Swarnalata Acharya vs State Of Odisha & Another .... Opp. ...
2024 Latest Caselaw 16587 Ori

Orissa High Court

Swarnalata Acharya vs State Of Odisha & Another .... Opp. ... on 12 November, 2024

              IN THE HIGH COURT OF ORISSA AT CUTTACK

                            CRLMC No.2527 of 2024


             Swarnalata Acharya              ....   Petitioner
                                                  Mr.Brundaban
                                                  Rout, Advocate



                                  -versus-


             State of Odisha & another       .... Opp. Parties
                                                Mr.U.R.Jena,
                                                AGA


         CORAM:
              JUSTICE SIBO SANKAR MISHRA

Order                             ORDER
 No.                            12.11.2024
 03.
        1.

Pursuant to the order dated 29.10.2024, the notice was issued to the opposite party No.2. However, the same was returned with postal endorsement that "addressee left without instruction".

2. In view of the Judgment of the Hon'ble Supreme Court in the case of C.C. Alavi Haji v. Palapetty Muhammed, reported in 2007 (6) SCC 555, the service of notice on the opposite party No.2 is deemed to be sufficient.

3. List this matter for hearing on 19.12.2024.

(S.S. Mishra) Judge Subhasis

Location: High Court of Orissa, Cuttack.