Prativa Jal vs Preet Mohan Choudhury
2024 Latest Caselaw 14 Ori

Orissa High Court

Prativa Jal vs Preet Mohan Choudhury on 2 January, 2024

Bench: Arindam Sinha, M. S. Sahoo

                 IN THE HIGH COURT OF ORISSA AT CUTTACK
                                  MATA No.103 of 2023


            Prativa Jal                             ....                       Appellant
                                                         Mr. B. S. Panigrahi, Advocate
                                              -versus-
            Preet Mohan Choudhury                   ....                      Respondent


            CORAM:
                          JUSTICE ARINDAM SINHA
                          JUSTICE M. S. SAHOO

                                            ORDER

02.01.2024

MATA no.103 of 2023 and I.A. no.108 of 2023 Order No.

02. 1. Mr. Panigrahi, learned advocate appears on behalf of

applicant/appellant-wife. He submits, his client is aggrieved by judgment

dated 19th May, 2022 of the family Court dissolving the marriage.

Without prejudice he submits, permanent alimony was not granted. The

appeal was filed on delay reported at 222 days. His client has made

application for condonation.

// 2 //

2. Issue notice along with this order on the application and the

appeal. Accept one set of process fee for service by registered/speed post

with A.D. Appellant will put in requisites.

3. List on 29th January, 2024.

( Arindam Sinha ) Judge

( M. S. Sahoo ) Judge

Prasant/Radha

Signed by: PRASANT KUMAR SAHOO