Saira Khatun Bibi And Others vs Purna Chandra Jena And Others
2021 Latest Caselaw 12298 Ori

                     IN THE HIGH COURT OF ORISSA AT CUTTACK

                                    RSA No.71 of 2016

            Saira Khatun Bibi and others          ....        Appellants
                                            Mr. D.P. Mohanty, Advocate
                                     -versus-
            Purna Chandra Jena and others         ....      Respondents


                        CORAM:
                        JUSTICE B. P. ROUTRAY

                                        ORDER

30.11.2021 Order No. M.C. No.440 of 2016

04. 1. It is submitted that Appellant Nos.6 to 10 are the LRs of Chain Saha, who was Appellant No.1(gha) before the learned First Appellate Court and died on 10.10.2015.

2. Accordingly, the prayer is allowed. The Appellant Nos.6 to 10 are permitted to join with other Appellants.

3. Misc. case is disposed of.

M.C. No.198 of 2016

4. Issue notice to the Respondents on the question of limitation by registered post with A.D. fixing a short returnable date. Requisites shall be filed within three working days.

5. List this matter on 15th March, 2022.

RSA No.71 of 2016

6. Defect No.6(a) as pointed out by the SR is ignored as the certified copy of the trial court judgment is already available on record.

7. List this matter on 15th March, 2022.

( B.P. Routray) Judge

B.K. Barik