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Judgment
K.R. Mohapatra, J
This matter is taken up through hybrid mode.
The Petitioner in this CMP seeks for a direction for early disposal of the petition filed under Order XX Rule 1 CPC in CS No.1567 of 2016 pending in the Court of learned 2nd Additional Senior Civil Judge, Bhubaneswar.
It is submitted by Mr. Nanda, learned counsel for the Petitioner that when the matter was posted for argument, the aforesaid application was filed. Instead of proceeding with the argument, learned trial Court is adjourning the matter without any valid reason. The Petitioner under Order XX Rule 1 CPC has not yet been disposed of. The matter was listed on 28th March, 2024, on which date, a direction was made to learned counsel for the Petitioner to produce the relevant order sheet by the next date.
Mr. Nanda, learned counsel for the Petitioner submits that although he has applied for the certified copy of the order sheet of CS No.1567 of 2016 on the very same day, but it has not yet been made available to him.
Be that as it may, if an application has been made for supply of certified copy of the order sheet in CS No.1567 of 2016, the same shall be considered as expeditiously as possible preferably within a period of ten days hence.
Since the CMP has been filed with an innocuous prayer for early disposal of the petition filed under Order XX Rule 1 CPC, this Court disposes of the CMP with a direction that the said application shall be disposed of as expeditiously as possible preferably within a period of two weeks hence from date of production of certified copy of this order, if it is still pending giving opportunity of hearing to the parties concerned.
Urgent certified copy of this order be granted on proper application.
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