Nilambar Majhi vs State Of Odisha And Another
2023 Latest Caselaw 1734 Ori

Citation : 2023 Latest Caselaw 1734 Ori
Judgement Date : 23 February, 2023

Orissa High Court

Nilambar Majhi vs State Of Odisha And Another on 23 February, 2023

                   IN THE HIGH COURT OF ORISSA AT CUTTACK
                                 W.P.(C) No. 4497 of 2023

Nilambar Majhi                         .....                                         Petitioner
                                                                 Mr. B.K. Behera-1, Advocate
                                       Vs.
State of Odisha and another            .....                                   Opposite Parties
                                                                               State Counsel
              CORAM:
                  DR. JUSTICE B.R. SARANGI
                    MR. JUSTICE M.S. SAHOO

                                                 ORDER

23.02.2023

Order No. This matter is taken up through hybrid mode.

02.

2. Heard learned counsel for the parties.

3. The petitioner has filed this writ petition seeking direction to the learned Senior Civil Judge, Nuapada to dispose of Execution Case No. 06/2021 arising out of Judgment dated 21.01.2014 passed in L.A.R. Case No. 119 of 2010, pending before the said Court within a stipulated period.

4. This Court is not inclined to issue any direction for early disposal of the said case. It is open to the petitioner to file an application before the said court for early disposal of the Execution Case, which shall be considered and disposed of in accordance with law.

5. With the above observation the writ petition stands disposed of.

(DR. B.R. SARANGI) JUDGE

Arun (M.S. SAHOO) JUDGE