MANOJ MANJARI MOHAPATRA Vs. KAPILA @ KAPILENDRA MOHAPATRA

JUDGEMENT

(1.) This matter is taken up through video conferencing mode.

(2.) Heard Mr. Digambar Sethi, learned counsel for the Petitioners and Mr. P.K. Rath, learned counsel for the contesting Opposite Party No.1.

(3.) The Petitioners in this CMP seek to assail the order dated 28th January, 2021 (Annexure-5) passed by learned Civil Judge (Senior Division), Bhadrak in CMA No. 226 of 2020 (arising out of C.S. No. 178-I of 2017) filed under Section 151 C.P.C.