Vivek Nayak vs Manisha Nayak
2022 Latest Caselaw 5041 Ori

               IN THE HIGH COURT OF ORISSA AT CUTTACK

                                MATA No.180 of 2022

     Vivek Nayak                            .........                Appellant
                                                         Mr. Amitav Tripathy, Adv.

                                       -Versus-

     Manisha Nayak                           ..........             Respondent

                                       CORAM:

                                       JUSTICE S. TALAPATRA
                                       JUSTICE M.S. SAHOO

                                             ORDER

22.09.2022 Order No.

01. 1. This matter is taken up through Hybrid Mode.

2. Heard Mr. A. Tripathy, learned counsel appearing for the appellant.

3. This is an appeal from the Judgment dated 16.08.2022 delivered in C.P. No.172/294 of 2021 by the Judge, Family Court, Nayagarh.

4. Mr. Tripathy, learned counsel has stated that the entire judgment and decree is not under challenge in this appeal. The challenge is limited to the extent of determination of the quantum of alimony.

5. Admit.

6. Call for LCRs, scanned or photocopies.

7. Issue notice.

8. Notice is made returnable on 27.10.2022.

9. Steps for service of notice on the respondent be taken by the appellant by Registered Post with A.D. by 27.09.2022.

10. In the meanwhile, the Registry shall procure the LCRs.

(S. Talapatra) Judge

(M.S. Sahoo) Judge

Subhasis