Tapaswini Mohanty vs Manoranjan Raj
2023 Latest Caselaw 10354 Ori

                                        IN THE HIGH COURT OF ORISSA AT CUTTACK
                                                     W.P.(C) NO. 23156 OF 2023
                                      Tapaswini Mohanty                   ....       Petitioner
                                                           Mr. Prasanta Kumar Das, Advocate
                                                            -versus-
                                      Manoranjan Raj                      .... Opp. Party

                                            CORAM:
                                            JUSTICE K.R. MOHAPATRA
                                                            ORDER

                Order No.                                  29.08.2023
                     1.          1.       This matter is taken up through hybrid mode.

2. This writ petition has been filed assailing the judgment dated 3rd August, 2019 passed by learned Judge, Family Court, Cuttack in Civil Proceeding No.926 of 2012.

3. As the judgment passed in the Civil Proceeding is assailed in this writ petition, it should have been registered as MATA, as pointed out by the S.R.

4. In view of the above, the writ petition is disposed of with a liberty to the Petitioner to file an appeal under Section 19(1) of the Family Court's Act, 1984 (MATA).

5. Certified copy of the judgment and order sheet shall be returned to learned counsel for the Petitioner on substitution of attested photocopies thereof.

Urgent certified copy of this order be granted on proper application.

                                                                   (K.R. Mohapatra)
    bks
Signature Not Verified                                                   Judge
Digitally Signed
Signed by: BIJAY KUMAR SAHOO
Reason: Authentication

Location: High Court of Orissa, Cuttack Date: 31-Aug-2023 12:26:07