Monalisha Khosla vs Tapan Kumar Parichha
2024 Latest Caselaw 491 Ori

Orissa High Court

Monalisha Khosla vs Tapan Kumar Parichha on 9 January, 2024

Bench: Arindam Sinha, M.S. Sahoo

                 IN THE HIGH COURT OF ORISSA AT CUTTACK

                                  MATA No.81 of 2022

            Monalisha Khosla                        ....            Appellant

                                                  Mr. L. Pradhan, Advocate
                                       -versus-
            Tapan Kumar Parichha                    ....         Respondent
                                               Mr. R.L. Pattnaik, Advocate

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

09.01.2024 Order No.

11. 1. Mr. Pradhan, learned advocate appears on behalf of appellant-

wife and submits, judgment dated 5th August, 2021 was made by the family Court ex-parte against his client dissolving the marriage. His client had applied under order IX rule 13 in Code of Civil Procedure, 1908 for setting aside the ex-parte judgment. By order dated 13th January, 2022 the application was dismissed. Hence, his client has preferred the appeal against both, the judgment as well as the order.

2. Mr. Pattnaik, learned advocate appears on behalf of respondent-husband.

3. Report is that the appeal was filed in time but it does not bear any particulars since both said judgment and order were passed during the pandemic. On query from Court Mr. Pradhan submits, he has instructions to prosecute the appeal as preferred against judgment dated 5th August, 2021, dissolving the marriage.

// 2 //

4. Mr. Pattnaik waives formal notice of appeal. The lower Court record be called for.

5. List on 6th February, 2024.

(Arindam Sinha) Judge

(M.S. Sahoo) Judge Radha/Jyotsna

Designation: Personal Assistant