JATESWAR DEV COLLEGE Vs. CIVIL JUDGE

JUDGEMENT

(1.) Mr. Parida, learned advocate appears on behalf of petitioner and submits, impugned is order dtd. 1/12/2021 made by Civil Judge(Junior Division), Nimapada, rejecting his client's application made under order XXII rule 3 in Code of Civil Procedure for substitution. He submits, abatement of suit was held by deciding on merits.

(2.) Issue notice along with copy of this order on Subash Chandra Pratihari, aged 33 years, S/O. Baidhar Pratihari, resident of vill/P.O: Sagada, P.S. Nimapara, Dist-Puri. Petitioner will put in requisites.

(3.) List on 10/2/2022. Interim application will be considered on returnable date.