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Judgment
17 paragraphs · 264 wordsB. P. Routray
I.A. No.297 of 2019
The name of Respondent No.13 be deleted from the cause title as her LRs are already on record.
I.A. is disposed of.
I.A. No.298 of 2019
Heard Mr. B.N. Bhuyan, learned counsel for the Appellants and Mr. A.R. Dash, learned counsel for the Respondents.
The prayer to substitute Respondent No.8 is allowed.
It is submitted that in the meantime the proposed LR Respondent No.8(a) died on 10.7.2019. As such, the present LRs of Respondent No.8 as mentioned in the schedule of the petition against Serial Nos.8(b), 8(c), 8(d) be substituted as Respondent Nos.8(a), 8(b) and 8(c) respectively.
Learned counsel for the Appellants is directed to file consolidated copy of the cause title within seven days.
I.A. is disposed of.
RSA No.44 of 2018
On the oral prayer of Mr. B. N. Bhuyan, learned counsel for the Appellants that Respondent No.10 died in the meantime on 30th
April, 2021, and be allowed to be substituted by his survived wife and two sons, namely, Bijaya, Manas Ranjan and Bikran Ranjan, to which Mr. A.R. Dash, learned counsel for the Respondents has apparently no objection, the deceased-Respondent No.10 is substituted by his LRs as Respondent Nos.10(a), 10(b) and 10(c) respectively.
The consolidated cause title be filed within seven days.
List for hearing under Order XLI Rule 11 C.P.C. on 20th January, 2022.
In the meantime, Registry is directed to get the photocopy of the LCR in T.S. No.126/1997 of the court of learned Civil Judge (Jr. Divn.), Puri..
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