Snigdha Maharana vs Dipti Ranjan Ojha
2024 Latest Caselaw 16163 Ori

Orissa High Court

Snigdha Maharana vs Dipti Ranjan Ojha on 4 November, 2024

Bench: Arindam Sinha, M.S. Sahoo

                 IN THE HIGH COURT OF ORISSA AT CUTTACK
                                 MATA No.346 of 2024
            Snigdha Maharana                        ....              Appellant

                                                    Represented By Adv. -
                                         Mr. Debasis Panigrahi, Advocate
                                         -versus-

            Dipti Ranjan Ojha                       ....           Respondent

                                                     Represented By Adv. -




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



                                      ORDER

04.11.2024 MATA no.346 of 2024 and I.A. no.431 of 2024 Order No.

01. 1. Mr. Panigrahi, learned advocate appears on behalf of appellant,

who was wife in the marriage dissolved by judgment dated 28th

August, 2024 of the Family Court. He submits, his client is aggrieved

on inadequate permanent alimony directed for herself and the minor

daughter. The appeal has been filed in time.

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

The lower Court record be called for.

// 2 //

3. Mr. Panigrahi prays for stay of operation of impugned

judgment. The appeal was filed in time and as such the statutory bar

operates. The application is disposed of.

4. List on 25th November, 2024.

(Arindam Sinha) Judge

(M.S. Sahoo) Judge Sks