Bibhudutta Choudhury And Another vs State Of Odisha And Another .... Opp. ...
2024 Latest Caselaw 10794 Ori

Orissa High Court

Bibhudutta Choudhury And Another vs State Of Odisha And Another .... Opp. ... on 28 June, 2024

Author: K.R. Mohapatra

Bench: K.R. Mohapatra

Signature Not Verified
Digitally Signed
Signed by: ROJALIN NAYAK
Designation: JUNIOR STENOGRAPHER
Reason: Authentication
Location: HIGH COURT OF ORISSA, CUTTACK
Date: 28-Jun-2024 17:40:27



                                    IN THE HIGH COURT OF ORISSA AT CUTTACK
                                                     CMP NO.427 OF 2024
                                       Bibhudutta Choudhury and another ....                 Petitioners
                                                                   Mr. Ajit Kumar Panda, Advocate
                                                                -versus-
                                       State of Odisha and another              ....    Opp. Parties
                                                                           Mr. Swayambhu Mishra,
                                                                       Additional Standing Counsel

                                                 CORAM:
                                                 JUSTICE K.R. MOHAPATRA
                                                         ORDER

               Order No.                                28.06.2024
                 01.              1.       This matter is taken up through hybrid mode.

2. Judgment dated 30th January, 2024 (Annexure-1) passed by learned Additional District Judge, Nimapara in FAO No.44 of 2022 is under challenge in this CMP, whereby dismissing the appeal, learned appellate Court confirmed the order dated 19th September, 2022 (Annexure-2) passed by learned Civil Judge, (Senior Division), Nimapara in IA No.43 of 2021 (arising out of CS No.79 of 2021) dismissing the application under Order XXXIX Rules 1 and 2 CPC.

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

4. Accordingly, this CMP is disposed of as withdrawn.

                                                                    (K.R. Mohapatra)
     Rojalin                                                              Judge