Pritanshu Priyadarshini Biswal vs Sobhan Kumar Sahu
2023 Latest Caselaw 11333 Ori

            IN THE HIGH COURT OF ORISSA AT CUTTACK
                           MATA No. 102 of 2023
Pritanshu Priyadarshini Biswal        .....                             Appellant
                                                           Mr. P.P. Parida, Adv.
                                      Vs.
Sobhan Kumar Sahu                     .....                            Respondent

            CORAM:
                  JUSTICE SAVITRI RATHO
                  JUSTICE M.S. SAHOO
                                          ORDER

15.09.2023 Order No. (Through hybrid mode)

01.

1. Defect No.5(e) pointed out by the S.R. is ignored as Mr. P.P.

Parida, learned counsel for the appellant undertakes to pay the High

Court Bar Association fee of Rs.50/- in course of the day.

2. This appeal has been filed by the appellant, challenging the

judgment dated 01.03.2023 passed by the learned Judge, Family

Court, Bhubaneswar in Civil Proceeding No. 423 of 2016 (In the

judgment it is mentioned as Civil Proceeding No. 423 of 2026)

allowing the petition of the husband under Section 32 of the Divorce

Act, 1869 for restitution of conjugal rights directing the appellant-

wife to join the marital society of the respondent-husband within

three months from the date of this order.

3. Mr. P.P. Parida, learned counsel for the appellant prays to

withdraw this MATA with liberty to refile with properly constituted

grounds.

4. Prayer is allowed.

5. The MATA is dismissed as withdrawn granting the liberty as

prayed for.

6. The Registry is directed to return the certified copy of the

impugned judgment to the learned counsel for the appellant after the

same is substituted by an attested photostat copy.

Issue urgent certified copy as per rules.

(Savitri Ratho) Judge

Sukanta (M.S. Sahoo) Judge

Signature Not Verified Digitally Signed Signed by: SUKANTA KUMAR BEHERA Designation: Senior Stenographer Reason: Authentication

Date: 18-Sep-2023 20:10:38