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Judgment
A.C. Behera, J
MISC. CASE NO.305 OF 2007
This matter is taken up through Hybrid Arrangement (Virtual /Physical Mode).
This Misc. Case has been filed by the appellants under Order 22, Rule-10 of the C.P.C. for substitution of the appellant no.2 as his post of President has been assigned to the newly elected President. Hence, Misc. Case No.305 of 2007 is allowed.
The newly elected President be substituted as the Appellant No.2(a).
The appellants are directed to file consolidated cause title of the appeal memo incorporating the names of the proposed assigning of Appellant No.2(a) after serving copy thereof on learned counsel for the respondents.
Registry is directed to incorporate the name of the proposed assigning of Appellant No.2(a) in the cause title of the appeal memo.
Accordingly, the above Interlocutory Application is disposed of finally.
Though this Misc. Case vide Misc. Case No.305 of 2007 is in the record but, there is no noting in the cause-list concerning the said Misc. Case. So, the Dealing Assistant and as well as Superintendent are directed to be cautious to give notings correctly.
List this appeal on 03.07.2024.
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