Orissa High Court
Jay Hanuman Temple Trust vs State Of Odisha And Others .... Opp. ... on 28 February, 2024
Author: K.R. Mohapatra
Bench: K.R. Mohapatra
Signature Not Verified
Digitally Signed
Signed by: ROJALIN NAYAK
Designation: Junior Stenographer
Reason: Authentication
Location: HIGH COURT OF ORISSA, CUTTACK
Date: 29-Feb-2024 17:19:37
IN THE HIGH COURT OF ORISSA AT CUTTACK
CMP NO.1137 OF 2023
Jay Hanuman Temple Trust .... Petitioner
Mr. Mahitosh Sinha, Advocate
-versus-
State of Odisha and others .... Opp. Parties
Mr. Amiya Kumar Mishra,
Additional Government Advocate
CORAM:
JUSTICE K.R. MOHAPATRA
ORDER
Order No. 28.02.2024
03. 1. This matter is taken up through hybrid mode.
2. Order dated 26th December, 2022 (Annexure-6) passed in CS No.1043 of 2019 is under challenge in this CMP, whereby learned Senior Civil Judge (LR), Bhubaneswar rejected an application under order I Rule 10 (2) CPC filed by the Plaintiff- Petitioner to implead Commissioner, Bhubaneswar Municipal Corporation and Vice-Chairman, Bhubaneswar Development Authority as Defendant Nos. 3 and 4 to the suit.
3. In course of hearing, Mr. Sinha, learned counsel for the Petitioner submits that appropriate steps have been taken for amendment of the plaint. Hence, he does not want to press the CMP at this stage.
4. Hence, this Court, without expressing any opinion on the merits of the petition for amendment, disposes of the CMP as not pressed.
(K.R. Mohapatra) Judge Rojalin Page 1 of 1