Orissa High Court

Divisional Manager vs Bilasini Majhi @ Bilasa Majhi on 8 May, 2025

Author: Biraja Prasanna Satapathy

Bench: Biraja Prasanna Satapathy

        IN THE HIGH COURT OF ORISSA AT CUTTACK
                    MACA No.1149 of 2024
Divisional Manager, United         .....        Appellant
India Insurance Co. Ltd.,                 Mr. P.K. Mahali, Advocate
Kalahandi
                              -versus-
Bilasini Majhi @ Bilasa Majhi    .....         Respondents
& Ors.                                   Mr. B. Samantaray, Advocate
                                                     (Respondent No. 4)

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

08.05.2025 Order No. 07 I.A. No. 1058 of 2025

1. This matter is taken up through hybrid mode.

2. Heard learned counsel for the Appellant.

3. Since the cross objection has been filed at the instance of the Claimants, Claimants-Respondent Nos. 1 & 3 are exempted from paying the Court fee for the present.

4. I.A. is disposed of.

(BIRAJA PRASANNA SATAPATHY) Judge

1. Heard.

2. This application has been filed with a prayer to dispense with the filing of the certified copy of the impugned Judgment in cross objection.

3. Learned counsel for the Claimants-Respondent Nos. 1 & 3 contended that certified copy of the impugned Judgement is available in the case record.

4. Considering the submission made, prayer as made in the I.A. is allowed.

5. I.A. is disposed of accordingly.

(BIRAJA PRASANNA SATAPATHY) Judge

1. Heard.

2. Let a copy of the appeal memo be served on the learned counsel appearing for the Claimants-Respondents by tomorrow (09.05.2025).

3. As requested, list this matter in the week commencing 7th July, 2025.

(BIRAJA PRASANNA SATAPATHY) Judge Sneha