Lakshmi Narayan Dharmasala vs Govindaram Sharma And
2026 Latest Caselaw 3035 Ori

Orissa High Court

Lakshmi Narayan Dharmasala vs Govindaram Sharma And on 30 March, 2026

     IN THE HIGH COURT OF ORISSA AT CUTTACK
                   RSA No.257 of 2017
Lakshmi Narayan Dharmasala     .....     Appellant
                                                 Represented by Adv. -
                                                 M/s.N.K.Sahu, Sr.
                                                 Advocate
                               -versus-
Govindaram Sharma and                  .....                Respondents
others
                                                 Represented by Adv. -
                                                 M/s. B. Sahoo, Advocate
                        CORAM:
      MR. JUSTICE ANANDA CHANDRA BEHERA
                         ORDER

30.03.2026 I.A. No.357 of 2019 (Arising out of RSA No.257 of 2017) Order No.

08. 1. This matter is taken up through hybrid mode.

2. This I.A. was filed by the appellant praying for substitution of the legal heirs of the deceased respondent no.1.

3. Therefore, I.A. No.357 of 2019 filed in time is allowed.

4. The legal heirs of the respondent no.1 be substituted in his place.

5. As such, this I.A. is disposed of finally.

( ANANDA CHANDRA BEHERA) Judge I.A. Nos.358, 359 and 360 of 2019 (Arising out of RSA No.257 of 2017)

09. 1. These three I.As. were filed by the appellant praying for substitution of the legal heirs of the deceased respondent no.3.

2. As per noting of the Registry, notices have already been made sufficient on the legal heirs of the deceased respondent no.3, but, none has appeared on their behalf.

3. Therefore, I.A. Nos.358, 359 and 360 of 2019 are allowed.

4. The legal heirs of the respondent no.3 be substituted in his place.

5. As such, this I.A. is disposed of finally.

( ANANDA CHANDRA BEHERA) Judge

(Arising out of RSA No.257 of 2017)

10. 1. In view of the final disposal of the I.A. Nos.357.

358, 359 and 360 of 2019, the legal heirs of the deceased respondent nos.1 and 3 be substituted in his place.

2. The appellant is directed to file consolidated cause title incorporating the names of the LRs of the deceased respondent nos.1 and 3.

3. Registry is directed to incorporate the names of the LRs of the deceased respondent nos.1 and 3.

4. The appellants are directed to file fresh requisites for issuance of notice in I.A. No.457 of 2017 to the respondent no.7.

( ANANDA CHANDRA BEHERA) Judge

11. 1. This 2nd appeal be listed on four weeks after.

Designation: Personal Assistant Judge

Jagabandhu Location: OHC, CUTTACK Date: 30-Mar-2026 15:13:00