Akhaya Behera vs M/S. New India Assurance Co. Ltd
2023 Latest Caselaw 10846 Ori

                        IN THE HIGH COURT OF ORISSA AT CUTTACK

                                      MACA No.1268 of 2017
                 Akhaya Behera                              ....         Appellant
                                                     Mr. Lingaraj Dash, Advocate
                                              -versus-
                 M/s. New India Assurance Co. Ltd.,
                 through its Divisional Manager, Link
                 Road, Madhupatna, Cuttack and
                 Another                                    ....      Respondents
                                      Ms. P.P. Barik on behalf of Mr. S.B. Panda,
                                                    counsel for Respondent No.1
                                  Mr. T. Mahapatra, counsel for Respondent No.2

                           CORAM:
                           SHRI JUSTICE B. P. ROUTRAY
                                          ORDER

4.9.2023 Order No. I.A. No.516 of 2022

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

2. Heard Mr. L. Dash, learned counsel for the Appellant, Ms. P.P. Barik, learned counsel for the insurer - Respondent No.1 and Mr. T. Mahapatra, learned counsel for owner - Respondent No.2.

3. The appeal was filed within the time. But certified copy of the impugned judgment was filed much after that.

4. Upon hearing all the parties and considering the circumstances as well as status of the Appellant as victim of motor vehicular accident, the delay in filing the appeal is condoned.

5. The I.A. is disposed of.

MACA No.1268 of 2017

08. 6. List the matter on 13th November, 2023.

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

Signature Not Verified Digitally Signed Signed by: MANAS KUMAR PANDA Designation: Senior Steno Reason: Authentication Location: OHC, Cuttack Date: 04-Sep-2023 17:52:47