Sunil Kumar Sabat vs Smita Panigrahy @ Sabat
2023 Latest Caselaw 15768 Ori

Orissa High Court

Sunil Kumar Sabat vs Smita Panigrahy @ Sabat on 8 December, 2023

Author: Arindam Sinha

Bench: Arindam Sinha

                 IN THE HIGH COURT OF ORISSA AT CUTTACK

                                 MATA No.95 of 2016

            Sunil Kumar Sabat                      ....              Appellant

                                       Mr. M. Kanungo, Senior Advocate
                                      -versus-

            Smita Panigrahy @ Sabat                ....         Respondent

                                                 Mr. A.C. Nayak, Advocate

                    CORAM:
                                JUSTICE ARINDAM SINHA
                                JUSTICE SIBO SANKAR MISHRA
                                       ORDER

08.12.2023 Order No.

21. 1. Mr. Kanungo, learned senior advocate appears on behalf of

appellant-husband. He submits, by impugned judgment dated 14th

April, 2016 his client's petition for divorce was dismissed and

counter-claim for restitution, allowed. Several attempts at mediation

yielded no result. Nevertheless, his client is willing to pay some

permanent alimony to obtain closure from litigation.

2. Mr. Nayak, learned advocate appears on behalf of respondent-

wife and submits, his client is keen to go back to her husband. On

query from Court he has been unable to demonstrate his client applied

for execution.

// 2 //

3. We are satisfied that parties cannot reconcile. In the

circumstances, the appeal is to be heard.

4. List on 9th January, 2024.

(Arindam Sinha) Judge

(S.S. Mishra) Judge Jyoti

Location: HIGH COURT OF ORISSA