Allabox Ali And Another vs Allabox Khan And Others
2022 Latest Caselaw 1716 Ori

                       IN THE HIGH COURT OF ORISSA AT CUTTACK
                               W.P.(C) No. 14469 of 2005

                 Allabox Ali and Another                      ....            Petitioners
                                                             Mr. P.K. Rath-1, Advocate
                                               -versus-
                 Allabox Khan and Others                       ....       Opposite Parties
                                                                    Md. Fayaz, Advocate
                 CORAM:
                 THE CHIEF JUSTICE
                 JUSTICE R.K. PATTANAIK
                                              ORDER

Order No. 08.03.2022 Misc. Case No.9593 of 2016

14. 1. For the reasons stated therein, the application for substitution is allowed. The legal of Opposite Party No.1 is considered as the necessary Opposite Parties in the present proceeding.

2. The Misc. Case is disposed of.

W.P.(C) No.14469 of 2005

3. Heard learned counsel for the parties.

4. Judgment is reserved. Learned counsel for both the parties are permitted to file their respective written notes of argument within one week.

(Dr. S. Muralidhar) Chief Justice

(R.K. Pattanaik) Judge S.K. Jena/P.A.