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Divisional Manager vs Sashi Sethy And Others
2026 Latest Caselaw 2396 Ori

Citation : 2026 Latest Caselaw 2396 Ori
Judgement Date : 14 March, 2026

[Cites 0, Cited by 0]

Orissa High Court

Divisional Manager vs Sashi Sethy And Others on 14 March, 2026

Author: K.R. Mohapatra
Bench: K.R. Mohapatra
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. 883 OF 2024
                                               Divisional Manager, New India        ....       Appellant
                                               Assurance Co. Ltd.
                                                                         Mr. Amit Kumar Nath, Advocate
                                                                       -versus-
                                               Sashi Sethy and others               .... Respondents
                                                                                                     None
                                                                                (For Respondent Nos.1 & 2)

                                                    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. None appears for the Respondents at the time of call.

3. Mr. Nath, learned counsel for the Insurance Company, and Mr. Malay Preetiraj Swain, Manager, the New India Assurance Co. Ltd., is present.

4. It is submitted by Mr. Nath, learned counsel for the Appellant and Mr. Swain, Manager, the New India Assurance Co. Ltd., that the matter may be settled. He, however, undertakes to take steps in that regard at the Berhampur Suit Hub. Hence, he requested to place the matter before the next Lok Adalat.

5. Hence, put up this matter before the next Lok Adalat, as prayed for.



                                                                             K.R. Mohapatra, J
            ms                                                          (1st National Lok Adalat)



 

 
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