Citation : 2024 Latest Caselaw 8102 Ori
Judgement Date : 1 May, 2024
Signature Not Verified
Digitally Signed
Signed by: SASANKA SEKHAR SATAPATHY
Designation: AR-cum-Senior Secretary
Reason: Authentication
Location: HIGH COURT OF ORISSA CUTTACK
Date: 02-May-2024 14:41:09
IN THE HIGH COURT OF ORISSA AT CUTTACK
CMP No. 355 of 2024
Sharbani Bose .... Petitioner
Mrs. Sonita Biswal, Advocate
-versus-
Jatindra Kumar Das and others .... Opp. Parties
CORAM:
JUSTICE K.R. MOHAPATRA
ORDER
Order No. 01.05.2024
1. 1. This matter is taken up through hybrid mode.
2. Issue notice.
3. Ms. Biswal, learned counsel for the Petitioner submits that Petitioner does not claim any relief against Opposite Party Nos.2 and 3 in this CMP. Hence, she prays for dispensing with service of notice on them for the time being.
4. Prayer is allowed.
5. Requisites for issuance of notice to Opposite Party No.1 only by registered post with AD shall be filed by 3rd May, 2024.
6. Put up this matter on 22nd August, 2024 along with tracking report of the Postal Department.
(K.R. Mohapatra) Judge
1. Notice as above.
2. Accept one set of process fee.
3. As an interim measure, it is directed that there shall be stay operation of judgment and order dated 30th January, 2024
Signed by: SASANKA SEKHAR SATAPATHY Designation: AR-cum-Senior Secretary Reason: Authentication Location: HIGH COURT OF ORISSA CUTTACK Date: 02-May-2024 14:41:09
// 2 //
(Annexure-1) passed by learned Additional District Judge, Karanjia in FAO No.3 of 2023 till the next date.
Issue urgent certified copy of the order on proper application s.s.satapathy (K.R. Mohapatra) Judge
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