Sanjib Kumar Nayak vs Lingaraj Sahoo And Others

K.R. Mohapatra, J

This matter is taken up through video conferencing mode.

The Petitioner in this CMP prays for a direction for early disposal of C.S. No.534 of 2013 pending before learned Civil Judge (Junior Division),

Bhubaneswar.

Mr. Pattanaik, learned counsel for the Petitioner submits that the suit has been filed for a decree of permanent injunction simplicitor. On an

application filed under Order XXXIX, Rules 1 and 2 C.P.C., order of temporary injunction has been granted in favour of the plaintiff-Opposite Party

No.1. As such, the Petitioner, who is defendant No.7 and is a bona fide purchaser of a portion of the suit property is prevented from enjoying the

same. It is his submission that the learned trial court is casually adjourning the matter for which the notice on defendant Nos.4 and 6 have not yet been

made sufficient. Lastly, on 3rd October, 2020, the matter was posted for taking steps for filing of requisites for fresh notice on defendant Nos.4 and 6.

But, as yet the plaintiff has not taken any step for filing of requisites for fresh notice on defendant Nos.4 and 6. It is his submission that in view of the

above, the Petitioner, who is defendant No.7 is highly prejudiced and is suffering immensely.

Taking into consideration the submissions made by learned counsel for the Petitioner and on perusal of the case record, it apparent that the suit is

not yet ready for hearing. Hence, it will not be proper to direct learned trial court for early disposal of the suit. However, it appears from the order

sheet annexed to the CMP that learned Civil Judge (Junior Division), Bhubaneswar is dealing with the matter very casually and is not taking any

serious steps to see that the suit becomes ready for hearing.

Accordingly, it is directed that learned Civil Judge (Junior Division), Bhubaneswar shall take steps in accordance with law if necessary, by taking

coercive measure to see that the matter becomes ready for hearing early and thereafter takes step for early disposal of the suit.

With the aforesaid observation, this CMP is disposed of.

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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