Citation : 2023 Latest Caselaw 1250 Ori
Judgement Date : 6 February, 2023
IN THE HIGH COURT OF ORISSA AT CUTTACK
CMP No. 592 OF 2015
Uma Barik .... Petitioner
None
-versus-
Dinabandhu Barik and others .... Opp. Parties
CORAM:
JUSTICE K.R. MOHAPATRA
ORDER
Order No. 06.02.2023
9. 1. This matter is taken up through hybrid mode.
2. None appears for the Petitioner at the time of call.
3. This CMP has been filed assailing the judgment dated 12th February, 2015 (Annexure-3) passed by learned Additional District Judge, Angul in F.A.O. No.04 of 2014, whereby dismissing the appeal order dated 20th December, 2013 (Annexure-2) passed by learned Civil Judge (Senior Division), Angul in CMA No.472 of 2013 (arising out of C.S. No. 129 of 2005) filed under Order XXII Rule 9 C.P.C., was confirmed.
4. Since none appears on behalf of the Petitioner to pursue the matter, the CMP stands dismissed for non-prosecution.
5. Registry is directed to intimate this order to learned Civil Judge (Senior Division), Angul forthwith.
(K.R. Mohapatra) Judge ms
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