SUBHASH CHANDRA NAYAK Vs. KRUTIBAS NAYAK

JUDGEMENT

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

(2.) Mr. Ajit Khatua, ASO, attached to the VC Cabin, Jagathsinghpur, identified the Petitioner, who is appearing in person.

(3.) Order dtd. 13/3/2024 passed by learned Civil Judge, (Junior Division), Jagatsinghpur in Civil Suit No.138 of 2011 is under challenge in this CMP, whereby an application filed by the Defendant No.2-Petitioner under Order VIII Rule 6-E CPC, has been rejected.