SUDHANSHU SAHOO Vs. KALIPADA SAHOO & ORS

JUDGEMENT

(1.) This revisional application is at the instance of the plaintiff in Title Suit No. 145 of 2007. The suit was dismissed for default by the learned Civil Judge (Junior Division) 3rd Court at Paschim Medinipur. In this application the petitioner has challenged the order dated August 29, 2016 passed by the learned Court below in J. Misc. Case No. 12 of 2014.

(2.) By the impugned order the learned Court below has rejected the prayer of the plaintiff-petitioner to issue summons to call upon the witnesses, being concerned persons of AMRI Hospital at Dhakuria and Midnapur Scan Centre Pvt. Ltd. for deciding his application praying for recalling of the order of dismissal of the suit dated September 06, 2012.

(3.) From a perusal of the impugned order, it appears that the learned Court below rejected the aforementioned application filed by the plaintiff-petitioner on the ground that by an order dated February 01, 2016 in C.O. 82 of 2016, a learned Single Judge of this Court directed disposal of the J. Misc. Case No. 12 of 2014 as expeditiously as possible, preferably within a period of six months from the date of communication of that order, without granting unnecessary adjournment to either of the parties unless it is unavoidable.