SUDHAKAR SAHOO Vs. ASHOK KUMAR DEY

JUDGEMENT

(1.) Mr. S. Mishra, learned counsel appears for Opposite Parties 2, 4 to 7. The power filed by him is kept on record.

(2.) Heard Mr. P.K. Panda, learned Advocate for the Petitioners, Mr. S. Mahapatra, learned Advocate for Opposite Party No.1 and Mr. S. Mishra, learned counsel for Opposite Parties 2, 4 to 7.

(3.) Present C.M.P. is directed against the order dtd. 11/12/2024 of learned Additional Senior Civil Judge, Puri passed in C.S. No.733 of 2015, wherein the prayer of the Defendants 2(a), 2(c) & 2(d) to accept their written statement by setting aside the ex-parte order has been rejected.