Citation : 2024 Latest Caselaw 10799 Ori
Judgement Date : 28 June, 2024
IN THE HIGH COURT OF ORISSA AT CUTTACK
MATA No.195 of 2024
Ajit Kumar Moharana @ Ajit .... Appellant
Moharana
Represented By Adv. -
Mr. P.K. Mishra, Advocate
-versus-
Sradhanjali 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. Mishra, learned advocate appears on behalf of appellant-
husband and submits, his client is aggrieved by common judgment
dated 2nd March, 2024 made by the Family Court. Respondent-wife's
petition for divorce was rejected but his client's petition for restitution
also dismissed. The appeal was filed in time.
2. Today itself we have admitted the wife's appeal from
impugned judgment and directed issuance of notice of appeal.
Accordingly this appeal is also admitted.
// 2 //
3. Appellant will put in requisites for issuance of notice of appeal.
The lower Court record has already been called for in aforesaid appeal
of respondent-wife (MATA no.158 of 2024). We have given the
particulars for the learned advocates of the parties to obtain
corresponding service for purpose of making the appeals ready for
hearing.
4. List along with MATA no.158 of 2024 on 19th July, 2024.
(Arindam Sinha) Judge
(M.S. Sahoo) Judge Jyoti
Designation: Junior Stenographer
Location: HIGH COURT OF ORISSA Date: 28-Jun-2024 13:04:32
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