Prabir Kumar Palei vs Sabitri Barik & Anr. .... Opposite ...
2025 Latest Caselaw 11373 Ori

Orissa High Court

Prabir Kumar Palei vs Sabitri Barik & Anr. .... Opposite ... on 16 December, 2025

                 IN THE HIGH COURT OF ORISSA AT CUTTACK

                               RPFAM No.286 of 2025

                 Prabir Kumar Palei                       ....          Petitioner
                                                         Mr. L. Bhuyan, Advocate

                                              -versus-
                 Sabitri Barik & anr.                    ....    Opposite Parties


                   CORAM: JUSTICE SANJAY KUMAR MISHRA

                                           ORDER

16.12.2025 Order No.

02. This matter is taken up through hybrid mode.

2. Learned Counsel for the Petitioner is present.

3. Though notices on limitation was issued to the Opposite Party Nos.1 & 2, the same have returned unserved with remark "Addressee left without instruction. Hence, returned to sender".

4. In view of the postal endorsement so also judgments of the Supreme Court reported in (1989) 1 SCC 264 (M/s. Madan & Co. Vs. Wazir Jaivir Chand) and in (2007) 6 SCC 555 (C.C. Alivi Haji Vs. Palapetty Muhammed & anr.), notices on the Opposite Party Nos.1 & 2 are held to be sufficient.

5. However, to give further opportunity to the Opposite Parties, Office is directed to communicate a copy of this order to the Court of learned Judge, Family Court, Keonjhar, who shall do well to communicate the same to the Opposite Parties, who are the Petitioners in CRL.P. No.83 of 2021 or through their Counsel, who was representing them in the said proceeding and report compliance before the next date of listing.

6. The matter be listed in the week commencing from 2nd February, 2026.

(S.K. MISHRA) JUDGE Banita

Signed by: BANITA PRIYADARSHINI PALEI

Location: HIGH COURT OF ORISSA, CUTTACK Date: 17-Dec-2025 18:57:45