Arabinda Pattnaik vs Rashmi Pattnaik
2023 Latest Caselaw 10976 Ori

            IN THE HIGH COURT OF ORISSA AT CUTTACK
                        MATA No.259 of 2023

Arabinda Pattnaik                      .....                                Appellant
                                                          Mr.B.P. Mohanty, Advocate
                                       Vs.
Rashmi Pattnaik                        .....                              Respondent

            CORAM:
                         JUSTICE SAVITRI RATHO
                          JUSTICE M.S.SAHOO

                                              ORDER

08.09.2023 Order No. (Through hybrid mode)

01.

1. This appeal has been filed challenging the judgment dated

21.07.2023 passed by the learned Judge, Family Court-II,

Bhubaneswar in C.P. No. 812 of 218 allowing the applciation of the

respondent and dissolving the marriage between the parties by a

decree of divorce and directing the appellant to pay permanent

alimony of Rs.4,50,000/-.

2. Mr. B.P. Mohanty, learned counsel appearing for the appellant

submits that the appellant may be permitted to withdraw this appeal

with liberty to file an appeal with better grounds. He files a memo to

that effect. The said memo is taken on record.

3. The prayer for withdrawal is allowed.

4. The MATA is accordingly dismissed as withdrawn granting the

liberty as prayed for.

//2//

5. The prayer of the learned counsel for the appellant for returnof

the certified copy is allowed subject to it being substituted by an

attested photostat copy.

(Savitri Ratho) Judge

(M.S.Sahoo) Judge

puspa

Signature Not Verified Digitally Signed Signed by: PUSPANJALI MOHAPATRA Designation: Personal Assistant Reason: Authentication Location: Orissa High Court Date: 11-Sep-2023 18:52:24