Union Of India vs Ratnamani Sahoo & Ors
2023 Latest Caselaw 13979 Ori

            IN THE HIGH COURT OF ORISSA AT CUTTACK
                             L.A.A No.29 of 2019

Union of India                      .....                                Appellant
                                                          Mr. B.S. Rayaguru, CGC
                                    Vs.
Ratnamani Sahoo & Ors.              .....                              Respondent
                                                                   None (R.No.1)
                                                   Mr. S. Rath, ASC (R.Nos.2 & 3)

                    CORAM: JUSTICE SANJAY KUMAR MISHRA

                                           ORDER

08.11.2023 Order No. This matter is taken up through hybrid mode.

07.

2. Mr. B.S. Rayaguru, learned CGC for the Appellant so also Mr. Rath, learned ASC for the State-Respondent Nos.2 & 3 are present.

3. Though notice on admission and stay was issued to the Respondent No.1, the same has returned unserved with a noticing "the addressee could not be located". Mr. Rayaguru draws attention of this Court to the cause title in the impugned judgment dated 30.04.2019 so also the cause title in Execution Case No.39 of 2019 and submits, address of the Respondent No.1 disclosed in this Appeal is the same as of the address furnished by the Respondent No.1 in those cases before the referral court.

4. Heard.

5. Admit.

6. Issue notice to the Respondent No-1 through Registered Post/ Speed Post with A.D. fixing a short returnable date. Requisites be filed by 10.11.2023.

7. Scanned/Digitized copy of the LCR be called for urgently.

8. Matter be listed in the week commencing from 4th December, 2023.

9. Tracking report be kept on record.

                                                             (S.K.MISHRA)
                                                                JUDGE

  Order No.                                   I.A. No.81 of 2021
     08.

                    1.      Issue notice as above,

2. One set of process fee be accepted.

3. As an interim, it is directed that further proceeding in Execution Case No.39 of 2019 pending before the Civil Judge, Senior Division, Nayagarh shall remain stayed till the next date.

4. Urgent certified copy of this order be granted on proper application.

(S.K.MISHRA) JUDGE

Banita

Signature Not Verified Digitally Signed Signed by: BANITA PRIYADARSHINI PALEI Designation: JR. STENOGRAPHER Reason: AUTHENTICATION Location: HIGH COURT OF ORISSA, CUTTACK Date: 09-Nov-2023 18:45:54