SANTOSH KUMAR PARIDA Vs. NARAYAN CHANDRA DASH

JUDGEMENT

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

(2.) Heard Mr. Goutam Mishra, learned Senior Advocate along with Mr. Anupam Dash, learned counsel for the petitioner.

(3.) The petitioner (plaintiff no.1) in this CMP assails the order dtd. 18/2/2020 (Annexure-6) passed by the learned Civil Judge (Senior Division), Rourkela in C.S. No.180 of 2015 deferring the hearing of the petition filed by the plaintiffs under Order XXVI Rule 9 CPC till closure of the evidence from all parties.