Laxminarayan Mohanty vs Smt. Bisweswari Mohanty
2023 Latest Caselaw 15989 Ori

Orissa High Court

Laxminarayan Mohanty vs Smt. Bisweswari Mohanty on 13 December, 2023

Author: Arindam Sinha

Bench: Arindam Sinha

                 IN THE HIGH COURT OF ORISSA AT CUTTACK

                                   MATA No.216 of 2022


             Laxminarayan Mohanty                  .........            Appellant

                                   Mr. Subhransu Bhusan Mohanty, Advocate

                                      -Versus-

            Smt. Bisweswari Mohanty                .........           Respondent

                                            Ms. Deepali Mohapatra, Advocate


                  CORAM:

                               JUSTICE ARINDAM SINHA
                               JUSTICE SIBO SANKAR MISHRA


                                             ORDER

13.12.2023 Order No.

07. 1. Mr. Mohanty, learned advocate appears on behalf of applicant

appellant-husband. He submits, his client is aggrieved by judgment dated

12th July, 2022. It was made ex-parte against his client, dissolving the

marriage at the instance of respondent-wife. Reported delay is 86 days.

2. Ms. Mohapatra, learned advocate appears on behalf of respondent-

wife and submits, she opposes the application for condonation of delay

because her client has since remarried. She prays for leave to file affidavit

to bring the fact on record along with appropriate disclosure.

3. Respondent-wife has leave to file affidavit. It will be accepted on

adjourned date upon advanced copy served.

4. List under same heading on 21st December, 2023.

(Arindam Sinha) Judge

(S.S. Mishra) Judge

Location: High Court of Orissa, Cuttack.