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Judgment
15 paragraphs · 242 wordsÂ
K.R. Mohapatra, J
This matter is taken up by video conferencing mode.
None appears for the Petitioner at the time of call.
This CMP has been filed for a direction to learned Civil Judge (Junior Division), First Court, Cuttack to consider and dispose of IA No.1 of 2020
(arising out of CS No.706 of 2020) filed under Order 39 Rules 1 and 2 CPC read with Section 151 CPC.
The CMP was filed on 3rd February,2021 and is pending before this Court. This Court hopes and expects that the IA No.1 of 2020 might have
been disposed of in the meantime.
Be that as it may, if IA No.1 of 2020 arising out of CS No.706 of 2020 is still pending and opposite parties have entered appearance in Interim
Application, the same should be considered and dispose of within a period of one month from the date of communication of this order.
The CMP is disposed of accordingly.
Registry is directed to communicate the order to the concerned Court immediately.
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.