PRABHAT MANJARI NAYAK Vs. SARAT KUMAR GARTIA

JUDGEMENT

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

(2.) This CMP has been filed assailing the order dtd. 17/8/2023 and 2/11/2023 (Annxure-1) passed by learned Senior Civil Judge (LR and LTV), Sambalpur in CS No.79 of 2015.

(3.) Vide order dtd. 17/8/2023, learned trial Court set the Defendant Nos. 1 and 4 ex-parte and vide order dtd. 2/11/2023, learned trial Court refused to recall the said order and permit the Petitioner to take out notice on Defendant No.1.