Jhasaketan Behera vs Priyanka Prasad
2024 Latest Caselaw 10259 Ori

Orissa High Court

Jhasaketan Behera vs Priyanka Prasad on 20 June, 2024

Bench: Arindam Sinha, M.S.Sahoo

            IN THE HIGH COURT OF ORISSA AT CUTTACK
                           MATA No.36 of 2022
Jhasaketan Behera                             .....                Appellant

                                                        Represented by Adv.-
                                                       Mrs. S. Jena, Advocate

                                   -versus-
Priyanka Prasad                               .....              Respondent

                                                       Represented by Adv.-
                                                         Mr. M.K. Agrawal,
                                                                  Advocate



                                 CORAM:
            THE HON'BLE MR. JUSTICE ARINDAM SINHA
                                    AND
                 THE HON'BLE MR. JUSTICE M.S.SAHOO


                                  ORDER

20.06.2024

Order No.

07. 1. Mrs. Jena, learned advocate appears on behalf of appellant-

husband and submits, only question to be adjudicated in the appeal

is regarding quantum of permanent alimony directed, because

respondent-wife has remarried.

2. On query from Court Mr. Agrawal, learned advocate

appearing on behalf of respondent-wife confirms his client got

remarried.

3. Impugned judgment was made on 24th December, 2021. On

query Mr. Agrawal submits, his client remarried sometime in year

2023.

4. We have made our observations.

5. List on 3rd July, 2024.

(Arindam Sinha) Judge

(M.S. Sahoo) Judge Radha/Jyostna