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Subasini Mohanty vs Tapan Kumar Mohanty
2023 Latest Caselaw 1095 Ori

Citation : 2023 Latest Caselaw 1095 Ori
Judgement Date : 1 February, 2023

Orissa High Court
Subasini Mohanty vs Tapan Kumar Mohanty on 1 February, 2023
                    IN THE HIGH COURT OF ORISSA AT CUTTACK

                                   MATA No.16 of 2023

     Subasini Mohanty                        .........                Appellant
                                                          Mr. Sailesh Das, Advocate
                                        -Versus-

     Tapan Kumar Mohanty                      .........             Respondent

                                        CORAM:

                                        JUSTICE S. TALAPATRA
                                        JUSTICE SAVITRI RATHO

                                              ORDER

01.02.2023 Order Nos.

01. 1. This matter is taken up through Hybrid Mode.

2. Heard Mr. Sailesh Das, learned counsel appearing for the

appellant.

3. Admit.

4. Call for LCRs, scanned or photocopies.

5. Issue notice.

6. Notice is made returnable on 09.03.2023.

7. Steps for service of notice on the respondent be taken by the

appellant within 06.02.2023 by Registered Post with A.D.

(S. Talapatra) Judge

(Savitri Ratho) Judge

I.A. No.27 of 2023

02. 1. This is an application seeking stay of the operation of the

judgment as impugned in the connected appeal, being MATA No.16

of 2023.

2. Heard Mr. Sailesh Das, learned counsel appearing for the

appellant.

3. Issue notice as to why the relief as prayed in the Interlocutory

Application shall not be allowed or any such other order/orders shall

not be passed as deemed fit and appropriate in the circumstances of

the case.

4. Notice is made returnable on 09.03.2023.

5. Steps for service of notice on the respondent be taken by the

appellant within 06.02.2023 by Registered Post with A.D.

6. In the meanwhile, the operation of the judgment and decree

dated 27.10.2022 and 11.11.2022 respectively as delivered in C.P.

No.209 of 2018 by the Judge, Family Court, Nayagarh shall remain

stayed.

7. Urgent certified copy of this order be granted as per rules.



                                                                  (S. Talapatra)
                                                                      Judge

                                                                 (Savitri Ratho)
      Subhasis                                                       Judge


 

 
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