Urmila Sahoo & Another vs Spl. Lar & R
2025 Latest Caselaw 7151 Ori

Citation : 2025 Latest Caselaw 7151 Ori
Judgement Date : 25 August, 2025

Orissa High Court

Urmila Sahoo & Another vs Spl. Lar & R on 25 August, 2025

                 IN THE HIGH COURT OF ORISSA AT CUTTACK

                                LAA No.15 of 2025

                 Urmila Sahoo & another               ....              Appellants

                                                               Mr. S. Dash, Adv.


                                           -versus-
                 Spl. LAR & R, RRCS,                  ....             Respondents
                 Dhenkanal & others
                                                             Mrs. U. Padhi, ASC.

                   CORAM: JUSTICE SANJAY KUMAR MISHRA

                                        ORDER

25.08.2025 Order No.

05. This matter is taken up through hybrid mode.

2. In view of the office note, notice on the Respondent Nos.2, 4 to 8 and 10 are held to be sufficient.

3. As it ascertained from the record, so far as Respondent No.9, notice on limitation was issued to him and it was held to be sufficient, but he did not appear. However, after condonation of delay, when notice on hearing in the same address was issued to Respondent No.9, surprisingly, the same has returned unserved with a postal remark "Addressee not staying there, hence returned to sender". Admittedly, such address has been furnished by the Appellants in terms of the address available in the impugned judgment.

4. Hence, in view of the Judgment of Supreme Court reported in AIR 1989 SC 630 (M/s. Madan & Co. Vs. Wazir Jaivir Chand), in (1999) 7 SCC 510 (K. Bhaskaran Vs. Sankaran Vaidhyan Balan & anr.), in (2006) 6 SCC 456 (D. Vinod Shivappa Vs. Nanda Belliappa), in (2007) 6 SCC 555 (C.C. Alivi Haji Vs. Palapetty Muhammed & anr.) and in (2014) 12 SCC 685 (Ajeet Seeds Limited Vs. K. Gopal Krishnaiah), notice on the Respondent No.9 is held to be sufficient.

5. Since TCR has come, the matter be listed in the week commencing from 20th October, 2025 under the heading "for hearing" for final disposal.

(S. K. MISHRA) JUDGE Mona

Location: High Court of Orissa