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Judgment
12 paragraphs · 193 wordsK.R. Mohapatra, J
This matter is taken up through video conferencing mode.
Heard Mr. Behera, learned counsel for the Petitioner.
The Petitioner in this CMP seeks to set aside order dated 18th June, 2021 (Annexure-3) passed by learned Civil Judge (Junior Division), Tirtol in
I.A. No. 21 of 2021 arising out of C.S. No. 27 of 2021. A prayer is also made in the CMP to quash the proceeding in C.S. No. 27 of 2021.
In course of hearing, Mr. Behera, learned counsel for the Petitioner prays for withdrawal of CMP to move the trial court for appropriate relief.
Accordingly, the CMP is dismissed as withdrawn.
It is open to the Petitioner to work out the remedy available to him under law.
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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