Niraja Nalini Mohanty vs Gauraba Das
2023 Latest Caselaw 4482 Ori

                        IN THE HIGH COURT OF ORISSA AT CUTTACK
                                      RPFAM No. 335 OF 2017
                      Niraja Nalini Mohanty                  ....      Petitioner
                                                   Mr. Balaram Nayak, Advocate
                                               -versus-
                      Gauraba Das                              .... Opp. Party
                                                   Mr. Avilash Sarangi, Advocate
                                              on behalf of Mr. B.P. Das, Advocate

                            CORAM:
                            JUSTICE K.R. MOHAPATRA
                                           ORDER

     Order No.                            26.04.2023
        4.       1.      This matter is taken up through hybrid mode.

2. Mr. Sarangi, learned counsel being authorized by Mr. Das, learned counsel for the Opposite Party submits that assailing the self-same judgment, the Opposite Party-Husband has filed RPFAM No.33 of 2018. Hence, he submits that both the matters may be taken up together.

3. Considering the submission of learned counsel for the Opposite Party, the matter stands adjourned to be listed on 25th July, 2023 under the heading "Old Matters" along with RPFAM No.33 of 2018 indicating the name of learned counsel appearing therein.

                                                  (K.R. Mohapatra)
ms                                                      Judge