Johnson Nayak vs Rajnita Rout
2023 Latest Caselaw 1664 Ori

                     IN THE HIGH COURT OF ORISSA AT CUTTACK
                                     MATA No. 22 of 2017
      Johnson Nayak                                .........                   Appellant
                                                            Mr. P.K. Rath, Advocate
                                                   Versus
      Rajnita Rout                                 ..........                Respondent
                                                              Mr. S. Pattnaik, Advocate
      CORAM:
                               JUSTICE S. TALAPATRA
                               JUSTICE SAVITRI RATHO
                                             ORDER

21.02.2023 Order No.

22.

1. This matter is taken up through Hybrid Mode.

2. Let the matter be listed again on 21.03.2023 for disposal on merit.

3. The parties shall file the statement of their income, resources and liability, if any by the next date in terms of the judgment of the apex court in Rajnesh vs Neha reported in 2021 (2) SCC 324 by 15.03.2023, so that the matter can be taken for disposal on the next date.

4. I.A. No.51 of 2023 shall be detagged from the records of this appeal. Registry is directed to list I.A. No. 324 of 2022 on the next date.

5. Mr. P.K. Rath, learned counsel appears for the Appellant and Mr. A.K. Tripathy, learned counsel appears for the Respondent.

                                                                    (S. Talapatra)
                                                                         Judge




                                                                    (Savitri Ratho)
        puspa                                                           Judge