JAGSINGH PATRA Vs. DEBRAM JHAKAR

JUDGEMENT

(1.) B. P. Ray, learned counsel for the appellants/opp. parties states that in spite of asking the local counsel who were appearing for the appellants in the Court below, he has not received any intimation or instruction relating to the matter if learned Addl. District Judge, Bolangir simultaneously heard and disposed of the application under Section 5 of the Limitation Act and the application under Order 41, Rule 19, CPC after due intimation/notice to the opp.parties in that case (the revision-petitioner). Therefore, he states that he is not in a position to dispute to the contrary contention of learned counsel for the petitioner that no notice or intimation was given by the Court below for simultaneous hearing and disposal of both the aforesaid applications.

(2.) Heard.

(3.) In this civil revision, petitioner challenges correctness of the order dated 23-6-2000 passed by learned Addl. District Judge, Bolangir in M.J.C. No. 2 of 1998.