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Judgment
15 paragraphs · 260 wordsK.R. Mohapatra, J
1.  This matter is taken up by video conferencing mode.
Petitioner, in this CMP, prays for a direction for early disposal of CMA No.43 of 2021 (arising out of CS No.144 of 2017 pending before learned
Civil Judge (Senior Division), Salipur.
It is submitted by learned counsel for the Petitioner that the Petitioner has filed an application in CMA No.43 of 2021 for grant of leave to proceed
with construction of his house. Although the application has been filed since 6th April, 2021, learned Civil Judge has not taken up the matter for which
the Petitioner is highly prejudiced. Hence, he prays for early disposal of the CMA No.43 of 2021.
Taking into consideration the submission of learned counsel for the Petitioner, this Court without expressing any opinion on the merit of the case,
disposes of the CMP with a direction that learned Civil Judge (Senior Division), Salipur shall make an endeavour to consider and dispose of CMA
No.43 of 2021 in accordance with law as expeditiously as possible, preferably by 13th August, 2021 giving opportunity of hearing to the parties
concerned, if there is no legal impediment.
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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