RSA/364/2018
2021 Latest Caselaw 3930 Ori

                                    R.S.A. No.364 of 2018




 05. 19.03.2021          This matter is taken up through hybrid arrangement
                  (virtual/physical) mode.
                         On going through the office note, service of notice
                  upon Respondent Nos.6 to 8 is held to be sufficient. In so far
                  as the service of notice upon the Respondent No.9 is
                  concerned, when notice having been duly served upon
                  Respondent Nos.4 to 7, they have already entered appearance
                  in this Appeal through their learned counsel as also it is seen
                  from the judgment of the Trial Court as well as the lower
                  Appellate Court that they were jointly contesting the
                  proceedings and had filed joint written statement, the service
                  of notice of this Appeal afresh upon the said Respondent No.9
                  is not insisted upon.
                         List this matter for hearing on 5.4.2021.




                                             .......................
                                              D. Dash, J.

Basu