BIMALA DAS Vs. SULOCHANA BEWA

JUDGEMENT

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

(2.) The Petitioners being aggrieved by the order dtd. 29/2/2024 (Annexure-1) passed by learned Civil Judge (Senior Division), Pipili in I.A. No.195 of 2006 (arising out of C.S. No.379 of 2006) has filed this CMP.

(3.) Mr. Tripathy, learned counsel for the Petitioners submits that the suit was initially filed in the Court of learned Civil Judge (Senior Division), Puri. Considering an application under Order XXXIX Rule 3 CPC, learned trial Court dispensing with service of notice on Opposite Parties passed an ex parte ad interim order of status quo vide order dtd. 13/12/2006 under Annexure-4. Subsequently, the suit was transferred to the Court of learned Civil Judge (Senior Division), Pipili. But, the interim order was not extended. Accordingly, the Petitioners filed an application for extension of interim order. The said application was taken up for adjudication on 29/2/2024. However, learned trial Court did not extend the ex parte ad interim order of injunction. Hence, this CMP has been filed.