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Judgment
L. Mohapatra, J.—Heard learned Counsel for the petitioner and the learned Counsel for the State.
The order passed by the Registrar, Civil Courts, Balangir dated 5.4.2007 rejecting an application filed by the petitioner for supply of Oriya copy of the judgment in C.S. No. 10 of 2006 is under challenge.
From the order in Annexure-2 it appears that the Registrar, Civil Courts, Balangir rejected the petition solely on the ground that there is no such provision. Learned Counsel for the petitioner relies upon Section 137(3) of the CPC and submits that under the said provision, Oriya copy of the judgment could be delivered to the petitioner.
I, therefore, set aside the order dated 5.4.2007 passed by the Registrar, Civil Courts, Balangir and direct him to reconsider the application of the petitioner in terms of Section 137(3) of the CPC within a period of fifteen days from the date of receipt of copy of this order.
The writ application is accordingly disposed of.
Urgent certified copy of the order be granted on proper application.