K.R. Mohapatra, J
I.A. No. 1540 of 2023
1. This matter is taken up through hybrid mode.
2. This is an application filed by the Petitioner to grant few more days time to comply with the order dated 4th December, 2023 by which the CMP was disposed of.
3. Mr. Swayambhu Mishra, learned counsel being authorized by Mr. Debasis Tripathy, learned counsel for the Petitioner submits that while disposing of the CMP, this Court directed that in the event Petitioner files a properly constituted application under Order VI Rule 17 C.P.C. along with certified copy of the said order within a period of ten days hence, the same shall be considered in accordance with law giving opportunity of hearing to the parties concerned. Due to certain inadvertence, the petition could not be filed in time. Hence, he prays for ten days time to file the petition under Order VI Rule 17 C.P.C. for compliance of the order dated 4th December, 2023 by which the CMP was disposed of.
4. Considering the submission made by learned counsel for the Petitioner, this Court disposes of the I.A. with a direction that in the event the Petitioner complies with the order dated 4th December, 2023 passed in CMP No. 1410 of 2023 by 10th January, 2024, learned trial Court shall act upon the same pursuant to the direction made at paragraph-5 of the order dated 4th December, 2023 passed in CMP No.1410 of 2023.
Urgent certified copy of this order be granted on proper application.
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