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Sujata Sahu @ Behera vs Santosh Kumar Behera
2023 Latest Caselaw 15756 Ori

Citation : 2023 Latest Caselaw 15756 Ori
Judgement Date : 7 December, 2023

Orissa High Court

Sujata Sahu @ Behera vs Santosh Kumar Behera on 7 December, 2023

Author: Arindam Sinha

Bench: Arindam Sinha

                           IN THE HIGH COURT OF ORISSA AT CUTTACK
                                                MATA No.44 of 2022

                      Sujata Sahu @ Behera                      ....                         Appellant
                                                                        Mr. L. Moharana, Advocate
                                                          -versus-
                      Santosh Kumar Behera                      ....                     Respondent

                                                                     Mr. S. S. Das, Senior Advocate
                      CORAM:
                                       JUSTICE ARINDAM SINHA
                                       JUSTICE SIBO SANKAR MISHRA

                                                       ORDER

07.12.2023 Order No.

04. 1. Mr. Moharana, learned advocate appears on behalf of appellant-

wife and prays for adjournment. Mr. Das, learned senior advocate appears on behalf of respondent-husband and submits, there was judgment twice over dissolving the marriage, second time on remand. His client has not been allowed to see the daughter since birth. The girl is now 18 years old. He opposes prayer for adjournment.

2. Adjournment is granted is peremptory.

3. List on 4th January, 2024.

( Arindam Sinha ) Judge

Signed by: PRASANT KUMAR SAHOO Judge

Prasant Date: 07-Dec-2023 18:05:10

 
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