HARI @ HARISH CHANDRA BEHERA Vs. NILADRI ROUT

JUDGEMENT

(1.) Heard Mr. A.P. Bose, learned Advocate for the Petitioner, Mr. B. Baug, learned Senior Advocate for the Opposite Parties 1 & 2 and Mr. T.K. Mishra, learned Advocate for the Opposite Parties 6 to 9.

(2.) It is submitted on behalf of the parties that Opposite Parties 1 & 2 along with Opposite Parties 6 to 9 are the contesting parties and the presence of other Opposite Parties may not be necessary before this Court.

(3.) Present C.M.P. is directed against order dtd. 22/1/2025 of learned 3rd Additional Civil Judge (Sr. Divn.), Cuttack passed in C.M.A. No.180 of 2021, wherein the prayer of the Petitioner to accept certain documents in evidence has been refused.