Madhusmita Jena vs Pritam Kumar Routray
2023 Latest Caselaw 12138 Ori

                           IN THE HIGH COURT OF ORISSA AT CUTTACK
                                               MATA No.310 of 2023
                                               (Through Hybrid mode)


                      Madhusmita Jena                          ....                          Appellant
                                                               Mr. S. K. Sarangi, Senior Advocate
                                                          -versus-
                      Pritam Kumar Routray                     ....                         Respondent

                      CORAM:
                                       JUSTICE ARINDAM SINHA
                                       JUSTICE SIBO SANKAR MISHRA
                                                      ORDER

06.10.2023 Order No.

01. 1. Mr. Sarangi, learned senior advocate appears on behalf of

appellant (wife). He submits, the Family Court by impugned judgment

dated 19th June, 2023 dissolved the marriage. His client is aggrieved. The

appeal was presented in time. He prays for admission of the appeal and

interim protection.

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

Lower Court records (LCR) be called for.

3. List on 8th November, 2023. Impugned judgment will remain

stayed till next date of hearing.

( Arindam Sinha ) Judge Signature Not Verified Digitally Signed Signed by: PRASANT KUMAR SAHOO Reason: Authentication Location: OHC ( S. S. Mishra ) Date: 06-Oct-2023 16:00:29 Judge Prasant