Somanath Pradhan vs Mamata Pradhan
2023 Latest Caselaw 16045 Ori

Orissa High Court

Somanath Pradhan vs Mamata Pradhan on 15 December, 2023

Author: Arindam Sinha

Bench: Arindam Sinha

                 IN THE HIGH COURT OF ORISSA AT CUTTACK
                                  MATA No.391 of 2023

            Somanath Pradhan                      ....                       Appellant
                                                           Ms. D. T. Jethy, Advocate
                                            -versus-
            Mamata Pradhan                        ....                     Respondent


            CORAM:
                          JUSTICE ARINDAM SINHA
                          JUSTICE SIBO SANKAR MISHRA

                                         ORDER

15.12.2023

MATA No.391 of 2023 and I.A. no.402 of 2023 Order No.

01. 1. Ms. Jethy, learned advocate appears on behalf of appellant-

husband. She submits, her client is aggrieved by judgment dated 21st

August, 2023 made ex-parte against her client, dissolving the marriage

and directing permanent alimony at ₹5,00,000/-. The appeal has been

preferred in time.

2. Appellant will put in requisites for issuance of notice of appeal.

Lower Court record be called for.

// 2 //

3. There is an application for dispensation of requirement to file

certified copy of impugned judgment. However, in the meantime the

certified copy has been filed. So no order need be made on the

application. It is disposed of.

4. List on 12th January, 2024.

( Arindam Sinha ) Judge

( S. S. Mishra ) Judge

Prasant

Signed by: PRASANT KUMAR SAHOO