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Judgment
K.R. Mohapatra, J
This matter is taken up through hybrid mode.
Order dated 8th September, 2021 (Annexure-1) passed by learned Civil Judge-cum-Assistant Sessions Judge, Odagaon in C.S. No. 141 of 2005 (F.D.) is under challenge in this CMP, whereby an application under Order XXVI Rule 9 C.P.C. filed by the Plaintiff-Opposite Party No.1 has been allowed subject to payment of Rs.2,500/- towards expenses for the Civil Court Commissioner.
In course of hearing, learned counsel for the Petitioner prays for withdrawal of the writ petition. In support of his submission, he files a memo in Court, which is taken on record.
Accordingly, this CMP is dismissed as withdrawn.
The interim order dated 26th October, 2021 passed in I.A. No.513 of 2021 stands vacated.
Urgent certified copy of this order be granted on proper application.
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