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Divisional Manager vs Sashi Sethy And Others
2024 Latest Caselaw 15338 Ori

Citation : 2024 Latest Caselaw 15338 Ori
Judgement Date : 1 October, 2024

Orissa High Court

Divisional Manager vs Sashi Sethy And Others on 1 October, 2024

Author: Biraja Prasanna Satapathy

Bench: Biraja Prasanna Satapathy

            IN THE HIGH COURT OF ORISSA AT CUTTACK

                         MACA No.883 of 2024

        Divisional Manager, New
        India Assurance Co. Ltd.          ....                     Appellant
                                                    Mr. A.K. Nath, Advocate

                               -versus-
        Sashi Sethy and Others    ....                     Respondents
                                                    Mr. S.J. Mohanty,
                                               Advocate on behalf of Ms.
                                                D. Mohapatra, Advocate

                            CORAM:
                 JUSTICE BIRAJA PRASANNA SATAPATHY
                                         ORDER

01.10.2024 Order No.

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

2. Heard learned counsel for the parties.

3. Issue notice on the question of admission.

4. Since it is contended by Mr. S.J. Mohanty, learned counsel appearing on behalf of Ms. D. Mohapatra, learned counsel for the Respondent Nos.1 and 2, contended that Ms. D. Mohapatra has already entered appearance for Respondent Nos.1 and 2, no notice need be issued, let a copy of the appeal memo along with judgment be served on Ms. Mohapatra by 04.10.2024.

// 2 //

5. Notice to Respondent No.3 by Registered Post with A.D., requisites for which shall be filed by 04.10.2024.

6. List this matter in the week commencing 02.12.2024.

7. Statutory deposit made in the meantime be invested in a fixed deposit for a period of 1 year with clause for renewal.

(Biraja Prasanna Satapathy) Judge

Basudev

Location: High Court of Orissa, Cuttack

 
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