Subhashree @ Subhasri Dhar vs Nihar Ranjan Nath
2023 Latest Caselaw 3640 Ori

            IN THE HIGH COURT OF ORISSA AT CUTTACK
                            MATA No. 90 of 2023
Subhashree @ Subhasri Dhar            .....                                 Appellant
                                                               Mr. R. Behera, Adv.
                                      Vs.
Nihar Ranjan Nath                     .....                             Respondent

            CORAM:
                       JUSTICE S.TALAPATRA
                      JUSTICE SAVITRI RATHO

                                          ORDER

18.04.2023 Order No. I.A. No.95 of 2023

01.

1. This matter is taken up through hybrid mode.

2. Mr. R. Behera, learned counsel appearing for the Applicant has submitted that in view of the Stamp Report that there is no delay, the Applicant does not want to press this interlocutory application.

3. Accordingly, the I.A. is disposed of, as not pressed.

(S.Talapatra) Judge

(Savitri Ratho) Judge

MATA No. 90 of 2023

02. 1. Heard Mr. R. Behera, learned counsel appearing for the Appellant.

2. By means of this appeal under Section 19(1) of the Family

Courts Act, 1984, the judgment dated 27.12.2022 delivered in Civil Proceeding No.115 of 2019 has been challenged. By the said judgment, the matrimonial suit as instituted by the Respondent has been allowed by granting decree of divorce.

3. Admit.

4. Call for LCRs, scanned or photocopies.

5. Issue Notice.

6. Notice is made returnable on 03.07.2023.

7. Meanwhile, Registry shall ensure that LCRs are received.

8. Steps for service of notice on the respondent shall be taken by 24.04.2023 by Registered Post with A.D.

(S.Talapatra) Judge

(Savitri Ratho) Judge

I.A. No. 96 of 2023

03. 1. Heard Mr. R. Behera, learned counsel appearing for the Applicant.

2. This is an application for staying the operation of the judgment and decree dated 27.12.2022 delivered in Civil Proceeding No. 115 of 2019 by the Judge, Family Court, Angul.

3. The appeal has been admitted today for hearing on merit.

4. In view of that, we suspend the operation of the said judgment and award dated 27.12.2022, Annexure-3 to the memorandum of appeal, till the next date.

5. Issue notice on the Opposite Party to show cause as to why the prayer for stay shall not be allowed till the disposal of the appeal.

6. Notice is made returnable on 03.07.2023.

7. Steps for service of notice on the Respondent shall be taken by 24.04.2023 by Registered Post with A.D. Urgent certified copy of this order be granted as per rules.

(S.Talapatra) Judge

Sukanta (Savitri Ratho) Judge