Citation : 2023 Latest Caselaw 10465 Ori
Judgement Date : 30 August, 2023
Signature Not Verified
Digitally Signed
Signed by: SASANKA SEKHAR SATAPATHY
Reason: Authentication
Location: HIGH COURT OF ORISSA CUTTACK
Date: 31-Aug-2023 16:29:32
IN THE HIGH COURT OF ORISSA AT CUTTACK
W.P.(C) NO. 7925 OF 2013
Bulu Nayak .... Petitioner
None
-versus-
Basanta Manjari Nayak .... Opp. Party
CORAM:
JUSTICE K.R. MOHAPATRA
ORDER
Order No. 30.08.2023
6. 1. This matter is taken up through hybrid mode.
2. None appears for the Petitioner at the time of call.
3. Petitioner in this writ petition seeks to assail the Judgment dated 23rd February, 2013 (Annexure-1) passed by learned Additional District Judge, Jagatsinghpur in FAO No.18 of 2012, whereby allowing the appeal in part on contest, learned appellate Court set aside the order dated 21st March, 2012 passed by learned Civil Judge (Senior Division), Jagatsinghpur in IA No.115 of 2011 (arising out of CS No.135 of 2011) and directed the parties to maintain status quo over the suit property till disposal of the suit.
4. Since none appears to pursue the matter, the writ petition stands dismissed for non-prosecution.
s.s.satapathy (K.R. Mohapatra)
Judge
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