Debasis Mallick vs Sujata Anjali Mallick .... Opposite ...
2026 Latest Caselaw 644 Ori

Orissa High Court

Debasis Mallick vs Sujata Anjali Mallick .... Opposite ... on 22 January, 2026

             IN THE HIGH COURT OF ORISSA AT CUTTACK

                           W.P.(C) No.26225 of 2025

                 Debasis Mallick                 ....          Petitioner

                                                                    None

                                      -versus-
                 Sujata Anjali Mallick           ....    Opposite Party

                                       Mr. A. K. Mohanty (A), Advocate
                                Along with Mr. R.C. Pradhan, Advocate



                  CORAM: JUSTICE SANJAY KUMAR MISHRA

                                      ORDER

22.01.2026 I.A. No.23292 of 2025 Order No.

03. This matter is taken up through hybrid mode.

2. Though the writ petition stood disposed of vide judgment dated 26.11.2025, this I.A. has been preferred by the Opposite Party-Wife to recall the said Judgment dated 26.11.2025.

3. However, on being asked, Mr. R.C. Pradhan, who appears with Mr. Amiya Kumar Mohanty (A), learned Counsel for the Opposite Party-Wife submits, though he intended to serve copy of this I.A. on the learned Counsel for the Writ Petitioner, he refused to receive the same stating that, after disposal of the writ petition, he has no instruction.

4. In view of such submission made by Mr. Mohanty,

learned Counsel for the Opposite Party-wife, let an Affidavit be filed by him to the said effect in the Court. That apart, Office is directed to issue notice to the Writ Petitioner by Speed Post with A.D. for which, learned Counsel for the Opposite Party-Wife undertakes to file requisites in course of the day.

5. On filing of requisites, as undertaken, Office is directed to issue notice to the Writ Petitioner urgently fixing a short returnable date.

6. In view of the urgency shown, the matter be listed on 16.02.2026.

7. Tracking report of notice to the Writ Petitioner be kept on record before the next date of listing.

8. Scanned copy of the records in C.P. No.660 of 2019 and C.M.A. No.65 of 2021 be called for urgently before the next date of listing.

9. Apart from issuing notice, Office is directed to communicate a copy of this Order to the learned Court below, who shall do well to communicate the same to the Writ Petitioner-Husband, who is the Opposite Party in C.M.A. No.65 of 2021 and Petitioner in C.P. No.660 of 2019 or his counsel, who represent him in the said proceedings and report compliance before the next date of listing.

10. It is made clear that, if the Writ Petitioner fails to appear in this case on the adjourned date, the I.A. will be taken up for hearing and disposal in accordance with law in absence of the Writ Petitioner.

11. Since this I.A. has been filed to recall the judgment dated 26.11.2025, vide which this Court has directed for

early disposal of C.M.A. No.65 of 2021, learned Court below is directed to adjourn the proceeding in C.M.A. No.65 of 2021 to any date beyond 16th February, 2026.

                                                      (S. K. MISHRA)
Prasant                                                    JUDGE






           Signed by: PRASANT KUMAR PRADHAN

Location: High Court of Orissa, Cuttack. Date: 22-Jan-2026 18:13:18