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Feroz Ahmad vs Seema Jena
2024 Latest Caselaw 5896 Ori

Citation : 2024 Latest Caselaw 5896 Ori
Judgement Date : 2 April, 2024

Orissa High Court

Feroz Ahmad vs Seema Jena on 2 April, 2024

Bench: Arindam Sinha, M.S. Sahoo

            IN THE HIGH COURT OF ORISSA AT CUTTACK
                            MATA No.14 of 2022


Feroz Ahmad                                   .....                Appellant

                                                        Represented By Adv. -
                                                             Mr. M.R. Nayak,
                                                                    Advocate

                                   -versus-
Seema Jena                                 .....                 Respondent

                                                        Represented By Adv. -
                                                            Mr. S.R. Mohanty,
                                                                     Advocate


                                  CORAM:
             THE HON'BLE MR. JUSTICE ARINDAM SINHA
                                     AND
                 THE HON'BLE MR. JUSTICE M.S. SAHOO


                                   ORDER

02.04.2024 Order No.

05. 1. Mr. Mohanty, learned advocate appears on behalf of

respondent-wife wife and submits, copies of appeal papers have not been

received. Mr. Nayak, learned advocate appears on behalf of

appellant-husband husband and submits, further copies will be served. Mr.

Mohanty waives formal notice of appeal.

2. On query from Court Mr. Nayak submits, his client is

aggrieved by judgment dated 18th November, 2021 nullifying the

marriage at instance of respondent-wife.

respondent

3. The lower Court record be called for.

4. List on 24th April, 2024.

(Arindam Sinha) Judge

(M.S. Sahoo) Judge

Sks

Designation: Personal Assistant

 
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