BHAJAHARI ROUT Vs. SABITRI PADHI

JUDGEMENT

(1.) I.A. NO.323 OF 2024

(2.) This Interlocutory Application has been filed in time on behalf of the appellants for substitution of legal heirs of the Appellant No.1(b). Therefore, there is no impediment under law to allow the Interlocutory Application.

(3.) Hence, the Interlocutory Application No.323 of 2024 filed on behalf of the appellants is allowed.