Ajaya Kumar Mangaraj vs Krushna Mohana Chhotaray And
2023 Latest Caselaw 3836 Ori

                                   IN THE HIGH COURT OF ORISSA AT CUTTACK
                                                 CMP No. 302 of 2023
                                 Ajaya Kumar Mangaraj                ....       Petitioner
                                                            Mr. S.S.Mohapatra, Advocate
                                                       -versus-
                                 Krushna Mohana Chhotaray and        ....    Opp. Parties
                                 others

                                           CORAM:
                                          JUSTICE K.R. MOHAPATRA
                                                       ORDER

                Order No.                             19.04.2023
                  6.        1.      This matter is taken up through Hybrid mode.

2. This CMP has been filed for a direction to learned 2nd Additional District Judge, Khordha to make the notice sufficient on all the parties in RFA No.23 of 2017 pending before it and dispose of the appeal within a period of three months.

3. In course of hearing, Mr. Mohapatra, learned counsel for the Petitioner submits that Respondent No.1(a) is the Petitioner in this CMP. Assailing judgment and decree passed in CS No.61 of 2004, Opposite Party Nos.1 and 2 have filed the appeal, but they are not taking proper steps to serve notices on the Respondents. As a result, disposal of the appeal is being delayed, for which the Petitioner, who has a decree in his favour, is suffering a lot. In that view of the matter, he prays for withdrawal of the CMP to take appropriate steps before learned appellate Court for compelling the Appellants therein to make the appeal ready for hearing.

4. In view of such submission, the CMP is disposed of as withdrawn.

s.s.satapathy                                                  (K.R. Mohapatra)
                                                                     Judge