REGENT COMPUTRONICS PVT. LTD.

Rabindra Moharana Appellant

V/S

SULOCHANA BEWA Respondents

Referred Judgements :-

MUSAMMAT PHEKNI VS. MUSAMMAT MANKI [REFERRED TO]
ARUMILLI VIRAMMA V. ARUMILLI SESHAMMA [REFERRED TO]
KAMALAMMA V. SOMASEKHARAPPA [REFERRED TO]
S. VENKATARAMA IYER V. SUNDARAMBAL [REFERRED TO]
JADEJA PRAVINSINHJI ANANDSINHJI VS. JADEJA MANGALSINHJI SHIVSINHJI [REFERRED TO]
SUSHILABAI VS. GOVIND GANESH [REFERRED TO]
DILIP KUMAR MOHAPATRA VS. SUBHADRA [REFERRED TO]
GOVIND M ASRANI VS. JAIRAM ASRANI [REFERRED TO]
THIRTY SAM SHROFF VS. SHIRAZ [REFERRED TO]
JOGENDRA PRASAD ALIAS BHOLA VS. KAMLESH KUMAR [REFERRED TO]
SOUNDARARAJA PETER VS. FLORANCE CHELLAIH [REFERRED TO]

JUDGEMENT

(1.) This matter is taken up through hybrid mode.

(2.) A composite order dtd. 21/9/2016 passed by learned Civil Judge (Senior Division), 1st Court, Cuttack in OS No.6 of 2015 is under challenge in both the CMPs, whereby two applications, one filed by the Petitioners on 12/5/2016 for substitution of deceased Petitioner No.2, namely, Sadananda Maharana was dismissed and another petition dtd. 30/6/2016 filed by Opposite Parties was allowed holding the proceeding to be not maintainable.

(3.) Since both the CMPs involve similar questions of facts and law, those are taken up together for the sake of convenience of discussion.

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RABINDRA MOHARANA Vs. SULOCHANA BEWA

Referred Judgements :-

JUDGEMENT

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