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Judgment
K.R. Mohapatra, J
This matter is taken up through video conferencing mode.
Petitioner, in this CMP seeks to assail the order dated 23rd February, 2021 passed by learned Civil Judge (Junior Division), Khordha in Execution
Case No.05 of 2019, whereby the executing Court allowed the petition filed by Opposite Party No.2-Anuj Pankaj Patra under Order-XXII Rule 10
read with Order-I Rule 10 CPC to be impleaded as D.Hr. to the execution proceeding.
Mr.Pandey, learned counsel for the Petitioner submits that order dated 23rd February, 2021 has been passed without serving copy of the petition on
the Petitioner, who is JDr. in Execution Case No.05 of 2019. As such, she was not provided with reasonable opportunity of being heard. Thus, the
impugned order is violative of principles of natural justice and void ab initio and accordingly the same is not sustainable.
On perusal of the impugned order, it appears that the copy of the petition was attached to the Execution Case record as learned counsel for the
JDr./Petitioner refused to accept the same. The Opposite Party No.2 had also filed a memo stating that the counsel for the DHr. refused to accept
the same. Mr.Pandey, learned counsel, however, submits that no such copy was ever served on learned counsel for the JDr. Thus, occasion for
refusal to receive such petition does not arise.
In that view of the matter, this Court is of the considered opinion that in view of the settled position of law, the Petitioner has to approach the
executing Court in assailing the correctness of the recording made by it.
Accordingly, it is observed that in the event the Petitioner files an application to delete the observation made against the JDr./Petitioner against the
impugned order and to contest the petition, the executing Court is expected to consider the same giving opportunity of hearing to the parties concerned
With the aforesaid observation, 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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