PRASAD BEHERA Vs. URMILA BEHERA

JUDGEMENT

(1.) Mr. Mohapatra, learned advocate appears on behalf of appellant-husband. He submits, there is noting of communications made by postal authorities under flags 'C' and 'D'. This is with reference to our order dtd. 2/1/2024, from which paragraph 2 is reproduced below. "2. We have ascertained that address given in the postal article of respondent-wife is the same as appearing in impugned order. Mr. Mohapatra submits, respondent-wife has also applied for maintenance giving her address as appearing in impugned order. He hands up address statement of petitioners signed on 30/5/2023 by learned advocate engaged by, inter alia, respondent-wife."

(2.) By communication dtd. 12/1/2024 (flag 'C') Senior Post Master, Cuttack GPO had communicated our said order dtd. 12/1/2024 to Superintendent of Post Offices, Dhenkanal Division for compliance. Subsequently, by communication dtd. 29/1/2024 (flag 'D') said Senior Post Master informed the First Appeal Sec. as, inter alia, reproduced below.

(3.) In our view, above situation must be accepted to be good service on respondent-wife.