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Orissa High Court
Niranjan Swain vs Archi Rout & Others on 10 February, 2026
IN THE HIGH COURT OF ORISSA AT CUTTACK
RSA No.170 of 2019
Niranjan Swain ..... Appellant
Represented by Adv. -
Pranab Kumar Ghose
-versus-
Archi Rout & Others ..... Respondents
Represented by Adv. -
M/s.
CORAM:
MR. JUSTICE ANANDA CHANDRA BEHERA
ORDER
10.02.2026
Order No.
11. 1. This matter is taken up through hybrid mode.
2. The petitioner is directed to file requisites for issuance
of notices to the Opp. Parties of this I.A through Speed Post with
A.D. within 7 working days.
3. List this I.A. on 23.03.2026 for objection and hearing.
(ANANDA CHANDRA BEHERA)
Judge
I.A. Nos.916 to 918 of 2022
12. 1. These 3 I.As. have been filed by the appellant praying
for substitution of the LRs of the deceased respondent No.10.
2. Accordingly, notices were issued to the LRs of the
deceased respondent No.10.
3. Out of the said notices, the notice against the respondent
Nos.10(a) has already been made sufficient.
4. Therefore, the appellant is directed to file requisites for
issuance of notices to the respondent Nos.10(c) and 10(d) through
Speed Post with A.D. within 7 working days in their present correct
address.
(ANANDA CHANDRA BEHERA)
Judge
13. 1. This I.A. filed by the appellant is disposed of as not
pressed.
(ANANDA CHANDRA BEHERA)
Judge
14. 1. This I.A. has been filed by the appellant praying for
impleading the proposed 3rd Parties in the 2nd Appeal vide R.S.A.
No.170 of 2019 as the respondent Nos.12 and 13, because, they are
the purchaser of the suit properties during the pendency of the
R.S.A. No.170 of 2019.
2. Heard this I.A and the same is allowed.
3. The proposed 3rd parties be impleaded as respondent
Nos.12 and 13 in the 2nd Appeal vide R.S.A No.170/2019.
4. Registry is directed to incorporate the names of the
respondent Nos.12 and 13 in the cause title of the appeal memo.
5. As such, this I.A. is disposed of finally.
(ANANDA CHANDRA BEHERA)
Judge
15. 1. This I.A. has been filed by the appellant praying for
substitution of the LRs of the deceased respondent No.11.
2. As the above I.A. has been filed by the appellant in
time, therefore, there is no impediment under law to allow the same.
3. The LRs of the deceased respondent No.11 be
substituted in his place.
4. Registry is directed to incorporate the names of the LRs
of the deceased respondent No.11 in the cause title of the appeal
memo.
5. The appellant is directed to file the consolidated cause
title of the appeal memo incorporating the names of the LRs of the
deceased respondent No.11 after serving copies thereof on the
learned counsel for the respondents.
6. As such, the I.A is disposed of finally.
(ANANDA CHANDRA BEHERA)
Judge
I.A. Nos.913 to 915 of 2022
16. 1. These 3 I.As. have been filed by the appellant praying
for substitution of the LRs of the deceased respondent No.9.
2. Accordingly, notices were issued to the LRs of the
deceased respondent No.9 and the said notices have already been
made sufficient against all the LRs of the deceased respondent No.9.
3. Hence, the above 3 I.As filed by the appellant are
allowed.
4. The LRs of the deceased respondent No.9 be substituted
in his place.
5. Registry is directed to incorporate the names of the LRs
of the deceased respondent No.9 in the cause title of the appeal
memo.
6. The appellant is directed to file the consolidated cause
title of the appeal memo incorporating the names of the LRs of the
deceased respondent No.9 after serving copies thereof on the learned
counsel for the respondents.
7. As such, the I.A is disposed of finally.
(ANANDA CHANDRA BEHERA)
Judge
17. 1. The appellant is directed to file requisites for issuance
of notices to the newly added respondent Nos.12 and 13.
2. The appellant is further directed to file requisites for
issuance of appeal notices to the LRs of the deceased respondent
Nos.9 and 11 through Speed Post with A.D. within 7 working days.
3. List this matter on 23.03.2026.
(ANANDA CHANDRA BEHERA)
Judge
Rati Ranjan
Location: High Court of Orissa, Cuttack, India.
