Purna Chandra Das vs Nani Gopal Das And Others
2022 Latest Caselaw 4803 Ori

Citation : 2022 Latest Caselaw 4803 Ori
Judgement Date : 16 September, 2022

Orissa High Court

Purna Chandra Das vs Nani Gopal Das And Others on 16 September, 2022

                  IN THE HIGH COURT OF ORISSA AT CUTTACK
                             W.P.(C) No.13127 OF 2007

             Purna Chandra Das                         ....           Petitioner(s)
                                                            M/s.S.P.Mishra, Adv.
                                          -versus-

             Nani Gopal Das and others                 ....     Opposite Party(s)
                                                              Mr.G.B.Jena,Adv.
                                                              Mr.A.P.Bose,Adv.
                       CORAM:
                       JUSTICE BISWANATH RATH
                                         ORDER

16.09.2022 Order No. I.A. No.9177 of 2018

04. 1. This I.A. has been filed for substitution of the sole Petitioner.

2. Considering the submission made, prayer for substitution stands allowed and legal heirs of the deceased sole Petitioner be impleaded as newly added Petitioners.

3. I.A. stands disposed of.

(Biswanath Rath) Judge ORDER 16.09.2022 Order No. W.P.(C) No.13127 of 2007

05. 1. Petitioner has no instruction on the survivability of the suit of the year 1992. For the Hon'ble apex Court judgment in Rahul S.Shah reported in (2021) 6 SCC 418, there is no operation of interim order in civil proceeding in Court below.

2. The Writ Petition stands dismissed for Petitioner having no instruction from the Petitioner.

(Biswanath Rath) Judge Swarna