KUSUMANJALI SAHOO Vs. JITENDRA KUMAR SAHOO

JUDGEMENT

(1.) Office note dtd. 27/4/2023 indicates that notice in the admission and stay matter issued to the sole opposite party by registered post with A.D. returned undelivered with postal endorsement 'Addressee Long absent.'

(2.) However when the matter is taken up, Sri A.K.Sahoo, learned counsel submits that he has instructions to appear on behalf of the opposite party and files Vakalatnama in Court today. The same be kept on record.

(3.) Though the matter is listed for orders, on agreement at the bar, the matter is taken up for admission and disposed of at the stage of admission.