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Judgment
12 paragraphs · 255 wordsA.C. Behera, J
MISC. CASE NOS.244, 245 AND 246 OF 2006 & MISC. CASE NO.80, 81 AND 82 OF 2015
This matter is taken up through Hybrid Arrangement (Virtual /Physical Mode).
Learned counsel for the appellants is present and submitted that, these Misc. Cases have been filed on behalf of the appellants for substitution of legal heirs of the Respondent Nos.5, 2 and 1.
The Misc. Case Nos.244, 245 and 246 has been filed for substitution of legal heirs of the Respondent Nos.2 and 5.
The Misc. Case Nos.80, 81 and 82 of 2015 have been filed for substitution of legal heirs of the Respondent No.1 and such Misc. Cases are not in the list.
It appears from the Order No.08 dated 03.01.2024 that, direction was given to the appellants to file requisites for issuance of notices to the LRs. of the deceased Respondent No.1 in Misc. Case Nos.80, 81 and 82 of 2015, but, such direction has not been complied as yet.
Learned counsel for the appellants submitted that, she has filed requisites for issuance of notices to the Respondent No.1 in Misc. Case Nos.80, 81 and 82 of 2015.
Till yet, notices in Misc. Case Nos.244, 245 and 246 of 2006 have not been issued to the LRs of the Respondent Nos.5 and 2.
The appellants are directed to file requisites for issuance of notices to the LRs. of the Respondent Nos.5 and 2 in the Misc. Cases.
List this appeal on 22.07.2024.
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