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Judgment
7 paragraphs · 241 wordsK.R. Mohapatra, J
This matter is taken up through hybrid mode.
Order dated 25th July, 2023 (Annexure-6) passed by learned Civil Judge (Senior Division), Jajpur in C.S. No.193 of 2008 is under challenge in this CMP, whereby an application under Order VI Rule 17 CPC for amendment of the plaint filed by the Plaintiff-Opposite Party, has been allowed.
In course of hearing, Mr. Dash, learned counsel being authorized by Mr. Kar, learned counsel for the Petitioners submits that interest of justice will be best served, if the suit is disposed of at an early date. It is his submission that the suit is of the year, 2008 and there is no legal impediment to proceed with the suit. Hence, expeditious steps may be taken for early disposal of the suit.
Considering the submission made by learned counsel for the Petitioner and that the suit is of the year, 2008, this Court without interfering with the impugned order under Annexure-6, disposes of the CMP with a direction that learned trial Court shall make all endeavour to see that the suit is disposed of at an early date without granting unnecessary/long adjournment. The Court should always make endeavour to take up the matter for the purpose it is posted without any adjournment. Parties are directed to co-operate with learned trial Court for early disposal of the suit.
Urgent certified copy of this order be granted on proper application.
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