Rinky Naik vs Bikash Kumar Naik .... Opposite Party
2024 Latest Caselaw 16535 Ori

Orissa High Court

Rinky Naik vs Bikash Kumar Naik .... Opposite Party on 12 November, 2024

             IN THE HIGH COURT OF ORISSA AT CUTTACK

                              TRP(C) No.288 of 2024


                 Rinky Naik                        ....            Petitioner

                                   Mr. M.K. Panda,
                                   Advocate

                                        -versus-
                 Bikash Kumar Naik                 ....    Opposite Party



                  CORAM: JUSTICE SANJAY KUMAR MISHRA

                                       ORDER

12.11.2024 TRP(C) No.288 of 2024 & I.A. No.293 of 2024 Order No.

02. This matter is taken up through hybrid mode.

2. Heard learned Counsel for the Petitioner.

3. Though pursuant to order dated 04.10.2024, notice was issued to the Opposite Party, as per the office note, the said notice returned un-served with postal endorsement "Addressee left without instruction".

4. In view of the said office note so also the judgment of the Supreme Court, reported in AIR 1989 SC 630 (M/s. Madan and Co. Vs. Wazir Jaivir Chand), notice on the Opposite Party is held to be sufficient.

5. However, to give another opportunity to the Opposite Party to have his say, the matter stands adjourned, to be listed in the week commencing from 16th December, 2024.

6. As an interim measure, further proceeding in C.P. Case No.58 of 2024, pending before the Judge, Family Court, Angul is stayed till the next date.

7. Urgent certified copy of this order be granted on proper application as per rules.

(S.K. Mishra) Judge Prasant

Signed by: PRASANT KUMAR PRADHAN

Reason: Authentication Location: High Court of Orissa, Cuttack. Date: 12-Nov-2024 17:35:00