Jyotiranjan Panda vs Nibedita Panda
2023 Latest Caselaw 16024 Ori

Orissa High Court

Jyotiranjan Panda vs Nibedita Panda on 14 December, 2023

Author: Arindam Sinha

Bench: Arindam Sinha

                  IN THE HIGH COURT OF ORISSA AT CUTTACK

                                  MATA No.227 of 2023

             Jyotiranjan Panda                 .........           Appellant

                                 Mr. Santosh Kumar Dwivedy, Advocate


                                    -Versus-

            Nibedita Panda                     .........          Respondent

                                          Mr. Priyaranjan Mishra, Advocate

                  CORAM:
                              JUSTICE ARINDAM SINHA
                              JUSTICE SIBO SANKAR MISHRA

                                           ORDER

14.12.2023 Order No.

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

father. He submits, his client is aggrieved by judgment dated 24th June,

2023 dismissing his client's petition made under section 6(a) of Hindu

Minority and Guardianship Act, 1956 citing lack of jurisdiction under

section 9 in Guardians and Wards Act, 1890. On query from Court he

submits further, sections 13 and 14 in Code of Civil Procedure, 1908

provides for relevance of foreign judgments. The query was made as

disclosed in the lower Court record is custody order dated 5th June, 2017

made by the Pennsylvania Court, USA.

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

mother and prays for adjournment to obtain instructions from his client.

3. Adjournment granted is peremptory.

4. List on 11th January, 2024.

(Arindam Sinha) Judge

(S.S. Mishra) Judge

Location: High Court of Orissa, Cuttack.