Orissa High Court
Puri-Konark Development vs Gopal Tirtha Math on 5 December, 2023
Bench: B.R. Sarangi, Murahari Sri Raman
IN THE HIGH COURT OF ORISSA AT CUTTACK
W.P.(C) No.893 of 2011
Puri-Konark Development ..... Petitioner
Authority
M/s.Saurjyakanta Padhi,
Sr. Advocate & associates
Vs.
Gopal Tirtha Math, Puri & Others ..... Opposite Parties
CORAM:
ACTING CHIEF JUSTICE DR. B.R. SARANGI
MR. JUSTICE MURAHARI SRI RAMAN
ORDER
05.12.2023 Order No. This matter is taken up by hybrid mode.
11..
2. On perusal of the office note, it appears that notice issued to Opposite Party No.1 with his correct present address returned undelivered with report that <wrong address=.
3. Learned counsel appearing for the Petitioner undertakes to take fresh steps against the Opposite Party No.1 with his present correct address by registered post with A.D. within three working days. In case requisites are filed, office shall send notice to the said Opposite Party fixing a short returnable date.
(DR. B.R. SARANGI) ACTING CHIEF JUSTICE (M.S. RAMAN) JUDGE Aswini Signature Not Verified Digitally Signed Signed by: ASWINI KUMAR SETHY Designation: PA(SECRETARY-IN-CHARGE) Reason: Authentication Location: ORISSA HIGH COURT, CUTTACK Date: 05-Dec-2023 18:01:51 Page 1 of 1