Citation : 2023 Latest Caselaw 13578 Ori
Judgement Date : 1 November, 2023
Signature Not Verified
Digitally Signed
Signed by: ROJALIN NAYAK
Reason: Authentication
Location: HIGH COURT OF ORISSA, CUTTACK
Date: 01-Nov-2023 18:10:49
IN THE HIGH COURT OF ORISSA AT CUTTACK
CMP NO.935 OF 2023
Jyoti Prakash Das .... Petitioner
Ms. Sradha Das, Advocate
on behalf of Mr. S. Hota, Advocate
-versus-
Pravat Nalini Parida and others .... Opp. Parties
CORAM:
JUSTICE K.R. MOHAPATRA
ORDER
Order No. 01.11.2023
01. 1. This matter is taken up through hybrid mode.
2. Petitioner in this CMP seeks to assail the judgment dated 17th May, 2023 passed by learned District Judge, Khurda at Bhubaneswar in FAO No.23 of 2023, whereby dismissing the appeal learned appellate Court confirmed the order dated 15th February, 2023 passed by learned Senior Civil Judge, Khurda in IA No.01 of 2022 (arising out of CS No.2454 of 2022).
3. Learned counsel for the Petitioner, by filing a memo, prays for withdrawal of the CMP seeking liberty to file a fresh one with better particulars.
4. A memo, in support of such submission is filed in Court, which is taken on record.
5. Granting such liberty, the CMP is disposed of as withdrawn.
(K.R. Mohapatra)
Rojalin Judge
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