The Manager (Legal) vs Rina Rani Nayak @ Behera &
2025 Latest Caselaw 6669 Ori

Orissa High Court

The Manager (Legal) vs Rina Rani Nayak @ Behera & on 4 April, 2025

Author: Biraja Prasanna Satapathy

Bench: Biraja Prasanna Satapathy

     IN THE HIGH COURT OF ORISSA AT CUTTACK

                      MACA No.245 of 2025

The Manager (Legal), SBI                .....            Appellant
General Insurance Co., Ltd.,                         Mr. G.P. Dutta, Advocate
Khurda
                                   -versus-


Rina Rani Nayak @ Behera &            .....              Respondents
Others

                    CORAM:
THE HON'BLE MR. JUSTICE BIRAJA PRASANNA SATAPATHY

                              ORDER

04.04.2025

Order No. 04.

1. This matter is taken up through hybrid mode.

2. Heard learned counsel appearing for the Parties.

3. Statutory deposit made in the meantime be invested in a fixed deposit for a period of one (1) year with clause for renewal.

4. Issue notice to the Respondents on the question of admission by Registered Post with A.D., requisites for which shall be filed by 09.04.2025.

5. List this matter in the week commencing 30th June, 2025.

(BIRAJA PRASANNA SATAPATHY) Judge

1. This matter is taken up through hybrid mode.

2. Heard.

3. Considering the grounds taken in the I.A., this appeal will be heard along with MACA No.252 of 2025.

4. Accordingly, the I.A stands disposed of.

(BIRAJA PRASANNA SATAPATHY) Judge

1. This matter is taken up through hybrid mode.

2. Heard.

3. This is an application seeking with a prayer to dispense with filing of the certified copy.

4. It is contended that certified copy of the impugned judgment is available in the case record in MACA No.252 of 2025.

5. In view of the same, the prayer is allowed by filing of the certified copy of the impugned judgment is dispensed with for the present.

6. Accordingly, the I.A stands disposed of.

(BIRAJA PRASANNA SATAPATHY)

Reason: Authentication Subrat Location: HIGH COURT OF ORISSA, CUTTACK Date: 07-Apr-2025 10:57:32