Smrutimala Dash vs Chinmay Panda
2023 Latest Caselaw 13004 Ori

                 IN THE HIGH COURT OF ORISSA AT CUTTACK

                                 MATA No.166 of 2019

            Smrutimala Dash                         ....            Appellant

                                                    Ms. S. Nayak, Advocate
                                       -versus-

            Chinmay Panda                           ....          Respondent

                                                    Mr. Y. Parekh, Advocate

                    CORAM:
                                JUSTICE ARINDAM SINHA
                                JUSTICE SIBO SANKAR MISHRA
                                        ORDER

18.10.2023 Order No.

16. 1. Ms. Nayak, learned advocate appears on behalf of appellant-

wife. She submits, her client is aggrieved by judgment dated 13th

November, 2019 dissolving the marriage without grant of permanent

alimony nor maintenance.

2. Mr. Parekh, learned advocate appears on behalf of respondent-

husband and submits, there was neither any claim nor evidence

adduced regarding belated claim of permanent alimony, made before

this Court.

3. We have seen the petition filed for divorce by appellant-wife.

We reproduce below the prayer.

// 2 //

"Therefore it is prayed that, this Hon'ble court may graciously be pleased to dissolved the marriage by a decree of divorce U/s 13(1) (ia) of the Hindu Marriage Act, 1955. Which was solemnized on 29.11.2017 for benevolent and betterment of the petitioner."

4. Call for the lower Court record.

5. List on 16th 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: 19-Oct-2023 10:55:46