Pinakshi Sahoo vs Baijayanti Sahoo And Others

K.R. Mohapatra, J

This matter is taken up through video conferencing mode.

This CMP has been filed for early disposal of CS No.84 of 2018 pending in the Court of learned Civil Judge (Senior Division), Keonjhar.

Miss Mishra, learned counsel for the Petitioner submits that the suit has been filed for partition and the Petitioner has been arrayed as Defendant

No.3 in the said suit. During pendency of the suit, the movables (Buses) of the Petitioner which are self-acquired property has been attached.

Although issues have been settled but the trial of the suit has not yet commenced. Due to pendency of Civil Suit, the Petitioner is suffering a lot and is

prevented from earning her livelihood. She further submits that there is no legal impediment for early disposal of suit. Hence, she prays for early

disposal of the aforesaid suit.

Taking into consideration the submission made by learned counsel for the Petitioner, this Court, without expressing any opinion on the merit of the

submission made, disposes of the CMP with a direction that in the event the Petitioner makes an application for early disposal of the suit stating the

grounds therein learned Civil Judge (Senior Division), Keonjhar shall consider and dispose of the same in accordance with law expeditiously giving

opportunity of hearing to the parties within a period of four weeks from the date of filing such petition along with an authenticated copy of this order.

If the suit is otherwise ready for hearing learned Civil Judge shall do well to make an endeavour for early disposal of the suit.

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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