Citation : 2023 Latest Caselaw 7242 Ori
Judgement Date : 4 July, 2023
IN THE HIGH COURT OF ORISSA AT CUTTACK
W.A. No. 249 of 2023
Ritanjali Mahapatra ......... Appellant
Mr. Ashok Das, Advocate
Versus
The Divisional Manager, the New .......... Respondents
India Assurance Co. Ltd., Berhampur
Branch, Berhampur & Others
CORAM:
JUSTICE S. TALAPATRA
JUSTICE SAVITRI RATHO
ORDER
04.07.2023 Order No.
02. I.A. No. 2047 of 2023
1. This matter is taken up through Hybrid Mode.
2. Heard Mr. Ashok Das, learned counsel appearing for the applicant.
3. This is an application for condonation of delay of 18 days as per the stamp report in filing the intra-court appeal challenging judgment dated 06.12.2022 delivered in W.P.(C) No. 11342 of 2004 by the learned Single Judge.
4. Issue notice as to why the aforementioned delay shall not be condoned or any other order or orders shall not be passed as deemed fit and proper in the circumstances of the case.
5. Notice is made returnable on 03.08.2023.
6. Steps for service of notice on the respondents shall be taken by the applicant within 3 days from today by Registered Post with A.D.
7. On prayer of Mr. Das, learned counsel for the appellant, we delete the name of the opposite party no.3 from the array of the parties.
8. Registry has to strike out the name of the opposite party no.3 by virtue of this order.
9. Mr. Ashok Das, learned counsel appearing for the appellant has undertaken to remove the defects by 07.07.2023.
(S. Talapatra) Judge
(Savitri Ratho) Judge
puspa
Signature Not Verified Digitally Signed Signed by: PUSPANJALI MOHAPATRA Designation: Personal Assistant Reason: Authentication Location: Orissa High Court Date: 04-Jul-2023 19:23:47
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