Citation : 2026 Latest Caselaw 2393 Ori
Judgement Date : 14 March, 2026
Signature Not Verified
Digitally Signed
Signed by: MADHUSMITA SAHOO
Designation: SENIOR STENOGRAPHER
Reason: Authentication
Location: High Court of Orissa, Cuttack
Date: 16-Mar-2026 17:00:36
IN THE HIGH COURT OF ORISSA AT CUTTACK
MACA No. 728 OF 2023
Hrushikesh Behera .... Appellant
Mr. Binayak Prasad Mohanty, Advocate
-versus-
Dinabandhu Mishra and another .... Respondents
Mr. Gopal Chandra Samantaray, Advocate
(For Respondent No.1)
CORAM:
JUSTICE K.R. MOHAPATRA
ORDER
Order No. 14.03.2026
3. 1. This matter is taken up in the 1st National Lok Adalat
through video conferencing mode.
2. Although Mr. Samantaray, learned counsel appearing for the Insurance Company, and Mr. Malay Preetiraj Swain, Manager, the New India Assurance Co. Ltd., submitted that there is every likelihood of settlement in the matter, Mr. Mohanty, learned counsel for the Appellant-Claimant, did not agree to the same.
3. Hence, this matter may be placed before the Regular Bench.
K.R. Mohapatra, J
st
ms (1 National Lok Adalat)
Publish Your Article
Campus Ambassador
Media Partner
Campus Buzz
LatestLaws.com presents: Lexidem Offline Internship Program, 2026
LatestLaws.com presents 'Lexidem Online Internship, 2026', Apply Now!