Orissa State Road Transport vs Bhagya Naik And Others
2021 Latest Caselaw 11596 Ori

                     IN THE HIGH COURT OF ORISSA AT CUTTACK
                                   MACA No.181 of 2017

             Orissa State Road Transport                ....         Appellants
             Corporation and another
                                                     Mr. B.K. Sahoo, Advocate
                                          -versus-
             Bhagya Naik and others                ....      Respondents
                         Mr. D. Mund, Advocate for Respondent Nos.1 to 5
                          CORAM:
                          JUSTICE B. P. ROUTRAY
                                       ORDER

11.11.2021 Order No. M.C. No.1306 of 2017

04. 1. Heard Mr. B.K. Sahoo, learned counsel for the Appellants.

2. Learned counsel for the Appellants is permitted to implead Opposite Party No.3 before the learned trial court as Respondent No.6 in the present appeal.

3. The defects as pointed out by the SR be ignored.

4. Accordingly, the misc. case is disposed of.

M.C. No.1307 of 2017

5. Issue notice to the Respondent Nos.1 to 6 on the question of limitation.

6. Since Mr. D. Mund, learned counsel, accepts notice on behalf of Respondent No.1 to 5, no notice need be issued to the said Respondent Nos.1 to 5. A copy of the appeal memo along with impugned judgment be served on Mr. Mund by tomorrow.

7. No notice need be issued to the newly added Respondent No.6 for the time being.

8. List this matter on 1st December, 2021.

( B.P. Routray) Judge

B.K. Barik