Legal Manager vs Nilesh Kumar Panda & Anr
2025 Latest Caselaw 5194 Ori

Orissa High Court

Legal Manager vs Nilesh Kumar Panda & Anr on 20 March, 2025

Author: Biraja Prasanna Satapathy

Bench: Biraja Prasanna Satapathy

      IN THE HIGH COURT OF ORISSA AT CUTTACK

                      MACA No.1145 of 2023

Legal Manager, Shriram                    .....         Appellant
General Insurance Company                           Mr. G.P. Dutta, Advocate
Ltd.
                                   -versus-


Nilesh Kumar Panda & Anr.               .....           Respondents
                                                    Mr. B.N. Rath, Advocate
                                                      (Respondent No. 1)

                    CORAM:
THE HON'BLE MR. JUSTICE BIRAJA PRASANNA SATAPATHY
                     ORDER

20.03.2025

Order No. 03 I.A. No.2055 of 2023

1. This matter is taken up through hybrid mode.

2. Revalidated cheque filed in Court be kept in record.

3. Heard learned counsel appearing for the Parties.

4. This application has been filed seeking extension of time to pay the deficit court fee.

5. Since learned counsel for the Appellant contended that deficit court fee has already been paid today itself, Office is directed to accept the same.

6. I.A. is accordingly disposed of.

(BIRAJA PRASANNA SATAPATHY) Judge

04. I.A. No. of 2025

1. This matter is taken up through hybrid mode.

2. I.A. filed in Court be registered and be kept in record.

3. Heard learned counsel appearing for the Parties.

4. Considering the grounds taken in the I.A., the delay in filing the appeal is condoned.

(BIRAJA PRASANNA SATAPATHY) Judge

05. 1. Heard learned counsel appearing for the Parties.

2. Even though this appeal has been filed by the Appellant- Company challenging Judgment dtd.29.03.2023 so passed by the learned Third Addl. District Judge-cum-6th MACT, Berhampur in MAC Case No. 16 of 2015, but in course of hearing learned counsel for the Appellant-Company contended that taking into account the award involved, the same be confirmed.

3. Having heard learned counsel appearing for the Parties and considering the submissions made this Court disposes of the appeal by confirming the award. Appellant is directed to deposit the awarded amount along with interest within a period of eight (8) weeks hence. On such deposit of the amount, the same be disbursed in favour of the Claimant/Respondent No. 1 in terms of the judgment dtd.29.03.2023. Statutory deposit made by way of a

cheque so produced in Court today be returned back after satisfaction of the award.

4. The appeal is accordingly disposed of.

(BIRAJA PRASANNA SATAPATHY) Judge Subrat

Location: HIGH COURT OF ORISSA, CUTTACK