Pritimaye Mohapatra @ Gitanjali vs Narasinghanath Mohapatra
2024 Latest Caselaw 492 Ori

Orissa High Court

Pritimaye Mohapatra @ Gitanjali vs Narasinghanath Mohapatra on 9 January, 2024

Bench: Arindam Sinha, M.S. Sahoo

                                  IN THE HIGH COURT OF ORISSA AT CUTTACK
                                                   MATA No.202 of 2023

                           Pritimaye Mohapatra @ Gitanjali          ....                       Appellant
                           Ratha
                                                                            Mr. A. P. Bose, Advocate
                                                              -versus-
                           Narasinghanath Mohapatra                 ....                    Respondent

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

09.01.2024 Order No.

02. 1. Mr. Bose, learned advocate appears on behalf of appellant-wife.

He submits, his client is aggrieved by judgment dated 3rd April, 2023 of the family Court dissolving the marriage. Without prejudice he submits, permanent alimony was not granted. The appeal has been filed in time.

2. Appellant will put in requisites for issuance of notice of appeal. The lower Court record be called for.

3. Mr. Bose prays for stay of the judgment. As the appeal was filed in time there is bar upon respondent-husband to remarry.

4. List on 6th February, 2024.

( Arindam Sinha ) Judge

( M. S. Sahoo ) Judge

Signed by: PRASANT KUMAR SAHOO Prasant Designation: Personal Assistant Reason: Authentication Location: Orissa High Court Date: 09-Jan-2024 17:39:09