Alekha Hati And Others vs State Of Odisha And Another
2022 Latest Caselaw 2614 Ori

                  IN THE HIGH COURT OF ORISSA AT CUTTACK
                                   CRLMC No.2338 of 2012



            Alekha Hati and others                    ....           Petitioners
                                                       Mr. J. Sahoo, Advocate
                                          -versus-
            State of Odisha and another               ....      Opposite Parties
                                                           Mr. A. P. Das, ASC

            CORAM:
            THE CHIEF JUSTICE
                                       ORDER

Order No. 13.05.2022

05. 1. None appears for Opposite Party No.2 despite service of notice.

2. The Petitioner has placed on record a copy of the judgment dated 20th April, 2011 by which the divorce by way of mutual consent under Section 13 (B) of the Hindu Marriage Act, 1955 has been granted by the Judge, Family Court, Khurda in Civil Petition No.167 of 2010.

3. In that view of the matter, the petition is allowed. The order dated 12th August, 2010 passed by the S.D.J.M., Khurda taking cognizance in G.R. Case No.656 of 2009 is hereby set aside.

4. The Superintendent of the concerned Branch is directed to immediately communicate this order to the concerned Subordinate Court.

(Dr. S. Muralidhar) Chief Justice

M. Panda