BHIKARI KHATUA Vs. KANHU CHARAN SWAIN

JUDGEMENT

(1.) This matter is taken up through hybrid mode.

(2.) Although this matter was adjourned to 24/8/2023, but, on being mentioned by learned counsel for the Petitioner, it is proponed and listed today.

(3.) The Petitioner in this CMP seeks to assail the order dtd. 8/2/2023 (Annexure-5) passed by learned Civil Judge (Senior Division), Jajpur Road in C.S. No. 82 of 2020, whereby an application filed by the Plaintiff-Opposite Party under Order XVI Rule 6 C.P.C. to summon the Tahasildar, Vyasanagar to produce Khatian in respect of the suit land, has been rejected.