Citation : 2023 Latest Caselaw 9993 Ori
Judgement Date : 24 August, 2023
IN THE HIGH COURT OF ORISSA AT CUTTACK
MATA No. 279 OF 2023
Bhagyashree Bisi .... Appellant(s)
Mr.T.Nanda,Adv.
-versus-
Animesh Padhee .... Respondent(s)
CORAM:
JUSTICE BISWANATH RATH
JUSTICE M.S.SAHOO
ORDER
24.08.2023 Order No.
01. 1. Heard.
2. Admit.
3. Issue notice to the Respondent-Husband by way of Speed Post/Registered Post with A.D., fixing short returnable date. Requisites, as undertaken, be filed by three working days.
4. Call for the L.C.R. in C.P. No.65 of 2022.
5. Considering the request of learned counsel for the Appellant, to avoid any conflict in service of notice on the Respondent and as the Appellant here desires to take out notice on both the addresses of the Husband-Respondent available, this Court permits the Appellant to take out notice on both the addresses of the Husband. Requisites for such purpose be also filed in respect of both addresses.
(Biswanath Rath) Judge
(M.S.Sahoo) Judge
// 2 //
ORDER 24.08.2023 I.A. No.292 of 2023 Order No.
02. 1. In disposal of this I.A., it is directed that operation of the judgment dated 05.08.20223 in C.P. Case No.65 of 2022 shall remain stayed till final outcome of the MATA.
(Biswanath Rath) Judge
(M.S.Sahoo) Judge S.Dash
Signature Not Verified Digitally Signed Signed by: SWARNAPRAVA DASH Reason: Authentication Location: High Court of Orissa Date: 25-Aug-2023 17:43:49
Publish Your Article
Campus Ambassador
Media Partner
Campus Buzz
LatestLaws.com presents: Lexidem Offline Internship Program, 2026
LatestLaws.com presents 'Lexidem Online Internship, 2026', Apply Now!