Dhirendra Kumar Sahoo vs Monalisa Sahoo .... Opposite Party
2026 Latest Caselaw 145 Ori

Orissa High Court

Dhirendra Kumar Sahoo vs Monalisa Sahoo .... Opposite Party on 8 January, 2026

             IN THE HIGH COURT OF ORISSA AT CUTTACK
                             TRP(C) No.101 of 2018

                 Dhirendra Kumar Sahoo               ....              Petitioner
                                                                           None

                                         -versus-
                 Monalisa Sahoo                      ....     Opposite Party



                  CORAM: JUSTICE SANJAY KUMAR MISHRA

                                        ORDER

08.01.2026 Order No.

03. This matter is taken up through hybrid mode.

2. Though notice was issued on admission to the sole Opposite Party, the same has returned unserved with postal endorsement "left".

3. 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.

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

5. Accordingly, the transfer petition stands dismissed for non-prosecution giving liberty to the Petitioner to file appropriate application for restoration of the transfer petition, if any cause of action still survives.

6. Interim order dated 18.04.2018 passed in Misc. Case No.112 of 2018 stands vacated.

7. Office is directed to communicate a copy of this order to the Court below for information.

                                                    (S.K. MISHRA)
Banita                                                 JUDGE

Signed by: BANITA PRIYADARSHINI PALEI

Location: HIGH COURT OF ORISSA, CUTTACK Date: 09-Jan-2026 18:00:57