Surabhi Gouda vs Nirmala Pradhan
2024 Latest Caselaw 16671 Ori

Orissa High Court

Surabhi Gouda vs Nirmala Pradhan on 14 November, 2024

Bench: Arindam Sinha, M.S. Sahoo

                 IN THE HIGH COURT OF ORISSA AT CUTTACK
                                 MATA No.295 of 2023

            Surabhi Gouda                          ....            Appellant

                                                    Represented By Adv. -
                                              Mr. P.K. Sejpada, Advocate
                                        -versus-

            Nirmala Pradhan                        ....          Respondent
                                                   Represented By Adv. -

                                 CORAM:
                   THE HON'BLE MR. JUSTICE ARINDAM SINHA
                                          AND
                     THE HON'BLE MR. JUSTICE M.S. SAHOO

                                       ORDER

14.11.2024 Order No.

05. 1. Mr. Sejpada, learned advocate appears on behalf of applicant-

appellant, who was wife in the marriage dissolved by ex-parte

judgment dated 7th February, 2024. She is aggrieved by order dated

11th May, 2023 dismissing her application for setting aside the

judgment.

2. There was direction for issuance of notice. Noting is return of

unserved postal article. He files memo and submits, in it has been

mentioned correct address of respondent.

// 2 //

3. It appears initial dispatch was to present address mentioned in

impugned order. The address mentioned in the memo is the other

address.

4. Applicant will put in fresh requisites for issuance of notice to

respondent at the Jharsuguda address mentioned in impugned order.

5. List on 5th December, 2024.

(Arindam Sinha) Judge

(M.S. Sahoo) Judge

Dutta/Radha