Kunjabihari Pal & Anr vs Sarpanch
2021 Latest Caselaw 11527 Ori

                 IN THE HIGH COURT OF ORISSA AT CUTTACK
                              R.S.A. No.380 of 2003
            Kunjabihari Pal & Anr.                ....          Appellants
                                          Mr.Pradip Kumar Ray, Advocate


                                   -versus-
            Sarpanch, Jarada Gram Panchayat ....                    Respondent
                                                              Mr. A. Mikherji,
                                                                     Advocate



                      CORAM:
                      MR. JUSTICE D.DASH
                                        ORDER

10.11.2021 Order No.

07. 1. This matter is taken up through hybrid arrangement (virtual/physical mode).

2. In view of the fact that the Appellants and Respondent No.2 being substituted in place of the original Defendant had pursued the suit together and thereafter having suffered from the judgment passed by the Trial Court had preferred the First Appeal, notice to Respondent No.2(a) to 2(d) who are the legal representatives of Respondent No.2 having been sent by Registered Post with A.D., it is not necessary to further wait to ascertaining as to whether those have been received by them or not as because the Appellant and Respondent No.2, the predecessor-in-interest of Respondent No.2(a) to Respondent No.2(d) were sailing in the same boat all through. Therefore, the Office note to the above effect is ignored.

3. Mr.P.K. Ray, learned counsel for the Appellant prays for grant of time to get ready for hearing of the Appeal in the matter of admission.

// 2 //

4. Prayer being allowed; it is directed that the matter be listed on 18th November, 2021.

(D. Dash) Judge

Himansu