Gouranga Charan Sahoo vs Biswabhusan Sarangi
2022 Latest Caselaw 267 Ori

                 IN THE HIGH COURT OF ORISSA AT CUTTACK

                                CMP NO.10 OF 2022

            Gouranga Charan Sahoo                  ....             Petitioner

                                                        Mr.A.K.Sahoo, Adv.

                                       -versus-


            Biswabhusan Sarangi                    ....         Opposite Party

                                                                       None

                      CORAM:
                      JUSTICE BISWANATH RATH
                                      ORDER

10.1.2022 Order No.

01. 1. This matter is taken up through video conference mode.

2. Taking into account the submission of the learned counsel for the Petitioner that the Judgment Debtor remained ex parte in the suit as well as in the Execution Proceeding, this Court observes, in the event there is no proceeding to recall such ex parte order in any court of law, the Execution Case No.1/2014 arising out of C.S. No.313/2012 pending before the Senior Civil Judge, Kendrapara is directed to be concluded at least within a period of four months from the date of communication of this order.

3. The CMP stands disposed of.

4. As restrictions due to resurgence of COVID-19 situation are continuing, learned counsel for the Parties may utilize a printout of the order available in the High Court's Website, at par with certified

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copy, subject to attestation by the concerned Advocate, in the manner prescribed vide Court's Notice No.4587 datred 25th March, 2020, modified by Notice No.4798 dated 15th April, 2021 and Court's Office Order circulated vide Memo Nos.514 and 515 dated 7th January, 2022.

(Biswanath Rath) Judge M.K.Rout