Abhaya Mishra And Another vs State Of Odisha And Another
2023 Latest Caselaw 5360 Ori

                                     IN THE HIGH COURT OF ORISSA AT CUTTACK
                                              CRLMC No. 423 of 2016


                      Abhaya Mishra and Another                    ....         Petitioners
                                                                Mr. U.K. Lenka, Advocate
                                                -versus-
                      State of Odisha and Another            .... Opposite Parties
                                Mr. Prasanna Kumar Mohanty, Addl. Standing Counsel


                      CORAM:
                      THE CHIEF JUSTICE

                                                    ORDER

Order No. 05.05.2023

07. 1. It appears that despite service notice, none is appearing on behalf of the Opposite Party No.2-Wife. Learned counsel for the Petitioner states that divorce has already been granted by the judgment dated 30th June, 2014 by the Judge, Family Court, Cuttack which has become final and the parties are now living separately.

2. In that view of the matter, order dated 6th October, 2007 passed by the learned S.D.J.M., Bhubaneswsar in G.R. Case No.1785 of 2007 and all proceedings consequent thereto are hereby quashed.

3. The CRLMC is disposed of in the above terms. An urgent certified copy of this order be issued as per rules.

                                                           (Dr. S. Muralidhar)
                                                              Chief Justice


               Digitally signed by
SANJAY     SANJAY KUMAR JENA
KUMAR JENA Date: 2023.05.07
           13:02:19 +05'30'


   SK Jena/Secy.