SUDESH THAKUR Vs. DIPAK THAKUR

JUDGEMENT

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

(2.) Though this matter was listed for orders, on consent of learned counsel for the parties, it is taken up for final disposal.

(3.) Order dtd. 17/1/2024 (Annexure-5) passed by learned 1st Senior Civil Judge, Cuttack in C.S.(I) No.527 of 2023 is under challenge in this CMP, whereby an application filed by the Petitioner to amend the written statement has been rejected.