Manjushree Gantait vs Suman Gantait
2023 Latest Caselaw 3597 Ori

                  IN THE HIGH COURT OF ORISSA AT CUTTACK

                                  MATA No.3 of 2020

         Manjushree Gantait             .... .....                  Appellant
                                                            Mr. A.C. Panda, Adv.
                                          -Versus-


    Suman Gantait                       ..........                   Respondent
                                                           Mr. A.K. Sarangi, Adv.
                                        CORAM:
                                        JUSTICE S. TALAPATRA
                                        JUSTICE SAVITRI RATHO
                                            ORDER

17.04.2023

Order No.

12. 1. This matter is taken up through Hybrid Arrangement (Virtual/Physical Mode).

2. Hearing is complete.

3. In the course of hearing Mr. A.C. Panda, learned counsel appearing for the appellant has submitted by a memorandum the certified copy of the Judgment dated 13.07.2018 delivered in Civil Proceeding No.266 of 2014 to show a few observations in respect of the income of the respondent. The said memorandum along with the Judgment is taken on record.

4. Mr. A.K. Sarangi, learned counsel appearing for the respondent has submitted that at present the respondent does not have any occupation or earning.

5. It has been pointed out by Mr. Sarangi, learned counsel that on 12.04.2023 the respondent has filed one application for counter appeal. Maintainability of the said counter appeal is to be determined by us.

6. Judgment is reserved.

7. Written note of submission may be filed within 3 days from today.

(S. Talapatra) Judge

(Savitri Ratho) Judge Rati Ranjan