Padmini Sahoo vs Pabitra Kumar Sahoo
2023 Latest Caselaw 13039 Ori

                 IN THE HIGH COURT OF ORISSA AT CUTTACK
                                MATA No.158 of 2023


            Padmini Sahoo                          ....                        Appellant

                                                              Mr. S. Dash, Advocate

                                            -versus-

            Pabitra Kumar Sahoo                    ....                    Respondent


            CORAM:
                          JUSTICE ARINDAM SINHA
                          JUSTICE SIBO SANKAR MISHRA
                                         ORDER

18.10.2023 Order No.

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

wife. He submits, his client is aggrieved by judgment dated 29th

March, 2023 made by the civil Court in dissolving the marriage. The

appreciation of evidence for finding on ground of cruelty was

erroneous. Without prejudice he submits, quantum of permanent

alimony is wholly insufficient in the facts and circumstances.

2. Appellant will put in requisites for issuance of notice of

appeal. Lower Court records be called for.

// 2 //

3. List on 21st November, 2023. Impugned order will remain

stayed till next date of hearing.

4.

( Arindam Sinha ) Judge

( S. S. Mishra ) Judge

Prasant

Signature Not Verified Digitally Signed Signed by: PRASANT KUMAR SAHOO Reason: Authentication Location: OHC Date: 18-Oct-2023 19:05:57