Rajesh Kumar Panigrahi vs Puspanjali Mishra
2023 Latest Caselaw 12568 Ori

              IN THE HIGH COURT OF ORISSA AT CUTTACK

                              MATA No.87 of 2023


            Rajesh Kumar Panigrahi                 ....             Appellant

                                       Mr. Tusar Kumar Mishra, Advocate

                                       -Versus-
            Puspanjali Mishra                      ....           Respondent

                                    Mr. Sushant Kumar Pradhan, Advocate

                   CORAM:
                        JUSTICE ARINDAM SINHA
                        JUSTICE SIBO SANKAR MISHRA
                                       ORDER

12.10.2023 Order No.

02. 1. Mr. Mishra, learned advocate appears on behalf of

appellant-husband. He submits, impugned is judgment dated

31st January, 2023, refusing to dissolve the marriage. It was an

arranged marriage. There was deception. His client discovered

physical ailment of respondent-wife seven days into the

marriage. Purported ground for refusing to dissolve the

marriage was erroneous finding that his client failed to take

steps for treatment of respondent-wife.

2. Mr. Pradhan, learned advocate appears on behalf of

respondent-wife and files his power.

3. Lower Court Record (LCR) be called for.

4. List on 13th November, 2023.

(Arindam Sinha) Judge

(S. S. Mishra) Judge

RKS

Signature Not Verified Digitally Signed Signed by: RANJAN KUMAR SETHI Designation: Secretary Reason: Authentication Location: ORISSA HIGH COURT Date: 12-Oct-2023 17:36:46