GANESH SAHOO Vs. BISRA STONE LIME COMPANY LTD.

JUDGEMENT

(1.) This matter is taken up through Hybrid Arrangement (Virtual /Physical Mode).

(2.) As per the submissions of the learned counsels of both the sides ignoring the previous order, it is made clear that, in this 2nd appeal, the appellant No.1 and Respondent No.5 have expired. As per order No.10 passed in Misc. Case No.338 of 2018 dtd. 15/9/2023, the petition for substitution of the LRs of the appellant No.1 has already been allowed.

(3.) One consolidated appeal memo has been filed on behalf of the appellants incorporating the names of the LRs. of the appellant No.1 without filing an affidavit.