Bipasha @ Bipasa Sahoo vs Sri Amitava Basu
2023 Latest Caselaw 12570 Ori

                 IN THE HIGH COURT OF ORISSA AT CUTTACK

                                MATA No. 18 of 2016

            Bipasha @ Bipasa Sahoo                ....            Appellant

                                                  Mr. H.B. Dash, Advocate

                                     -versus-

            Sri Amitava Basu                      ....          Respondent

                                                        Mr. G. Mukherji,
                                                        Senior Advocate



                     CORAM:
                               JUSTICE ARINDAM SINHA
                               JUSTICE SIBO SANKAR MISHRA
                                      ORDER

12.10.2023 Order No.

17. 1. Mr. Dash, learned advocate appears on behalf of appellant-

wife. He submits, the appeal had been preferred against judgment

dated 28th January, 2016 annulling the marriage under section 12 in

Hindu Marriage Act, 1955. There was interim order dated 29 th

January, 2020 directing payment of interim maintenance at Rs.3,000/-

per month. Nothing has been paid.

2. Mr. Mukherji, learned senior advocate appears on behalf of

respondent-husband. He submits, an affidavit has been filed to show

// 2 //

that his client is unable to pay the maintenance. He submits, he is

ready for hearing the appeal.

3. List the appeal on 7th November, 2023.

(Arindam Sinha) Judge

(S.S. Mishra) Judge Sks

Signature Not Verified Digitally Signed Signed by: SISIR KUMAR SETHI Designation: PERSONAL ASSISTANT Reason: Authentication Location: ORISSA HIGH COURT Date: 12-Oct-2023 16:41:10