Smt. Mausumi Mohanty vs Saroj Pattnaik
2023 Latest Caselaw 1397 Ori

                IN THE HIGH COURT OF ORISSA AT CUTTACK

                                MATA No.4 of 2023

     Smt. Mausumi Mohanty                        .........          Appellant
                                                          Mr. S. Samal, Advocate

                                     -Versus-

     Saroj Pattnaik                              .........        Respondent


                                     CORAM:

                                     JUSTICE S. TALAPATRA
                                     JUSTICE SAVITRI RATHO

                                           ORDER

09.02.2023 Order No.

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

2. Mr. S. Samal, learned counsel appearing for the appellant at

the outset has submitted that this appeal has been filed wrongly under

Section-19(1) of the Family Courts Act.

3. This is not the statutory remedy to challenge the impugned

judgment dated 24.12.2022 passed in C.R.P No.80 of 2021 by the

Judge, Family Court, Phulbani, District- Kandhamal.

4. Mr. Samal, learned counsel has filed the memorandum

seeking leave of this Court to withdraw this appeal with liberty

reserved to take the appropriate recourse at law.

5. Prayer stands allowed.

6. This appeal stands disposed of as withdrawn with liberty

reserved to the appellant to take the appropriate recourse.

7. Original certified copy as filed by the appellant be returned

after keeping a photocopy of the same.

(S. Talapatra) Judge

(Savitri Ratho) Judge

Subhasis