HARAMANI DIBYA Vs. HIREN KUMAR DUTTA

JUDGEMENT

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

(2.) Petitioner in this CMP seeks to assail the order dtd. 11/11/2022 (Annexure-3) passed by learned Additional Civil Judge, (Senior Division), Puri in TS No.348 of 1998, whereby an application filed by the Petitioner for stay of further proceedings of the suit till disposal of RFA No.129 of 2013 pending in the Court of learned 3rd Additional District Judge, Puri, has been rejected.

(3.) Mr. Panda, learned counsel, being authorized by Mr. Mohanty, learned counsel for the Opposite Party No.3 places on record the order dtd. 7/3/2024, whereby an application filed under Order XXIII Rule 1 CPC by Puri Municipality for withdrawal of CS No.305 of 2008, has been allowed.