Priyanka Nayak vs Pranaya Pradhan
2023 Latest Caselaw 12144 Ori

                           IN THE HIGH COURT OF ORISSA AT CUTTACK
                                              MATA No.264 of 2023
                                              (Through Hybrid mode)


                      Priyanka Nayak                            ....                        Appellant
                                                                         Mr. S. Samal, Advocate
                                                          -versus-
                      Pranaya Pradhan                           ....                       Respondent

                      CORAM:
                                      JUSTICE ARINDAM SINHA
                                      JUSTICE SIBO SANKAR MISHRA
                                                     ORDER

06.10.2023 Order No.

01. 1. Mr. Samal, learned advocate appears on behalf of appellant and

submits, his client is the wife. By impugned judgment dated 10th July,

2023 the Family Court dissolved the marriage.

2. Report is that the appeal was presented in time. In the

circumstances, appellant will put in requisites for issuance of notice of

appeal. The lower Court records (LCR) be called for.

3. List on 7th 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 ( S. S. Mishra ) Reason: Authentication Judge Location: OHC Date: 06-Oct-2023 Prasant 16:00:29