BINODINI ROUT Vs. STATE OF ODISHA

JUDGEMENT

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

(2.) This CMAPL has been filed by the petitioners (those were the appellants in S.A. No.35 of 2001) under Order 41, Rule 19 of the CPC with a prayer for readmission of the 2nd Appeal vide S.A. No.35 of 2001, which was dismissed for the default of the appellants on 8/12/2023.

(3.) In the petition of CMAPL No.834 of 2023, the petitioners have stated that, for the slight latches on the part of their learned counsel i.e. due to his remaining busy in another court, their 2nd appeal vide S.A. No.35 of 2001 was dismissed on the ground of their default. The petition of the petitioners is supported with an affidavit.