Abhimanyu Bhoi And Another vs Harish Chandra Mohapatra
2023 Latest Caselaw 1702 Ori

                        IN THE HIGH COURT OF ORISSA AT CUTTACK
                                       CMP No. 425 OF 2015
                      Abhimanyu Bhoi and another                 ....      Petitioners
                                                                               None

                                                -versus-
                      Harish Chandra Mohapatra                   ....    Opp. Party


                           CORAM:
                           JUSTICE K.R. MOHAPATRA
                                            ORDER

     Order No.                             22.02.2023
        5.       1.      This matter is taken up through hybrid mode.

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

3. Judgment dated 21st March, 2015 (Annexure-5) passed by learned 2nd Additional District Judge, Puri in F.A.O. No.32 of 2014 is under challenge in this CMP, whereby dismissing the appeal, order dated 13th March, 2014 (Annexure-4) passed by learned Civil Judge (Junior Division), Pipli in I.A. No.17 of 2014 (arising out of C.S. No.61 of 2013) has been confirmed, whereby an application filed under Order XXXIX Rules 1 and 2 C.P.C., has been dismissed.

4. Since none appears for the Petitioners to pursue the matter, the CMP stands dismissed for non-prosecution.

                                                   (K.R. Mohapatra)
ms                                                       Judge