Orissa High Court
Jemamani Pasayat & Others vs Nirupama Behera & Others .... Opposite ... on 6 September, 2022
Author: Savitri Ratho
Bench: Savitri Ratho
IN THE HIGH COURT OF ORISSA AT CUTTACK
TRP(C) No. 222 of 2022
Jemamani Pasayat & Others .... Petitioners
Mr. Jagabandhu Sahu, Advocate
Versus
Nirupama Behera & Others .... Opposite Parties
CORAM:
JUSTICE SAVITRI RATHO
ORDER
Order No. 06.09.2022 02.
1. This matter is taken up through hybrid mode.
2. Office note indicates that neither A.D. nor undelivered notice as against opposite party no.3 is back and postal tracking report confirming service of notice on opposite party no.3, is at Flag A.
3. Unfortunately, though the dealing assistant has indicated that the A.D. as against opposite party nos.1, 2 & 4 is back after valid service, the same has not indicated in the cause list by the listing assistant for reasons best known to him.
4. The Superintendent, Listing Section is directed to call for an explanation from the concerned person for such lapse.
5. In order to give another chance to the opposite party nos.1 to 4, list this matter on 15.09.2022. Office is directed to verify if any counsel has appeared on behalf of the opposite party nos.1 to 4 and indicate the names of the counsel in the brief as well as in the cause list.
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(Savitri Ratho) Judge puspa