Kunilata Mallik vs Sandhya Mallik & Ors. .... Opposite ...
2025 Latest Caselaw 10487 Ori

Orissa High Court

Kunilata Mallik vs Sandhya Mallik & Ors. .... Opposite ... on 26 November, 2025

                 IN THE HIGH COURT OF ORISSA AT CUTTACK

                              W.P.(C) No.16551 of 2025


                 Kunilata Mallik                 ....            Petitioner
                                                Mr. T. Panigrahi, Advocate


                                         -versus-
                 Sandhya Mallik & ors.              ....      Opposite Parties

                                                         None (for O.P. No.1)
                                                    None (for O.P. Nos.2 to 4)

                    CORAM: JUSTICE SANJAY KUMAR MISHRA


                                       ORDER

26.11.2025 Order No.

05. This matter is taken up through hybrid mode.

2. Learned Counsel for the Petitioner appears through Virtual High Court, Puri.

3. Though notice was issued to the Opposite Party No.1, the same has returned unserved with postal endorsement "Addressee moved".

4. Hence, 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.), notice on the Opposite Party No.1 is held to be sufficient.

5. Learned Counsel for the Opposite Party Nos.2 to 4 is absent on call.

6. As the Counsel for the Opposite Party Nos.2 to 4 is absent on call, to give further opportunity, the matter stands adjourned, to be listed in the week commencing from 26th January, 2026.

(S.K. MISHRA) JUDGE Banita

Signed by: BANITA PRIYADARSHINI PALEI

Location: HIGH COURT OF ORISSA, CUTTACK Date: 27-Nov-2025 15:37:41