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Dr. Sanjaya Bhoi vs Dr. Jyotirmoyee Pradhan
2024 Latest Caselaw 17076 Ori

Citation : 2024 Latest Caselaw 17076 Ori
Judgement Date : 25 November, 2024

Orissa High Court

Dr. Sanjaya Bhoi vs Dr. Jyotirmoyee Pradhan on 25 November, 2024

Bench: Arindam Sinha, M.S. Sahoo

            IN THE HIGH COURT OF ORISSA AT CUTTACK

                             MATA No. 310 of 2024

            Dr. Sanjaya Bhoi                        ....           Appellant

                                             Represented by Advocate (s) -
                                                          Mr. A. Mohanty,
                                                                 Advocate
                                        -versus-
            Dr. Jyotirmoyee Pradhan                 ....         Respondent

                                             Represented by Advocate(s) -


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

                                        ORDER

25.11.2024 Order No.

02. 1. Mr. Mohanty, learned advocate appears on behalf of

appellant-husband. He submits, noting is return of postal article

bearing notice of the appeal.

2. Returned postal article bears endorsements made by the

postman. It appears respondent's door was locked on six visits

between 11th and 18th November, 2024. Hence, the unserved

postal article was returned. The situation is of good service

following judgments of the Supreme Court in C.C. Alavi Haji

v. Palapetty Muhammed, reported in (2007) 6 SCC 555,

paragraph 14, State of M.P. v. Hiralal, reported in (1996)

7 SCC 523, paragraph 1 and M/s. Madan and Co. v.

Wazir Jaivir Chand, reported in AIR 1989 SC 630,

paragraph-6.

3. Mr. Mohanty is requested to communicate website copy

of this order to learned advocate, who had represented

respondent-wife in the Family Court and file the

acknowledgment on adjourned date.

4. The lower Court record is available. The appeal is ready

for hearing and will be taken up for hearing on adjourned date

or whenever thereafter business of Court permits.

5. List on 6th December, 2024.

(Arindam Sinha) Judge

(M.S. Sahoo) Judge jyostna

 
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