Citation : 2022 Latest Caselaw 4747 Ori
Judgement Date : 14 September, 2022
IN THE HIGH COURT OF ORISSA AT CUTTACK
FAO No.267 of 2022
Legal Manager, M/s.New India .... Appellant
Assurance Co. Ltd.
Mr. S. Roy, Advocate
-versus-
Susanta Kumar Sahoo and another .... Respondents
Mr. D. Patnaik, Advocate for Respondent No.1
CORAM:
JUSTICE B. P. ROUTRAY
ORDER
14.09.2022 Order No. I.A. No.555 of 2022
01. 1. Heard Mr. S. Roy, learned counsel for the Appellant and Mr. D. Patnaik, learned counsel for the Respondent No.1.
2. Upon hearing both the parties and considering the grounds mentioned in the petition, the delay in filing the appeal is condoned.
3. The I.A. is disposed of.
I.A. No.559 of 2022
4. Since the certified copy of the impugned judgment has been filed in the connected appeal, i.e., FAO No.266/2022, filing of the same in the present appeal is dispensed with.
5. The I.A.is disposed of.
FAO No.267 of 2022
6. List this matter on 22nd September, 2022.
( B.P. Routray) Judge B.K. Barik
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