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Judgment
B. P. Routray, J
I.A. No.375 of 2022
The matter is taken up through hybrid mode.
Heard Mr. N.S. Ghose, learned counsel for the Appellant and Mr. K.K. Jena, learned counsel for claimant-Respondents.
Upon hearing both the parties and considering the grounds mentioned in the application, the delay in filing the appeal is condoned.
The I.A. is disposed of.
MACA No.132 of 2022
The statutory deposit made by the Appellant be invested by the Registry in fixed deposit in any nationalized Bank renewable from time to time pending appeal.
Issue notice on the question of admission.
Since the claimant – Respondents No. 1 to 3 have already entered appearance, a copy of the appeal memo along with connected documents be served on learned counsel appearing on their behalf.
Since the main issue involved in the appeal is on the quantum, notice on owner – Respondent No.4 is dispensed with for the time being.
List the matter on 30th September, 2022.
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