Laxmipriya Pradhan vs Trilochan Pradhan .... Opposite Party
2025 Latest Caselaw 10488 Ori

Orissa High Court

Laxmipriya Pradhan vs Trilochan Pradhan .... Opposite Party on 26 November, 2025

                  IN THE HIGH COURT OF ORISSA AT CUTTACK

                            W.P.(C) No.14258 of 2025

                 Laxmipriya Pradhan                     ....           Petitioner
                                                                           None


                                           -versus-
                 Trilochan Pradhan                      ....     Opposite Party

                                                                          None

                   CORAM: JUSTICE SANJAY KUMAR MISHRA

                                          ORDER

26.11.2025 Order No.

03. This matter is taken up through hybrid mode.

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

3. Though notice was issued to the sole Opposite Party, the same has returned undelivered with postal endorsement "Addressee left so returned to the sender".

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 sole Opposite Party is held to be sufficient.

5. Since the Counsel for the Petitioner is absent on call, the matter stands adjourned, to be listed in the week commencing from 26th January, 2026.

6. In the meantime, Office is directed to communicate a copy of this order urgently to the learned Senior Civil Judge, Kamakhyanagar, who shall do well to communicate the same to the present Opposite Party, who is the Petitioner in MAT Case No.31 of 2017 or his Counsel, who was representing him in the said case and report compliance before the next date of listing.

(S.K. MISHRA) JUDGE Banita

Signed by: BANITA PRIYADARSHINI PALEI

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