Sai Sahu (Dead) & Others vs Simanchal Pradhan
2023 Latest Caselaw 12247 Ori

                                    IN THE HIGH COURT OF ORISSA AT CUTTACK

                                                    RSA No.396 of 2009
                                   Sai Sahu (Dead) & Others                    Appellant(s)
                                                                Mr. A.K. Mishra-2, Advocate

                                                                 -versus-
                                   Simanchal Pradhan                         ....       Respondent(s)
                                                                              Mr.S.S. Rao, Advocate
                                                            CORAM:
                                                   MR. JUSTICE A.C. BEHERA

                                                                 ORDER

Order No. 09.10.2023 RSA No.396 of 2009 & RSA No.395 of 2009.

08. 1. These matters are taken up through Hybrid Arrangement (Virtual /Physical Mode).

2. The learned counsel for the parties are present. This Second Appeal was posted today for hearing. The learned counsel for the Appellant submitted a written memo stating that the Appellant No.1 Sai Sahu has expired and her LRs are in the record as Appellant Nos.2 to 7. So, an entry is to be made against the name of Appellant No.1 as dead. As the deceased Appellant No.1 has been represented properly by her LRs i.e. Appellant Nos.2 to 7, for which, there is no impediment under law to hear this Appeal.

3. Heard learned counsel for the parties.

4. Hearing is concluded and Judgment is reserved.

                                                                            ( A.C. Behera )
Signature Not Verified                                                           Judge
Digitally Signed
SignedRati
         by: Ranjan
             RATI RANJAN NAYAK
Reason: Authentication

Location: High Court of Orissa, Cuttack, India. Date: 11-Oct-2023 10:24:38