MOST. GANGIA DEVI Vs. BAL KISHUN SAHU

JUDGEMENT

(1.) Mr. Pratyush Kumar, the learned counsel for the petitioners submits that respondent nos. 17, 18 and 19 are performa respondents and therefore service of notice upon them may be dispensed with. The learned counsel submits that by way of abundant precaution the petitioners have, however, filed I.A. No. 2207 of 2008 for bringing on record the legal heir(s) and successor(s) of respondent nos. 17 and 18. In so far as, respondent no. 19 is concerned, the learned counsel for the petitioners submits that he died issueless for which I.A. No. 2208 of 2018 has been filed.

(2.) For the reasons stated in these interlocutory applications, I.A. No. 2207 of 2018 and I.A. No. 2208 of 2018 are allowed.

(3.) Office-note indicates that except respondent nos. 17, 18 and 19 all other respondents have been validly served and respondent nos. 2, 5 and 13 have appeared through Mr. Jyoti Prasad Sinha, the learned counsel. On the previous date of hearing i.e. on 07.02.2018, the learned counsel for respondent nos. 2, 5 and 13 was not present. Today also, the learned counsel for these respondents is not present.