Orissa High Court

Bighneswar Panda vs D.M on 7 May, 2025

Author: Biraja Prasanna Satapathy

Bench: Biraja Prasanna Satapathy

      IN THE HIGH COURT OF ORISSA AT CUTTACK

                      MACA No.757 of 2024


Bighneswar Panda                          .....           Appellant
                                                      Mr. P.K. Mishra, Advocate
                                   -versus-

D.M., The Oriental Insurnace            .....             Respondents
Co., Ltd., & Others

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

07.05.2025

Order No. 01 I.A. No. 1660 of 2024

1. This matter is taken up through hybrid mode.

2. Heard learned counsel appearing for the Parties.

3. This application has been filed seeking extension of time to pay the statutory amount.

4. Since statutory deposit has already been made, learned counsel for the Appellant does not want to press the I.A.

5. I.A. is accordingly disposed of.

(BIRAJA PRASANNA SATAPATHY) Judge

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

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

3. Learned counsel for the appellant contended that deficit court fee has already been paid.

4. In view of such submission, this Court while disposing the I.A., directs the office to accept the deficit court fee.

5. Accordingly, the I.A stands disposed of.

(BIRAJA PRASANNA SATAPATHY) Judge

1. Heard.

2. Issue notice to the Respondents on the question of admission.

3. Since it is contended that Respondent No.1 has also filed an appeal against the impugned judgment in MACA No.1196 of 2024 and Mr. P.K. Tripathy, learned counsel contended that he can appear for Respondent No.1 in the present appeal, let a copy of the appeal memo be served on Mr. Tripathy by 9.5.2025.

4. Similarly, Since Mr. B.B. Singh, learned counsel and his associates have already entered appearance in MACA No.1196 of 2024, who are the claimants, no notice need be issued to Respondent Nos.2 to 5. Let a copy of the appeal memo be served on Mr. Singh also by 9.5.2025.

5. List this matter in the week commencing 14 th July, 2025 along with MACA No.1196 of 2024.

6. Statutory deposit made in the meantime be invested in a fixed deposit for a period of one (1) year with clause for renewal.

(BIRAJA PRASANNA SATAPATHY) Judge

Subrat

Location: HIGH COURT OF ORISSA, CUTTACK