Pratima Rajput vs Manoj Kumar Rajput & Others
2025 Latest Caselaw 1138 Ori

Orissa High Court

Pratima Rajput vs Manoj Kumar Rajput & Others on 11 July, 2025

                 IN THE HIGH COURT OF ORISSA AT CUTTACK

                              LAA No.70 of 2022

                 Pratima Rajput                   ....            Appellant

                                                  Mr. A. Routray, Advocate


                                     -versus-
                 Manoj Kumar Rajput & others ....             Respondents

                                                       Mrs. U. Padhi, ASC

                   CORAM: JUSTICE SANJAY KUMAR MISHRA

                                       ORDER

11.07.2025 Order No.

04. This matter is taken up through hybrid mode.

2. Though, pursuant to order dated 16.01.2023, notice on limitation was issued to the Respondent Nos.1 to 16 and 20 by Registered Post with A.D., as per the office note, neither A.D. nor the undelivered notice has returned back from Opposite Party Nos.1 to 8 & 12.

3. 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 said Respondents/Opposite Parties are held to be sufficient.

4. Office is directed to give fresh office note, indicating the reasons shown by the Postal Department in the undelivered notices, which returned from Respondent Nos.9, 10, 11, 13, 14, 15, 16, & 20 unserved.

5. The matter be listed next week along with the fresh office note.

(S. K. MISHRA) JUDGE Mona

Location: High Court of Orissa