(1.) This petition seeks to lacinate the order dated 2.5.2018, passed by the learned Addl. Senior Civil Judge, Kendrapara, in Money Suit No.24 of 2017, whereby and whereunder, learned trial Judge rejected the application of the petitioner for stay of further proceeding of the suit till disposal of CRLLP No.72 of 2017, pending before this Court.
(2.) Since the dispute lies in a very narrow compass, facts need not be recounted in details. Suffice it to say that plaintiff-opposite party instituted a money suit for damages on the ground that petitioner lodged I.C.C. No.129 of 2007 (Trial No.158 of 2013) under Sections 392/504/506 I.P.C., before the learned J.M.F.C., Kendrapara against him. In the petition, it was stated that he was a thief and anti-social person. He was acquitted. He suffered ignominy. His image was tarnished in society. The defendant-petitioner entered appearance and filed a petition to stay the further proceeding of the suit till disposal of CRLLP No.72 of 2017. Learned trial court rejected the same.
(3.) Heard Mr. Ranjit Mohanty, learned counsel for the petitioner. None appears for the opposite party inspite of valid service of notice.