MIHIR RANJAN PARIDA Vs. MENJA NAIK AND ORS.

JUDGEMENT

(1.) Leave granted.

(2.) The limited prayer made by the appellant is for expunction of certain adverse observations made by the High Court against the appellant who is the presiding Judge on the trial side. When the matter came up before this Court on 29th March, 2016, this Court issued notice on the following terms:

(3.) It is seen that the notice has already been served on respondents but there is no appearance on their behalf.