AI Structured Summary
Not yet generated for this judgment
Judgment
B. P. Routray, J
Heard Mr. A.P. Bose, learned counsel for the Appellants. Considering the limited question involved in the present appeal that the petitions dated 28th November, 2018 filed by the Plaintiffs before the 1st Appellate Court under Order XLI, Rule-27 and Order XVI, Rule-6 was not considered at the time of final adjudication of the appeal in terms of its' order dated 29th November 2018, issue notice on the question of admission.
Mr. S.N. Mishra, learned Additional Standing Counsel accepts notice on behalf of Respondent Nos.1 and 2. Notice by Registered Post with A.D. be issued to Respondent Nos.3 to 27 for which requisites be filed within seven days.
List for hearing under Order XLI, Rule 11, C.P.C. on 17th February, 2022.
I.A. No.135 of 2019
4. In the meantime status quo in respect of suit schedule 'B' property as on date be maintained till 17th February, 2022.
5.An urgent certified copy of this order be issued as per rules.
.............................