Rukmani Nayak vs Sidhartha Sekhar
2023 Latest Caselaw 13833 Ori

                 IN THE HIGH COURT OF ORISSA AT CUTTACK
                                 MATA No.2 of 2017
                                (Through hybrid mode)


            Rukmani Nayak                        ....                     Appellant

                                                          Mr. P. Nayak, Advocate

                                          -versus-

            Sidhartha Sekhar                     ....                   Respondent

                                                      Mr. S. C. Mishra, Advocate

            CORAM:
                          JUSTICE ARINDAM SINHA
                          JUSTICE SIBO SANKAR MISHRA
                                        ORDER

07.11.2023 Order No.

15. 1. Mr. Nayak, learned advocate appears and submits, his leader

is Mr. Rout, learned advocate engaged by appellant-wife. His leader

has filed memo dated 3rd November, 2023. Text of the memo is

reproduced below.

"The present petitioner does not want to press this MATA Application. Hence may kindly be withdrawn."

// 2 //

2. On query from Court it is ascertained that the appeal was

preferred against judgment dated 3rd December, 2016 made by the

family Court dissolving the marriage. Appellant-wife does not want to

prosecute the appeal. Mr. Mishra, learned advocate appears on behalf

of respondent-husband and submits, the permanent alimony has been

paid.

3. In view of aforesaid, the appeal is dismissed.

4.

( Arindam Sinha ) Judge

( S. S. Mishra ) Judge

Prasant

Signature Not Verified Digitally Signed Signed by: PRASANT KUMAR SAHOO Reason: Authentication Location: OHC Date: 07-Nov-2023 17:12:48