Kishore Kumar Padhiary vs Divisional Manager
2023 Latest Caselaw 4985 Ori

                        IN THE HIGH COURT OF ORISSA AT CUTTACK
                                  FAO No.52 of 2020
                 Kishore Kumar Padhiary                     ....          Appellant
                                          Mr. Dillip Kumar Mohapatra, Advocate
                                                -versus-
                 Divisional Manager, M/s. New India
                 Assurance Co. Ltd. and Others              ....       Respondents
                                   Mr. S.K. Sahoo, counsel for Respondent No.1
                           CORAM:
                           SHRI JUSTICE B. P. ROUTRAY
                                              ORDER

2.5.2023 Order No.

I.A. No.52 of 2020

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

2. Heard Mr. D.K. Mohapatra, learned counsel for the claimant - Appellant and Mr. S.K. Sahoo, learned counsel for insurer - Respondent No.1.

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

4. The I.A. is disposed of.

I.A. No.53 of 2020

07. 5. Since the certified copy of the impugned judgment has been filed in the connected appeal, i.e. FAO No.40 of 2022, filing of the same in the present appeal is dispensed with.

FAO No.52 of 2020

08. 6. List the matter on 25th July, 2023 along with FAO No.40 of 2022.

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

Digitally signed by MANAS KUMAR MANAS KUMAR PANDA PANDA Date: 2023.05.03 18:10:32 +05'30'