The D.M. M/S. Oriental vs K. Bairi Reddy & Another
2024 Latest Caselaw 16879 Ori

Citation : 2024 Latest Caselaw 16879 Ori
Judgement Date : 20 November, 2024

Orissa High Court

The D.M. M/S. Oriental vs K. Bairi Reddy & Another on 20 November, 2024

Author: G. Satapathy

Bench: G. Satapathy

            IN THE HIGH COURT OF ORISSA AT CUTTACK
                       MACA No. 1109 of 2024
     The D.M. M/s. Oriental                 ...         Appellant
     Insurance Co. Ltd., Ganjam
                                        Mr. D. Nayak, Advocate

                           -versus-
     K. Bairi Reddy & Another       ...            Respondents


                              CORAM:
                       JUSTICE G. SATAPATHY
                             ORDER(ORAL)

20.11.2024 Order No. I.A. Nos.2438, 2439, 2643 & 2631 of 2024

01. 1. This matter is taken up through Hybrid Arrangement (Virtual/Physical Mode).

2. Learned counsel for the appellant submits that the deficit Court fee has already been paid.

3. Accordingly, the I.A. No.2438 of 2024 stands disposed of.

4. Since the appellant has already filed the cheque of Rs.25,000/- towards the statutory deposit, the cheque amount be invested in the name of Registrar (Judicial) in any Nationalized Bank by opening an interest bearing account renewable from time to time.

5. Accordingly, I.A. No.2439 of 2024 stands disposed of.

6. Since the certified copy of the impugned judgment has already been filed in MACA No.1108 of

2024, the filing of the certified copy of the judgment stands dispensed with in this appeal.

7. Accordingly, I.A. No.2643 of 2024 stands disposed of.

8. The present Interlocutory Application in I.A. No.2631 of 2024 U/S.5 of the Limitation Act, 1963 has been filed by the appellant to condone the of delay of 13 days in preferring the appeal.

9. Heard, learned counsel for the appellant.

10. Issue notice on limitation against respondents through Speed Post/ Registered Post with AD by fixing a short returnable date. Requisites for issuance of notice to the respondents shall be filed within three working days.

11. List this matter on 9th January, 2025.

(G. Satapathy) Judge

S. Sasmal