Hari Sankar Dubey And Another vs Jagannath Mohaprabhu Bije
2023 Latest Caselaw 9094 Ori

Signature Not Verified
Digitally Signed
Signed by: MADHUSMITA SAHOO
Designation: Junior Stenographer
Reason: Authentication
Location: High Court of Orissa, Cuttack
Date: 11-Aug-2023 18:24:19


                                                 IN THE HIGH COURT OF ORISSA AT CUTTACK
                                                                W.P.(C) No. 19393 OF 2012
                                               Hari Sankar Dubey and another                ....    Petitioners
                                                                                                        None
                                                                     -versus-
                                               Jagannath Mohaprabhu Bije,                   ....   Opp. Parties
                                               Srikhetra and another
                                                                                                        None
                                                     CORAM:
                                                     JUSTICE K.R. MOHAPATRA
                                                                      ORDER

                       Order No.                                     11.08.2023
                             4.           1.       This matter is taken up through hybrid mode.

2. None appears for the parties at the time of call.

3. Judgment dated 7th August, 2012 (Annexure-1) passed by learned 2nd Additional District Judge, Puri in F.A.O. No.54/142 of 2010-2005 is under challenge in this writ petition, whereby dismissing the appeal, it confirmed the order dated 23rd September, 2005 (Annexure-3) passed by learned Civil Judge (Senior Division), Puri dismissing I.A. No.162 of 2005 (arising out of C.S. No.265 of 2005) under Order XXXIX Rules 1 and 2 C.P.C.

4. Since none appears for the parties, this Court feels that they have lost interest in pursuing the matter.

5. Accordingly, this writ petition stands dismissed for non- prosecution.

                                                                             (K.R. Mohapatra)
               ms                                                                  Judge