TARACHAND SAWARMAL MODI Vs. SHEO PRAKASH MURAKA

JUDGEMENT

(1.) HEARD learned counsel for the petitioner. The opposite party has already entered appearance through counsel. Therefore, no notice is required to be issued.

(2.) THOUGH this matter was listed for admission, on consent of learned counsel for the parties, it is taken up for disposal.

(3.) ACCORDINGLY , the order dated 6.12.2004 passed by the learned Civil Judge (Junior Division), Jharsuguda in C.S. No. 16 of 2004 is set aside. Prayer for amendment of the plaint is allowed. The writ petition is allowed accordingly. Urgent certified copy of the order be granted on proper application.