BRAJA KISHORE DEB Vs. SANGEETA DEVI

JUDGEMENT

(1.) This matter is taken up through hybrid mode.

(2.) Although this matter is listed for orders for extension of the interim order, on consent of learned counsel for the parties, the CMP is taken up for final disposal.

(3.) This CMP has been filed assailing the order dtd. 9/9/2016 (Annexure-8) passed by learned Civil Judge (Senior Division), Puri in I.A. No.273 of 2013 (arising out of C.S. No. 472 of 2013), whereby he rejected an application filed by Defendant No.1 to cross-examine the deponents of the affidavit filed on behalf of the Plaintiffs in the said I.A.