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Judgment
K.R. Mohapatra, J
This matter is taken up through hybrid mode.
This CMP has been filed for a direction to learned Civil Judge (Senior Division), Paralakhemundi to dispose of C.S. No.19 of 2019 pending before him at an early date.
In course of hearing, Mr. Badjena, learned counsel for the Petitioner submits that notice in the aforesaid suit has not yet been issued to the defendants.
In that view of the matter, prayer for early disposal of the suit cannot be entertained at this stage.
Accordingly, this CMP is disposed of with an observation that if the Plaintiff-Petitioner moves an application for early disposal of C.S. No.19 of 2019, when the matter becomes ready for hearing, learned trial court shall do well to consider the same and proceed with the matter accordingly.
Urgent certified copy of this order be granted on proper application.
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