BANAMBAR PALAI Vs. BIDYADHAR PALAI

JUDGEMENT

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

(2.) This CMP has been filed assailing the order dtd. 10/1/2018 (Annexure-4) passed by learned Civil Judge (Junior Division), Pattamundai in C.S. No.26 of 2017, whereby an application filed by the Defendant-Petitioner under Order VI Rule 17 C.P.C. for amendment of the written statement has been rejected.

(3.) Mr. Dharmendra Kumar Behera, learned counsel appearing on behalf of Mr. Bibhuti Bhusan Mishra, learned counsel for Opposite Party No.1 submits that the suit out of which the CMP arises has already been disposed of vide order dtd. 17/8/2022. He also files a memo in support of his submission enclosing the copy of the order dtd. 17/8/2022 passed in C.S. No. 26 of 2017.