Orissa High Court
D.M vs Suprabha Halba & Others on 13 February, 2026
Author: G. Satapathy
Bench: G. Satapathy
IN THE HIGH COURT OF ORISSA AT CUTTACK
MACA No. 783 of 2025
D.M., M/s. New India ... Appellant
Assurance Co. Ltd., BBSR
Mr. B. Dasmohapatra, Advocate
-versus-
Suprabha Halba & Others ... Respondents
Mr. R.C. Pradhan, Advocate (R-1 to 3)
Mr. S.R. Ojha, Advocate (R-6)
Mr. S.K. Dash, Advocate (R-1 to 7)
CORAM:
JUSTICE G. SATAPATHY
ORDER(ORAL)
13.02.2026 MACA No. 783 of 2025 & I.A. No. 1791 of 2025 Order No.
05. 1. This matter is taken up through Hybrid Arrangement (Virtual/Physical Mode).
2. The present Interlocutory Application in I.A. No. 1791 of 2025 U/S.5 of the Limitation Act, 1963 has been filed by the appellant-petitioner to condone the delay of 84 days in preferring the appeal.
3. Heard Mr. Bijoy Dasmohapatra, learned counsel for the appellant-petitioner, Mr. Ramesh Chandra Pradhan, learned counsel for the respondent-OP Nos. 1 to 3, Mr. S.R. Ojha, learned counsel for R-6 and Mr. Soubhagya Kumar Dash, learned counsel for R-7 in the matter and perused the record, but none appears for R-5 despite valid service of notice.
Page 1 of 24. After hearing the learned counsel for the parties and on going through the averments taken in the I.A., since the delay appears to be neither intentional nor deliberate, rather being for a sufficient cause, this Court by taking a lenient view, considers it in the interest of justice to condone the delay.
5. Accordingly, the delay of 84 days in preferring the appeal stands condoned and the I.A. No. 1791 of 2025 stands disposed of.
6. Since another appeal arising out of the same accident is posted to 06.03.2026, list this matter on 06.03.2026.
(G. Satapathy) Judge S.Sasmal Signature Not Verified Digitally Signed Signed by: SUBHASMITA SASMAL Page 2 of 2 Designation: Jr. Stenographer Reason: Authentication Location: High Court of Orissa Date: 14-Feb-2026 17:51:27