Sourav Nayak vs Simarani Nayak @ Samal
2024 Latest Caselaw 10331 Ori

Orissa High Court

Sourav Nayak vs Simarani Nayak @ Samal on 21 June, 2024

Bench: Arindam Sinha, M.S.Sahoo

            IN THE HIGH COURT OF ORISSA AT CUTTACK
                           MATA No.187 of 2024
Sourav Nayak                                  .....                  Appellant

                                                          Represented by Adv.-
                                                      Mr. B. Tripathy, Advocate

                                   -versus-
Simarani Nayak @ Samal                        .....                Respondent



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


                                   ORDER

21.06.2024

I.A. no.223 of 2024 and MATA no.187 of 2024 Order No.

2. 1. Mr. Tripathy, learned advocate appears on behalf of

appellant-husband. He submits, his client is aggrieved by judgment

dated 24th April, 2024 made by the Family Court setting aside

judgment dated 9th July, 2018 passed by it earlier, ex parte against

respondent-wife. By the judgment recalled, the marriage was

dissolved on permanent alimony at ₹10,00,000/- directed. His client

had preferred the appeal (MATA No.448 of 2023) being aggrieved

by the quantum of permanent alimony. The appeal stood disposed

of as infructuous because of impugned therein judgment having had

been set aside. He submits further, this appeal was presented in

time and it be admitted.

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

appeal to respondent-wife. The lower Court record be called for.

3. Mr. Tripathy presses for stay of operation of impugned

judgment on submission that the trial Court is proceeding to rehear

the case.

4. List on 12th July, 2024. There shall be stay of impugned

judgment till next date of hearing.

(Arindam Sinha) Judge

(M.S. Sahoo) Judge Radha/Jyostna