TH. ROMESH SINGH Vs. K. JOYCEE SINGH

JUDGEMENT

(1.) Today when the matter was taken up, we find that Mr. B.P.Sahu, learned senior counsel appearing for the applicants has not taken steps on all the respondents including the proposed respondents despite order dated 19.12.2018.

(2.) It is required to mention that by our order dated 23.11.2018 passed in M.C.(WA) No.12 of 2018 (Ref: WA No.8 of 2018) and others at para No.10, the writ appeal has been dismissed.

(3.) In view of the above order, the present Misc. applications, being MC.(WA) No.82 of 2018, MC.(WA) No.83 of 2018, MC.(WA) No.84 of 2018 and MC.(WA) No.85 of 2018 have been filed for the following reliefs.