Orissa High Court
Mitravanu Das vs Smita Gaurisaria And Another on 16 March, 2026
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 and another .... Respondents
Represented By Adv.-
Mr. Dinobandhu Mukherjee, Advocate
(for respondent No.2)
CORAM:
THE HON'BLE MR. JUSTICE MANASH RANJAN PATHAK
AND
THE HON'BLE MR. JUSTICE SIBO SANKAR MISHRA
ORDER
16.03.2026 Order No. (Hybrid mode) I.A. No.138 of 2026 & MATA No.122 of 2024
11. 1. Heard Mr. Sanjib Kumar Bhanjadeo, learned counsel appearing for the appellant-husband and Mr. Dinobandhu Mukherjee, learned counsel appearing for respondent No.2, Arup Maji.
2. Pursuant to the order dated 06.02.2026, the appellant- husband has filed this Interlocutory Application praying for service of notice on the respondent No.1-wife by substitute manner.
3. Upon consideration of the submissions made and the Page 1 of 2 office note, the prayer made in the Interlocutory Application is allowed. The appellant-husband is permitted to serve notice upon respondent No.1-wife by way of paper publication in two widely circulated newspapers in the State of West Bengal, namely "The Statesman" (English) and the vernacular daily "Anandabazar Patrika" (Bengali), through the Registry of this Court.
4. Accordingly, the I.A. is disposed of.
5. On the next date fixed, the appellant-husband shall file an affidavit along with the original copies of both the newspapers wherein the notice upon the respondent No.1- wife have been duly published.
6. List the appeal on 1st May, 2026.
(Manash Ranjan Pathak), Judge (Sibo Sankar Mishra), Judge Rabindra Signature Not Verified Digitally Signed Signed by: RABINDRA KUMAR MISHRA Designation: Personal Assistant Reason: Authentication Location: HIGH COURT OF ORISSA, CUTTACK Date: 17-Mar-2026 11:03:53 Page 2 of 2