Narasingha Padhan vs Raghunath Chhuria And Others
2023 Latest Caselaw 8938 Ori

Citation : 2023 Latest Caselaw 8938 Ori
Judgement Date : 9 August, 2023

Orissa High Court

Narasingha Padhan vs Raghunath Chhuria And Others on 9 August, 2023

Signature Not Verified
Digitally Signed
Signed by: SASANKA SEKHAR SATAPATHY
Designation: Secreatary
Reason: Authentication
Location: HIGH COURT OF ORISSA CUTTACK
Date: 09-Aug-2023 19:59:49


                                         IN THE HIGH COURT OF ORISSA AT CUTTACK
                                                    CMP No.792 of 2023
                                      Narasingha Padhan                             ....        Petitioner
                                                                           Mr. Soumya Sourav, Advocate

                                                             -versus-
                                      Raghunath Chhuria and others                ....       Opp. Parties

                                                CORAM:
                                               JUSTICE K.R. MOHAPATRA
                                                             ORDER

                 Order No.                                  09.08.2023
                     1.          1.      This matter is taken up through hybrid mode.

2. This CMP has been filed for early disposal of CS No.122 of 2019 pending before the Court of learned Senior Civil Judge, Sonepur.

3. It is submitted by Mr. Sourav, learned counsel for the Petitioner/Plaintiff No.3 that the suit was decreed ex-parte in favour of the Petitioner and other Plaintiffs vide judgment dated 4th March, 2020. Subsequently, the ex-parte decree was set aside and the suit was restored to its original position. Thereafter, the suit has not proceeded further. In spite of the best efforts, the Plaintiff No.3 is not even provided with the certified copy of the order sheet.

4. In view of such submission, this Court direct learned Senior Civil Judge, Sonepur to submit a report with regard to present status of the suit and the steps taken by the said Court after the ex-parte decree was set aside. The report should reach this Court by 23rd August, 2023.

5. Put up this matter on 30th August, 2023.

6. Office is directed to communicate this order to learned Senior Civil Judge, Sonepur forthwith.

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