DHRUBA CHARAN MOHANTY Vs. KRUSHNA MOHAN MOHANTY

JUDGEMENT

(1.) THIS Civil Revision is taken up out of turn from the weekly list on the request of learned counsel for the petitioner with the consent of learned counsel appearing for opposite party Nos. 1 and 2, who are the contesting party in the Court below.

(2.) HEARD .

(3.) LEARNED counsel for the petitioner states that since that proceeding has been posted to tomorrow for re -examination of P.W. 1, it will not be possible on the part of the petitioner to produce a certified copy of this order before the Court below by tomorrow.