Sumalata Palaka vs Suresh Chandra Nilapu
2022 Latest Caselaw 7342 Ori

            IN THE HIGH COURT OF ORISSA AT CUTTACK
                         MATA No. 134 of 2022
            Sumalata Palaka                  ......             Appellant
                                             Mr. M. Behera, Advocate
                                 -versus-
            Suresh Chandra Nilapu             ......       Respondent
                                                Mr. S.K. Dash, Advocate
                         CORAM:
                         JUSTICE S. TALAPATRA
                         JUSTICE SAVITRI RATHO
                               ORDER

13.12.2022 Order No.

04. 1. This matter is taken up through hybrid mode.

2. At the request of Mr. S.K. Dash, learned counsel appearing for the Respondent, let the matter be listed on 13th January, 2023.

3. Without any further accommodation the matter will be heard on that day on merit.

4. Mr. S.N. Biswal, learned counsel appears on instruction of Ms. M. Behera, learned counsel for the Appellant.

(S. Talapatra) Judge

(Savitri Ratho) Judge PTO

I.A. No.233 of 2022 Order No.

05. 1. This is an application for staying the operation of the judgment and order dated 18.04.2022 delivered in C.P. No.24 of 2021 by the Judge, Family Court, Paralakhemundi. By the said order, the decree of divorce has been issued on the ground of desertion.

2. Mr. S.K. Dash, learned counsel has submitted that in his record, the copy of the judgment is incomplete and as such, he requires to obtain full copy of the said judgment. On that premises, he has prayed for some accommodation.

3. Let the matter be listed on 13th January, 2023. On the next day, the matter will be taken for disposal on merit.

4. No accommodation will be made on that day.

(S. Talapatra) Judge

(Savitri Ratho) Judge Murmu