Orissa High Court

State Of Orissa vs Dharani Rout on 7 May, 2025

Author: M.S. Sahoo

Bench: M.S. Sahoo

              IN THE HIGH COURT OF ORISSA AT CUTTACK

                              LAA No.52 of 2009

            State of Orissa                  ....          Appellant

                                Mr. Prabhu Prasanna Behera, ASC
                                  -versus-
            Dharani Rout                     ....       Respondent

                                                             None

                              CORAM:
                              JUSTICE M.S. SAHOO

                                   ORDER

07.05.2025 (Hybrid Mode) Order No.

19. 1. The postal tracking report confirms that the notice has been served on the respondent in his address on 04.03.2024. The address given in the appeal memo is the same as that address given in the judgment rendered by the learned trial court in L.A. Misc. Case No.29 of 2005. The notice shall be treated to be sufficient as covered by the decisions 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.

2. Learned ASC refers to the order dated 23.04.2025 and submits that he may be accommodated further to obtain instruction and advance arguments.

3. As prayed for, list on 15.05.2025.

(M.S. Sahoo) Judge

jyostna