Dhirendra Narayan Barik vs Kousalya Nayak
2023 Latest Caselaw 14298 Ori

                 IN THE HIGH COURT OF ORISSA AT CUTTACK

                                 MATA No.355 of 2023

            Dhirendra Narayan Barik                 ....           Appellant

                                                   Mr. K.A. Guru, Advocate
                                       -versus-

            Kousalya Nayak                          ....         Respondent

                    CORAM:
                                JUSTICE ARINDAM SINHA
                                JUSTICE SIBO SANKAR MISHRA
                                       ORDER

10.11.2023 Order No.

01. 1. Mr. Guru, learned advocate appears on behalf of appellant-

husband. He submits, his client is partially aggrieved by judgment

dated 22nd July, 2023 passed by the Court below as because inspite of

there being no issue regarding custody of the child, it was granted to

respondent-wife. The appeal was filed in time.

2. An application has been filed for amendment of the

memorandum of appeal to include additional ground decision on an

issue not framed.

3. We have no difficulty in allowing the application because in an

appeal appellant is entitled to all grounds against respondent. The

amendment be incorporated on appellant filing consolidated appeal

memo. The application is disposed of.

// 2 //

4. Appellant will put in requisites for issuance of notice of appeal.

On query from Court Mr. Guru submits, in absence of issue regarding

custody there was no evidence laid. In the circumstances, we have not

calling for the lower Court record at this stage.

5. List on 1st December, 2023.

(Arindam Sinha) Judge

(S.S. Mishra) Judge

Jyoti

Signature Not Verified Digitally Signed Signed by: JYOTIPRAVA BHOL Reason: Authentication Location: HIGH COURT OF ORISSA Date: 10-Nov-2023 17:21:05