Ashok Sahu vs Bharati Sahu
2024 Latest Caselaw 18 Ori

Orissa High Court

Ashok Sahu vs Bharati Sahu on 2 January, 2024

Bench: Arindam Sinha, M.S. Sahoo

                 IN THE HIGH COURT OF ORISSA AT CUTTACK

                                MATA No. 304 of 2023

            Ashok Sahu                             ....            Appellant

                                             Mr. P.K. Satapathy, Advocate
                                       -versus-

            Bharati Sahu                           ....          Respondent

                                            Mr. S.P. Mohapatra, Advocate



                      CORAM:
                                JUSTICE ARINDAM SINHA
                                JUSTICE M.S. SAHOO
                                       ORDER

02.01.2024 Order No.

3. 1. Mr. Satapathy, learned advocate appears on behalf of appellant-

husband and prays for adjournment. Mr. Mohapatra, learned advocate

appears on behalf of respondent-wife and opposes the prayer on

submission that maintenance is in arrears. Mr. Satapathy replies, by

impugned judgment his client's civil proceeding for restitution of

conjugal rights was dismissed. There is no question arisen for payment

of maintenance.

2. Adjournment granted is peremptory.

// 2 //

3. List on 12th January, 2024 marked at 2.00 p.m. on assurance of

Mr. Mohapatra that he will travel from Bargarh to physically do the

case.

(Arindam Sinha) Judge

(M.S. Sahoo) Judge Sks

Designation: PERSONAL ASSISTANT