Garmia Sarraf @ Garima Manhar vs Manhar Seth
2024 Latest Caselaw 10804 Ori

Orissa High Court

Garmia Sarraf @ Garima Manhar vs Manhar Seth on 28 June, 2024

Bench: Arindam Sinha, M.S. Sahoo

                 IN THE HIGH COURT OF ORISSA AT CUTTACK
                                 MATA No.177 of 2024
            Garmia Sarraf @ Garima Manhar ....                     Appellant
            Seth

                                             Represented By Adv. -
                                             Mr. S. Satapathy, Advocate
                                       -versus-

            Manhar Seth                            ....          Respondent

                                                   Represented By Adv. -
                                            Mr. S.S. Kashyap, Advocate

                                 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. Satapathy, learned advocate appears on behalf of appellant

and submits, his client is aggrieved by judgment dated 26th December,

2023 of the Family Court directing that her marriage with respondent

be dissolved. Without prejudice she submits, direction for permanent

alimony of ₹20,00,000/- is also inadequate. The appeal was filed in

time.

2. Mr. Kashyap, learned advocate appears on behalf of respondent

and submits, direction for payment of permanent alimony was

// 2 //

complied with by his client on the money deposited. He thereafter

filed caveat. Mr. Satapathy submits, service will be effected in course

of the day. On that assurance Mr. Kashyap waives formal notice of

appeal.

3. The lower Court record be called for.

4. List 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