MANMOHAN SRIMALI Vs. D.D. DEVELOPERS

JUDGEMENT

(1.) Heard Mr.D.R.Mishra, learned counsel on behalf of Mr.Niranjan Panda, learned counsel for the petitioner.

(2.) At the threshold, there is prayer for adjournment of the matter. It appears, learned counsel for the petitioner deliberately wants to avoid the matter. Undisputed facts as disclosed in the C.M.P. is that parties are already in Civil Suit No. 18 of 2018 pending on the file of Civil Judge (Junior Division), Jharsuguda. The suit also as per own document at page-33, it appears this very petitioner against the very opposite party has a I.A. pending under Order 39, rule 1 and 2 of the Code of Civil Procedure with the following prayer:

(3.) The Civil Miscellaneous Petition involves the following prayer: