Dusasan Behera And Others vs Jyostnamayee Sahu .... Opp. Party
2023 Latest Caselaw 15619 Ori

Orissa High Court

Dusasan Behera And Others vs Jyostnamayee Sahu .... Opp. Party on 5 December, 2023

Author: K.R. Mohapatra

Bench: K.R. Mohapatra

Signature Not Verified
Digitally Signed
Signed by: MADHUSMITA SAHOO
Designation: Senior Stenographer
Reason: Authentication
Location: High Court of Orissa, Cuttack
Date: 05-Dec-2023 19:10:15


                                                 IN THE HIGH COURT OF ORISSA AT CUTTACK
                                                              CMP No. 531 OF 2023
                                               Dusasan Behera and others             ....       Petitioners
                                                                                 Mr. D.P. Jena, Advocate
                                                         on behalf of Mr. Prasanna Kumar Rath, Advocate
                                                                       -versus-
                                               Jyostnamayee Sahu                     .... Opp. Party


                                                    CORAM:
                                                    JUSTICE K.R. MOHAPATRA
                                                                    ORDER

                         Order No.                                 05.12.2023
                              3.          1.      This matter is taken up through hybrid mode.

2. The Petitioners in this CMP seek to assail the judgment dated 5th April, 2023 (Annexure-1) passed by learned District Judge, Angul in F.A.O. No.12 of 2022, whereby dismissing the appeal, learned appellate Court confirmed the order dated 26th September, 2022 (Annexure-2) passed by learned Civil Judge (Senior Division), Angul in I.A. No.27 of 2022 (arising out of C.S. No.47 of 1996-F.D.).

3. Mr. Jena, learned counsel being authorized by Mr. Rath, learned counsel for the Petitioners submits that the Final Decree proceeding of the suit, out of which this CMP arises, has already been disposed of since 28th July, 2023. Hence, this CMP has become infructuous. He also files a memo in support of his submission, which is taken on record.

4. In view of the memo filed, the CMP stands disposed of as infructuous.

                                                                          (K.R. Mohapatra)
                 ms                                                             Judge