Jiten Kumar Biswal vs Pranati Das
2023 Latest Caselaw 12377 Ori

                 IN THE HIGH COURT OF ORISSA AT CUTTACK

                                 MATA No.136 of 2023

            Jiten Kumar Biswal                      ....           Appellant

                                                    Mr. S. Behera, Advocate
                                       -versus-

            Pranati Das                             ....         Respondent

                                                      Ms. S. Das, Advocate
                    CORAM:
                                JUSTICE ARINDAM SINHA
                                JUSTICE SIBO SANKAR MISHRA
                                        ORDER

10.10.2023 Order No.

02. 1. Mr. Behera, learned advocate appears on behalf of appellant-

husband and submits, impugned is judgment dated 21st January, 2023

of the Family Court rejecting his client's petition for dissolution of

marriage. He submits, during pendency of the appeal there has arisen

possibility of settlement between the parties.

2. Ms. Das, learned advocate appears on behalf of respondent-

wife. She submits, monthly maintenance is being paid to her client.

She may settle for permanent alimony.

3. Hearing of the appeal is adjourned for parties to find their

remedy on settlement.

// 2 //

4. List on 23rd November, 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-Oct-2023 18:16:37