CHITTARANJAN SAHU Vs. JANMEJAYKAR

JUDGEMENT

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

(2.) Order dtd. 29/9/2014 (Annexure-4) passed by learned Civil Judge (Senior Division), Jaleswar in C.M.A. No.28 of 2014 (arising out of T.S. No.143 of 2001/C.S. No.811 of 2010) is under challenge in this CMP, whereby an application filed under Order IX Rule 4 C.P.C., has been dismissed.

(3.) Mr. Dash, learned counsel submits that the Petitioners being not properly advised, had also filed F.A.O. No.565 of 2014, which was dismissed as not maintainable vide order dtd. 29/10/2014 passed by learned District Judge, Balasore (Annexure-5).