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Mr. Kedarnath Panda vs Ritika Nanda
2024 Latest Caselaw 549 Ori

Citation : 2024 Latest Caselaw 549 Ori
Judgement Date : 10 January, 2024

Orissa High Court

Mr. Kedarnath Panda vs Ritika Nanda on 10 January, 2024

Bench: Arindam Sinha, M.S. Sahoo

              IN THE HIGH COURT OF ORISSA AT CUTTACK

                             MATA No.268 of 2022


            Mr. Kedarnath Panda                    ....           Appellant

                                      Mr. Byomakesh Tripathy, Advocate

                                      -Versus-
            Ritika Nanda                           ....          Respondent

                                                 Mr. R.K. Prusty, Advocate


                               WP(C) No.77 of 2023

            Ritika Nanda                          ...           Appellant

                                                 Mr. R.K. Prusty, Advocate

                                      -Versus-

            Mr. Kedarnath Panda                   ...        Respondent

                                       Mr. Byomakesh Tripathy, Advocate


       CORAM:

                    JUSTICE ARINDAM SINHA
                    JUSTICE M.S. SAHOO


                                      ORDER

10.01.2024 Order No.

07. 1. The disposed of appeals have been listed under heading

'To be mentioned' at instance of the wife. Mr. Prusty, learned

advocate appears on her behalf and submits, there are

typographical errors in paragraphs-1 and 6 of order dated 5th

January, 2024, disposing of the appeals. Impugned judgment

is dated 31st October, 2022 but incorrectly typed as 31st

October, 2023. Also, his client had prayed for return of dowry

amount reflected in paragraph-4 but there is corresponding

omission in paragraph-6. The errors be corrected. Mr.

Tripathy, learned advocate appears on behalf of the husband.

2. Said order dated 5th January, 2024 disposing of the

appeals is deemed to have been corrected to reflect impugned

judgment as dated 31st October, 2022 in paragraph 1 and

words 'inter alia' inserted between words 'of' and 'permanent

alimony' in paragraph-6.

(Arindam Sinha) Judge

(M.S. Sahoo) Judge

SKS

Designation: PERSONAL ASSISTANT

 
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