Inspector Of Supplies vs Alekha Chandra Raut ..... Opposite ...
2023 Latest Caselaw 15381 Ori

Orissa High Court

Inspector Of Supplies vs Alekha Chandra Raut ..... Opposite ... on 1 December, 2023

                                      IN THE HIGH COURT OF ORISSA AT CUTTACK
                                                      W.P.(C) No.33687 of 2023

                   Inspector of Supplies, Attabira               .....                               Petitioner
                                                                                       Mr. B. Panigrahi, ASC

                                                                 Vs.

                   Alekha Chandra Raut                           .....                          Opposite Party



                                                CORAM: JUSTICE SANJAY KUMAR MISHRA

                                                                        ORDER

01.12.2023 W.P.(C) No.33687 of 2023 and I.A. No.16320 of 2023 Order No. The matter is taken up through hybrid mode.

2. Pursuant to Order dated 30.10.2023, though notice was issued to the sole Opposite Party, as per the office note, the notice has returned unserved with a report "Addressee shifted without instruction".

3. In view of the said noting so also judgment of the apex Court reported in AIR 1989 SC 630, the notice on the sole Opposite Party is deemed to be sufficient.

4. Despite granting opportunity to the sole Opposite Party to appear and have his say with regard to interim prayer made in the I.A., the Opposite Party goes unrepresented.

5. Accordingly, the interim order dated 30.10.2023 stands extended till the next date.

6. Matter be listed in the week commencing from 08.01.2024.

(S.K. MISHRA) padma JUDGE

Designation: Personal Assistant

Location: orissa high court cuttack Date: 03-Dec-2023 13:50:56