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Judgment
Biswanath Rath, J
CMP NO.208 OF 2022 & I.A.NO.246 OF 2022
Heard learned counsel for the Petitioner.
Considering the suit is pending since 1998 and the impugned order is an outcome on inaction of the Plaintiff himself preventing the trial court from proceeding to finalise the suit one way or other, this Court directs issuing notice to the O.P.-Defendants through paper publication in one set. Let a draft notice be filed before the Registrar (Judicial) of this Court by 21.3.2022 and the Registrar is directed to approve the draft by 25.3.2022 indicating the date of appearance of the Defendants to 4.3.2022. Paper publication be made depending sufficiently prior to the fixed date of appearance of the Defendants. Three copies of the paper publication be also filed immediately after the publication.
List this matter at least 7 days after the date of appearance of the Defendants expires.
In the meantime, it is directed that examination of the Defendant witnesses held today by the trial court may not be concluded.
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