Roga @ Jadunatha Mohapatra vs Sankarshan Mohapatra And Others
2021 Latest Caselaw 8963 Ori

                         IN THE HIGH COURT OF ORISSA AT CUTTACK
                                   CMP NO. 104 OF 2021
                       Roga @ Jadunatha Mohapatra               ....       Petitioner
                                                                Mr. Nirakar Behera,
                                                                        Advocate
                                              -versus-
                       Sankarshan Mohapatra and others          ....       Opp. Parties


                            CORAM:
                            JUSTICE K.R. MOHAPATRA
                                             ORDER

      Order No.                             26.08.2021
         2.       1.      This matter is taken up through hybrid mode.

2. This CMP has been filed assailing the ex parte judgment dated 17th June, 2015 and decree dated 2nd July, 2015 (Annexure-2 series) passed by learned Civil Judge (Junior Division), Dhamnagar in C.S. No. 250 of 2006(I).

3. In view of the report of S.R., learned counsel for the Petitioner prays for withdrawal of CMP to file an appeal under Section 96 read with Order XLI Rule 1 C.P.C. before the competent court of law.

4. Accordingly, this CMP is disposed of as withdrawn.

5. Certified copies of the judgment and decree (Annexure-2 series) passed in C.S. No. 250 of 2006(I) shall be returned to the learned counsel for the Petitioner on substitution of attested photocopy thereof.

Urgent certified copy of this order be granted on proper application.

                                                 (K.R. Mohapatra)
bks                                                   Judge