Subrat Routray vs Sarmistha Priyadarsini Pal
2023 Latest Caselaw 12352 Ori

Citation : 2023 Latest Caselaw 12352 Ori
Judgement Date : 10 October, 2023

Orissa High Court

Subrat Routray vs Sarmistha Priyadarsini Pal on 10 October, 2023

                 IN THE HIGH COURT OF ORISSA AT CUTTACK
                                    MATA No.1 of 2023
                                   (Through Hybrid mode)


            Subrat Routray                          ....                       Appellant
                                                         Mr. N. Mohapatra, Advocate

                                             -versus-


            Sarmistha Priyadarsini Pal              ....                     Respondent


            CORAM:
                          JUSTICE ARINDAM SINHA
                          JUSTICE SIBO SANKAR MISHRA
                                          ORDER

10.10.2023 Order No.

04. 1. Mr. Mohapatra, learned advocate appears on behalf of appellant-

husband and submits, impugned is judgment dated 5th December, 2022,

whereby the Family Court rejected his client's petition for dissolution of

marriage. Two main grounds for his client to seek dissolution were and

are, cruelty on having filed false criminal cases and secondly, desertion.

2. There was direction for issuance of notice by co-ordinate Bench

on order dated 1st March, 2023. AD card confirming service has been

returned. None appears on behalf of respondent-wife.

// 2 //

3. We have perused the evidence adduced before the Court below.

On query from Court Mr. Mohapatra submits, at present his client is

unemployed. On further query he submits, his client will present himself

before us on adjourned date.

4. On having gone through impugned judgment and evidence we

would like to put queries to appellant-husband, if he does present himself

before us on adjourned date. It is not a direction but entirely up to

appellant to appear and answer any question we might put to him.