GOLAK BIHARI RAYMOHAPATRA Vs. MANORAMA RAYMOHAPATRA

JUDGEMENT

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

(2.) Petitioner in this CMP seeks for early disposal of CMA No.203 of 2021 (arising out of CS No.413 of 2012) pending before learned Civil Judge (Senior Division), Soro.

(3.) It is submitted by learned counsel for the Petitioner that CMA No.203 of 2021 has been filed under Order IX Rule 9 CPC. There is no legal impediment for disposal of the CMA since 16/12/2022. The matter is being adjourned for argument in the CMA. Due to the pendency of the CMA, the Petitioner is seriously prejudiced. Hence, finding no other alternative, this CMP has been filed for the aforesaid relief.