Citation : 2023 Latest Caselaw 8097 Ori
Judgement Date : 24 July, 2023
Signature Not Verified
Digitally Signed
Signed by: MADHUSMITA SAHOO
Designation: Junior Stenographer
Reason: Authentication
Location: High Court of Orissa, Cuttack
Date: 25-Jul-2023 17:52:34
IN THE HIGH COURT OF ORISSA AT CUTTACK
W.P.(C) No. 13729 OF 2023
Jagannath Barik .... Petitioner
Mr. Niranjan Lenka, Advocate
-versus-
Nini @ Chabbirani Mohapatra .... Opp. Party
CORAM:
JUSTICE K.R. MOHAPATRA
ORDER
Order No. 24.07.2023
2. 1. This matter is taken up through hybrid mode.
2. Judgment dated 21st February, 2023 (Annexure-3) passed by learned Judge, Family Court, Baripada in G.M.C. No.1 of 2017 is under challenge in this writ petition, whereby an application filed by the Petitioner, has been dismissed.
3. Mr. Lenka, learned counsel for the Petitioner submits that since the order impugned herein is appealable one, interest of justice will be best served, if the Petitioner files an appeal. Hence, he prays for withdrawal of the writ petition to avail the statutory remedy.
4. In view of such submission, this writ petition is disposed of as withdrawn.
5. Certified copy of Annexure-3 shall be returned to learned counsel for the Petitioner on substitution of attested photocopy thereof.
(K.R. Mohapatra)
ms Judge
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