Soubhagya Mohapatra vs State Of Odisha And Another
2023 Latest Caselaw 7377 Ori

                              IN THE HIGH COURT OF ORISSA AT CUTTACK
                                           CRLMC No. 2886 of 2018

                      Soubhagya Mohapatra                       ....          Petitioner
                                           Mr. Samir Kumar Mishra, Senior Advocate
                                                 -versus-
                      State of Odisha and Another              .... Opposite Parties
                                         Mr. Rajesh Tripathy, Addl. Standing Counsel

                      CORAM:
                      THE CHIEF JUSTICE

                                                   ORDER

Order No. 05.07.2023

09. 1. Opposite Party No.2 stands served through paper publication.

2. Mr. Samir Kumar Mishra, learned Senior Advocate appearing for the Petitioner states that the decree of divorce by mutual consent along with the direction for payment of alimony has been affirmed by the Appellate Court. Although a copy of the said judgment is not available to the Petitioner yet, he states that once the copy is received, appropriate steps will be taken by the Petitioner to comply with the said judgment.

3. At his request, list on 14th September, 2023. The interim order passed earlier will continue till then.

(Dr. S. Muralidhar) Chief Justice

SK Jena/Secy.

Signature Not Verified Digitally Signed Signed by: SANJAY KUMAR JENA Designation: SECRETARY Reason: Authentication Location: High Court of Orissa, Cuttack Date: 07-Jul-2023 12:26:25