Chintamani Mohanty vs Madhusmita Mohanty & .... Opp. Parties
2025 Latest Caselaw 10482 Ori

Orissa High Court

Chintamani Mohanty vs Madhusmita Mohanty & .... Opp. Parties on 26 November, 2025

             IN THE HIGH COURT OF ORISSA AT CUTTACK
                           RPFAM No.167 of 2025

                 Chintamani Mohanty              ....         Petitioner
                                             Mr. S.S.K. Nayak, Advocate

                                      -versus-
                                             ,




                 Madhusmita Mohanty &            ....       Opp. Parties
                 Another


                  CORAM: JUSTICE SANJAY KUMAR MISHRA

                                     ORDER

26.11.2025 Order No.

04. This matter is taken up through hybrid mode.

2. Though notice on admission was issued to Opposite Party Nos.1 & 2, the same has returned undelivered with the postal endorsement "Addressee left, hence return to sender".

3. In view of the said Office Note so also the judgments of the apex Court in Madan and Co. Vrs. Wazir Jaivir Chand, reported in (1989) 1 SCC 264 and AIR 1989 SC 630 and C.C. Alavi Haji Vrs. Palapetty Muhammed, reported in (2007) 6 SCC 55, service of notices on the said Opposite Parties is held to be sufficient.

4. However, to give further opportunity to the Opposite Parties, the matter stands adjourned, to be

listed in the week commencing from 26th January, 2026.

5. In the meantime, Office is directed to communicate a copy of this order to the learned Judge, Family Court-II, Bhubaneswar, who shall communicate the same to the Opposite Parties, who is the Petitioner in CRP No.58 of 2016 or her counsel, who was representing her in the said proceeding and report compliance before the next date of listing.

(S.K. Mishra) Judge amit

Location: HIGH COURT OF ORISSA, CUTTACK