LAWS(ORI)-2023-5-57

NARAHARI Vs. SANANDA NATH

Decided On May 08, 2023
Narahari Appellant
V/S
Sananda Nath Respondents

JUDGEMENT

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

(2.) This CMP has been filed seeking for a direction for early disposal of C.S. No.174 of 2019 pending in the Court of learned Civil Judge (Junior Division), Kujang.

(3.) Mr. Satapathy, learned counsel for the Petitioners submits that pleadings of the parties are complete. More than sixty adjournments have been granted in favour of the Plaintiff-Opposite Party. When the matter became ready for recording evidence of the Plaintiff, an application for amendment of the plaint has been filed, which is pending for consideration. The amendment sought for is not necessary for just adjudication of the suit and it has been filed only to linger the proceeding. As such, the Defendants-Petitioners are seriously prejudiced due to lingering of the suit. Thus, finding no other alternative, this CMP has been filed.