Alapa Bhaskar Rao And Other vs State Of Odisha And Others

K.R. Mohapatra, J

1.  This matter is taken up by video conferencing mode.

Petitioners, in this CMP, prays for a direction for early disposal of CS No.12 of 2015 pending before learned Civil Judge (Junior Division), Gunupur.

It is submitted by learned counsel for the Petitioner that hearing of the suit has already commenced. But, recording of evidence could not be

concluded, as yet. Although the suit has been filed since 2015, learned Civil Judge (Junior Division), Gunupur is adjourning the matter liberally for

which the Petitioners-Plaintiffs are seriously prejudiced. He, accordingly prays for early disposal of the suit.

Taking into consideration the submission of learned counsel for the Petitioners and on perusal of record, this Court finds that Plaintiff No.1 has

already been examined in this case and cross-examination of PW-3 could not be made as the witness although produced an adjournment was sought

for deferring the cross-examination.

Thus, the suit being a part-heard one, learned Civil Judge (Junior Division), Gunupur shall do well to proceed with the hearing the suit expeditiously

and see that the matter is disposed of by end of December, 2021 in accordance with law, giving opportunity of hearing to the parties concerned, if

there is no legal impediment.

With the aforesaid observation and direction, the CMP is disposed of.

As the restrictions due to resurgence of COVID-19 situation are continuing, learned counsel for the parties may utilize a printout of the order

available in the High Court’s website, at par with certified copy, subject to attestation by the concerned advocate, in the manner prescribed vide

Court’s Notice No.4587 dated 25th March, 2020 as modified by Court’s Notice No.4798 dated 15th April, 2021..

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