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Minakshi Behera vs Avisek Pradhan
2024 Latest Caselaw 10319 Ori

Citation : 2024 Latest Caselaw 10319 Ori
Judgement Date : 21 June, 2024

Orissa High Court

Minakshi Behera vs Avisek Pradhan on 21 June, 2024

Bench: Arindam Sinha, M.S. Sahoo

            IN THE HIGH COURT OF ORISSA AT CUTTACK
                                 MATA No.216 of 2024


Minakshi Behera                                   .....               Appellant

                                                          Represented By Adv. -

                                                          Mr. A.N. Samantray,
                                                                   Samantray
                                                          Advocate

                                       -versus-
Avisek Pradhan                                .....                 Respondent

                                                          Represented By Adv. -




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

21.06.2024

Order No.

01. 1. Mr. Samantray, learned advocate appears on behalf of

appellant-wife wife and submits, his client is aggrieved by judgment dated

29th April, 2024 of the Family Court in allowing and thereby

decreeing restitution, sought for by respondent-husband.

respondent husband. The appeal

was filed in time.

2. Appellant will put in requisites for issuance of notice of

appeal. The lower Court record be called for.

3. List on 12th July, 2024.

(Arindam Sinha) Judge

(M.S. Sahoo) Judge

Sks

Designation: Personal Assistant

 
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