Sangita Singh @ Jhuma vs Manmath Singh @ Julu .... Opposite Party
2024 Latest Caselaw 16540 Ori

Orissa High Court

Sangita Singh @ Jhuma vs Manmath Singh @ Julu .... Opposite Party on 12 November, 2024

             IN THE HIGH COURT OF ORISSA AT CUTTACK

                             TRP(C) No.304 of 2024


                 Sangita Singh @ Jhuma             ....        Petitioner

                                  Mr. A.K. Otta,
                                  Advocate

                                       -versus-
                 Manmath Singh @ Julu              ....   Opposite Party



                  CORAM: JUSTICE SANJAY KUMAR MISHRA

                                       ORDER

12.11.2024 TRP(C) No.304 of 2024 Order No. I.A. No.310 of 2024

02. This matter is taken up through hybrid mode.

2. Heard learned Counsel for the Petitioner.

3. Though pursuant to order dated 05.10.2024, notice was issued to the Opposite Party, as per the Office Note, the said notice returned undelivered with postal endorsement "Addressee always absent".

4. In view of the judgment of the Supreme Court, reported in AIR 1989 SC 630 (M/s. Madan and Co. Vs. WazirJaivir 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.339 of 2023, pending before the Judge, Family Court, Cuttack 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