Sradhanjali Moharana vs Ajit Kumar Moharana
2024 Latest Caselaw 10790 Ori

Orissa High Court

Sradhanjali Moharana vs Ajit Kumar Moharana on 28 June, 2024

Bench: Arindam Sinha, M.S. Sahoo

                                        IN THE HIGH COURT OF ORISSA AT CUTTACK
                                                         MATA No.158 of 2024
                                   Sradhanjali Moharana                     ....             Appellant

                                                                       Represented By Adv. -
                                                                       Mr. A.K. Das 1, Advocate
                                                                -versus-

                                   Ajit Kumar Moharana                      ....         Respondent
                                                                            Represented By Adv. -

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

                                                                ORDER

28.06.2024 Order No.

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

He submits, his client is aggrieved by judgment dated 2nd March, 2024 of the Family Court dismissing her petition for dissolution of the marriage. It is a common judgment by which the Family Court correctly dismissed the restitution petition of 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 19th July, 2024.

(Arindam Sinha)

Designation: Junior Stenographer

Location: HIGH COURT OF ORISSA (M.S. Sahoo) Date: 28-Jun-2024 13:04:32 Judge Jyoti