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Judgment
B. P. Routray, J
This matter is taken up through video conferencing.
Heard Mr. S.K. Joshi, learned counsel for the Petitioner.
It appears from the order dated 10.08.2021 of this Court passed in CMP No.393 of 2021 that this Court while disposing of the said CMP has
directed the learned District Judge, Ganjam for expeditious disposal of the I.A. to be filed by the Petitioner within two weeks from the date of the
order.
It is submitted by Mr. S.K. Joshi, learned counsel for the Petitioner that he filed I.A. No.8/2021 on 1st September, 2021. But the same has not been
considered by the learned District Judge, Ganjam till date.
Upon hearing learned counsel for the Petitioner and considering the limited nature of grievance, the CMP is disposed of at the stage of admission
with a direction to the learned District Judge, Ganjam to consider and dispose of I.A. No.8/2021 arising out of R.F.A. No.98 of 2020 in accordance
with law, if there is no other legal impediment, preferably by end of March, 2022.
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 and Court’s Office
Order circulated vide Memo No.514, dated 7th January, 2022.
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