Susama Maharana @ Sushama vs State Of Odisha And Another
2023 Latest Caselaw 390 Ori

                             IN THE HIGH COURT OF ORISSA AT CUTTACK
                                           CMP No. 1232 of 2022

                           Susama Maharana @ Sushama          ....       Petitioner
                           Maharana
                                              Mr. Prakash Kumar Mishra, Advocate
                                                     -versus-
                           State of Odisha and another              .... Opp. Parties
                                                              Mr. Dillip Kumar Mishra,
                                                       Additional Government Advocate
                                                       (For Opposite Party Nos.1 and 2)
                                     CORAM:
                                     JUSTICE K.R. MOHAPATRA
                                                  ORDER

          Order No.                              10.01.2023
                1.    1.       This matter is taken up through Hybrid mode.

2. Petitioner in this CMP seeks to assail the judgment and order dated 31st October, 2022 (Annexure-4) passed by learned Additional District Judge, Nayagarhin FAO No.2 of 2022, whereby he confirmed the order dated22nd January, 2022 (Annexure-3) passed by learned Civil Judge (Senior Division), Khandapada in IA No.43 of 2021 (arising out of CS No.96 of 2021) rejecting an application under Order XXXIX Rules 1 and 2 CPC.

3. In course of hearing, Mr. Mishra, learned counsel for the Petitioner prays for withdrawal of the CMP.

4. Accordingly, the CMP is dismissed as withdrawn.

(K.R. Mohapatra) Judge s.s.satapathy