NILAMBAR MOHAPATRA Vs. SUBAS CHANDRA SAHOO

JUDGEMENT

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

(2.) Order dtd. 25/7/2023 (Annexure-6) passed by learned Civil Judge (Senior Division), Jajpur in C.S. No.193 of 2008 is under challenge in this CMP, whereby an application under Order VI Rule 17 CPC for amendment of the plaint filed by the Plaintiff-Opposite Party, has been allowed.

(3.) In course of hearing, Mr. Dash, learned counsel being authorized by Mr. Kar, learned counsel for the Petitioners submits that interest of justice will be best served, if the suit is disposed of at an early date. It is his submission that the suit is of the year, 2008 and there is no legal impediment to proceed with the suit. Hence, expeditious steps may be taken for early disposal of the suit.