UMA DEVI Vs. SATULA DEVI.

JUDGEMENT

(1.) By way of the present Applications, the Applicants are seeking clarification of the detailed common judgment passed by this Bench on 16/9/2025, wherein as many as 11 Letter Patent Appeals (LPAs), one Regular First Appeal (RFA) and one First Appeal against the order (FAO), were finally disposed of, while issuing certain directions.

(2.) In the aforestated 11 LPAs, the orders dtd. 2/6/2021, 23/7/2021, 19/7/2021, 4/6/2021, 29/10/2021, 6/1/2022, 11/7/2022, were challenged, whereas the RFA and FAO assail the validity of judgments dtd. 10/4/2023 and 20/11/2023, respectively.

(3.) The present applications seeking clarification have been filed by Smt. Uma Devi and Smt. Kanchana Rai. It has been argued that the alleged factual narrations and objections recorded in the interim orders passed by the learned Single Judge [hereinafter referred to as 'LSJ'] from time to time, insofar as they relate to the parties including the Applicant, should not affect the various proceedings pending before the Court. It is further contended that none of the parties should be allowed to use such interim observations recorded in those orders to the prejudice of the Applicant.