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M/S. Hdfc Ergo vs Rukmani Dalai & Ors
2025 Latest Caselaw 229 Ori

Citation : 2025 Latest Caselaw 229 Ori
Judgement Date : 6 May, 2025

Orissa High Court

M/S. Hdfc Ergo vs Rukmani Dalai & Ors on 6 May, 2025

Author: Biraja Prasanna Satapathy
Bench: Biraja Prasanna Satapathy
          IN THE HIGH COURT OF ORISSA AT CUTTACK
                          MACA No.424 of 2022

        M/s. HDFC Ergo, G.I.Co.,
                                           ....                      Appellant
        Ltd.
                                                        Mr. A.A. Khan, Advocate
                                        -versus-

        Rukmani Dalai & Ors.
                                           ....                  Respondents


                              CORAM:
               JUSTICE BIRAJA PRASANNA SATAPATHY
                                          ORDER

06.05.2025 Order No.

11. 1. This matter is taken up through Hybrid Arrangement (Virtual/Physical) Mode.

2. Heard.

3. Mr. P.K. Mishra, learned counsel contended that he has instruction to appear on behalf of the Claimants- Respondent Nos.1 to 5 and he will file his appearance memo within a week.

4. In view of the same, let a copy of the appeal memo along with judgment be served on Mr. Mishra, by day- after-tomorrow (08.05.2025).

// 2 //

5. Considering the office note, issue fresh notice to Respondent No.6 by Registered Post with A.D./Speed Post, requisites for which shall be filed by 08.05.2025.

6. List this matter in the week commencing 7th July, 2025.

(Biraja Prasanna Satapathy) Subrat Judge

Location: HIGH COURT OF ORISSA, CUTTACK

 
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