STATE OF ODISHA Vs. LAXMI PRASAD KAR

JUDGEMENT

(1.) Due to outbreak of COVID-19, this matter is taken up through Video Conferencing.

(2.) Heard Mr. Debakanta Mohanty, learned Additional Government Advocate for the petitioners-State and Mr. Soumya Mishra, learned counsel for the opposite parties.

(3.) This CMP has been filed assailing the order dated 21.10.2020 (Annexure-3) passed by learned 2nd Additional District Judge, Puri in FAO No.68 of 2019, whereby he allowed the appeal reversing the order dated 06.12.2019 (Annexure-2) passed by learned Civil Judge (Senior Division), Puri in IA No.143 of 2020 (arising out of CS No.407 of 2019), rejecting an application under Order XXXIX Rules 1 and 2 CPC filed by the plaintiffs/opposite parties.