JAGANNATH PANIGRAHI Vs. KALPALATA DAS

JUDGEMENT

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

(2.) The Petitioner in this CMP seeks to assail the order dtd. 29/9/2022 (Annexure-4) passed by learned District Judge, Balasore in I.A. No.34 of 2022 (arising out of R.F.A. No.196 of 2022), whereby allowing an application filed by the Appellant-Opposite Party, learned Appellate Court directed the parties to maintain status quo over the suit land till the next date.

(3.) In course of hearing, Mr. Jena, learned counsel for the Petitioner submits that I.A. No.34 of 2022 has been filed under Order XXXIX Rules 1 and 2 C.P.C. During pendency of the said petition, the Appellant-Opposite Party filed an application under Sec. 151 C.P.C. and the impugned order has been passed. He, therefore, submits that interest of justice will be best served, if I.A. No.34 of 2022 is disposed of at an early date.