Harekrishna Mohanty vs Pratima Sahoo @ Mohanty
2023 Latest Caselaw 12896 Ori

                 IN THE HIGH COURT OF ORISSA AT CUTTACK

                                 MATA No. 207 of 2023

            Harekrishna Mohanty                     ....          Appellant

                                 Mr. Ananta Narayan Pattanayak, Advocate

                                        -versus-

            Pratima Sahoo @ Mohanty                 ....        Respondent




                     CORAM:
                                 JUSTICE ARINDAM SINHA
                                 JUSTICE SIBO SANKAR MISHRA
                                        ORDER

17.10.2023 Order No.

2. 1. Mr. Pattanayak, learned advocate appears on behalf of

appellant-husband. He submits, his client is aggrieved by order dated

20th April, 2023 made by the family Court on remand directed by

order dated 28th June, 2022 of coordinate Bench. Hence, the appeal has

been preferred. It was filed in time.

2. By judgment dated 19th November, 2019 the family Court

dismissed the civil proceeding of appellant-husband seeking

dissolution of marriage. On appeal preferred therefrom, coordinate

Bench by aforesaid order dated 28th June, 2022, after having entered

// 2 //

into exercise of sending parties to mediation, directed remand on

question of quantum of permanent alimony. In the circumstances,

there was implied direction for dissolution of marriage.

3. On remand and before the family Court, the parties did not turn

up. Impugned order was made saying that exercise of quantifying the

alimony is treated as redundant.

4. Appellant will put in requisites for issuance of notice of appeal.

5. List on 14th 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: 17-Oct-2023 17:49:45