Kuni Mallik vs Sridhara Mallik .... Opposite Party
2025 Latest Caselaw 2778 Ori

Orissa High Court

Kuni Mallik vs Sridhara Mallik .... Opposite Party on 20 January, 2025

                 IN THE HIGH COURT OF ORISSA AT CUTTACK

                                TRP(C) No.274 of 2018

                 Kuni Mallik                       ....           Petitioner

                                                                      None


                                        -versus-
                 Sridhara Mallik                   ....      Opposite Party



                   CORAM: JUSTICE SANJAY KUMAR MISHRA

                                        ORDER

20.01.2025 Order No.

03. This matter is taken up through hybrid mode.

2. Learned Counsel for the Petitioner is absent on call.

3. As per the office note, notice issued to the sole Opposite Party has returned unserved with a noting "Addressee left".

4. On verification, it is found that the address of the Opposite Party furnished in the cause title is in terms of the address furnished by him in Criminal Proceeding No.183 of 2013.

5. Accordingly, in view of the judgments of the 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), the notice on the Opposite Party is held to be sufficient.

6. The matter be listed next week under the heading "For Admission".

7. Interim order passed earlier shall continue till the next date.

                                                                (S. K. MISHRA)
      Mona                                                           JUDGE








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