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Hemalata Swain & Others vs Rabindra Nath Swain & Others
2023 Latest Caselaw 14646 Ori

Citation : 2023 Latest Caselaw 14646 Ori
Judgement Date : 15 November, 2023

Orissa High Court
Hemalata Swain & Others vs Rabindra Nath Swain & Others on 15 November, 2023
                 IN THE HIGH COURT OF ORISSA AT CUTTACK
                            RSA NO.383 OF 2019
            Hemalata Swain & Others            ....            Appellants
                                          Mr. D.P. Mohanty, Advocate.
                                    -versus-
            Rabindra Nath Swain & Others       ....          Respondents
                                             Mr. Rajjeet Roy, Advocate,
                                                       (R-8, 9,10 & 16)
                     CORAM:
                     MR. JUSTICE D.DASH
                                     ORDER

15.11.2023 RSA NOs.383 & 386 OF 2019 & I.A. NOS.648, 649 & 650 OF 2023 Order No.

04. 1. This matter is taken up through hybrid arrangement (virtual/physical) mode.

2. Mr. Rajjeet Roy, learned Counsel enters appearance on behalf of the Respondent Nos.8, 9, 10 and 16 by filing Vakalatnama in Court today in RSA No.383 of 2019 which is taken on record.

3. Heard learned Counsel for the Appellants and learned Counsel for the Respondent Nos.8, 9, 10 and 16 in the matter of above noted three interim applications.

4. Considering the submission and on going through the averments taken in the applications as well as the judgments under challenge, the prayer for exemption of substitution of the legal representatives of the deceased-Respondent No.2 is allowed and so also the service of notice upon the

// 2 //

Respondents as prayed for is dispensed with at the risk of the Appellant.

5. The I.As. are accordingly disposed of.

(D. Dash), Judge.

ORDER 15.11.2023 RSA NOs.383 & 386 OF 2019 Order No.

05. 1. As prayed for, these Appeals are listed on 7th December, 2023 for hearing to answer the substantial question of law as framed on 24.09.2021 for hearing.

Interim order passed earlier shall continue till then.

(D. Dash), Judge.

Narayan

Signature Not Verified Digitally Signed Signed by: NARAYAN HO Designation: Peresonal Assistant Reason: Authentication Location: OHC Date: 17-Nov-2023 17:00:04

 
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