Sasmita Panda @ Satapathy vs Dipankar Satpathy
2022 Latest Caselaw 6976 Ori

               IN THE HIGH COURT OF ORISSA AT CUTTACK
                            MATA No.92 of 2020
               Sasmita Panda @ Satapathy       ......              Appellant
                                                      Mr. A.K. Das, Advocate
                                    -versus-

               Dipankar Satpathy               ......           Respondent
                                               Mr. G.K. Mohanty, Advocate

                            CORAM:
                            JUSTICE S. TALAPATRA
                            JUSTICE M.S. SAHOO
                                   ORDER

29.11.2022

I.A. No.273 of 2022 Order No.

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

2. This application for attachment of salary of the Respondent is premature one, as it has been observed in the judgment that if the amount of permanent alimony is not paid, the decree of divorce will not be drawn up. For non-payment, no decree has been drawn up as yet.

4. Mr. A.K. Dash, learned counsel has appeared for the applicant.

(S. Talapatra) Judge

(M.S. Sahoo) Judge Murmu