Arijit Pasayat, J. - (1.) Challenge in this appeal is to the judgment rendered by a Division Bench of the Orissa High Court dismissing the Letters Patent Appeal filed by the appellants.
(2.) A brief reference to the factual aspects would be necessary in view of the order proposed to be passed.
(3.) The suit which forms the subject-matter of controversy in the present appeal was one for specific prformance of contract filed by respondent No. 1-Raghu Nath Patnaik as the sole plaintiff.;