Basanti Dei vs Rabinarayan Das
2021 Latest Caselaw 11207 Ori

                   IN THE HIGH COURT OF ORISSA AT CUTTACK
                               CMP NO. 569 OF 2021
                 Basanti Dei                   ....          Petitioners
                                               Mr. B. Dash, Advocate
                                     -versus-
                 Rabinarayan Das               ....           Opp. Party


                           CORAM:
                           JUSTICE K.R.MOHAPATRA
                                       ORDER

Order No. 01.11.2021

2. 1. This matter is taken up through hybrid mode.

2. Heard learned counsel for the parties.

3. The Petitioner in this CMP prays for a direction to the Additional District Judge, Jajpur for early disposal of RFA No. 40 of 2013.

4. Mr. Dash, learned counsel for the Petitioner submits that RFA No. 40 of 2013 has been filed assailing the judgment and decree passed by learned Civil Judge (Senior Division), Jajpur in C.S. No. 259 of 2007. Although the respondent has already entered appearance and the matter is otherwise ready for hearing as well as there is no legal impediment for early disposal of the appeal, learned Additional District Judge, Jajpur is not taking any step for its disposal. In that view of the matter, he prays for the aforesaid relief.

5. Taking into consideration the submission of learned counsel for the Petitioner, this Court disposes of this CMP with a direction that in the event the Petitioner files an application for early disposal of RFA No.40 of 2013 stating the reasons therein within a period of two weeks hence, learned appellate

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court shall do well to consider the same and make an enedeavour for early disposal of RFA No. 40 of 2013, if there is no legal impediment.

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

(K.R. Mohapatra) Judge

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