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The Divisional Manager vs Rajendra Kumar Tripathy & Anr
2025 Latest Caselaw 1507 Ori

Citation : 2025 Latest Caselaw 1507 Ori
Judgement Date : 21 July, 2025

Orissa High Court

The Divisional Manager vs Rajendra Kumar Tripathy & Anr on 21 July, 2025

Author: S.K. Panigrahi
Bench: S.K. Panigrahi
                                     IN THE HIGH COURT OF ORISSA AT CUTTACK
                                                       MACA No. 346 of 2025
                                  The Divisional Manager
                                  National Insurance Co. Ltd.,            ........   Appellant (s)
                                                                           Mr. Nayan Behari Das, Adv.


                                                            -versus-
                                  Rajendra Kumar Tripathy & anr.        ........ Respondent(s)
                                                                 Mr. Pradeep Kumar Mishra, Adv.

                                                CORAM:
                                                DR. JUSTICE S.K. PANIGRAHI

                                                        ORDER

21.07.2025

I.A. No.1630 of 2025 Order No.

01. 1. This matter is taken up through hybrid arrangement.

2. Heard.

3. This I.A. has been filed by the Appellant for modification of

the judgment/order dated 10.05.2025 passed by this Court in

MACA No.346 of 2025.

4. Learned counsel for the Appellant submits that since the

awarded amount was settled at Rs.2,50,000/- consolidated, the

direction with regard to payment interest @6% per annum may

be deleted.

Designation: Personal Assistant Reason: Authentication Location: OHC

5. Considering the submissions made by the learned counsel for Date: 23-Jul-2025 18:52:39

the Appellant and the averments made in the I.A, prayer is

allowed. Accordingly, the order dated 10.05.2025 is modified to

the extent that the direction with regard to payment of interest

@ 6% per annum reflected in the aforesaid order is deleted.

6. All other parts of the original order shall remain unaltered.

7. This I.A. is disposed of.

( Dr. S.K. Panigrahi) Judge Murmu

Designation: Personal Assistant

 
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