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Judgment
Biswanath Rath, J
This Civil Miscellaneous Petition is filed in the year 2020 challenging the order dated 28.01.2020 passed by the learned Civil Judge (Sr. Divn.), Talcher in C.S. No.253/2019(I).
Two years have already passed from the date of order and the Civil Miscellaneous Petition is not moved. Issuing notice after such lapse of time will not only linger disposal of the suit, but will surely prejudice the parties otherwise. This Court, therefore, is not inclined to entertain the Civil Miscellaneous Petition. However, considering the request made by the learned counsel for Petitioners, this Court directs, in the event the pleadings in C.S. No.253 of 2019(I) are already completed and issues therein are already framed, all attempt shall be made by the learned Civil Judge (Sr. Divn.), Talcher to dispose of the proceeding vide C.S. No.253 of 2019(I) within a period of nine months from the date of communication of an authenticated copy of this order by the Petitioners. Petitioners are prohibited from taking any unnecessary adjournment in the Court below.
The Civil Miscellaneous Petition stands disposed of with the above direction.
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