Bandana Rout @ Nayak And vs Jogendra Rout
2023 Latest Caselaw 14842 Ori

                 IN THE HIGH COURT OF ORISSA AT CUTTACK
                                  MATA No.170 of 2017


            Bandana Rout @ Nayak and              ....                     Appellants
            another
                                                    Mr. Biplab P.B. Bahali, Advocate
                                           -versus-
            Jogendra Rout                         ....                    Respondent

                                                          Mr. S. K. Swain, Advocate

            CORAM:
                         JUSTICE ARINDAM SINHA
                         JUSTICE SIBO SANKAR MISHRA

                                        ORDER

16.11.2023 Order No.

33. 1. Mr. Bahali, learned advocate appears on behalf of appellants

(wife and daughter). He submits, impugned is order dated 20th July, 2017

made by the family Court. It was made exparte against his clients,

dissolving the marriage without granting permanent alimony. His clients

being aggrieved preferred the appeal. Question for adjudication in the

appeal is the erroneous omission by the Court below.

2. Mr. Swain, learned advocate appears on behalf of respondent-

husband and submits, appellant-wife participated in the civil proceeding

// 2 //

but ultimately withdrew. Hence, it cannot be said that impugned

judgment was made exparte against her.

3. Mr. Bahali prays for adjournment and listing of the appeal after a

week.

4. List on 29th November, 2023.

( Arindam Sinha ) Judge

( S. S. Mishra ) Judge

Prasant

Signature Not Verified Digitally Signed Signed by: PRASANT KUMAR SAHOO Reason: Authentication Location: OHC Date: 16-Nov-2023 18:45:53