Citation : 2021 Latest Caselaw 11592 Ori
Judgement Date : 11 November, 2021
IN THE HIGH COURT OF ORISSA AT CUTTACK
RSA No.381 of 2017
Prafulla @ Prafulli Tarai and others .... Appellants
Mr. T.K. Swain, Advocate
-versus-
Collector, Cuttak and others .... Respondents
Miss S. Mishra, A.S.C. for Respondent Nos.1 to 3
CORAM:
JUSTICE B. P. ROUTRAY
ORDER
11.11.2021 Order No. M.C. Nos.249 and 248 of 2018
03. 1. These are applications for condonation of delay in filing the substitution application for deceased Appellant Nos.31, 36,71, 79 & 87 and for substitution.
2. Since the LRs of the deceased-Appellant Nos.31, 36, 71, 79 & 87 are already on record, no further substitution is required.
3. Accordingly, both the misc. cases are disposed of.
RSA No.381 of 2017
4. List this matter for hearing under Order XLI Rule-11 C.P.C. on 24th November, 2021 as prayed for by learned counsel for the Appellants.
5. Copy of the appeal memo along with the copies of the impugned judgments be served on Miss S. Mishra, learned A.S.C.-Respondent Nos.1 to 3 by tomorrow.
( B.P. Routray) Judge
B.K. Barik
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