Babita Rout vs Ranjan Kumar Mallik
2023 Latest Caselaw 5865 Ori

                   IN THE HIGH COURT OF ORISSA AT CUTTACK

                                    MATA No.143 of 2023

     Babita Rout                                .........           Appellant
                                                    Mr. Ramakanta Panda, Advocate

                                           -Versus-

     Ranjan Kumar Mallik                         .........          Respondent

                                           CORAM:

                                           JUSTICE S. TALAPATRA
                                           JUSTICE SAVITRI RATHO

                                                 ORDER

12.05.2023 Order Nos.

01. 1. This matter is taken up through Hybrid Mode.

2. Heard Mr. Ramakanta Panda, learned counsel appearing for

the appellant.

3. This is an appeal under Section 19(1) of the Family Courts

Act, 1984 from the judgment dated 24.04.2023 delivered in C.P.

No.67 of 2022 by the Judge, Family Court, Dhenkanal.

4. Admit.

5. Call for LCRs, scanned or photocopies.

6. Issue notice.

7. Notice is made returnable on 17.07.2023.

8. Steps for service of notice on the sole respondent shall be

taken by the appellant by 18.05.2023 by Registered Post with A.D.

9. The Registry is directed to procure the LCRs in the meantime.

(S. Talapatra) Judge

(Savitri Ratho) Judge

I.A. No.163 of 2023

02. 1. Heard Mr. Ramakanta Panda, learned counsel appearing for

the appellant.

2. In view of Section-15 of the Hindu Marriage Act, 1955, this

application stands disposed of.

(S. Talapatra) Judge

(Savitri Ratho) Judge

SUBHASIS Digitally signed by SUBHASIS MOHANT MOHANTY Date: 2023.05.12 Y 16:03:18 +05'30'