Baratam Satya Raju vs Gian Kaur Chahal
2025 Latest Caselaw 3636 Ori

Orissa High Court

Baratam Satya Raju vs Gian Kaur Chahal on 4 February, 2025

Author: V. Narasingh

Bench: V. Narasingh

                 IN THE HIGH COURT OF ORISSA AT CUTTACK

                             MACA No. 1229 of 2016

             1. Baratam Satya Raju         ....           Appellants
             2. Baratam Nabin
                Kumar
             3. Baratam Rajesh
                Kumar
                                            Mr. D. Mund, Advocate


                                     -versus-

             1. Gian Kaur Chahal           ....        Respondents
             2. The National
                Insurance Co. Ltd.
                                              Ms. R. Pati, Advocate

                            CORAM: JUSTICE V. NARASINGH

                                    ORDER

04.02.2025 Misc. Case No.2108 of 2016 Order No.

08. 1. Heard learned counsel for the Appellants and learned counsel for the Respondents.

2. This Misc. Case has been filed for condonation of delay.

3. Taking into account submissions made and the recital in the Misc. Case, the delay in fling of MACA No.1229 of 2016 is condoned.

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

(V. Narasingh) Judge

Order No.

09. 1. Heard learned counsel for the Appellants and learned counsel for the Respondents.

2. During the course of submission, it is brought to the notice of the Court that unfortunately Appellant No.1 has passed away. Since his LRs are already on record, no substitution is necessary.

3. Registry is requested to delete the name of Appellant No.1.

4. This MACA shall be confined to Appellant Nos.2 and 3.

5. Hearing is concluded and judgment is reserved.

(V. Narasingh) Judge Santoshi

Designation: Senior Stenographer

Location: High Court of Orissa Date: 06-Feb-2025 11:50:41