SOUMYA SARTHAK RAY Vs. ALAKA GHOSH

JUDGEMENT

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

(2.) Order dtd. 19/10/2023 (Annexure-7) passed by learned Senior Civil Judge, Bhubaneswar in CS No.550 of 2022 is under challenge in this CMP, whereby an application filed by the Defendant No.1/Petitioner to stay further proceeding of the suit till disposal of CS No.1964 of 2019 pending in the said Court, has been rejected.

(3.) Mr. Bhuyan, learned counsel submits that Defendant No.1 is the Petitioner in this CMP. He has also filed CS No.1964 of 2019 with the prayer for following direction.