WP(C)/36215/2020
2021 Latest Caselaw 237 Ori

                             W.P.(C) No.36215 of 2020




02.    06.01.2021        Due to outbreak of COVID-19, this matter is taken
                    up through Video Conferencing.
                         Heard Mr. Somanath Mishra, learned counsel for
                    the petitioner.
                         The petitioner in this writ petition prays to quash
                    the judgment and order dated 20.02.2020 (Annexure-8)
                    passed by learned Senior Civil Judge, Talcher in C.S.
                    No.177 of 2019.
                         Since the petitioner has a remedy under Section 96
                    of the C.P.C. to assail the said judgment and order, I am
                    not inclined to entertain the writ petition.
                         It is open to the petitioner to avail the remedy under
                    the statute to challenge the judgment and order under
                    Annexure-8.
                         Accordingly, this writ petition is disposed of.
                         Authenticated copy of this order downloaded from
                    the website of this Court in the manner prescribed in
                    this Courts Notice No.4587 dated 25.03.2020 shall be
                    treated at par with the certified copy of this order.


                                           ................................
                                           K.R. MOHAPATRA,J.

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