Smita Maharana vs Rabindra Kumar Sahoo
2023 Latest Caselaw 14118 Ori

Signature Not Verified
Digitally Signed
Signed by: ROJALIN NAYAK
Reason: Authentication
Location: HIGH COURT OF ORISSA, CUTTACK
Date: 10-Nov-2023 10:33:07




                                     IN THE HIGH COURT OF ORISSA AT CUTTACK
                                                CMP NO.857 OF 2023
                                  Smita Maharana                   ....                        Petitioner
                                                                            Ms. Prajna Mohanty, Advocate
                                                                 -versus-
                                  Rabindra Kumar Sahoo                             ....       Opp. Party

                                                CORAM:
                                                JUSTICE K.R. MOHAPATRA
                                                        ORDER

             Order No.                                 09.11.2023
              04.            1.           This matter is taken up through hybrid mode.

2. This CMP has been filed assailing the judgment dated 9th May, 2023 (Annexure-5) passed by learned 2nd Additional District Judge, Bhubaneswar in FAO No.40/27 of 2020, whereby it allowed the appeal and thereby set aside the order dated 7th January, 2020 passed by learned Civil Judge (Junior Division), Bhubaneswar in IA No.01 of 2019 (arising out of CS No.1451 of 2019) restraining the present Petitioner from evicting the Opposite Party from the suit property and doing away with her business concern.

3. In course of hearing, Ms. Mohanty, learned counsel for the Petitioner, by filing a memo in Court, submits that she does not want to press the CMP.

4. Accordingly, the CMP is dismissed as not pressed.

(K.R. Mohapatra) Judge

Rojalin