Patna High Court - Orders
Regional Manager, Oriental Insurance ... vs Rita Devi on 4 April, 2025
Author: Jitendra Kumar
Bench: Jitendra Kumar
IN THE HIGH COURT OF JUDICATURE AT PATNA
Miscellaneous Appeal No.1040 of 2018
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Regional Manager, Oriental Insurance Company Limited
... ... Appellant/s
Versus
Rita Devi & Ors.
... ... Respondent/s
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Appearance :
For the Appellant/s : Mr. Abhijit Kumar Singh, Advocate
For the Respondent/s : Mr. Kameshwar Singh, Advocate
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CORAM: HONOURABLE MR. JUSTICE JITENDRA KUMAR
ORAL ORDER
12 04-04-2025Notice sent to respondent nos. 8 and 9 through registered post has not been received back by the office despite passage of more than one month. Hence, it is deemed to be served.
2. Notice sent to respondent no. 8 through process server has been received by his son and notice sent to respondent no. 9 through process server has been received by the employee of respondent no. 9.
3. I.A. No. 03 of 2025 has been filed by the appellant to substitute the legal heirs of respondent no. 2, who has died.
4. As per Para No. 1 of the I.A., there are four legal heirs viz., Pannalal Ray, Munni Devi, Lalita Devi and Pinku Devi, who are required to be substituted in place of respondent no. 2, who has died.
5. Hence, I.A. No. 03 of 2025 stands allowed, Patna High Court MA No.1040 of 2018(12) dt.04-04-2025 2/2 substituting the aforesaid legal heirs in place of respondent no. 2.
6. Office is directed to do necessary correction in the memo of the parties and the appellant is directed to file requisites of notice by both modes i.e., under ordinary process as well as registered cover with A/D to be served upon the newly substituted respondents within two weeks.
7. Re-list this matter on 02.05.2025.
(Jitendra Kumar, J) shoaib/-
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