Oriental Insurance Co. Ltd vs State Of Odisha And Others .... Opp. ...
2025 Latest Caselaw 1789 Ori

Orissa High Court

Oriental Insurance Co. Ltd vs State Of Odisha And Others .... Opp. ... on 28 July, 2025

Author: Chittaranjan Dash

Bench: Chittaranjan Dash

             IN THE HIGH COURT OF ORISSA AT CUTTACK

                                CRLMP No.844 of 2022

                 Oriental Insurance Co. Ltd.       ....          Petitioner
                                              Mr. P. K. Mahali, Advocate

                                        -versus-

                 State of Odisha and Others        ....        Opp. Parties
                                            Ms. S. Mohanty, Addl. P. P.

                                               Mr. B. Mohanty, Advocate
                                                      For O.P. No.6 to 26

                         CORAM:
       THE HON'BLE MR. JUSTICE CHITTARANJAN DASH
                                        ORDER

Order No.                              28.07.2025
 15.        1.      Heard learned counsel for the Parties.

2. In view of the judgment passed in CRLMP No.749 of 2024, the matters relating to FAO Nos.525, 526, 534, 537 of 2023 stands deleted from the present CRLMP.

3. Mr. B. Mohanty, learned counsel for Opposite Party No.6 to 26 submits that his name does not find place in the brief as well as in the Cause List for which he could not be prepared to proceed with the case and accordingly submits to adjourn the case and fix it after two weeks.

4. List this matter on 22.08.2025.

5. The name of Mr. B. Mohanty, learned counsel for the Opposite Party No.6 to 26 be reflected in the brief as well as in the Cause List.

(Chittaranjan Dash) Judge

AKPradhan

Signed by: ANANTA KUMAR PRADHAN

Location: HIGH COURT OF ORISSA Date: 29-Jul-2025 14:06:29