Bijaya Chandra Padhy vs Smt. Surama Padhy
2023 Latest Caselaw 1405 Ori

                        IN THE HIGH COURT OF ORISSA AT CUTTACK
                                     MATA No. 50 OF 2008
                      Bijaya Chandra Padhy                ....       Appellant
                                                   Mr. M.R. Nayak, Advocate
                                           -versus-
                      Smt. Surama Padhy                   .... Respondent
                                                    Mr. R. Pradhan, Advocate

                           CORAM:
                           JUSTICE K.R. MOHAPATRA
                                           ORDER

     Order No.                            09.02.2023
        13.      1.      This matter is taken up through hybrid mode.

2. Judgment dated 28th November, 2007 passed by learned Civil Judge (Senior Division), Berhampur in O.S. No.55 of 2001 is under challenge in this appeal, whereby a suit filed by the Appellant for dissolution of marriage by a decree of divorce, has been dismissed.

3. Mr. Nayak, learned counsel for the Appellant submits that no interim order has been passed in this appeal. He further submits that both the Appellant and Respondent have already become senior citizen and the Appellant has already retired from service. Hence, no fruitful purpose will be served in pursuing the appeal at such a belated stage. He, therefore, submits that the matter be disposed of accordingly.

4. Mr. Pradhan, learned counsel for the Respondent does not have any objection to the same.

5. In view of the above, this appeal is disposed of without interfering with the impugned judgment.

Urgent certified copy of this order be granted on proper application.

                                                   (K.R. Mohapatra)
ms                                                       Judge