The New India vs Pabana Mallik & Others
2025 Latest Caselaw 9511 Ori

Orissa High Court

The New India vs Pabana Mallik & Others on 29 October, 2025

Author: V. Narasingh

Bench: V. Narasingh

                  IN THE HIGH COURT OF ORISSA AT CUTTACK
                              MACA No. 1198 of 2014

            The New India                       ...       Appellants
            Assurance Co. Ltd.,                 .
            Cuttack
                                     Mr. B.K. Mohanty, Advocate

                                      -versus-

            Pabana Mallik & Others              ...     Respondents
                                                .
                                       Mr. P.K. Mishra, Advocate

                          CORAM: JUSTICE V. NARASINGH
                                        ORDER

29.10.2025 MISC. CASE No.2239 of 2014 Order No.

06. 1. This is an application for condonation of delay of 36 days in filing the appeal.

2. Having heard learned counsel for the parties and considering the recitals in the Misc. Case, the delay in filing the appeal is condoned.

3. Misc. Case is accordingly disposed of.

(V. Narasingh) Judge

Order No.

07. 1. It is apt to note here that inadvertently in Order No.3, the Misc. Case Number has been wrongly reflected as "Misc. Case No.2239 of 2014"

instead of "Misc. Case No.2238 of 2014", in fact the Misc. Case No.2239 of 2014 relates to condonation of delay.

2. Heard Mr. B.K. Mohanty, learned counsel for the Appellants and, Mr. Mishra, learned counsel for the Respondents.

3. Hearing is concluded, judgment is reserved.

(V. Narasingh) Judge Ayesha

Location: High Court of Orissa, Cuttack