Citation : 2023 Latest Caselaw 2465 Ori
Judgement Date : 27 March, 2023
IN THE HIGH COURT OF ORISSA AT CUTTACK
MATA No. 06 of 2022
Soumya Sucharita Swain ......... Appellant
Mr. N.P. Parija, Advocate
Versus
Diptiman Beura .......... Respondent
Mr. S.K. Patnaik, Advocate
CORAM:
JUSTICE S. TALAPATRA
JUSTICE SAVITRI RATHO
ORDER
27.03.2023 Order No.
13.
1. This matter is taken up through Hybrid Mode.
2. After hearing the appeal for sometimes, we feel that it would be appropriate to direct the parties to file their statement, affirmed by the affidavit, in respect of their financial resources, inclusive of all, the liability and the income from various other sources, if any, by the next date in terms of the judgment in Rajnesh vs Neha reported in 2021 (2) SCC 324.
3. Let the matter be listed on 26.04.2023.
4. On that day, the parties shall appear in person so that in the event of necessity, we can interact with them.
5. The affidavit shall be filed by 21.04.2023.
6. Mr. S.K. Patnaik, learned counsel appearing for the Respondent has submitted a written note of submission which has been proposed to be referred during the hearing. Mr. N.P. Parija,
learned counsel appearing for the Appellant has filed the list of dates. Both the written note and the list of dates are taken on the record.
(S. Talapatra)
Judge
(Savitri Ratho)
puspa Judge
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