SWARNAREKHA PATNAIK Vs. JAGADISH BEHERA

JUDGEMENT

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

(2.) The Petitioner in this CMP seeks for a direction for early disposal of the petition filed under Order XX Rule 1 CPC in CS No.1567 of 2016 pending in the Court of learned 2nd Additional Senior Civil Judge, Bhubaneswar.

(3.) It is submitted by Mr. Nanda, learned counsel for the Petitioner that when the matter was posted for argument, the aforesaid application was filed. Instead of proceeding with the argument, learned trial Court is adjourning the matter without any valid reason. The Petitioner under Order XX Rule 1 CPC has not yet been disposed of. The matter was listed on 28/3/2024, on which date, a direction was made to learned counsel for the Petitioner to produce the relevant order sheet by the next date.