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Rajeswari Muduli @ Rajeshree Muduli vs Pravat Bhanu Muduli And Others .... Opp. ...
2023 Latest Caselaw 15656 Ori

Citation : 2023 Latest Caselaw 15656 Ori
Judgement Date : 6 December, 2023

Orissa High Court

Rajeswari Muduli @ Rajeshree Muduli vs Pravat Bhanu Muduli And Others .... Opp. ... on 6 December, 2023

Author: K.R. Mohapatra

Bench: K.R. Mohapatra

Signature Not Verified
Digitally Signed
Signed by: ROJALIN NAYAK
Designation: Junior Stenographer
Reason: Authentication
Location: HIGH COURT OF ORISSA, CUTTACK
Date: 11-Dec-2023 10:44:04




                                IN THE HIGH COURT OF ORISSA AT CUTTACK
                                               CMP NO.1037 OF 2023
                                     Rajeswari Muduli @ Rajeshree Muduli          ....        Petitioners
                                     and another
                                                                                 Mr. S.K. Palai, Advocate
                                                           on behalf of Mr. Sunil Kumar Panda, Advocate
                                                            -versus-
                                     Pravat Bhanu Muduli and others               ....      Opp. Parties
                                                                   Mr. Sukanta Kumar Mishra, Advocate
                                                CORAM:
                                                JUSTICE K.R. MOHAPATRA
                                                        ORDER
              Order No.                                06.12.2023

                01.             1.        This matter is taken up through hybrid mode.

2. Mr. Palai, learned counsel submits that Mr. Panda, learned counsel for the Petitioners is ill and not in a position to come to Court to argue the matter. Hence, he prays for an adjournment.

3. Mr. S.K. Mishra, learned counsel and his associates appeared in Court on behalf of Opposite Party No.1 by filing Vakalatnama, which is taken on record.

4. It is submitted Mr. Mishra, learned counsel for Opposite Party No.1 that the argument in the suit has already closed and the suit is posted for delivery of judgment.

5. This CMP has been filed assailing the order dated 11th August, 2023, whereby the Petitioners prayed to recall order dated 27th July, 2023 and to permit the Defendants to adduce evidence from their side. The said application was rejected. Vide order dated 27th July, 2023, learned trial Court, rejecting a petition for adjournment, posted the matter to 3rd August, 2023 for argument.

Digitally Signed // 2 //

Designation: Junior Stenographer Reason: Authentication Location: HIGH COURT OF ORISSA, CUTTACK Date: 11-Dec-2023 10:44:04

6. Since in the meantime, the argument is closed and the judgment is reserved, prayer made in this CMP cannot be granted.

7. Accordingly, the CMP stands dismissed.

(K.R. Mohapatra) Judge

Rojalin

 
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