Choudhury Dhruba Charan Samantara vs Choudhury Pranab Kumar Mishra @ .... ...
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Orissa High Court

Choudhury Dhruba Charan Samantara vs Choudhury Pranab Kumar Mishra @ .... ... on 8 January, 2025

Author: K.R. Mohapatra

Bench: K.R. Mohapatra

Signature Not Verified
Digitally Signed
Signed by: SASANKA SEKHAR SATAPATHY
Reason: Authentication
Location: HIGH COURT OF ORISSA CUTTACK
Date: 09-Jan-2025 15:25:49




                                    IN THE HIGH COURT OF ORISSA AT CUTTACK
                                                           CMP No.1346 of 2024
                                 Choudhury Dhruba Charan Samantara ....                     Petitioner
                                                                       Mr. Dilip Kumar Sahu, Advocate
                                                      -versus-
                                 Choudhury Pranab Kumar Mishra @ ....                    Opp. Parties
                                 Choudhury Pradyumna Kumar Mishra
                                 and others

                                           CORAM:
                                           JUSTICE K.R. MOHAPATRA
                                                           ORDER

             Order No.                                    08.01.2025

                      1.    1.           This matter is taken up through hybrid mode.

2. Order dated 11th November, 2024 (Annexure-9) passed by learned Civil Judge, Kujang in CMA No.20 of 2008 is under challenge in this CMP, whereby an application to recall PW-1 and to mark certain documents as exhibits on behalf of the Petitioner, has been rejected.

3. Mr. Sahu, learned counsel for the Petitioner submits that in the meantime argument in the suit, i.e., TS No.248 of 1986 is completed and the matter is posted for pronouncement of judgment. An affidavit to that effect has also been filed, which is Flag-'B'. In that view of the matter, Mr. Sahu, learned counsel prays for withdrawal of the CMP to work out the remedy in accordance with law.

4. In view of such submission, the CMP is disposed of as withdrawn.

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