ORISSA RASHTRABHASA PARISAD PURI Vs. ORISSA RASHTRABHASA PARISAD

JUDGEMENT

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

(2.) Petitioner in this CMP seeks for a direction for early disposal of Civil Revision No.02 of 2022 pending in the Court of learned 2nd Additional District Judge, Puri.

(3.) Mr. Mohapatra, learned counsel for the Petitioner submits that the suit was filed by the General Secretary of the Petitioner-Parishad. Subsequently, an application was filed for withdrawal of the suit, which was allowed vide order dtd. 1/11/2002 subject to payment of cost of Rs.250.00. As the cost was not paid within the stipulated period, the said application was dismissed for default. As such, the Petitioner filed an application under Sec. 151 CPC for restoration of the suit. The said application was rejected vide order dtd. 22/1/2022. Assailing the same, Civil Revision No.02 of 2022 has been filed, which is pending in the Court of learned District Judge, Puri. Although, all the Opposite Parties have already entered appearance, the suit is being adjourned awaiting photo copy of the case record of learned trial Court in TS No.319/589 of 1995/2001. Learned counsel for the Petitioner submits that the suit is of the year 1995 and unless the revision petition is considered at an early date, the petitioner will be highly prejudiced.