GOPAL ROUT Vs. GOPI ROUT

JUDGEMENT

(1.) Heard learned counsel appearing for the petitioners, learned counsel appearing for the opposite party Nos. 2 and 4 to 8 and learned counsel appearing for the opposite party No.1.

(2.) The Notice upon the opposite party No.3 is found to be validly served and the notice upon opposite party Nos.9 and 12 have been served through family members which is recorded in the order dtd. 22/11/2024.

(3.) Opposite Party Nos.9 to 16 are found to be proforma opposite parties and in view of that the notice upon them have been dispensed with by order dtd. 22/11/2024.