Priyakanta Nayak vs Rasmita Sahani
2024 Latest Caselaw 16545 Ori

Orissa High Court

Priyakanta Nayak vs Rasmita Sahani on 12 November, 2024

Bench: Arindam Sinha, M.S. Sahoo

                 IN THE HIGH COURT OF ORISSA AT CUTTACK
                                  MATA No.199 of 2015


            Priyakanta Nayak                       ....             Appellant

                                                    Represented By Adv. -
                                                   Mr. A. Mishra, Advocate
                                        -versus-

            Rasmita Sahani                         ....           Respondent
                                                   Represented By Adv. -
                                                   Mr. L. Samantaray, Advocate


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

                                       ORDER

12.11.2024 Order No.

07. 1. Mr. Mishra, learned advocate appears on behalf of appellant-

husband and submits, impugned is judgment dated 10th March, 2015 of

the Family Court dismissing his client's petition for dissolution of the

marriage. Specific grounds of cruelty and desertion were made out in

the petition and proved at trial. The judgment is erroneous and be

reversed in appeal.

2. Mr. Samantaray, learned advocate appears on behalf of

respondent-wife and opposes the appeal.

// 2 //

3. The lower Court record is available. This is a very old appeal

and requires adjudication and disposal expeditiously. Parties are to get

ready.

4. List on 21st November, 2024.

(Arindam Sinha) Judge

(M.S. Sahoo) Judge Jyostna