Sanjay Samal vs Swagatika Mahapatra
2024 Latest Caselaw 10330 Ori

Orissa High Court

Sanjay Samal vs Swagatika Mahapatra on 21 June, 2024

Bench: Arindam Sinha, M.S. Sahoo

            IN THE HIGH COURT OF ORISSA AT CUTTACK
                             MATA No.45 of 2018


Sanjay Samal                                   .....                  Appellant

                                                          Represented By Adv. -

                                                         Mr. B.S. Das,
                                                                  Das
                                                         Advocate

                                    -versus-
Swagatika Mahapatra                         .....                   Respondent

                                                          Represented By Adv. -
                                                           Mr. R.C. Swain,
                                                              Advocate


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

21.06.2024

Order No.

07. 1. Mr. Das, learned advocate appears on behalf of appellant-

appellant

husband and submits, his client is aggrieved by judgment dated 23rd

December, 2017 of the Family Court in dismissing his petition for

dissolution of the marriage. Respondent-wife Respondent wife meted out cruelty to his

client. There has been long separation since year 2005. Parties were

referred to mediation and there is report dated 15th May, 2024 filed

saying the mediation became unsuccessful.

2. He submits further, false complaints were filed and cases

initiated.

d. Witnesses are being examined. Outcome of them will have

a bearing on the appeal.

appeal He prays for adjournment.

3. Mr. Swain, learned advocate appears on behalf of

respondent-wife wife and submits, pending cases can have no bearing on

adjudication of the appeal.

appeal No ground of cruelty was made out nor

proved by appellant.

4. Adjournment granted is peremptory. The lower Court record

is available. The appeal is ready for hearing. Adjournment Adjournment granted is

peremptory.

5. List on 1st August, 2024 as prayed for by Mr. Das.

(Arindam Sinha) Judge

(M.S. Sahoo) Judge

Sks

Designation: Personal Assistant Reason: Authentication Location: ORISSA HIGH COURT Date: 21-Jun-2024 17:46:08