The Branch Manager vs Sanjukta Panigrahi And Others
2023 Latest Caselaw 193 Ori

                 IN THE HIGH COURT OF ORISSA AT CUTTACK

                                     MACA No.262 of 2020

             The Branch Manager,
             New India Assurance Co. Ltd.              ....        Appellant
                                                     Mr.A.A.Khan, Advocate
                                          -versus-

             Sanjukta Panigrahi and others          ....     Respondents
                        Mr.B.B.Singh, Advocate for Respondent Nos.1 to 3


                        CORAM:
                        JUSTICE B. P. ROUTRAY

                                        ORDER

04.01.2023

Order No. I.A.No.762 of 2020 & MACA No.262 of 2020

4. 1. The matter is taken up through Hybrid mode.

2. Heard Mr.Khan, learned counsel for the Insurer- Appellant and Mr.Singh, learned counsel for the claimants- Respondents no.1 to 3.

3. There is delay of 748 days in filing the appeal.

4. It is explained that after passing of the impugned judgment, the file was sent to Divisional Office and again returned back to the local office with opinion of the Legal Department and thereafter appeal was filed. Such explanation appears to be very formal in nature, which is found non-specific. Accordingly, this Court is not satisfied with the reasons explained for the delay and the prayer to condone the limitation is rejected. Consequently, the appeal is dismissed on the ground of limitation.

5. The statutory deposit made by the Appellant along with accrued interest thereon be refunded to him on proper application and on production of proof of deposit of the award amount before the learned Tribunal.

( B.P. Routray) Judge

C.R.Biswal