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Judgment
Savitri Ratho, J
TRP (C) No.287 of 2022 and I.A. No.325 of 2022
This matter is taken up through hybrid mode.
Office note indicates that neither A.D. nor un-delivered notice is back from opp. party No.1, but un-delivered notice is back from opp. party Nos.2 and 5 with postal endorsement “Addressee left” and “Addressee left without instruction”.
Perused the report dated 25.08.2022 received from the learned Senior Civil Judge (Commercial Court), Berhampur, wherein it is stated that in Civil Suit No.27 of 2016, defendant Nos.2 to 5 have appeared in the Court on 07.03.2018 and 03.07.2018, they have been precluded from filing of written statement and subsequently the defendant No.1 was set ex parte on 23.07.2018 and now the case is posted for hearing from the side of the plaintiff, but the date on which the case is posted has not been indicated.
Mr. S.K.Pattnaik, learned counsel appearing on behalf of Mr.Ashutosh Panda, learned counsel for opp. party Nos.3 and 4 submits that Mr. Panda has instructions to appear on behalf of opp. party No.1 and prays for a short adjournment.
List this matter on 16.09.2022.
In the interim, further proceeding in C.S. No.27 of 2016, pending in the Court of the learned Senior Civil Judge (Commercial Court), Berhampur, shall remain stayed till the next date.
Urgent certified copy of this order be granted as per rules.
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