Jayanta Adhikari vs Rina Biswas
2023 Latest Caselaw 6379 Ori

            IN THE HIGH COURT OF ORISSA AT CUTTACK

                        MATA No.152 of 2023

       Jayanta Adhikari                         .... Appellant
                                         Mr. M.K. Panda, Advocate
                              -versus-

       Rina Biswas                             .... Respondent
                                                       None

                        CORAM:
                        JUSTICE S. TALAPATRA
                        JUSTICE SAVITRI RATHO

                                 ORDER

17.05.2023 Order No.

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

2. Heard Mr. M.K. Panda, learned counsel appearing for the appellant.

3. This appeal under Section 19(1) of the Family Courts Act, 1984 arises from the judgment dated 13.04.2023 delivered in Civil Proceeding No.18/2021 by the Judge, Family Court, Nabarangpur. The appellant has not challenged the findings based on which the dissolution of marriage has been made and not also the decree of divorce. The challenge is confined to the quantum of the permanent alimony.

4. Admit.

5. Call for LCRs, scanned or photocopies.

// 2 //

6. Issue notice.

7. Notice is made returnable on 24.07.2023.

8. Steps for service of notice on the Respondent shall be taken by Registered Post with A.D. by 19.05.2023.

9. In the meanwhile Registry is directed to procure the LCRs.

(S. Talapatra) Judge

(Savitri Ratho) Judge

Signature Not Verified Digitally Signed Signed by: ASISH KUMAR KAR Designation: ADR-cum-Addl. Principal Secretary Reason: Authentication Location: High Court of Orissa, Cuttack Date: 17-May-2023 17:51:37