SABETUN BIBI Vs. KALIPADA DAS

JUDGEMENT

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

(2.) Defendant Nos. 15 and 16 in the suit filed this CMP for early disposal of the CMA No.703 of 2016 filed under Order IX Rule 9 CPC for restoration of CS No.857 of 2007 pending in the Court of learned 1st Additional Senior Civil Judge, Balasore.

(3.) It is submitted by Ms. Mohanty, learned counsel for the Petitioners that due to non-cooperation of the Plaintiffs-Opposite Party Nos. 1 to 4, the petition under Order IX Rule 9 CPC is pending and not disposed of as yet.