MADHUSMITA SAHOO Vs. SAHAS BIHARI SAHOO

JUDGEMENT

(1.) Office note indicates that notice has been served on the joint living brother Saroj Kumar Sahoo of opposite party since the opposite party is staying in his place of service at Jharsuguda.

(2.) Mr. Pramod Kumar Pati, learned counsel and associates have entered appearance on behalf of opposite party by filing Vakalatnama in Court today. The same be kept in the record.

(3.) On the consent of the counsels, the TRP (C) is taken up for final disposal.