.K. Mahali, Advocate
                                              -versus-
                 Bilas Pradhan and Others                    ....       Respondents
                             Mr. P.K. Mishra, counsel for Respondents 1 and 3-7

                           CORAM:
                           SHRI JUSTICE B. P. ROUTRAY
                                           ORDER

8.9.2022 Order No.

I.A. No.686 of 2021

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

2. Since the deficit court fee has already been paid, the I.A. is disposed of.

3. The court fee be accepted on record.

I.A. No.687 of 2021

03. 4. It is submitted that the certified copy of the impugned judgment has been filed in connected appeal, i.e. MACA No.305 of 2021.

5. Considering such submission, filing of the certified copy in the present appeal is dispensed with.

6. The I.A. is disposed of.

I.A. No.710 of 2021

04. 7. In view of the stamp reporting that no delay is there, the I.A. is disposed of.

MACA No.306 of 2021

05. 8. List the matter on 20th September, 2022 along with MACA No.305 of 2021 under Order 41, Rule-11 C.P.C.

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