BINODINI DASH Vs. KAMALINI SATPATHY

JUDGEMENT

(1.) Heard Mr. Sanjeev Udgata,; (earned counsel for the petitioner.

(2.) None appears for the opposite party though notice has been made sufficient on her. However, counter affidavit filed by the opposite party is available on record.

(3.) This application has been filed assailing the order dated 16.1.2004 passed by the learned Civil Judge (Sr. Division), Bargarh, in Title Suit No. 82 of 1997 under Annexure-2 refusing, to adjourn the matter of the ground that-the party, has taken more than three adjournments during hearing of the suit and closed the evidence from the side of the plaintiff.