Orissa High Court
Mitravanu Das vs Smita Gaurisaria & Another on 8 August, 2025
Author: Mruganka Sekhar Sahoo
Bench: Mruganka Sekhar Sahoo
IN THE HIGH COURT OF ORISSA AT CUTTACK
MATA No.122 of 2024
Mitravanu Das .... Appellant
Represented By Adv. -
Mr. S.K. Bhanjadeo, Advocate
-versus-
Smita Gaurisaria & another .... Respondents
Represented By Adv. -
Mr. Dinobandhu Mukherjee, Advocate
for Respondent No.2
CORAM:
JUSTICE MANASH RANJAN PATHAK
JUSTICE MRUGANKA SEKHAR SAHOO
ORDER
08.08.2025 (Hybrid Mode) Order No.
06. 1. Mr. Mukherjee, learned counsel appears through VC being present at Kolkata on behalf of Respondent No.2. Office note put up by Registry on service return of notice issued by order dated 11.07.2025 indicates the following:
"Pursuant to Court's Order No.3 dated 11.07.2025 notice in appeal matter was issued afresh to the Respondent No.1 in her corrected address as filed by Ld. Counsel for the appellant by Regd. Parcel with A.D. Such notice returned undelivered with a report of one unknown person-Jhantu Sardar, PSO, 7th Mile, Kalimpong, Dist.-Kalimpong as he has wrongly received said notice and returned the same to this office with report is at Flag-'C'.Page 1 of 2
2. Learned counsel for the appellant seeks further time to obtain present correct address and shall take fresh steps for issuance of notice to the respondent no.1 in the present correct address.
Three weeks' further time is granted. In the event of filing of requisites in present correct address/official address of respondent, notice shall be issued afresh to the respondent no.1 fixing early returnable date. Unutilized copy of requisites shall be utilized.
3. List on 12th September, 2025.
(Manash Ranjan Pathak)
Judge
(Mruganka Sekhar Sahoo)
Radha/Gs Judge
Signature Not Verified
Digitally Signed
Signed by: RADHARANI JENA
Reason: Authentication
Location: OHC
Date: 12-Aug-2025 11:52:08
Page 2 of 2