Brajabandu Pala @ Braja Kishore vs Bhubaneswar Samantaray And ...
2021 Latest Caselaw 12688 Ori

                        IN THE HIGH COURT OF ORISSA AT CUTTACK

                                   RSA No.47 of 2021

            Brajabandu Pala @ Braja Kishore     ....          Appellant
            Pala
                                  Mr.Rama Prasad Mohapatra, Advocate
                                     -versus-
            Bhubaneswar Samantaray and others ....            Respondents
                                       Mr.Tanmay Mishra and associates
                                              (for R-5(a) to 5(d) & R-6)

                          CORAM:
                          JUSTICE B. P. ROUTRAY
                                       ORDER

09.12.2021 Order No.

3. 1. Mr. Parida submits that Mr.Tanmay Mishra and associates have instruction to appear in this case on behalf of R-5(a) to 5(d) and R-6 and their names may be indicated in the cause list as well as brief.

2. A copy of the appeal memo along with the impugned judgment be served on Mr.Mishra by the Appellant.

3. The Appellant is directed to take fresh steps for issuance of notice to R-1, R-2 & R-4(g) in their correct address within one week. Unutilized copy be utilized.

4. On the prayer of the Appellant, two weeks time is granted to take steps for substitution against R-3, R-12(a), R-13(c) and R-

16.

5. In respect of R-4(e) and R-13(d), notice is treated as sufficient.

6. Similarly, in respect of R-(a) to R-(d), R-5(a) to R-5(d), R-6, R-9, R-10 and R-12(b) to R-12(d), notice is also treated as sufficient in terms of Order 5 Rule 9 CPC.

7. In respect of R-7, R-14 and R-15, learned counsel for the Appellant is directed to take fresh steps for issuance of notice in their correct address. Unutilized copy be utilized.

8. In respect of R-8, R-13(a), R-13(c), R-11, R-13(b) and R-17 notice is treated as sufficient.

9. List this matter on 11th April, 2022 indicating the name of Mr.Tanmay Mishra.

( B.P. Routray) Judge

C.R.Biswal