Orissa High Court

Manager vs Purna Chandra Maharana & on 7 May, 2025

Author: Biraja Prasanna Satapathy

Bench: Biraja Prasanna Satapathy

      IN THE HIGH COURT OF ORISSA AT CUTTACK

                      MACA No.951 of 2024


Manager, (Legal & T.P.                    .....           Appellant
Claims), Claims Dept., Tata AIG                       Mr. G.P. Dutta, Advocate
General Insurance Co., Ltd.

                                   -versus-

Purna Chandra Maharana &                .....             Respondents
Others                                              Mr.D. Patnaik, Adv. for Resp.
                                                    Nos.1, 2 and 4

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

07.05.2025

Order No. 01 I.A. No. 1972 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. Memo showing deposit of deficit court fee filed in Court be kept in record.

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

03. I.A. No.2122 of 2024 &MACA No.951 of 2024

1. Heard.

2. Issue notice to the Respondents on the question of limitation as well as admission.

3. Since Mr. D. Pattnaik, learned counsel and his associates have already entered appearance for Respondent Nos.1, 2 and 4, no notice need be issued. Let a copy of the appeal memo along with judgment be served on Mr. Pattnaik, learned counsel by 09.05.2025.

4. Requisites for issuance of notice to Respondent No.5 by Registered Post with A.D., be filed by 09.05.2025.

5. List this matter in the week commencing 21st July, 2025 along with MACA No.1186 of 2020.

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