ROJA ORAIN AND ANR. Vs. ELIAS ORAON AND ORS.
LAWS(JHAR)-2018-4-123
HIGH COURT OF JHARKHAND
Decided on April 05,2018

Roja Orain And Anr. Appellant
VERSUS
Elias Oraon And Ors. Respondents

JUDGEMENT

ANIL KUMAR CHOUDHARY, J. - (1.) I.A. No. 1390 of 2017 and I.A. No. 1391 of 2017. Heard the parties.
(2.) Interlocutory Application No. 1390 of 2017 has been filed by the appellants with the prayer for substitution of the legal heirs/representatives of the deceased respondent Nos. 3, 6, 7 and 8 and also to implead Ernest Oraon as proforma respondent No. 15 after condoning the delay and setting aside the abatement, if any.
(3.) Interlocutory Application No. 1391 of 2017 has been filed by the appellants with a prayer for condoning the delay in filing the petition for substitution of the legal heirs/representatives of the respondent Nos. 3, 6, 7 and 8.;


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