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Judgment
S.K. Sahoo, J
This matter is taken up by video conferencing mode.
This application has been filed by the appellant-Insurance Company with a prayer that the Insurance Company may be given right of recovery of
the amount payable by it from the owner of the alleged offending vehicle in accordance with law and further prayer has been made to extend the time
for a period of four weeks for deposit of the compromise amount as per the order dated 19.12.2020 passed in MACA No. 652 of 2017.
Learned counsel for the respondents has no objection to such prayer.
Considering the submissions made by the learned counsel for the respective parties, right of recovery of the amount from the co-owner is given to
the appellant- Insurance Company in accordance with law and the time for deposit of the amount as fixed in the order dated 19.12.2020 is extended
for a further period of four weeks from today.
With the aforesaid modification, the rest part of the order dated 19.12.2020 remains unaltered.
I.A. is accordingly disposed of.
As the restrictions due to resurgence of COVID-19 situation are continuing, learned counsel for the parties may utilize a printout of the order
available in the High Court’s website, at par with certified copy, subject to attestation by the concerned advocate, in the manner prescribed vide
Court’s Notice No. 4587 dated 25th March 2020 as modified by Court’s Notice No. 4798 dated 15th April 2021.
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