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Badani Dei And Others vs Life Insurance Corporation Of .... ...
2025 Latest Caselaw 4557 Ori

Citation : 2025 Latest Caselaw 4557 Ori
Judgement Date : 3 March, 2025

Orissa High Court

Badani Dei And Others vs Life Insurance Corporation Of .... ... on 3 March, 2025

                  IN THE HIGH COURT OF ORISSA AT CUTTACK
                                  CVREV No.249 of 1998

                 Badani Dei and others                               Petitioners

                                                                          None
                                             -versus-
                 Life Insurance Corporation of           ....   Opposite Party(s)
                 India, Ltd., represented through its
                 Divisional Manager, Division
                 Office, Cuttack and others

                                         Mr. R.K. Agarwal, Advocate appearing
                                               on behalf of Mr. S.P. Mishra, Sr.
                                                  Advocate for O.P. No.1 and 2
                                      CORAM:
                             MR. JUSTICE A.C. BEHERA

                                             ORDER
Order No.                                   03.03.2025
    05.     1.      This matter is taken up through Hybrid Arrangement (Virtual
            /Physical Mode).

2. None appears from the side of the petitioners.

3. Learned counsel for the Opposite Party Nos.1 and 2 is present.

4. As per the ratio of the decision in the case of Hukumchand Amolikchand Logde vrs. Madhava Balaji Potdar and another reported in 1984 Supp. SCC-600, once a revision is admitted, the same must be disposed of on merit, even on failure of the petitioners to appear. For which, in absence of the learned counsel for the petitioners, heard from the learned counsel for the Opposite Party Nos.1 and 2.

5. Learned counsel for the Opposite Party Nos.1 and 2 submitted that, this revision has arisen out of Title Appeal No.31 of 1995 passed by the learned Additional District Judge, Khurda.

6. Heard from the learned counsel for the Opposite Party Nos.1 and 2.

7. Put up for judgment.

( A.C. Behera ) Judge Jagabandhu

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