Sujata Behera & Others vs Jyoti Ranjan Jena &
2025 Latest Caselaw 6233 Ori

Orissa High Court

Sujata Behera & Others vs Jyoti Ranjan Jena & on 24 June, 2025

               IN THE HIGH COURT OF ORISSA AT CUTTACK
                         MACA No.210 of 2019

         Sujata Behera & Others          ....                Appellant
                                                  Mr. S. K. Patri, Adv.


                                   -versus-

         Jyoti Ranjan Jena &             ....           Respondents
         Another                                 Mr. G.P. Dutta, Adv.
                                                (for Respondent No.2)




                         COROM:
           JUSTICE BIRAJA PRASANNA SATAPATHY

                                  ORDER

Order 24.06.2025

1. This matter is taken up through Hybrid Mode.

2. Heard learned counsel appearing for the parties.

3. Since Mr. G.P. Dutta, learned counsel contended that he can appear on behalf of Respondent No.2. Let a copy of the appeal memo along with the judgment be served on Mr. Dutta by 2nd July, 2025. Accordingly, no fresh notice need be issued to Respondent No.2.

4. As requested by Mr. Dutta, list this matter on 17th July, 2025. Necessary appearance memo be filed before the next date.

(Biraja Prasanna Satapathy) Judge // 2 //

1. Heard learned counsel appearing for the parties.

2. This is an application with a prayer to exempt the appellant from substituting the legal heirs of deceased appellant No.3.

3. It is contended that legal heirs of deceased appellant No.3 is already on record being represented as Respondent No.4. It is accordingly contended that no substitution is required.

4. Having heard learned counsel for the parties and considering the submission made, this Court allows the I.A and dispose of the same.

5. The I.A stands disposed of.

(Biraja Prasanna Satapathy) Judge

sangita

Reason: authentication of order Location: high court of orissa, cuttack Date: 25-Jun-2025 18:50:47