Life Insurance Corporation Of vs Purnima Bug
2023 Latest Caselaw 12644 Ori

                 IN THE HIGH COURT OF ORISSA AT CUTTACK
                               RSA NO. 340 OF 2016

            Life Insurance Corporation of           ....          Appellants
            India
                                               Mr.S.K. Mohanty, Advocate
                                        -versus-
            Purnima Bug                            ....          Respondent
                                               Mr. Jagajit Panda, Advocate.
                      CORAM:
                      MR. JUSTICE D.DASH
                                        ORDER

Order No.                              13.10.2023
   08.      1.      This matter is taken up through hybrid arrangement
            (virtual/physical) mode.

2. The present Appeal under Section-100 of the Code of Civil Procedure has been filed in challenging the judgment and decree passed by the learned District Judge, Ganjam-Berhampur in RFA No.16 of 2014.

3. The present Respondent as the Plaintiff having filed C.S. No.90 of 2006 in the Court of Civil Judge Senior Division, Berhampur, the same stood decreed and being aggrieved by the same, this Appellant-Respondent having filed an Appeal under Section-96 of the Code, the same has also been dismissed.

4. Heard Mr. S.K. Mohanty, learned Counsel for the Appellant-Defendant and Mr. J. Panda, learned Counsel for the Respondent-Plaintiff.

5. In course of hearing, learned Counsel for the Appellant (Defendant), under instruction submits that in the meantime, the decreetal dues has been paid to the Respondent (Plaintiff) pursuant

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to the order of the Executing Court and the matter has accordingly been closed. He therefore, under instruction prays for withdrawal of this Appeal, which is lying on Board without being admitted.

Learned Counsel for the Respondent (Plaintiff also submits under instruction that the Respondent (Plaintiff) has received the decreetal dues.

6. In view of all these above, the Appeal stands disposed of as withdrawn.

Issue urgent certified copy as per rules.

(D. Dash), Judge.

Narayan

Signature Not Verified Digitally Signed Signed by: NARAYAN HO Designation: Peresonal Assistant Reason: Authentication Location: OHC Date: 17-Oct-2023 13:56:24