Orissa High Court
Rupa Bai @ Roop Bai vs Subhadra Bai & Ors. .... Opposite ... on 20 May, 2022
Author: Biswanath Rath
Bench: Biswanath Rath
IN THE HIGH COURT OF ORISSA AT CUTTACK
CMP NO.1 OF 2020
Rupa Bai @ Roop Bai .... Petitioner
Ms.S.Devi, Adv.
-versus-
Subhadra Bai & ors. .... Opposite Party(s)
Mr.D.Panigrahi, Adv. for O.Ps.2 to 5
CORAM:
JUSTICE BISWANATH RATH
ORDER
Order 20.5.2022 No. 3. 1. Registry is directed to delete the name of Mr.V.Narasingh,
who was then counsel for the Petitioner, from the Cause List.
2. Heard learned counsel for the Parties.
3. Learned counsel for the Petitioners files a Memo. indicating that in the meantime, O.P.1 has died in the meantime and her legal heirs are already on Record. Learned counsel for the Petitioners submits that her Client does not want to pursue the interim protection granted by this Court on 27.1.2020 and suit involved may be targeted.
4. Since the Legal Heirs of O.P.1 are already on Record, the name of O.P.1 be deleted from the Cause Title. In the process, this Court in disposal of the CMP directs the trial court to conclude the hearing of T.S. No.19 of 2001, which was originally instituted in 1989, and dispose of the same at least within a period of six months from the date of communication of this order.
(Biswanath Rath) Judge M.K.Rout Page 1 of 1