Oriental Insurance Company Ltd vs Rajendra Digal And Others
2023 Latest Caselaw 2544 Ori

                        IN THE HIGH COURT OF ORISSA AT CUTTACK

                                      MACA No.607 of 2020
                 Oriental Insurance Company Ltd.,
                 represented through its Regional           ....          Appellant
                 Manager
                                                            Ms. S. Das, Advocate
                                              -versus-
                 Rajendra Digal and Others                  ....       Respondents
                      Mr. Pradeep Kumar Mishra, counsel for Respondents 1 & 2

                           CORAM:
                           SHRI JUSTICE B. P. ROUTRAY
                                          ORDER

28.3.2023 Order No. I.A. No.1075 of 2022

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

2. Since the certified copy of the impugned judgment has been filed in the connected case, i.e. WP(C) No.12794 of 2012, filing of the same in the present appeal is dispensed with.

3. The I.A. is disposed of.

I.A. No.507 of 2020

08. 4. Since the Statutory deposit has been made in the meantime, the I.A. is disposed of.

I.A. No.268 of 2023

09. 5. Heard Ms. S. Das, learned counsel for the Appellant and Mr. P.K. Mishra, learned counsel for the claimant - Respondents.

6. Upon hearing both parties and considering the grounds mentioned in the limitation application the delay in filing the appeal is condoned.

7. The I.A. is disposed of.

MACA No.607 of 2020

10. 8. List the matter on 15th May, 2023.

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