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Judgment
12 paragraphs · 213 wordsK.R. Mohapatra, J
1.  This matter is taken up through hybrid mode.
This CMP has been filed assailing the order dated 6th April, 2019 passed by learned District Judge, Bhadrak in FAO No.36 of 2018, whereby he
allowed the appeal and directed both the parties to maintain status quo over the disputed land till disposal of the suit.
In course of hearing, Mr. Pani, learned counsel for the Petitioners submits that since the suit is otherwise ready for hearing and there is no legal
impediment for early disposal of the same, interest of justice will be best served if a direction is made for early disposal of the suit.
Taking into consideration the submission made by Mr. Pani, learned counsel for the Petitioners, this Court disposes of the CMP with an observation
that in the event the Petitioners move an application for early disposal of C.S. No.221 of 2016 before learned Civil Judge (Senior Division), Bhadrak,
he shall do well to consider the same and make an endeavour for early disposal of the suit when the suit becomes ready for hearing.
Parties are directed to cooperate with learned trial court for early disposal for the suit.
Urgent certified copy of this order be granted on proper application..
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