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Judgment
B. P. Routray, J
Misc. Case No.1229 of 2010 & MACA No.311 of 2010
Notice issued against Respondent Nos.3, 6 & 7 are treated sufficient in terms of the provision under Order 5 Rule 9 C.P.C.
Heard Mr. P.K. Panda, learned counsel for the Appellant and Mr. P.K. Sahoo, learned counsel, on behalf of Mr. D.K. Pani, learned counsel for the Respondent No.1.
There is delay of 364 days in presenting the appeal and the appeal is of the year 2010. In the meantime, 11 years have already been passed.
The grounds mentioned for condoning the delay is not found satisfactory and the appeal is dismissed on the ground of limitation.
The appeal as well as I.A. is dismissed.
The statutory deposit made before this Court with accrued interest thereon shall be refunded to the Appellant-Insurance Company on proper application.
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