MANASI MOHANTY Vs. GOKUL CHANDRA DAS

JUDGEMENT

(1.) Heard.

(2.) This CRP stands disposed of at the stage of admission after hearing learned counsel for the petitioner.

(3.) Petitioner challenges the order dated 6-12-2002 vide Serial No. 152 in O.S. No. 39 of 1997 of the Court of Civil Judge (Sr. Division), Udala purporting to have been passed on an application under Section 151, C.P.C.