SITARAM KAMBHAR Vs. SANTARAM RAJHANS

JUDGEMENT

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

(2.) Heard learned Counsel for the Petitioner.

(3.) This application has been preferred by the Petitioner, who is the Defendant No.2 before the Court below in C.S. No.162 of 2022, now pending in the Court of Civil Judge (Senior Division), Sambalpur, being aggrieved by the inaction of the concerned Court to issue certified copy of the order passed on the petition filed by the Petitioner under Order 7 Rule 11 of C.P.C.