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Judgment
12 paragraphs · 218 wordsK.R. Mohapatra, J
This matter is taken up through video conferencing mode.
The Petitioner in this CMP prays for a direction to learned Civil Judge (Senior Division), Balasore for early disposal of C.S. No. 476 of 2020.
It is submitted by Mr. Das, learned counsel for the Petitioner that the Defendants in the suit have already entered appearance and filed their written
statement. The suit is otherwise ready for hearing.
Taking advantage of pendency of the suit, the Defendants are not allowing the Plaintiff-Petitioner to enter into the suit land and cultivate the same.
Hence, this CMP has been filed for the aforesaid relief.
The grounds stated in the CMP and the submission made by Mr. Das, learned counsel for the Petitioner do not make out a case for a direction for
early disposal of the suit. Accordingly, I find no merit in the CMP, which is accordingly dismissed.
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.