CHITRA BEHERA Vs. PAWAN KUMAR SULTANIA

JUDGEMENT

(1.) This matter is taken up through Hybrid Arrangement (Virtual /Physical Mode).

(2.) Heard Mr. Bibekananda Bhuyan, learned Senior Counsel appearing for the Petitioner. Perused the CMP application as well as the prayer made therein.

(3.) By filing the CMP application under Sec. 227 of the Constitution of India, the Plaintiff in C.S. No.120 of 2019 pending in the court of learned Senior Civil Judge, Jharsuguda has approached this Court thereby challenging the order dtd. 3/2/2026 at Annexure-5 to the CMP application.