Tulu Behera vs Runu Bala Sahoo
2023 Latest Caselaw 1967 Ori

                  IN THE HIGH COURT OF ORISSA AT CUTTACK


                                 MATA No.3 of 2023

         Tulu Behera                 .... .....                   Appellant
                                                           Mr. D.R. Swain, Adv.


                                         -Versus-




         Runu Bala Sahoo               ............                     Respondent



                                       CORAM:
                                       JUSTICE S. TALAPATRA
                                       JUSTICE SAVITRI RATHO

                                              ORDER

06.03.2023 Order No.

03. 1. This matter is taken up through Hybrid Arrangement (Virtual/Physical Mode).

2. Mr. D.R. Swain, learned counsel appearing for the appellant has submitted that he would take the fresh steps for service of notice on the respondent, in view of the Registry's noted dated 18.01.2023 recording that the notice that was issued on the respondent, has returned unserved with postal endorsement "insufficient address".

3. The appellant shall file the fresh requisites by 14.03.2023. If the requisites are complete in all respects, Registry is directed to issue notice, showing the returnable date on 21.04.2023.

                                                                  (S. Talapatra)
                                                                      Judge

                                                                 (Savitri Ratho)
                                                                     Judge



Order No.                               I.A. No.24 of 2023
  04.       1.              This is an application for staying the operation of the

Judgment and order dated 24.09.2022 delivered in Civil Proceeding No.10 of 2015 by the Judge, Family Court, Bhubaneswar.

2. By the order dated 18.01.2023, the said appeal was admitted by us.

3. Issue notice, returnable on 21.04.2023.

4. Steps for service of notice on the Opposite Party shall be taken by the Registered Post with A.D. by the applicant by 14.03.2023.

5. Meanwhile, the operation of the Judgment and order dated 24.09.2022 shall remain suspended.

(S. Talapatra) Judge

(Savitri Ratho) Judge Rati Ranjan Nayak