The Assistant Manager Legal vs Mama Priyadarshini Samal And Others
2026 Latest Caselaw 1628 Ori

Orissa High Court

The Assistant Manager Legal vs Mama Priyadarshini Samal And Others on 20 February, 2026

Author: B. P. Routray

Bench: B. P. Routray

                                          IN THE HIGH COURT OF ORISSA AT CUTTACK


                                                       FAO No.57 of 2026


                                 The Assistant Manager Legal,                ....          Appellant
                                 M/s.Chola MS General Insurance
                                 Company Limited, Rudrapur,
                                 Naharkanta, Bhubaneswar
                                                                          Mr. A.A. Khan, Advocate
                                                         -versus-
                                 Mama Priyadarshini Samal and others ....         Respondents
                                              Mr. D. Patnaik, Advocate for Respondents 1 to 4

                                            CORAM:
                                            JUSTICE B. P. ROUTRAY



                                                              ORDER

20.02.2026 Order No.

01. 1. Since the receipt showing deposit of the award amount before the learned Commissioner has been filed, the I.A. is disposed of.

2. Heard Mr. A.A. Khan, learned counsel for the Appellant- Insurance Company and Mr. D. Pattnaik, learned counsel for the Respondents 1 to 4-claimants.

3. Upon hearing both the parties and considering the grounds mentioned in the limitation petition, the delay in filing the appeal is condoned.

4. The I.A. is disposed of.

Location: High Court of Orissa, Cuttack Date: 20-Feb-2026 15:38:42

5. Issue notice. Mr. D. Patnaik, learned counsel accepts notice for Respondents 1 to 4. Notice to Respondent No.5 is dispensed with for the time being.

6. List this appeal on 10th April 2026.

7. In the meantime, the amount deposited by the insurer before the learned Commissioner for Employee's Compensation-cum- Joint Labour Commissioner, Cuttack in E.C. Case No.59/2024 shall not be disbursed in favour of the claimants till 10th April 2026.

8. An urgent certified copy of this order be granted on proper application.

( B.P. Routray) Judge

B.K. Barik

Signed by: BASANTA KUMAR BARIK Reason: Authentication Location: High Court of Orissa, Cuttack Date: 20-Feb-2026 15:38:42