The Divisional Manager vs Khirasindhu Patel And Others
2025 Latest Caselaw 2737 Ori

Orissa High Court

The Divisional Manager vs Khirasindhu Patel And Others on 17 January, 2025

Author: Savitri Ratho

Bench: Savitri Ratho

                          IN THE HIGH COURT OF ORISSA AT CUTTACK
                                          MACA No. 394 of 2020

               The Divisional Manager, Sriram              ....                Appellant
               General Insurance Company Limited,
               BBSR
                                                                 Mr. G. P. Dutta, Advocate

                                                    -Versus-
               Khirasindhu Patel and Others                ....             Respondents
                                                     Mr. Pradeep Kumar Behera, Advocate
                                                               (for Respondent Nos.1 to 3)
                         CORAM:
                             JUSTICE SAVITRI RATHO
                                                   ORDER

17.01.2025 Order No. (Through hybrid mode)

04. I.A. No. 189 of 2025

1. This I.A. has been filed for modification of the order dated 14.12.2024.

2. It is stated that the right of recovery had been granted by the learned Tribunal in the impugned judgment but the same has not been confirmed in the order dated 14.12.2024. Hence, necessary correction be made in last line of paragraph-6 by inserting the sentence as 'Right of recovery is confirmed'.

3. In such view of the matter, order dated 14.12.2024 is corrected. After paragraph 7, the sentence "Right of recovery granted by the learned Tribunal, is confirmed" is inserted. The rest of the order dated 14.12.2024 remains unaltered.

4. The I.A. is disposed of.

5. The corrected order be uploaded in the website.

Signed by: PUSPANJALI MOHAPATRA Reason: Authentication (Savitri Ratho) Location: Orissa High Court Judge Date: 20-Jan-2025 10:20:17 puspa